P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

SC Reserves Judgement on Striking Down UP Madarsa Education Act, 2004 - (23 Oct 2024)

EDUCATION

SC while reserving judgement on petitions filed against judgment of the Allahabad High Court striking down 'Uttar Pradesh Board of Madarsa Education Act 2004' as unconstitutional, has stated that to throw out the Act is like throwing out the baby with the bathwater.

Tags : SUPREME COURT   ALLAHABAD HIGH COURT   MADARSA EDUCATION ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved