Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Guj. HC: State Bar Council to Issue Provis. Certificates to Students from Colleges Unapproved by BCI - (24 Oct 2024)

EDUCATION

Gujarat High Court has asked the State Bar Council to accept enrolment and to issue provisional certificate of practice to students from law schools that are not approved by Bar Council of India so that the students can appear in the All India Bar Examination (AIBE) 2024.

Tags : GUJARAT HIGH COURT   STATE BAR COUNCIL   PROVISIONAL CERTIFICATE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved