Bombay HC: Wife Humiliating Husband in Front of His Friends is Amounts to Cruelty  ||  Delhi HC Interprets Doctrine of “Compelled Self-Publication”,  ||  Del. HC Issues Summons to Campus Sutra in Trademark Infringement Suit Filed by Footwear Brand Campus  ||  Bombay HC Dismisses PIL Seeking Restraining Order against PRADA  ||  Delhi HC: Cannot Bypass Bar on Revision of Interlocutory Order by Invoking Inherent Jurisdiction  ||  Delhi HC: Prosecutrix’s Refusal to Undergo Medical Examination Weakens the Case  ||  Bom. HC: No Provision under JJ Act that Allows Adoption of a Child of Foreign Citizenship  ||  SC Passes Order to Prevent Russian Mother’s Attempt to Flee with Child  ||  SC: Deprivation of Natural Heir from Will May Not Raise Suspicion  ||  SC: Denying Female Heir Right in Property Only Exacerbates Gender Division    

Supreme Court: Union Directed to Deport 17 Foreigners in Assam’s Transit Camps - (17 May 2024)

CIVIL

Supreme Court has directed the Central Government to take immediate steps regarding the deportation of 17 foreigners detained in transit camps of Assam against whom no criminal charges were established.

Tags : SUPREME COURT   17 FOREIGNERS   TRANSIT CAMPS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved