foreigners tribunal

gauhati high court
Case BriefsHigh Courts

Gauhati HC opined that the petitioner failed to discharge her burden to prove the contents of her evidence so as to establish her Indian citizenship.

Op EdsOP. ED.

by Sarfraz Nawaz*and Surajit Das**

Case BriefsHigh Courts

Gauhati High Court:  The Division Bench of N. Kotiswar Singh and Manish Chaudhury, JJ., set aside the impugned order of the Foreign

Case BriefsHigh Courts

Gauhati High Court: A Division Bench of Manojit Bhuyan and Hitesh Kumar Sarma, JJ. upheld the ex-parte order of the Foreigners’ Tribunal

Case BriefsSupreme Court

Supreme Court: Deciding the conflict between sub-paragraph (2) to paragraph 3 and paragraph 8 of the Schedule to the Citizenship (Registration of

Hot Off The PressNews

Supreme Court: The Court has reserved its order on whether a judicial decision of the Foreigners Tribunal in Assam will supercede the

Hot Off The PressNews

Supreme Court: The Court has directed the Chief Secretary and Home Secretary of Assam to appear before it on March 28 in

Case BriefsHigh Courts

Gauhati High Court: A Division Bench comprising of Ujjal Bhuyan and Rumi Kumari Phukan, JJ. allowed a writ petition seeking to quash