Fee for authentication to be revised upon completion of every 24 months based on Consumer Price Index | UIDAI
UIDAI notifies Aadhaar (Payment of Fees for Performance of Authentication) Amendment Regulations, 2024.
UIDAI notifies Aadhaar (Payment of Fees for Performance of Authentication) Amendment Regulations, 2024.
UIDAI notifies the Aadhaar (Authentication and Offline Verification) Amendment Regulations, 2024.
“Right to privacy of Aadhaar number holder preserves the autonomy of the individual’s right to privacy which has been conferred primacy and admits of no exception under the statutory scheme”.
“According to the plaintiff, the defendants’ activities pose a huge threat to human life owing to the defendants’ non-compliance with stringent quality check on the efficacy and safety of the products that has been maintained by the plaintiff.”
A quick legal roundup to cover important stories from all High Courts this week.
Transparency forms the core of good governance, and promotes efficiency and effectiveness in the functioning of the government
On 29-9-2023, the Unique Identification Authority of India (‘UIDAI’) notified the Aadhaar (Enrolment and Update) Amendment Regulations, 2023 to amend the Aadhaar
Madras High Court dismissed Public Interest Litigation challenging the Government order warranting Adhaar authentication services in the Tamil Nadu Generation and Distribution Corporation Ltd., from persons availing electricity subsidy in Tamil Nadu.
The Unique Identification Authority of India (UIDAI) on November 09, 2022, issued the Aadhaar (Enrolment and Update) (Tenth Amendment) Regulations, 2022. The
Aadhaar Authentication for Good Governance (Social Welfare, Innovation, Knowledge) Rules, 2020 Centre in consultation with UIDAI makes the above stated Rules. Purposes
The Union Cabinet, chaired by the Prime Minister Narendra Modi has approved the promulgation of an Ordinance to make amendments to the
After Attorney General KK Venugopal sought the permission of the 5-judge bench of Dipak Misra, CJ and Dr. AK Sikri, AM Khanwilkar,