passport Archives | SCC Times

Date of birth mentioned in Matriculation Certification granted by CBSE must be accorded highest preference: Patna High Court

The Patna High Court directed the Regional Passport Officer to issue fresh passport to a girl by correcting her date of birth and held that the date of birth mentioned in Matriculation Certification granted by CBSE must be accorded highest preference

Case Briefs High Courts

Madras High Court directs Union to consider passport application of Srilankan refugees’ daughter

Madras High Court permitted Srilankan refugees’ daughter to apply for passport under Section 20 of the Passports Act and directed the Central Government to consider her application and pass order.

Case Briefs High Courts

MoEA notification that even during the pendency of criminal case, passport could be issued/renewed; Allahabad High Court reiterates

The reports of non-cognizable cases in which the Magistrate had not even ordered for investigation were being considered for rejection of passport, thus, the Allahabad High Court directed the DG of Police to instruct his officers to give a report regarding the pendency of reports in non-cognizable cases after proper application of mind.

Case Briefs High Courts

Karnataka High Court | Consent of father not a prerequisite for grant of passport of minor child in exclusive custody of mother; Visitation rights not affected

Karnataka High Court: In a case filed by the petitioner-mother (‘petitioner 2') seeking acceptance on her pending passport application for

Case Briefs High Courts

Adoptive Father of a minor girl seeks issuance of her passport with details of adoptive parents so that she could write her TOEFL examination: Here’s what Del HC directed

Delhi High Court: V. Kameswar Rao, J., addressed a matter wherein a minor child was not able to apply for a passport

Case Briefs High Courts

Can someone’s passport be impounded merely because a case under S. 498-A IPC is pending or a red corner notice issued? MP HC unravels

Madhya Pradesh High Court: Sujoy Paul, J., held that the pendency of matrimonial cases alone cannot be a ground to decline the

Case Briefs High Courts

Ker HC | No final report and no cognizance signify there is no pending criminal proceeding; HC lays down parameters governing issuance of passport in a criminal case

Kerala High Court: Bechu Kurian Thomas, J., held that if the final report had not been filed and no cognizance had been

Case Briefs High Courts

J&K HC | Denial of passport to Mehbooba Mufti; HC says the scope of Court is limited, it can only direct authorities concerned to expeditiously consider the case

Jammu and Kashmir High Court: Ali Mohammad Magrey, J., in a significant judgment dismissed the petition filed by former Chief Minister of

Case Briefs High Courts

Del HC | Impounding of passport held not warranted where aggrieved already called upon to deposit the same with the Court

Delhi High Court: Vibhu Bhakru, J., set aside an order whereby the petitioner’s passport was impounded and gave him liberty to travel abroad

Case Briefs High Courts

Requirement of father’s name of applicant not mandatory for issuing passport, mother’s name sufficient

Delhi High Court: Allowing the petition wherein the petitioner had sought reissuance of her daughter’s passport without insisting upon the father’s name

High Courts

Denial to travel abroad to a valid T2 & T3 visa holder is a violation of fundamental right

Kerala High Court: In a recent case where respondent authorities illegally seized the passport of the dependants (wife and children) of victim