foreigner Archives

‘Collecting money ostensibly for charitable activity not permitted when foreigner comes to India on business visa’; Delhi HC upholds deportation of a US citizen

“Petitioner, a citizen of USA, had come to India under a valid visa and was deported from India by the Bureau of Immigration from Trivandrum Airport, Kerala on 28-11-2022.”

Case Briefs High Courts

Life and liberty of a person not on the shore of India, cannot be invoked when the individual himself is not in India; Gujarat High Court dismisses petition of foreigner to enter India

Gujarat High Court denied entry to an American Passport holder who has been convicted as a sex offender and held that petition filed by the petitioner's father on petitioner's behalf, invoking Articles 14 and 19 of the Constitution of India, is not maintainable because life and liberty of a person not on the shore of India, cannot be invoked on his behalf when the individual himself is not in India

Case Briefs High Courts

Gau HC | Affixing notice at a conspicuous place not a proper mode of service of notice under the Foreigners (Tribunal) Order, 1964

Gauhati High Court: A Division Bench of Manojit Bhuyan and Kalyan Rai Surana, JJ. allowed a writ petition filed by a person