REGENT COMPUTRONICS PVT. LTD.

MANUBHAI PRAGAJI VASHI Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MAHANT MOTI DAS V. SP SAHI [REFERRED TO]
BUDHAN CHOUDHRY VS. STATE OF BIHAR [REFERRED TO]
BABULAL AMTHALAL MEHTA VS. COLLECTOR OF CUSTOMS CALCUTTA [REFERRED TO]
EXPRESS NEWSPAPER PRIVATE LTD VS. UNION OF INDIA [REFERRED TO]
MUNICIPAL COUNCIL RATLAM VS. VARDICHAN [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. UMED RAM SHARMA [REFERRED TO]

JUDGEMENT

(1.) IN withholding the Grant-in-Aid Scheme to Government recognised non government law colleges in Maharashtra , they have been discriminated against. Such is the ratio of this Judgment.

(2.) MAHARASHTRA has the reputation of being the premier State in India. Educationwise it has several faculties, to wit, arts, science, commerce, engineering and medicine. They are given grant -in -aid by Government.

(3.) IN the entire State of Maharashtra there is only one Government run law college. It is the Government Law College at Bombay.

Click here to view full judgment.

MANUBHAI PRAGAJI VASHI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address