Allahabad HC: Employees of Constituent Institutions are not Entitled to Central University Benefits  ||  Calcutta High Court: Juvenile Accused Eligible to Apply for Anticipatory Bail under Section 438 CrPC  ||  J&K & L HC: Departmental Proceedings Not Halted by Pending Criminal Case Without Showing Prejudice  ||  Cal HC: CESTAT Appeals Abate After Resolution Plan Success; CENVAT Reversal Requires No Pre-Deposit  ||  Bom HC: SEBI Settlement Doesn’t Protect Accused from Criminal Liability in Serious Economic Offences  ||  SC Directs States to Notify Eco-Sensitive Zones Around Tiger Reserves and Regulate Tiger Safaris  ||  SC: Its 2024 Order Letting Union Review Benami Act Cases Based on 'Ganpati Dealcom' was Incorrect  ||  SC: Rejection of Income Tax Settlement Application Doesn’t Bar Assessee from Contesting Assessment  ||  SC Informed Accessibility Facilities for Visually Impaired Candidates in AIBE and CLAT Expected Soon  ||  Supreme Court: Pendency of Writ Proceedings Does Not Bar Availing Alternative Statutory Remedies    

Delhi High Court Directs Jamia Milia to Give Degree Documents to Law Graduate - (23 Nov 2020)

EDUCATION

Delhi High Court has directed the Jamia Millia Islamia to give degree and other documents to a law graduate within three days of the graduate making the online application.

Tags : DELHI HIGH COURT   DEGREE DOCUMENTS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved