Del. HC: Threshold Income to Claim Financial Aid Under Rashtriya Arogya Nidhi Unreasonable  ||  Bom. HC: Tender Conditions Challenged by Contractors Through PIL Pollute Purity of Stream of PIL  ||  Del. HC: Can Only Interfere With Industrial Tribunal’s Decision if Found Perverse  ||  Raj. HC: Impermissible for Mag. & ASJ to Take Cognizance Against Same Accused for Diff. Offences  ||  Del. HC: Municipal Solid Waste in Delhi Not Getting Processed as Per Solid Waste Management Rules  ||  Supreme Court Launches Whatsapp Messaging Services, Advocates and Parties to Receive Updates  ||  Kar. HC: Challenge to Singing State Anthem Dismissed, Right to Remain Silent Cited  ||  Del. HC: Property Given by Deceased Husband Can Only be Enjoyed by Hindu Woman Without Income  ||  SC: Can Only Apply Egg Shell Skull Rule if Patient Had Pre-Existing Conditions  ||  NCDRC Members Roasted for Issuing Warrants Despite SC’s Order Directing Non-Coercive Steps    

Del. HC: No Absolute Bar on Disclosure of Information to Non-Citizens Under RTI Act - (15 Mar 2023)

RIGHT TO INFORMATION

Delhi High Court while observing that it would be inherently contradictory to Right to Information (RTI) Act to hold that only citizens are entitled to RTI, has held that RTI ought to be available to citizens & non-citizens depending upon kind of information sought.

Tags : DELHI HIGH COURT   RIGHT TO INFORMATION   NON-CITIZENS  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved