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 Quashes CIC Order Asking MEA to Disclose Passport Details of Estranged Husband to Wife - (29 Nov 2022)

RIGHT TO INFORMATION

Delhi High Court has set aside Central Information Commission’s (CIC) order by which Ministry of External Affairs (MEA) was directed to disclose the details relating to passport and marriage certificate, address proof, ID proof and other related documents of an estranged husband to his wife.

Tags : DELHI HIGH COURT   PASSPORT   CIC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved