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Delhi HC: Private Schools May Maintain Surplus Funds, Which Alone Does Not Imply Profiteering - (27 May 2026)

EDUCATION

Delhi High Court reiterated that private unaided schools are legally permitted to maintain surplus funds and that the mere existence of a financial surplus cannot, by itself, be treated as profiteering or commercialisation, in absence of evidence of unlawful fee generation or misuse.

Tags : PRIVATE SCHOOLS; SURPLUS FUNDS; PROFITEERING  

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