Bombay High Court: ‘GIRNAR’ a Well Known Trademark in India  ||  Kerala HC: Criminal Courts of District Judiciary Cannot Recall their Earlier Orders  ||  Madras HC: Only ‘Preponderance of Probability’ Required in Disciplinary Proceedings  ||  Raj HC: Non-Disclosure of Information Wasn’t a Ground for Disqualification Before 2015 Amendment Act  ||  Bom. HC: Workers in Statutory Canteens are Principal Employer’s Employees  ||  Supreme Court: NCLAT Cannot Use its ‘Inherent Powers’ to Subvert Legal Provisions  ||  Supreme Court: NCLAT Cannot Use its ‘Inherent Powers’ to Subvert Legal Provisions  ||  SC Refuses to Mark Presence of Advocate Who Did Not Argue the Matter  ||  SC Sets Aside HC’s Decision to Accept Aadhaar Card as a Proof of Date of Birth  ||  SC Permits Candidate with Blindness to Attend Interview for Selection of Civil Judges in Rajasthan    

Bombay High Court: Muslim, Homeopathy Student Can Pursue her Course Wearing Hijab - (15 Mar 2018)

Bombay High Court has ruled in the favor of a female Muslim student from a Thane-based homeopathy college, ordering the college to allow her to wear a hijab and burqa while pursuing her medical studies.

Tags : BOMBAY HIGH COURT   MUSLIM   HOMEOPATHY  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved