Indian citizens

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Case BriefsSupreme Court

The Supreme Court held that the impugned notification taking away the accrued rights of OCI cardholders should have prospective effect on children born after the said date.

Case BriefsSupreme Court

Supreme Court: The 3-judge bench Ashok Bhushan, SK Kaul and BR Gavai, JJ disposed of the petition seeking a direction to expedite

Case BriefsHigh Courts

Delhi High Court: Deciding a petition by way of PIL which alleged that passports were being issued to Indian citizens and foreigners