Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits  ||  SC: CPC Amendment Allowed When New Facts and Reliefs Directly Relate to Existing Dispute  ||  SC: Governing Law Clause Relevant to Determine Arbitral Seat When Two Venues Are Named  ||  Supreme Court: Section 161 CrPC Statements Can Be Considered at Cognizance Stage, Not at Trial  ||  Bombay High Court Directs Release of Protesters Held over Anti-ECI Agitations  ||  Kerala High Court Orders State to Pay Rs. 21,000 Post-Surgery Assistance to Transgender Person  ||  Madras High Court: DVAC Not Entitled to Blanket RTI Exemption in Corruption Cases  ||  Karnataka High Court Strikes Down Enhanced SC/ST Quota for Breaching 50% Reservation Cap  ||  Delhi HC: First-Come, First-Served Policy for Ramleela Ground Allotment is Unfair  ||  Kerala HC Upholds Automatic Revocation of Christian Wills on Marriage under S.69 Succession Act    

Delhi HC: Citizens' Right to Establish Educational Institution Can be Restricted Only by Legislation - (25 Aug 2022)

CONSTITUTION

Delhi High Court while accepting argument that citizen can’t be deprived of right to establish educational institution unless legislature impose reasonable restriction, has held that restriction under Article 19(1)(g) can only be by law, else it would fall foul of power under Article 19(6).

Tags : DELHI HIGH COURT   EDUCATIONAL INSTITUTE   LEGISLATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved