SC: CIRP Need Not Be Set Aside Solely for Fraudulent Filing of Section 9 Plea  ||  Supreme Court: Compromise Decree Passed Without Impleading Necessary Party is Void  ||  SC: Cheque Dishonour Notice Valid if Sent to Drawer’s Address and Received by Family  ||  J&K&L HC: Minority During Attestation Cannot Justify Decades-Long Delay in Challenging Mutation  ||  Bombay HC: WhatsApp Circulation of Objectionable Photos Can Attract SC/ST Act  ||  J&K&L HC: Cardiac Arrest From Stress of Long-Distance Driving is Compensable  ||  Delhi HC: Accused Cannot Delay Trial and Then Rely on Delay to Seek Bail  ||  Calcutta HC: Insurer Must Compensate Child’s Accidental Death Despite Driver’s Fake Licence  ||  Bombay HC Tells X to Take Down Defamatory Post Targeting Serum Institute, CEO Adar Poonawalla  ||  Delhi High Court Restores Arbitral Award in DMRC’s Favour Passed by Employee-Arbitrator    

Karnataka HC Asks State to Reconsider Policy Making Kannada Compulsory in Degree Courses - (27 Oct 2021)

EDUCATION

Karnataka High Court has directed the State government to reconsider its policy decision, making compulsory the Kannada language as a subject for every student enrolling in a degree course in the State.

Tags : KARNATAKA HIGH COURT   POLICY MAKING KANNADA COMPULSORY IN DEGREE COURSES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved