Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Delhi HC Seeks Response of Centre, DGCA on Ban on Passenger Travel from EU, UK - (23 Mar 2020)

CIVIL

Delhi High Court has sought response of the Centre and Directorate General of Civil Aviation on a plea challenging the Centre's circular prohibiting travel of passengers from European Union, United Kingdom, Turkey and European free trade association member nations from 18th March, 2020 onwards to contain the spread of coronavirus pandemic.

Tags : DELHI HIGH COURT   PASSENGER TRAVEL BAN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved