MP High Court: Women Retain Reservation Benefits After Marriage if Caste is Recognized in Both States  ||  Allahabad HC: Police Must Prosecute Informants of False Firs, and IOs May Face Contempt if They Fail  ||  MP HP: Over-Age Candidate Cannot Claim Age Relaxation Due to Delay in Earlier Recruitment  ||  Kerala HC: Petrol Pump Licence is Automatically Cancelled on Lease Expiry Without Any Hearing  ||  MP HC: Trial Courts Cannot Grant Permanent Injunction in Title Suits Without Recovery of Possession  ||  MP High Court: Guardians Can be Liable For Minors Flying Kites With Chinese Manjha  ||  SC: Under Order XXI Rule 102 CPC, A Transferee Pendente Lite Cannot Obstruct Execution of a Decree  ||  SC: RTE Act promotes fraternity and equality by children of judges and vendors studying together  ||  MP High Court: Aadhaar and Voter ID Cards are Not Definitive Proof of Date of Birth  ||  Chhattisgarh HC: Second Marriage During Subsisting First Marriage Void Unless Custom Permits It    

Karnataka High Court Issues Notice to PU Dept on Cut-Off Marks - (17 May 2019)

EDUCATION

Karnataka High Court has issued notice to the State Government, Office of Collegiate Education and Pre-University Education Department over the practice of private PU colleges demanding huge sums of money as donations during admissions.

Tags : KARNATAKA HIGH COURT   PU  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved