CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Interim Relief of Stay Refused by SC in HC Judgement Nullifying Bihar’s 65% Quota Law - (29 Jul 2024)

CONSTITUTION

Supreme Court refused to grant interim relief of stay in the judgement passed by Patna High Court that nullified the Bihar Amendment Laws increasing reservation for Backward Classes, Scheduled Tribes(STs), Scheduled Castes(SC) and Extremely Backward Classes to 65% from 50%.

Tags : SUPREME COURT   BIHAR AMENDMENT LAWS   RESERVATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved