SC: Right to Establish Educational Institution is FR, Can't be Restricted by Executive Instruction

Kerala HC Dismisses Candidate's Plea for Postponement of Either AIBE or AILET due to Clash in Timings || Bombay HC: Court Cannot Undertake Independent Assessment of Arbitral Award U/S 37 of A&C Act || Calcutta HC Declines Interim Order to Stop Goat Slaughter on 'Bolla Kali Puja' || Calcutta HC Refuses Interim Order to Stop Goat Slaughter on 'Bolla Kali Puja' || SC Extends Interim Protection Given to Journalists from Guj. Police over Article Against Adani Group || SC to Bihar Govt.: Ensure No Further Constructions Adjacent To Ganga River || SC: When Court Concludes that Person is Entitled to Bail, Granting Bail for Limited Period Illegal || SC: Suit Seeking Damages for Illegal Use of Property Maintainable After Filing Suit for Possession || Del. HC: Mere Global Reputation Not Sufficient to Answer Claim of Transborder Reputation || Bom. HC: Trial Court can Compound Offence u/s 138 NI Act at Initial Stage w/o Consent of Complainant

SC: Right to Establish Educational Institution is FR, Can't be Restricted by Executive Instruction - (16 Sep 2022)