SC: Insurer Must Pay Accident Compensation Despite Route Permit Violation, Recoverable From Owner  ||  SC: Recovery of Currency Alone Doesn’t Convict under PC Act Without Proof of Demand and Acceptance  ||  SC: Minor Variations in Later Statements Don’t Undermine First Dying Declaration if Reliable  ||  SC: Members of Unlawful Assembly Liable under Section 149 IPC Once Common Object is Proven  ||  Madras HC: Grandparents Can Execute Adoption Deed for Unmarried Daughter if She Consents  ||  Delhi HC: Guilty Plea Doesn’t Bypass Double Jeopardy; Second Conviction for Same Offence Invalid  ||  Del HC: Provision of Recall u/s 311 CrPC Ensures Justice, Not Multiple Chances to Negligent Litigant  ||  AP HC: Shutdown of Specific Unit Constitutes Closure, Workers Entitled to Compensation under S.25FFF  ||  P&H High Court: Over-Implication of Accused’s Relatives Turns Criminal Process Into Harassment  ||  Delhi HC: Denying Candidature of Physically Disabled Person Due to 'No Vacancy' Violates RPwD Act    

Ministry of External Affairs to Allow Transit of Foreign Nationals Stranded in India - (03 Apr 2020)

CIVIL

Ministry of Home Affairs has decided to allow transit of foreign nationals stranded in India in view of the representations made by some foreign countries for evacuation of their nationals from India, the Ministry would consider such requests on case to case basis.

Tags : MINISTRY OF EXTERNAL AFFAIRS   TRANSIT OF FOREIGN NATIONALS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved