Supreme Court of India
Digital Supreme Court Reports
The Official Law Report Fortnightly ISSN: 3048-4839 (Online)
Home
Full Text

DAYANAND ANGLO VEDIC (DAV) COLLEGE TRUST AND MANAGEMENT SOCIETY vs. STATE OF MAHARASHTRA AND ANR.

SCR Citation: [2013] 4 S.C.R. 821
Year/Volume: 2013/ Volume 4
Date of Judgment: 22 March 2013
Petitioner: DAYANAND ANGLO VEDIC (DAV) COLLEGE TRUST AND MANAGEMENT SOCIETY
Disposal Nature: Appeal Dismissed
Neutral Citation: 2013 INSC 194
Judgment Delivered by: Hon'ble Mr. Justice M.Y. Eqbal
Respondent: STATE OF MAHARASHTRA AND ANR.
Case Type: CIVIL APPEAL /2678/2013
Order/Judgment: Judgment
1. Headnote

Constitution of India 1950 - Article 30 - Linguistic educational institution - Establishment and administration of - In a State - By a member of linguistic non-minority in another State - Held: In order to claim linguistic status for an institution in any State, the institution should have been established and should be administered by the persons who are minority in such state - A non-minority in another State cannot establish, administer and run such institution.

Words and Phrases: 'Establish' and 'Administer' - Meaning of, in the context of Article 30 of the Constitution of India, 1950.

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Establish
  • Administer
  • linguistic non-minority
5. Equivalent citation
    Citation(s) 2013 AIR 1420 = 2013 (4) SCC 14 = 2013 (4) Suppl. SCC 14 = 2013 (8) JT 102 = 2013 (8) Suppl. JT 102 = 2013 (4) SCALE 624