Calcutta HC Directs to Withdraw Notice Preventing Students from Classes for Default of Dues

Supreme Court Explains 7 Sub-Rights that Must be Protected by State During Land Acquisition || SC: Accused Can’t be Arrested by ED After Special Court has Taken Cognizance of PMLA Complaint || SC: Employees Filing Writ Petitions Against Air India After its Privatisation, Not Maintainable || SC: UP Anti-Conversion Law May Seem to be Violating Article 25 of Constitution of India || SC: UP Anti-Conversion Law May Seem to be Violating Article 25 of Constitution of India || Kerala High Court: Power to Add Charges Remains With Court, Can’t be Done at Behest of Parties || Allahabad High Court: Can’t Allow Petition for Expeditious Disposal of Cases on Regular Basis || SC: Can’t Consider Payment of Compensation A Factor to Reduce Sentence of Convict || SC: No Need for PMLA Acc. to Fulfill S. 45 Conditions When Furnis. Bond After Appearing Before Court || Plea to Terminate 30 Weeks Pregnancy Dismissed, SC Talks About Right to Life of Child in Womb

Calcutta HC Directs to Withdraw Notice Preventing Students from Classes for Default of Dues - (20 Apr 2022)