Allahabad High Court’s order quashing institutional preference in AMU and BHU set aside
Supreme Court: In the judgment quashing Allahabad High Court’s decision in the matter relating to Institutional Preference, the Bench of Deepak Gupta
Institutional preference
Allahabad HC strikes down ordinance granting 80% institutional reservation in LLM course
Allahabad High Court: The petitioner approached the Court under Article 226 challenging the validity of the Ordinance for Admission to LLM Course insofar