foreign national Archives

Delhi High Court permits a South Korean national, a NALSAR graduate to be enrolled as an Advocate in view of Section 24 Advocates Act

Delhi High Court held that foreign nationals are not per se barred from being considered for enrolment under Section 24 of Advocates Act.

Rajasthan High Court: In a case arising from a habeas corpus petition which stands disposed of vide order dated 28-03-2022

There came a time when Rama was going to perform a huge sacrifice, or yajna, such as the old kings used to

There came a time when Rama was going to perform a huge sacrifice, or yajna, such as the old kings used to

Delhi High Court: Sanjeev Narula, J. upheld the denial of admission by AIIMS and PGIMER as mere mentioning of eligibility criteria for

Himachal Pradesh High Court: Anoop Chitkara, J., granted bail and held that the law under Section 439 CrPC is very clear and

Himachal Pradesh High Court: Anoop Chitkara, J., granted bail to the undertrial Nigerian national subject to very stringent conditions. The facts of

High Court of Himachal Pradesh: The Bench comprising of Sanjay Karol, Acting CJ and Sandeep Sharma. J, held that in circumstances where