Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

3 Acres of Land & Enrolment of 300 Students Not Mandatory to Get NOC for CBSE Affiliation: SC - (03 May 2018)

Supreme Court has upheld the Kerala HC judgment that struck down two norms prescribed by Govt of Kerala for grant of an NOC to new schools for affiliation to CBSE and for existing schools for renewal of affiliation viz. requirement of minimum 3 acres of land and minimum enrolment of 300 students.

Tags : SUPREME COURT   CBSE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved