Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Ker. HC: Candidates Who Secured Admission in 1st & 2nd Counselling Can’t Participate in Mop-Up Round - (16 Dec 2022)

EDUCATION

Kerala High Court has directed Commissioner for Entrance Commission to not permit the students who had already secured admission and joined in the first and second round of allotment to participate in the mop up counselling of NEET Examination.

Tags : KERALA HIGH COURT   NEET   MOP-UP ROUND  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved