Citizenship (Amendment) Rules, 2024, notified
The Citizenship (Amendment) Act, 2019 (‘CAA’) received the President’s assent on 12-12-2019 and came into force on 10-01-2020.
Foreigners Act
Gauhati HC upholds judgment by Foreigners Tribunal declaring a woman to be a foreigner who entered India illegally
Gauhati HC opined that the petitioner failed to discharge her burden to prove the contents of her evidence so as to establish her Indian citizenship.
As all convicts in Rajiv Gandhi assassination case walk free, read why Supreme Court ordered their release
Supreme Court: In an appeal relating to the assassination of Rajiv Gandhi in 1991, the division bench of B.R. Gavai and B.V.
Gau HC | Granting opportunity for identification and declaration of individual of foreign nationality to establish claim of Indian citizenship cannot be enlarged to ceaseless exercise under Foreigners Act
Gauhati High Court: A Division Bench of Manojit Bhuyan and Hitesh Kumar Sarma, JJ. upheld the ex-parte order of the Foreigners’ Tribunal
Ker HC | Can a foreigner staying in a hotel different from that indicated on his arrival card make him offender under Foreigners Act?
Kerala High Court: T.V. Anilkumar, J. quashed the final police report against the petitioner which implicated him for offences under the Foreigners
Kar HC | FRRO to issue exit permits to 9 foreign nationals belonging to Tablighi Jamaat; Criminal proceedings quashed with condition of “not to visit India for next 10 years”
Karnataka High Court: Krishna S. Dixit, J., quashed the criminal proceedings against 9 foreign nationals belonging to the Tablighi Jamaat while directing FRRO
Karnataka HC lays down guidelines regarding illegal immigrants facing proceedings under the Foreigners Act, 1946
Karnataka High Court: While deciding the instant petition, wherein the petitioners have been charged with offences under Sections 14A and 14B of
Foreign Nationals have no right to stay in India, beyond the authorised period
High Court of Himachal Pradesh: The Bench comprising of Sanjay Karol, Acting CJ and Sandeep Sharma. J, held that in circumstances where