J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder  ||  Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles  ||  P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea  ||  Meghalaya HC Flags Amicus' Non-Appearance amid Lawyers' Strike, Stresses Loyalty to Justice  ||  MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category  ||  Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI  ||  Delhi HC: Fake Caste Certificate alone cannot Justify Removing Advocate from State Rolls  ||  Delhi HC Refuses to Stop Sale of 47 Law Books in Family Copyright Dispute  ||  Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery  ||  Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking'    

Delhi HC Enquires on Procedure for Repatriation of Foreign Nationals Without Documents - (10 May 2021)

CIVIL

Delhi High Court has asked the Ministry of Home Affairs to place on record the procedure for repatriation, adopted in respect of such foreign nationals, who do not have any documents, in a case of three people who claimed to be Bangladeshi citizens though they could not produce any documentary proof of the same.

Tags : DELHI HIGH COURT   REPATRIATION OF FOREIGN NATIONALS WITHOUT DOCUMENTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved