Passport Act Archives

Delhi High Court directs the Passport Authority to expeditiously decide Mehbooba Mufti’s fresh passport application

The Central Government Standing Counsel apprised the Court of the order dated 02-03-2023 which had set aside the order dated 26-03-2021 and remanded back the matter to the Passport office for re-examination.

Case Briefs Supreme Court

As all convicts in Rajiv Gandhi assassination case walk free, read why Supreme Court ordered their release

Supreme Court: In an appeal relating to the assassination of Rajiv Gandhi in 1991, the division bench of B.R. Gavai and B.V.

Case Briefs High Courts

Kar HC | Elaborating upon S.6 of Passport Act, Court directs for renewal of passport to authorities concerned irrespective of a pending criminal case against petitioner

Karnataka High Court: Hemant Chandangoudar J., while allowing the Writ Petition against the Passport Authority, elaborated upon the relevant provisions of the

Case Briefs High Courts

Ker HC | Show-cause notice issued under Passport Act must be considered by Authority only after hearing the affected party

Kerala High Court: The Bench of Devan Ramachandran, J. disposed of a petition cautioning Passport Authority of not taking any action against