Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Mad. HC: State Can Impose Cap on Minority Student Intake in Minority Educational Institution - (03 Oct 2023)

EDUCATION

Madras High Court while observing that reservation for SC/ST or OBC would not apply to Minority Institutions, has held that State Government would be within its Right to impose the threshold cap of admitting students from the Minority Community to 50%.

Tags : MADRAS HIGH COURT   MINORITY EDUCATIONAL INSTITUTION   RESERVATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved