Delhi High Court
Case BriefsHigh Courts

The petitioner, a student enrolled in the B.A. (Hons.) English course at Kalindi College, Delhi University, filed a petition challenging the university’s refusal. The court directed the university to declare her second-semester examination result and permitted her to attempt the third-semester examination.

Delhi High Court
Case BriefsHigh Courts

The rights of a child to education have to be balanced with the rights of the school under the DSER, 1973. If the petitioner is unable to pay the fees of the school, the petitioner certainly does not have a right to continue education in the school in question. However, the petitioner cannot be tormented in this manner in the middle of the academic session.

Case BriefsHigh Courts

Kerala High Court: C.S. Dias, J., while referring the present petition to a Division Bench of the Court stated that, Right to education

Case BriefsHigh Courts

Madhya Pradesh High Court: Vivek Rusia, J. allowed a petition seeking the issue of Custom Broker License and eventually quashed orders of