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    

SC Grants Relief to BAMS Student Who Was Denied Degree - (20 Mar 2025)

EDUCATION

SC has granted relief to a BAMS student who was denied degree because he did not meet the eligibility criteria of studying English in 12th class at time of admission to the Course. Court directed that the student shall be permitted to complete his course pursuant to which the degree shall be issued.

Tags : SUPREME COURT   BAMS STUDENT   DENIED DEGREE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved