Foreign Contribution Regulation Act 2010 Archives

Delhi High Court dismisses petition filed by Association for Democratic Reforms for constituting an independent tribunal to oversee enforcement of Foreign Contribution (Regulation) Act, 2010

The Delhi High Court Delhi dismissed plea for constituting independent tribunal or committee to oversee enforcement of the Foreign Contribution (Regulation) Act, 2010 (FCRA) and held that mere apprehension that the Act was capable of being misused was no ground to create an independent body to oversee the functioning of the FCRA.

Case Briefs Supreme Court

“Aspirations of any country cannot be fulfilled on the hope of foreign donation”; Read why SC upheld the amendments to the provisions of the Foreign Contribution (Regulation) Act, 2010

Supreme Court: In a major win for the Union of India, the 3-judge bench of AM Khanwilkar*, Dinesh Maheshwari and CT Ravikumar,

Hot Off The Press News

NHRC calls for the status of investigation by CBI into criminal cases filed against members of human rights organization- “Lawyers Collective”

The National Human Rights Commission, NHRC, India has received a communication from Shri Henri Tiphagne, a human rights activist associated with Human