Dr. Dibyendu Mazumdar Vs Union Of India & Ors
.... usands of dentists available on its rolls. 33. It may be mentioned that, during the course of hearing, the UOI and the DCI filed additional documents on 17.05.2021 [under Diary No. 384179/2021]. However, at the hearing held on 18.05.2021, it transpired that the said documents pertained to ...
Delhi High Court
Dr. V. K. Prajapati Vs Union Of India And Ors
.... fication and practising or holding an appointment in an institution for the training of dentists in a Union territory and at least two shall be dentists registered in Part B of a State register; (g) the Director-General of Health Services, ex Officio: Provided that pending the prepara ...
Delhi High Court
Trilochan Pandey, & Antr. Vs The State of Jharkhand
.... r, not more than one member can be elected from the same Dental College; (iv) Heads of dental wings of Medical Colleges in the State; (v) one member nominated by the Government of each State from among persons registered either in a medical register or a dental register of the State; (vi) six nomine ...
JHARKHAND HIGH COURT
Manipal University Vs Union of India and The University Grants Commission
.... f instruction providing for graduate and postgraduate levels of study. It presupposes existence of a campus, classrooms, lecture theatres, libraries, laboratories, offices, besides some playgrounds and also sports facility for overall development of personality of the students. In the instant cas ...
Karnataka High Court
Dr. Manjula Das Vs The Union of India and Others
.... nto the complaints dated 23.11.2011, lodged by the respondent No. 7/6 quoted above, there is vague and indefinite allegations in respect of conducting the election. Moreover, the electors whom the complaint has referred to are not named in the complaints. They are also not aggrieved by the election ...
Gauhati High Court
Dr. Anil Kumar Chandna Vs Union of India and Others
.... was nominated to represent as member in the DCI for a period upto 31.03.2013. The power was exercised by Vice Chancellor u/s 13(3) of the Annamalai University Act and the decision was also placed before the Senate on 22.10.2011 as per the requirements and it was ratified by the Senate. The DCI acco ...
Madras High Court
Dr. Deshraj Jain Vs State of M.P.
.... er whose name is required to be included in a State register, if his name is removed from such register, or if he has been elected under clause (c) of Section 3, if he ceases to hold his appointment as the Principal, Dean, Director or Vice Principal of a Dental College, or as the Head of the dental ...
Madhya Pradesh High Court (Indore Bench)
Indian Dental Association and Another Vs Union of India (UOI) and Others
.... from among themselves by principals, Deans, Directors and Vice-Principals of Dental Colleges in the States training students for recognized dental qualification and heads of dental wings of medical colleges in the States training students for recognized dental qualifications. 17. Clause (d) of S ...
Karnataka High Court
Indian Dental Association and Another Vs Union of India (UOI) and Others
.... elected from among themselves by Principals, Deans, Directors and Vice-Principals of dental colleges in the States training students for recognized dental qualification and heads of dental wings of medical colleges in the States training students for recognized dental qualifications. 17. Clause ( ...
Karnataka High Court
Dental Council of India and Another Vs Hari Parkash and Others
.... en used in Section 3(d) of the Act, that background should not be forgotten and the same has to be borne in mind and interpreted appropriately. So done, he submitted that, the expression ''State'' in Section 3(d) of the Act would not cover a "Union Territory'' like Delhi where AIIMS is located. 3 ...
Supreme Court of India
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