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These proofs serve as pillars of trust and accountability in numerous domains, from financial transactions to access to social services. Balancing innovation with protection remains paramount to ensure that identity verification mechanisms remain reliable and secure in an increasingly digitized world.
“Right to privacy of Aadhaar number holder preserves the autonomy of the individual’s right to privacy which has been conferred primacy and admits of no exception under the statutory scheme”.
“Wherever the dispute with respect to the age of a person arises in the context of her or him being a victim under the Protection of Children Against Sexual Offences Act, 2012, the courts have to take recourse to the steps indicated in Section 94 of the Juvenile Justice (Care and Protection of Children) Act, 2015.”
The purpose of the application form and admission process is to ensure that no candidate by an unfair means becomes eligible when he is ineligible.
Bombay High Court: The Division Bench of Prasanna B. Varale and Madhav J. Jamdar, JJ., while addressing a petition expressed that, It
Meghalaya High Court: The Division Bench of Biswanath Somadder, CJ. and H.S. Thangkhiew, J. heard a PIL which was filed with two
As reported by Hindu, The deadline for linking PAN Card with Aadhaar Card has been extended several times by the Income Tax Department
Supreme Court: 5-judge bench of H.L. Dattu, CJ and M.Y. Eqbal, C. Nagappan, Arun Mishra and Amitava Roy, JJ constituted to clarify/modify
Supreme Court: Sitting on the matter relating to the ambitious “Aadhaar Card” scheme propounded by the Government of India under the said