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Petitioner submitted that at least three major foreign travel companies, which are running their operations in India, are partially or fully owned by foreign investors, leading to concerns regarding potential misuse of citizens’ data.
The proceeding u/s 125 CrPC. is summary in nature in which only prima facie it has to be seen that the applicant is the wife of opposite party. It is a social legislation enacted for protecting the wife, minor children, and parents of a person from vagrancy and destitution.
The Court directed the State to reconsider the petitioner’s request for issuance of Pattadar Pass Book-cum-Title Deed for agriculture lands without insisting to submit her Aadhar Card or its details.
Karnataka High Court: While deciding the instant matter arising out of a fake surety for bail which had been created
Bombay High Court: In a case filed by a father (‘petitioner’) seeking for setting aside the order passed by the Juvenile Justice
Delhi High Court: In a case filed by a woman alleging rape charges under Penal Code, 1860 (‘IPC’) and Protection of Children
Uttaranchal High Court: A Division Judge Bench comprising of Rajiv Sharma, ACJ and Manoj Kumar Tiwari, J. disposed of a PIL for
Chhattisgarh High Court: In the order passed by Prashant Kumar Mishra, J., addressed a criminal petition filed on the basis of Paper Under
Calcutta High Court: While deciding a case where it was contended by the petitioner that Aadhar card was proof of his citizenship,
Central Information Commission (CIC):CIC has held that refusing to issue Caste Certificate on the ground of not having Aadhar card is unlawful