Supreme Court Rejects Plea to Abolish Hanging, Says Centre Can Explore Alternative Methods  ||  Supreme Court: Sentences With Life Imprisonment Must Run Concurrently, Not Consecutively  ||  SC: Insurer Not Liable Beyond Sum Assured Without Advance Premium Payment  ||  Supreme Court: Illegal Appointments Cannot Be Regularised Due to Long Service  ||  SC: Courts Should Not Interfere Late in Tender Processes; Challenges Must Be Prompt  ||  Delhi HC: UAPA Default Bail Triggered after 180 Days, Not 90 under BNSS  ||  Madras HC: No Place for Caste Discrimination in Temples, God Treats All Equally  ||  Bombay HC: Public Authorities Need Not Obtain Third-Party Information for RTI Applicants  ||  Delhi HC Levies Rs.5 Lakh Costs on Delhi Metro Rail Corporation Limited over Sham Plea  ||  Delhi HC: False Marriage Promise Invalidates Consent Only if it Taints Consent    

Delhi HC Bars JNU from Granting Student Admissions Using Deprivation Points - (18 Aug 2026)

EDUCATION

Delhi High Court restrained JNU from finalising postgraduate admissions based on deprivation points, which award up to 36 additional marks based on candidates’ previous schooling locations. JNU said the policy aims to ensure adequate representation of students from different regions.

Tags : STUDENTS; ADMISSION; DEPRIVATION POINTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved