Delhi High Court
LEGAL SUBJECT
Immigration and Citizenship Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Gauhati High Court
Gauhati HC Upholds Post-1971 Foreigner Finding Against Assam Woman, Citing 27-Year Voter-List Gap And Unproven Lineage
The Superintendent of Police (B), Barpeta, referred Jaynab Begum to Foreigners Tribunal No. 10, Barpeta.2 MIN READ↗
Madras High Court
Saudi-Based Man Facing Two Criminal Cases Must Return Within 3 Months As Madras HC Directs Consulate To Consider A 3-Month Passport
The petitioner, employed in Jeddah, Saudi Arabia, sought reissuance of his passport, which was due to expire on 6 November 2026.2 MIN READ↗
Gauhati High Court
Gauhati HC Remands Mayamoti Biswas’s Foreigner Case For Fresh Hearing After Tribunal Left Surname Inquiry Unfinished
The petitioner challenged the Foreigners’ Tribunal’s opinion dated 21 December 2016, which declared her an illegal migrant.2 MIN READ↗
Gauhati High Court
Gauhati HC Upholds Post-1971 Foreigner Finding Against Assam Man Who Failed To Prove His Link To Pre-1971 Voters
The petitioner challenged the Foreigners’ Tribunal’s opinion dated 27 August 2018, which declared him a foreigner who entered India after 25 March 1971.2 MIN READ↗
Gauhati High Court
Gauhati HC Sets Aside Ex-Parte Foreigner Finding For Now, Gives Matia Detainee One Chance After He Disputes Notice Signature
The petitioner challenged an ex parte opinion dated 04.07.2022 of the Foreigners’ Tribunal, Jorhat, declaring him a foreigner of the post-25.03.1971 stream.2 MIN READ↗
Gauhati High Court
Assam HC Quashes Detained Woman’s Ex-Parte Foreigner Declaration Over School-Wall Notice, Orders Fresh Hearing And Steps For Her Release
The petitioner challenged two Foreigners Tribunal opinions.3 MIN READ↗
Gauhati High Court
Gauhati HC Upholds Post-1971 Foreigner Finding: Woman Failed to Link Herself to Her Claimed Politician Father
The petitioner challenged a Foreigners Tribunal opinion declaring her a foreigner of post-25 March 1971 stream.3 MIN READ↗
Delhi High Court
Delhi HC Upholds India Entry Ban On OCI Cardholder Over US Child-Sex-Offender Registration
The petitioner, a person of Indian origin holding a foreign passport and an Overseas Citizen of India (OCI) Card issued on 15 November 2024, was refused permission to land in India at Indira Gandhi International Airpo...2 MIN READ↗
Delhi High Court
Delhi HC Orders Surrender Certificate For Woman Who Renewed Indian Passport Before Receiving Irish Naturalisation Certificate, Citing Bona Fide Misunderstanding
The petitioner attended an Irish naturalisation ceremony on 16 September 2025 but, she maintained, did not receive her certificate of naturalisation for several months.2 MIN READ↗
Delhi High Court
Delhi HC Orders Surrender Certificate for British Citizen, Citing Husband’s Prior Email Disclosing Her Nationality and Possible Bona Fide Passport-Renewal Error
The petitioner acquired British citizenship on 7 August 2025.2 MIN READ↗
Delhi High Court
Delhi HC Rejects British Man’s Plea To Confirm Blacklist Status, Citing Mere Apprehension And No Enforceable Right To Enter India
The petitioner, a British national, stated that his e-Business Visa application was rejected on 7 September 2026, with an indication that he could apply for a regular visa.2 MIN READ↗
Madhya Pradesh High Court
Lawfully Entered Afghan Ready To Return Home Gets Overstay FIR Quashed By MP HC, But Must Leave Within Seven Weeks
The appellant, an Afghan citizen, entered India on a student visa in December 2019, completed his studies, and had his visa extended until March 2024.3 MIN READ↗
Madras High Court
Madras HC Cuts Bangladeshi Man’s Forgery Sentences To Time Served After Foreigners Act Term, Directs Deportation Within 30 Days
The appellant was convicted by the II Additional District and Sessions Judge, Tiruppur, of offences under Section 3(2)(c) read with Section 14 of the Foreigners Act, 1946, and Sections 468 and 471 IPC. The trial court...2 MIN READ↗
Madras High Court
Madras HC Upholds 2-Year Sentences For 10 Bangladeshi Nationals, Directs Authorities To Deport Them Within 30 Days Of Sentence Completion
The appellants were among 19 persons convicted by the Sessions Judge, Special Court for Trial of SC/ST Cases, Tiruppur, in S.C. No. 178 of 2025.2 MIN READ↗
Madras High Court
Madras HC Upholds 2-Year Sentence For Bangladeshi Man Who Entered Without Papers, Cuts Fine-Default Jail To 3 Days, Directs Deportation Within 30 Days Of Completing Sentence
The appellant, a Bangladeshi national, was arrested with ten others in Tiruppur on 28 January 2025.2 MIN READ↗
Madras High Court
Madras HC Upholds US Citizen’s OCI Cancellation, Finding He Preached At Meetings In India Without Required Permission
The petitioner, a United States citizen and OCI cardholder since 2015, challenged the cancellation of his OCI registration under Section 7D of the Citizenship Act, 1955. The cancellation followed a show-cause notice a...2 MIN READ↗
Gauhati High Court
A vague written statement and unverified certificates cannot discharge a proceedee’s burden to prove Indian citizenship.
The petitioner challenged the opinion of Foreigners Tribunal No. 6, Barpeta, which held her to be a foreigner who had entered Assam after 25 March 1971.2 MIN READ↗
Gauhati High Court
Proceedee bears burden to prove Indian citizenship in ex-parte Foreigners Tribunal case, Gauhati High Court rules
The petitioner challenged an ex parte opinion of the Foreigners Tribunal, Bongaigaon No. 2, declaring him a foreigner who entered India after 25 March 1971.3 MIN READ↗
Gauhati High Court
Prior findings that both parents were Indian warranted one opportunity to contest the ex parte foreigner proceeding.
The petitioner challenged an ex parte opinion dated 03.11.2020 of the Foreigners Tribunal No. 7, Barpeta, which declared him a foreigner of the post-25.03.1971 stream.2 MIN READ↗
Gauhati High Court
A foreigner declaration stands where the person fails to prove pre-1971 family linkage with reliable evidence.
The petitioner challenged the Foreigners Tribunal’s opinion declaring him a foreigner who had entered Assam from the specified territory after 25 March 19712 MIN READ↗
Gauhati High Court
Assam High Court: Mentioning both migration periods in a Foreigners Tribunal notice does not by itself invalidate proceedings
The petitioner challenged the Foreigners’ Tribunal’s opinion dated 30 June 2022 declaring her a foreigner who entered Assam after 25 March 1971.4 MIN READ↗
Gauhati High Court
Section 9 places the burden of proving citizenship on the proceedee, requiring cogent, linked evidence.
The petitioner challenged the opinion dated 13 September 2019 of the Foreigners Tribunal-3rd, Morigaon, which declared him a foreigner who entered India after 25 March 1971.2 MIN READ↗
Gauhati High Court
The burden of proving Indian citizenship under Section 9 rests on the proceedee.
The petitioner challenged the opinion dated 20 December 2018 of the Foreigners Tribunal, 4th, Nagaon, which declared her a foreigner who entered India after 25 March 1971.2 MIN READ↗
Gauhati High Court
Contradictory Gaonburah evidence may rebut notice service and warrant setting aside an ex parte opinion.
The petitioner challenged an ex parte opinion dated 10 July 2020 declaring her a foreigner of the post-25 March 1971 stream.2 MIN READ↗
Delhi High Court
Visa-overstay proceedings quashed after custody already undergone was treated as sentence.
Petitioner No. 1, a Nigerian citizen, and Petitioner No. 2, a Sierra Leonean citizen, entered India through authorised immigration channels in 2020 and 2019, respectively.2 MIN READ↗
Calcutta High Court
Calcutta High Court bars deportation of Bangladeshi woman until her pending CAA citizenship application is decided
The appellant was convicted by the ACJM, Bongaon, under Section 14 of the Foreigners Act and sentenced to two years’ imprisonment and a fine of Rs. 10,0002 MIN READ↗
Chhattisgarh High Court
Passport authorities must assess birth-date corrections against birth certificates and issue reasoned decisions.
The petitioner’s passport recorded his date of birth as 19 December 1999, whereas he claimed his correct date of birth was 19 December 2000, as shown in his birth certificate and Class 10 marksheet.2 MIN READ↗
Madras High Court
Minor’s Indian citizenship does not lapse when father later becomes a British citizen, Madras HC rules
The petitioner, a minor born in Salem on 23 January 2016, sought renewal of his passport, which was due to expire on 4 October 2026. His father, acting for him, stated that he acquired United Kingdom citizenship on 7...3 MIN READ↗
Gauhati High Court
Citizenship plea dismissed after Gauhati HC finds forged pleadings and a tampered affidavit filed to mislead the court; order sent to Bar Council
The petitioner challenged a Foreigners Tribunal opinion dated 10 October 2018 declaring him a foreigner who had entered India after 25 March 1971.3 MIN READ↗No articles match these filters.