Sunday, 03, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Shanti Niketan College Of ... vs National Council For Teacher ...
2011 Latest Caselaw 1208 Del

Citation : 2011 Latest Caselaw 1208 Del
Judgement Date : 28 February, 2011

Delhi High Court
Shanti Niketan College Of ... vs National Council For Teacher ... on 28 February, 2011
Author: Rajiv Sahai Endlaw
*        IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                Date of decision: 28th February, 2011

+                      W.P.(C) 9702/2009
    SHANTI NIKETAN COLLEGE OF EDUCATION
    & ORS.                                     ...Petitioners
                 Through: Mr. Sanjay Sharawat, Advocate.
                                 Versus
    NATIONAL COUNCIL FOR TEACHER
    EDUCATION & ANR.                        ...Respondents

Through: Mr. Amitesh Kumar, Advocate.

CORAM:

HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW

1. Whether reporters of Local papers may be allowed to see the judgment? Yes

2. To be referred to the reporter or not? Yes

3. Whether the judgment should be reported Yes in the Digest?

RAJIV SAHAI ENDLAW, J

For judgment, see WP(C) 9670/2009 titled Kalpana Chawla

College of Education for Women & Ors Vs. National Council for

Teacher Education & Anr.

RAJIV SAHAI ENDLAW, J FEBRUARY 28, 2011

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter