Madras HC Rejects PIL Seeking Increase in Sports Quota in Higher Educational Institutions  ||  Kerala HC Directs Kollam Police to Probe Alleged Forgery of NEET Score Card of Candidate  ||  Chotta Rajan-Netflix Row: Bombay HC Refuses to Direct Netflix to Take Down 'Scoop' Web Series  ||  Mad. HC Stays Press Release Inviting Suggestions on Bill as Centre Fails to Provide Translated Copy  ||  Ker. HC: Unexplained Delay in Issuing Detention Order is Ground for Quashing  ||  Maserati Car Import Case: Mad. HC Restrains Tax Dept. from Demanding Penalty From Harris Jayaraj  ||  Delhi HC: Standing Orders on Sampling of Narcotic Drugs Must be Followed by Probe Agencies  ||  Kerala HC Raps Kochi Corp. for Inaction Against Food Stalls Disposing Waste Into Stormwater Canals  ||  Delhi HC: Not Appropriate For Courts to Draw Conclusions at Stage of Bail  ||  All. HC Refuses Bail Stating that it is Unusual for Woman to Present False Story of Sexual Assault    

SC: BCI Has Power to Prescribe AIBE - (10 Feb 2023)

CIVIL

Supreme Court Constitution Bench has upheld the power of the Bar Council of India (BCI) to require law graduates to qualify for the All-India Bar Examination (AIBE) as an eligibility criterion to practise law in India.

Tags : SUPREME COURT   BAR COUNCIL OF INDIA   AIBE  

Share :        

Disclaimer | Copyright 2023 - All Rights Reserved