Supreme Court: Railway Accident Claims Aren’t Criminal Trials; No Need for Strict Proof  ||  Supreme Court: Criminal Courts Can Only Correct Clerical Errors, Not Review Judgments  ||  Supreme Court: Arbitration Right Remains Despite Arbitration Clause Becoming Inoperable  ||  Supreme Court: Minor Can Repudiate Guardian’s Voidable Sale by Conduct After Majority  ||  Delhi HC Rejects Plea Against BCCI Team Named 'Team India', Terms it a Sheer Waste of Time  ||  Bombay HC: No Absolute Right for Citizens to Access Public Offices  ||  Delhi HC: Suit Withdrawal After Compromise Doesn’t Result in Executable Decree  ||  Delhi HC: ITSC Abolition Doesn’t Void Settlement Pleas Filed Between Feb 1–Mar 31, 2021  ||  Rajasthan HC: State Must Set Up Trauma Centre, Art Institute; Temple Board Can Only Assist  ||  Kerala HC: LIC Cancer Cover Starts From First Diagnosis After Waiting Period, Not Expert Opinion    

Delhi High Court Upholds DUSU President Rocky Tuseed’s Disqualification - (24 Jul 2018)

Delhi High Court has upheld the disqualification of Rocky Tuseed’s candidature by the varsity, a month before his tenure as the Delhi University Students Union (DUSU) President ends.

Tags : DELHI HIGH COURT   DUSU  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved