Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Delhi High Court Ask Embassies to Inform Foreign Nationals to be Aware of Indian Laws - (07 Jun 2017)

Delhi High Court has asked Ministry of External Affairs to inform Embassies and High Commissions in Delhi that their citizens should be well aware of local laws in order to avoid inadvertent violations.

Tags : DELHI HIGH COURT   MINISTRY OF EXTERNAL AFFAIRS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved