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    

Supreme Court Asks Centre, Assam Govt to Reply to Request by Paralysed Man, Declared Foreigner - (04 Jul 2019)

CONSTITUTION

Supreme Court has sought response from the Centre and the Assam Government on a request of an imprisoned paralysed man who has been declared a foreigner by a Tribunal and facing eminent deportation to Bangladesh.

Tags : SUPREME COURT   ASSAM  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved