Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Kerala HC Asks Working Committee to Consider Legislature’s Intention regarding Prohibition of Ragging - (04 Jul 2025)

EDUCATION

Kerala High Court has asked the Working Committee constituted to provide suggestions regarding amendments to the Kerala Prohibition of Ragging Act, 1998, to look into the aspect of legislature's intention to prohibit ragging both within and outside the campus of an educational institution.

Tags : KERALA HIGH COURT   WORKING COMMITTEE   EDUCATIONAL INSTITUTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved