Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

SC Allows Woman Declared as Foreigner to File Review in Gauhati High Court - (27 Jan 2021)

CIVIL

Supreme Court has granted liberty to a woman, who was declared as a foreigner by a Foreigners Tribunal in Assam, to file a review petition in the Gauhati High Court against the judgment which upheld the Tribunal order.

Tags : SUPREME COURT   WOMAN DECLARED AS FOREIGNER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved