Raj. HC: No Jurisdiction on DRT to Modify Settlement Terms in Appli. Filed after Disposal of Matter  ||  Kar. HC: Second Petition u/s 482 of CrPC Not Maintainable Unless Founded Upon Change in Circumstance  ||  Centre to Delhi HC: In Process of Framing Rules Under New Online Gaming Act  ||  Karnataka HC: Compelling DNA Tests without Imminent Need becomes Violative of Article 21  ||  SC: TET Qualification Mandatory for Teachers in Minority Institutions  ||  SC: Agreement to Sell Does Not Confer a Valid Title on a Party as it is Not a Deed of Conveyance  ||  SC Criticizes NGT for Outsourcing its Responsibilities to External Committees  ||  SC: No Culprit Should Manage an Acquittal on the Basis of Unreasonable Doubts  ||  Delhi High Court Dismisses Bail Pleas of Umar Khalid and Other Accused in 2020 Delhi Riots Case  ||  Supreme Court Judges Launch Schemes for Human -Wildlife Conflict    

Gujarat HC: Depression Can be Classified as 'Serious Illness' in COVID's Context - (03 Sep 2021)

CIVIL

Gujarat High Court has set aside the order and decision of a government college to cancel the registration and admission of a student as he failed to appear for the examination due to depression and suicidal thoughts, observing that depression can be classified as a serious illness, especially in the context of the COVID.

Tags : GUJARAT HIGH COURT   DEPRESSION   SERIOUS ILLNESS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved