Bombay HC: Wife Humiliating Husband in Front of His Friends is Amounts to Cruelty  ||  Delhi HC Interprets Doctrine of “Compelled Self-Publication”,  ||  Del. HC Issues Summons to Campus Sutra in Trademark Infringement Suit Filed by Footwear Brand Campus  ||  Bombay HC Dismisses PIL Seeking Restraining Order against PRADA  ||  Delhi HC: Cannot Bypass Bar on Revision of Interlocutory Order by Invoking Inherent Jurisdiction  ||  Delhi HC: Prosecutrix’s Refusal to Undergo Medical Examination Weakens the Case  ||  Bom. HC: No Provision under JJ Act that Allows Adoption of a Child of Foreign Citizenship  ||  SC Passes Order to Prevent Russian Mother’s Attempt to Flee with Child  ||  SC: Deprivation of Natural Heir from Will May Not Raise Suspicion  ||  SC: Denying Female Heir Right in Property Only Exacerbates Gender Division    

Kar. HC to NLSIU: Provisionally Admit Transgender Student - (23 Aug 2023)

EDUCATION

Karnataka High Court has directed National Law School of India University (NLSIU) to admit a transgender person in the 3-year LLB course for the academic year 2023-24, if found eligible.

Tags : KARNATAKA HIGH COURT   NLSIU   TRANSGENDER  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved