Md. Imad Uddin Barbhuiya Vs State Of Assam
.... . 32. The word “Provincialisation” would mean brining something within the fold of a province, in other words, bringing it within the ownership of the Government. Mr. Sanjay Hegde, learned Senior Advocate for the petitioners while making his submissions on this point, submitted that “provin ...
Gauhati High Court
Sk. Md. Rafique Vs Managing Committee, Contai Rahamania High Madrasah and Others
.... . Stephen’s College vs. University of Delhi (1992) 1 SCC 558 a Bench of five Judges of this Court had an occasion to consider the admission process adopted by two aided minority institutions viz. St. Stephen’s College at Delhi and Allahabad Agricultural Institute at Naini. The factual context as ...
Supreme Court Of India
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