SC: Omitted Relief Barred Despite Liberty to File Fresh Suit under Order 23  ||  SC: Custodial Confession Alone Cannot Justify Preventive Detention  ||  SC: Failure to Pay Balance Sale Amount Can Lead to EMD Forfeiture under Auction Terms  ||  Gujarat HC: CIC Cannot Order Suo Motu Disclosure of PM Modi’s Degree under RTI Act  ||  MP HC: FIR Cannot Be Quashed Merely for Not Specifying Accused’s Role  ||  MP HC: Joint Family Status Alone Does Not Establish Existence of Joint Family Funds  ||  MP High Court Directs State Bar Council to Frame Stipend Guidelines for Junior Advocates  ||  Allahabad High Court: Hookah Bars cannot Operate in UP; Clean Air Prevails over Trade  ||  P&H HC: High Court’s Inherent Powers Cannot Be Used to Entertain a Second Revision  ||  Delhi HC: Magistrate Must Examine Complainant, Hear Accused Before Taking Cognisance    

Punjab and Haryana HC Slams UGC over Financial Crisis at Panjab University - (05 Dec 2016)

Punjab and Haryana High Court has pulled up University Grants Commission (UGC) after noticing that it was trying to pass buck to Ministry of Human Resource Development (MHRD) with regard to financial crunch being faced by the Panjab University.

Tags : PUNJAB AND HARYANA HIGH COURT   UGC   PANJAB UNIVERSITY   FINANCIAL CRUNCH  

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