Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Gujarat HC Orders Govt to Issue Passport to 18-Year-Old for Immigration Purposes - (26 Mar 2021)

CIVIL

Gujarat High Court has ordered the Government to issue a passport to an 18-year-old Vatsal Brahmbhatt, who needs it for immigration purposes and for further studies in the United States after his passport expired in 2009 due to him overstaying in the US.

Tags : GUJARAT HIGH COURT   PASSPORT TO 18-YEAR-OLD FOR IMMIGRATION PURPOSES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved