Nehru College Of Engineering And Research Centre (Ncerc) vs. Apj Abdul Kalam Technological University
Held
The provided text only contains the case details, parties, and appendices of exhibits, not the actual judgment or the Court's reasoning and decision. Therefore, what the Court held cannot be determined from the given information.
Facts
Multiple engineering colleges and their associations filed writ petitions challenging various notifications issued by the APJ Abdul Kalam Technological University concerning fee structures, particularly affiliation fees, for different academic years. The petitioners also submitted objections to the State Government regarding these fees.
Key Issues
The key legal issues likely revolved around the legality and reasonableness of the affiliation fees and fee structures notified by the APJ Abdul Kalam Technological University, and the authority of the University to levy such fees.
Sections Cited
No CGST/SGST Act sections or Rules are discussed in the provided text, as the case appears to pertain to university affiliation fees and not GST.
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR & THE HONOURABLE MR. JUSTICE SHAJI P.CHALY THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943 WP(C) NO. 7561 OF 2020 PETITIONERS: MALABAR COLLEGE OF ENGINEERING AND TECHONOLOGY, REPRESENTED BY ITS CHAIRMAN, PALLUR P.O., DESAMANGALAM, WADAKANCHERRY, THRISSUR-679 532. BY ADVS. S.KRISHNAMOORTHY SMT.NITHYA SUGUNAN SHRI.JESUDASAN K X RESPONDENTS: 1 THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, HIGHER EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001. 2 APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, REPRESENTED BY ITS REGISTRAR, CET CAMPUS, THIRUVANANTHAPURAM-695 016. 3 CONTROLLER OF EXAMINATIONS, APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, CET CAMPUS, THIRUVANANTHAPURAM-695 016. BY ADVS. SRI.ELVIN PETER P.J., STANDING COUNSEL FOR R2 & R3 SRI.TEK CHAND, SENIOR GOVERNEMNT PLEADER FOR R1 THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.02.2022, ALONG WITH WP(C).8335/2020, 8305/2020 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
IN THE HIGH
The judgment continues below.
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