Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Raj HC to State: Provide Details of Curriculum & Management of Madrasas - (18 Jul 2023)

CONSTITUTION

Rajasthan High Court while hearing a PIL to declare the enactment of Rajasthan Madarsa Board Act, 2020, as unconstitutional, has directed State Government to give details of the Curriculum, the mode of selection and appointment of the staff, and the control and management of the Madrasa.

Tags : RAJASTHAN HIGH COURT   MADRASA   PIL   UNCONSTITUTIONAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved