SC: Bribe Recovery Alone Cannot Prove Guilt without Proof of Demand under PC Act  ||  SC: Cut Power, Water to Bulk Waste Generators Violating Solid Waste Rules  ||  SC: RPF Employee Who Conceals Criminal Case Can be Discharged at Any Stage  ||  SC: Police can Register FIR Despite Magistrate Rejecting S.156(3) CrPC Application  ||  SC: Criminal Acquittal Alone Cannot Prove Absence of Negligence in Accident Claims  ||  SC: Referral Fees Earned By Auto Dealers for Bank, Insurance Promotion Taxable as Service Tax  ||  Supreme Court Revisits the definition of “Industry”: 9-Judge Bench Reformulates the 1978 Triple Test  ||  Delhi HC: Exam Integrity is a Shared Duty of Candidates and Authorities  ||  Delhi High Court: POCSO Allows Child Witness Cross-Examination but Bars Aggressive Questioning  ||  Kerala HC: Christian Women May File Divorce Pleas Where They Reside    

Delhi HC: Why is Aadhaar Mandatory for Scholarships - (08 Sep 2016)

Delhi HC has issued notice to Union Government on its rule requiring students from minority communities to submit their Aadhaar Unique Identification (UID) numbers for availing of scholarships.

Tags : DELHI HC   AADHAAR   SCHOLARSHIPS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved