Madras HC: Police Superintendent not Liable For IO’s Delay In Filing Chargesheet or Closure Report  ||  Supreme Court: Provident Fund Dues Have Priority over a Bank’s Claim under the SARFAESI Act  ||  SC Holds Landowners Who Accept Compensation Settlements Cannot Later Seek Statutory Benefits  ||  Supreme Court: Endless Investigations and Long Delays in Chargesheets Can Justify Quashing  ||  Delhi HC: Arbitrator Controls Evidence and Appellate Courts Cannot Reassess Facts  ||  Delhi HC: ED Can Search Anyone Holding Crime Proceeds, not Just Those Named in Complaint  ||  Delhi HC: ED Can Search Anyone Holding Crime Proceeds, not Just Those Named in Complaint  ||  Delhi HC: Economic Offender Cannot Seek Travel Abroad For Medical Treatment When Available In India  ||  SC: Governors and President Have No Fixed Timeline To Assent To Bills; “Deemed Assent” is Invalid  ||  SC: Assigning a Decree For Specific Performance of a Sale Agreement Does Not Require Registration    

MP HC Quashes 2022-23 NEET Merit List of PG Medical Admissions Prepared by State Govt - (23 Sep 2022)

EDUCATION

Madhya Pradesh High Court while quashing entire merit list prepared by State for In-Service Doctors of ongoing PG-Medical Course Counselling for Session 2022-23, has directed State to redo the entire exercise of a fresh preparation of the Merit List, & for holding a fresh round of Counselling.

Tags : MADHYA PRADESH   NEET   PG ADMISSION  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved