Minhajuddin Qazi Mohammed Vs Union Of India
.... it was held that the passport authority cannot refuse the "renewal" of the passport. This Court also holds that merely because a person is an accused in a case it cannot be said that he cannot "hold" or possess a passport. As per our jurisprudence every person is presume ...
High Court For The State Of Telangana:: At Hyderabad
Srinadh Reddy Mamilla Vs Union Of India
.... escribed by the law. Therefore, such a right to travel abroad cannot be deprived except by just, fair and reasonable procedure. 10. The Division Bench of the Apex Court in its judgment dated 09.04.2019 reported in 2019 SCC online SC 2048 in Satish Chandra Verma v Union of India (UOI) a ...
High Court For The State Of Telangana:: At Hyderabad
Syed Abu Ala Vs NCB
.... of Sabir v. State (NCT of Delhi) 2023 SCC OnLine Del 4116, had examined the law of Section 6(e)(f) of Passports Act and had observed as under: “11. A perusal of this notification reveals its circumscribed ambit, which pertains exclusively to the exemption of individuals from the operation ...
Delhi High Court
Rahul Vaskula Vs Union Of India
.... procedure cannot be arbitrary, unfair or unreasonable. This indeed was conceded by the learned Attorney General who with his usual candour frankly stated that it was not possible for him to contend that any procedure howsoever arbitrary, oppressive or unjust may be prescribed by the law. Th ...
High Court For The State Of Telangana:: At Hyderabad
Merugu Gopal Vs Union Of India
.... also holds that merely because a person is an accused in a case it cannot be said that he cannot "hold" or possess a passport. As per our jurisprudence every person is presumed innocent unless he is proven guilty. Therefore, the mere fact that a criminal case is pending against the per ...
High Court For The State Of Telangana:: At Hyderabad
Basoo Yadav Vs Union Of India And 4 Others
.... (a) that the applicant may, or is likely to, engage in such country in activities prejudicial to the sovereignty and integrity of India; (b) that the presence of the applicant in such country may, or is likely to, be detrimental to the security of India; (c) that the presence of ...
Allahabad High Court
Richa Agrawal Vs Union Of India
.... the petitioner has not been convicted for an offence involving moral turpitude and she has not been sentenced to imprisonment. Counsel also places reliance on an order passed in SBCW Pet. No. 17493/2015 ( Pradeep Surana v. Passport Officer ). 5. Mr. R.D. Rastogi, ASG submi ...
Rajasthan High Court, Jaipur Bench
Ashok Khanna Vs Central Bureau Of Investigation
.... has relied upon the case of Ashok Kumar Sharma vs. The Regional Passport Officer & Ors.: (2019) 256 DLT 437 and submits that in the aforesaid case, the request of the petitioner therein was for re-issuance of the passport and the same prayer was rejected by this court by recording as unde ...
Delhi High Court
Ashok Kumar Sharma Vs Regional Passport Officer And Ors
.... x xxxx (b) xxxx xxxx (c) xxxx xxxx (d) xxxx xxxx (e) that the applicant has, at any time during the period of five years immediately preceding the date of his application, been convicted by a court in India for any offence involving moral turpitude and sentenced in resp ...
Delhi High Court
Satwinder Singh Vs Union Of India And Others
.... ptember, 2010. Thereafter five years have passed and now he is entitled and eligible to apply for the renewal of the passport. During the course of hearing, learned counsel for the respondents has submitted that the writ petition is not maintainable because the petitioner has a remedy of sta ...
High Court Of Punjab And Haryana At Chandigarh
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