Maintain ‘Aadhaar-like’ secrecy for Assam NRC Data: SC to Centre
Supreme Court: The bench of Ranjan Gogoi, CJ and RF Nariman, J has refused to re-open the National Register of Citizens (NRC)
Aadhaar
Breaking | Aadhaar and Other Laws (Amendment) Bill, 2019 has been passed in Rajya Sabha
As reported by ANI, Rajya Sabha in today’s session has passed the Aadhaar and Other Laws (Amendment) Bill, 2019. A bill to
Bom HC | Lone dissenter wins long drawn court battle to not link his salary account to Aadhaar
Bombay High Court: Providing relief to a lone Mumbai Port Trust employee who refused to link his salary account to Aadhaar, a
Aadhaar-PAN Linking | New deadline set for linking of PAN with Aadhaar [Notification]
In exercise of the powers conferred under sub-section (2) of Section 139 AA of the Income Tax Act, 1961, the Central Government,
Aadhaar (Pricing of Aadhaar Authentication Services) Regulations, 2019
No.K-11022/632/2019/Auth-UIDAI (No. 1 of 2019)—In exercise of the powers conferred by sub-section (1) and sub-clause (f) of sub-section (2) of Section 54
Breaking| Review Petition against the 5-Judge Bench Aadhaar Judgment filed in SC
Petitioner named Imtiyaz Ali Palsaniya has filed for a review petition in the Supreme Court against the Constitution Bench decision in K.S.
Date for linking PAN with Aadhaar extended till 31st March, 2019
Vide its orders dated 31.07.2017, 31.08.2017, 08.12.2017 and 27.03.2018, CBDT had allowed time till 30th June, 2018 to link PAN with Aadhaar
Aadhaar: 5-judge Supreme Court bench reserves verdict after hearing the matter for 38 days
After hearing the much-debated Aadhaar matter for 38 days, the 5-judge bench of Dipak Misra, CJ and Dr. AK Sikri, AM Khanwilkar, Dr.
Aadhaar Hearing [Day 37]: Aadhaar Act will not survive the first five words of the preamble, “We the people of India”: Shyam Divan
On the penultimate day of the Aadhaar hearing, Senior Advocate Shyam Divan continued with his rejoinder before the 5-judge bench of Dipak Misra,
Aadhaar Hearing [Day 36]: SC cannot permit something so deeply flawed to function in our country: Shyam Divan
On Day 36 of the Aadhaar Hearing, Attorney General KK Venugopal concluded his arguments on the issue of Aadhaar Act, 2016 being
Aadhaar Hearing [Day 35]: Are you rewriting the Constitution?: Justice Chandrachud to AG defending introduction of Aadhaar Act as Money Bill
On Day 35 of the Aadhaar Hearing, Advocate Zoheb Hossain, appearing for the State of Maharashtra and UIDAI, resumed his submissions before
Aadhaar Hearing [Day 34]: Linking PAN with individual’s Aadhaar won’t curb money laundering: Gopal Sankarnarayanan
Advocate Gopal Sankarnarayanan, who had begun his submissions on Day 33 of the Aadhaar hearing, continued with his submissions before he 5-judge bench
Aadhaar Hearing [Day 33]: We never issued any direction mandating Aadhaar-SIM linking: Supreme Court
On Day 33 of the Aadhaar Hearing that has been going on since January 17, 2018, Senior Advocate Rakesh Dwivedi concluded his submissions and
Aadhaar Hearing [Day 32]: Petitioners don’t want to improve the scheme but simply want to knock it off: Rakesh Dwivedi
On Day 32 of the Aadhaar Hearing, Senior Advocate Rakesh Dwivedi continued his submissions before the 5-judge bench of Dipak Misra, CJ
Aadhaar Hearing [Day 31]: Some fears relating to Aadhaar are misconceived: CJI
“Development requires the removal of major sources of unfreedom: poverty as well as tyranny, poor economic opportunities as well as systemic social
Aadhaar Hearing [Day 30]: We all strive to get recognised. Identification is a matter of dignity and pride: Rakesh Dwivedi
On day 30 of the Aadhaar Hearing, Senior Advocate Rakesh Dwivedi continued with his argument probabilistic method that he had begun on Day
Aadhaar Hearing [Day 29]: Elections are being swayed using data analytics; Aadhaar may be used for the same: Justice Chandrachud
Senior Advocate Rakesh Dwivedi continued with his arguments before the 5-judge bench of Dipak Misra, CJ and Dr. AK Sikri, AM Khanwilkar, Dr. DY
Aadhaar Hearing [Day 28]: Millions like me do not care about privacy: Rakesh Dwivedi
Additional Solicitor General Tushar Mehta concluded his arguments before the 5-judge bench of Dipak Misra, CJ and Dr. AK Sikri, AM Khanwilkar, Dr.
Aadhaar Hearing [Day 27]: Aadhaar will prevent Money Laundering, Tax Evasion, Bank Frauds, etc: ASG
On Day 27 of the Aadhaar hearing, ASG Tushar Mehta continued with his submissions before the 5-judge bench of Dipak Misra, CJ and
Aadhaar Hearing [Day 26]: AG concludes his submissions; ASG argues on how Aadhaar can curb Bank Frauds
On Day 26 of the Aadhaar Hearing, Attorney General KK Venugopal completed his submissions before the 5-judge bench of Dipak Misra, CJ