Court News
Caste Certificate Invalidated, But Pension Saved: Supreme Court Uses Article 142 to Protect 31 Years of Service of Retired BMC Engineer
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5 articles
Court News
Second Vigilance Report Can Prevail: Bombay High Court Upholds Invalidation of Councillor's OBC Certificate
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Court News
SC Status Does Not Travel With Marriage: MP High Court Refuses Permanent Caste Certificate to Migrant From UP
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Court News
Bombay High Court: Adopted Child Entitled to Adoptive Parents’ Caste Certificate
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Court News
Supreme Court Safeguards MBBS Degree Despite Cancelled ST Certificate, Bars Future Quota Benefits
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