P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

MP High Court Issue Notices to Pvt Medical College, State Govt. and MCI For Giving Illegal Admissions - (26 Aug 2015)

MP High Court has issued notices to State Director of Medical Education and Medical Council of India (MCI) while hearing petition demanding inquiry against private college for allegedly giving admission to 3 students to MBBS course in 2004-05 in contravention of rules.

Tags : MP HIGH COURT  PVT MEDICAL COLLEGE   STATE GOVT. AND MCI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved