Karnataka High Court gives green signal to the State Govt. to conduct Board Exams for 5th, 8th, 9th and 11th standard students
The Division Bench today reversed the decision of the Single Judge, who on 06-03-2024, had struck down this Scheme.
The Division Bench today reversed the decision of the Single Judge, who on 06-03-2024, had struck down this Scheme.
“The admission rules set forth by DU and GGSIPU, prejudice students who are otherwise deeply rooted within Delhi but are penalized for circumstances beyond their control which prevented them from completing their schooling in Delhi, such as their parents’ employment. To this end, there might be room for legislative refinement.”
“Spare the rod and spoil the child” has metamorphosed into “spare the rod and teach the child”, said Karnataka HC while considering a quashment petition by the authorities of Karumbaiah Academy who were alleged to have been responsible for a student’s suicide.
Civil Procedure Code, 1908 — S. 11 — Res judicata — Applicability: Findings on issue(s) which actually fell for consideration in the
I. ABOUT INTERNATIONAL JOURNAL ON CONSUMER LAW AND PRACTICE (IJCLP) The NationalLaw School of India University (NLSIU) is an institution of legal
About the Organiser GLS UNIVERSITY GLS University has been established with the objective of providing an ideal and creative learning
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by Rudrajyoti Nath Ray*
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“Bowed by the weight of centuries, he leans upon his hoe and gazes on the ground the emptiness of ages in his face
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