प्रत्येक व्यक्ति, जो इस भाग के पूर्वगामी उपबंधों में से किसी के अधीन भारत का नागरिक है या समझा जाता है, ऐसी विधि के उपबंधों के अधीन रहते हुए, जो संसद द्वारा बनाई जाए, भारत का नागरिक बना रहेगा।
11. संसद द्वारा नागरिकता के अधिकार का विधि द्वारा विनियमन किया जाना--इस भाग के पूर्वगामी उपबंधों की कोई बात नागरिकता के अर्जन और समाप्ति के तथा नागरिकता से संबंधित अन्य सभी विषयों के संबंध में उपबंध करने की संसद की शक्ति का अल्पीकरण नहीं करेगी।
Thursday, 09, May, 2024
- HC Expounds ‘Judicial Review of tender processes and award of contracts is limited only to the cases that involve material violation of terms,’ Read Judgment
- HC: ‘A mere report filed by the Investigating Officer, without examining witness, cannot be treated as evidence in the Departmental Proceeding,’ Read Judgment
- ‘Utter defiance of court’s earnest request’; HC grants bail to accused in custody for more than six years, Read Judgment
- HC Expounds: ‘The High Court can only look at the fairness of the process and not of the conclusion in a Judicial Review of Departmental Proceedings,’ Read Judgment
- HC Expounds ‘An act of unlawful entry into the territory of India cannot be punished u/S. 419 and 420 of the IPC,’ Read Judgment
- HC: ‘Employees who have not received their withheld pension amounts have the legal right to seek recourse in court’, Read Judgment
- ‘Torture in custody flouts the basic rights of the citizens’; HC directs State to pay Rs 2 lakh compensation to man subjected to Custodial Violence, Read Judgment
- HC Expounds: ‘No recovery can be effected from employees who have been given excess payment due to wrong fixation of pay without any fraud’, Read Judgment
- [HMA] HC Expounds: Saptapadi ceremony is an essential ingredient to constitute a valid Hindu marriage’, Read Judgment
- HC Expounds ‘An Appellate Court cannot dismiss an appeal on default and has to give its decision on merits’ Read Judgment
- HC: ‘Party seeking condonation of delay cannot allege non-information by counsel about disposal in case in which party doesn’t contact Counsel for 6 years’, Read Judgment
- ‘Testimony of the victim unreliable’; HC sets aside the order of Conviction in a Rape case, Read Judgment
- HC: ‘Interest on delayed payment to a contractor cannot be denied by the government merely because no clause of for interest existed in the contract’ Read Judgment
- HC Opines: ‘Mere use of abusive words, not leading to any provocation to another person, would not make a person guilty under S. 504 IPC’ Read Judgment
- HC Expounds Court passing an order under S. 9 of the Arbitration Act has the power to take penal measures to ensure its enforcement, Read Judgment
