education law, university affiliation, institutional regulation, Supreme Court
0  13 Sep, 2000
Listen in 1:03 mins | Read in 19:00 mins
EN
HI

Maharishi Dayanand University Vs. M.L.R. Saraswathi College of Education

  Supreme Court Of India Civil Appeal /5029/2000
Link copied!

Case Background

The appeal was filed by Maharishi Dayanand University against the judgment of the Punjab & Haryana High Court, which allowed a writ petition by M.L.R. Saraswati College of Education. The ...

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Description

Legal Notes

Add a Note....