Bombay HC: Mortgage, Enforcement and Related Reliefs Not Subject to Arbitration  ||  Bombay HC: Assessment Beyond DRP Directions & S.144C(13) Timeline is Invalid  ||  Rajasthan HC: WhatsApp Summons to Soldier Invalid; Ex-Parte Maintenance Order Set Aside  ||  Karnataka HC: Quarry Lease Renewal Allowed Next Day If Deadline Falls on Public Holiday  ||  SC Eases Firecracker Ban in NCR for Diwali; Permits Sale and Use of Green Crackers  ||  SC Issues Contempt Notices to States/UTs for Ignoring ICU/CCU Healthcare Standards Orders  ||  Supreme Court Reopens Case Against Ex-MLA Over Alleged Fake Caste Certificate in Elections  ||  Supreme Court Reverses Acquittal in 1997 Daughter-in-Law Murder Case  ||  SC Halts NCDRC Order Granting Compensation to Rajasthan Royals for Sreesanth, Citing No Match Played  ||  SC Warns TN Police Media Statements May Affect Impartiality of Karur Stampede Probe    

Delhi HC Notices BCI over Attendance Norms Relaxation in Delhi University - (26 Dec 2016)

Delhi High Court has sought an explanation from Bar Council of India (BCI) for its alleged action in writing to Delhi University’s Law Faculty to relax attendance rules for over 500 students.

Tags : DELHI HIGH COURT   BAR COUNCIL OF INDIA   DELHI UNIVERSITY  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved