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    

Allahabad HC Directs College to Pay Rs. 25 Lakh Each to 150 Students over ‘Wrongful Admissions' - (08 Nov 2016)

Allahabad High Court has ordered Dr MC Saxena Medical College in City to pay Rs 25 lakh damage per student for “wrongly admitting” 150 of them in MBBS 2015-16 course.

Tags : ALLAHABAD HIGH COURT   DR MC SAXENA MEDICAL COLLEGE   MBBS    

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved