J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

Karnataka HC: Applications for Affiliation/Recognition Must be Decided with Precision on Time - (06 Apr 2022)

EDUCATION

Karnataka High Court has held that applications made by colleges seeking affiliation/ recognition etc. must be decided for a specified academic year with precision and final order granting or refusal of affiliation should be issued well before the commencement of that academic year.

Tags : KARNATAKA HIGH COURT   COMMENCEMENT   ACADEMIC YEAR   AFFILIATION   RECOGNITION  

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