Article 226 and 227 of Constitution of India

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Karnataka High Court: John Michael Cunha J., while rejecting the present petition, recorded no error or infirmity in the challenged order warranting

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Allahabad High Court: A Division Bench of Pradeep Kumar Singh Baghel and Piyush Agrawal, JJ., while disposing of the writ petition directed

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Karnataka High Court: S. Sunil Dutt Yadav, J. heard a writ petition which dealt with granting of trade licence on the basis

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“Viewing Hindi or English as the only language does not seem to be the Constitutional mandate and it is with this end