Delhi High Court
Case BriefsHigh Courts

The mere usage of the word “parent”, “relative” or “any person” in Section 14 of National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation, and Multiple Disabilities Act, 1999 does not convince this Court to conclude that a non-citizen could also claim a right to be appointed as a guardian of a person with a disability. Neither of those three expressions can be possibly understood as constituting a legislative intent to recognise foreign nationals as being entitled to be appointed as guardians.

Case BriefsSupreme Court

Supreme Court: After multiple objections were raised to the draft guidelines on ‘Carriage by Air of Persons with Disability and/or Persons with

Legislation UpdatesNotifications

S.O. 1700(E).— In exercise of the powers conferred by sub-section (4) of the Section 3 of the National Trust for Welfare of

Case BriefsSupreme Court

Supreme Court: “Non-disabled people do not understand disabled ones.” This is what the bench of Dr. A.K. Sikri and R.K. Agrawal, JJ