Delhi HC: State Govt Can't Cause Impediment to Grant/ Refuse Recognition to Institutes

Calcutta High Court's Judge Suspends Video-Conferencing Due to Lack of Decorum || Supreme Court Issues Directions for Ensuring Toilet Facilities in Court Premises || Kerala High Court: Body Shaming is Not Acceptable in Our Society || Delhi HC Grants Custody Parole to Tahir Hussain for Subscribing Oath & Filing Nomination Papers || Calcutta High Court Pulls State Government Over Lack of Funds || Delhi HC: AO Needs to be Satisfied that Accommodation Entries in Show Cause Notice Exist || AP HC: Supply of Solar Generating Power Station is Not Works Contract || Calcutta High Court Suspends Video-Conferencing Due to Lack of Decorum || Calcutta High Court Suspends Video-Conferencing Due to Lack of Decorum || P&H HC: Woman Can Terminate Pregnancy without Consent of Husband When Living Separately

Delhi HC: State Govt Can't Cause Impediment to Grant/ Refuse Recognition to Institutes - (22 Apr 2022)