111 of Parmender Kumar and Others v. State of Haryana

Smt. S. Jalaja vs. Union of India

In the result, writ appeals are allowed

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

…NATIONAL TEXTILE CORPORATION' AIR (SC) 3404, 'ZAVERBHAI AMAIDAS Vs. THE STATE OF BOMBAY AIR 1954 SC 742, 'P.L.MEHRA Vs. D.R.KHANNA' 1971 AIR (DEL) 1, 'M.KARUNANIDHI Vs. UNION OF INDIA' AIR 1979 SC 898, 'T.BARAI Vs. HENRY AH HOE AND ANR.' (1983) 1 SCC 177, 'RESERVE BANK OF INDIA Vs. PEERLESS GENERAL FINANCE' 1987 1 SCC 424, 'THE STATE OF TAMIL NADU & ORS. Vs. ANANTHI AMMAL & ORS.' 1994 SCC (11) 75, 'PT.RISHIKESH AND ANR. Vs. SMT.SALMA BEGUM' 1995 4 SCC 718, 'VASU DEV SINGH & ORS Vs. UNION OF INDIA & ORS' (2006) 12 SCC 753, 'SHAYARA BANO Vs. UNION OF INDIA & ORS.' (2017) 8 SCC 39, 'PRAN…

Dr Arathi Satish vs. State of Karnataka

Bench: The Hon' Ble Mr.Justice R. Devdas

…Diploma Courses Rules, 2006 (for short ‘the Rules, 2006’). In this regard, the learned counsel while placing reliance on a decision of the Hon’ble Apex Court in the case 111 of Parmender Kumar and Others vs. State of Haryana and others (2012) 1 SCC 177, submitted that if the students are not made known about the conditions and covenants for issuance of the degree certificates, the State authorities are precluded from imposing such conditions and denying the certificates on the ground of non-compliance. It is contended that the requirement of Compulsory Rural Service in terms of the Rules,…

Dr Fernandes Elfrida Wilfred vs. State of Karnataka

Bench: The Hon' Ble Mr.Justice R. Devdas

…Diploma Courses Rules, 2006 (for short ‘the Rules, 2006’). In this regard, the learned counsel while placing reliance on a decision of the Hon’ble Apex Court in the case 111 of Parmender Kumar and Others vs. State of Haryana and others (2012) 1 SCC 177, submitted that if the students are not made known about the conditions and covenants for issuance of the degree certificates, the State authorities are precluded from imposing such conditions and denying the certificates on the ground of non-compliance. It is contended that the requirement of Compulsory Rural Service in terms of the Rules,…

Dr Joyce Salu John vs. State of Karnataka

Bench: The Hon' Ble Mr.Justice R. Devdas

…Diploma Courses Rules, 2006 (for short ‘the Rules, 2006’). In this regard, the learned counsel while placing reliance on a decision of the Hon’ble Apex Court in the case 111 of Parmender Kumar and Others vs. State of Haryana and others (2012) 1 SCC 177, submitted that if the students are not made known about the conditions and covenants for issuance of the degree certificates, the State authorities are precluded from imposing such conditions and denying the certificates on the ground of non-compliance. It is contended that the requirement of Compulsory Rural Service in terms of the Rules,…

K Krishna Murthy vs. State of Karnataka

Bench: The Hon’Ble Mr. Justice P.S. Dinesh Kumar Writ Petitions No.14492-14493 Of 2019 C/W Writ Petition No.18046 Of 2019(Gm-Res)

…State of Manipur3 (iv) B.A.Srinivasan Vs. Station House Officer and another4 and contended that the amendment has been brought to the Act by substitution and not by insertion and 1 (1983)1 SCC 177 2 2012 (284) ELT 185 (KAR): Manu/KA/2649/2011 3 Civil Appeal No.10857/2016 4 Crl.R.P. No.834/2015 dated 08.08.2018-High Court of Karnataka W.Ps. No.14492-14493/2019 C/W W.P. No.18046/2019 8…