Court News
Girls Are Leaving School Over Menstrual Hygiene: Supreme Court Gives States a ‘Last Opportunity’ to Report Compliance, Warns of Contempt Notices to Chief Secretaries
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19 articles
Court News
NEET Defence Quota: Delhi HC Restores Priority-IV for Son of Disabled Territorial Army Soldier Labelled ‘Released at Own Request’
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Court News
B.Ed. From an Institute Without NCTE Recognition: Supreme Court Upholds School’s Discharge of Probationer Teacher, Says No Enquiry Was Needed
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Landmark Judgements
Periods Should Not End Educations: Menstrual Health Declared Part of Article 21, With Pads and Facilities Ordered for Schools
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Landmark Judgements
When a Textbook Met the Contempt Power: Nationwide Withdrawal of an NCERT Chapter on the Judiciary
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Court News
‘Fake’ PhD Claim Against Assistant Professor: Supreme Court Keeps Appointment for Now but Orders MDU Inquiry Under Article 142
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Court News
RTE Seat Cancelled Over Distance, Five Months Later: Bombay High Court Says ‘Neighbourhood’ Is Not a Matter of Mathematical Exactitude
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Court News
14 Students Drowned on a College Picnic: Bombay High Court Quashes Negligence Case Against Trustees and Teachers, Calls on State to Make Beaches Safer
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Court News
RTE Quota: Private School Must Admit Child Selected by the State First, Object Later, Rules Supreme Court
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Court News
A Warning Is Not Abetment: Orissa High Court Sets Aside Cognizance Against Teachers After Hostel Student’s Suicide
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Court News
Her Dress, Her Choice: Kerala High Court Says No One Can Dictate a Citizen’s Attire Without Backing of Law
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Court News
Nagar Panchayat Students Are Rural for Navodaya Admissions: Supreme Court Orders Admission of Selected Children
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