Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Jamaican SC Declares its National Identification System (NIDS) Unconstitutional - (15 Apr 2019)

CIVIL

Supreme Court of Jamaica struck down Jamaican National Identification and Registration Act (NIRA), a law that mandated the collection of biometric information from all Jamaican residents, and its storage in a centralised database.

Tags : JAMAICAN SUPREME COURT   NATIONAL IDENTIFICATION SYSTEM  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved