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Delhi HC: Mere Possession of Visa Does Not Confer an Unconditional Right to Enter India - (05 Oct 2026)

CIVIL

Delhi High Court held that possession of a visa does not confer an absolute right on a foreign national to enter India. It observed that visa issuance, entry refusal and immigration clearance are sovereign functions involving national security, foreign policy and administrative discretion.

Tags : VISA; UNCONDITIONAL RIGHT; FOREIGN NATIONAL  

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