Court News
Declared Foreigners Without a Real Hearing: Supreme Court Sets Aside Ex Parte Opinions in 28 Assam Cases, Orders Fresh Adjudication
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Foreigners ActClear topic ×
6 articles
Court News
Voter ID Is Not Proof of Citizenship: Gauhati High Court Upholds Foreigners Tribunal Opinion, Cites Unexplained 27-Year Gap and Name-Age Mismatches
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Court News
“A Tampered Affidavit Is No Evidence at All”: Gauhati High Court Upholds Foreigner Opinion, Refers Matter to Bar Council
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Court News
Karnataka High Court's Landmark Ruling on Whistleblower Protection
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Court News
How Zen Tech’s AI-Powered Smart Border Suite Could Immensely Boost India’s Anti-Infiltration Campaign on Pak-Bangladesh Border
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Court News
Kerala High Court: Bail Cannot Be Turned into Detention for Foreign Nationals
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