Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

Delhi High Court: What is the Role of BCI in Maintaing Legal Education Standards? - (05 Jun 2018)

Delhi High Court has said that it will consider the scope of powers of the Bar Council of India (BCI) and the steps that can be taken by the BCI to ensure that law colleges hold the mandatory number of class hours as prescribed by it.

Tags : DELHI HIGH COURT   BAR COUNCIL OF INDIA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved