Delhi High Court Reviews Amrit Wilson’s OCI Card Cancellation, Says India Cannot Be Maligned Abroad
Centre Submits Intelligence Reports Against UK-Based Writer
Court Stresses Balance Between Free Speech and National Sovereignty
By Legal Reporter
New Delhi: February 17, 2026:
The Delhi High Court has taken a firm stance in the case of Amrit Wilson, a UK-based writer and journalist, whose Overseas Citizen of India (OCI) card was cancelled by the Central Government in 2023. During hearings on February 16, 2026, Justice Purushaindra Kumar Kaurav remarked that India cannot be allowed to be “criticised or maligned on international platforms,” while reviewing intelligence reports submitted against Wilson. The case has sparked debate on the limits of free expression, national security, and the rights of OCI cardholders.
The Case: Amrit Wilson vs. Union of India
Amrit Wilson, an octogenarian British Indian academic and activist, challenged the cancellation of her OCI card, arguing that the decision was arbitrary and violated her rights. The Centre, however, submitted intelligence inputs alleging her involvement in “anti-India activities” and participation in campaigns deemed detrimental to India’s sovereignty.
The High Court examined the sealed-cover report and noted that the allegations were serious enough to warrant restrictions. The matter has been listed for further hearing on August 27, 2026, with both sides directed to file detailed submissions.
Court’s Observations
Justice Kaurav made strong oral remarks during the hearing:
- National dignity must be protected: “We should not be such a tolerant State that we allow our own country to be criticised or maligned at international platforms.”
- Intelligence inputs matter: Reports from agencies cannot be ignored when they raise concerns about sovereignty.
- Balance of rights: While individuals have rights, they must be weighed against national interests.
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Background: OCI Cards and Legal Framework
The OCI card scheme, introduced in 2005, grants foreign citizens of Indian origin certain privileges, including visa-free entry and parity with NRIs in economic and educational fields. However, it does not confer political rights or full citizenship.
The government retains the power to cancel OCI cards if holders are found to be engaging in activities prejudicial to India’s sovereignty, integrity, or security. Wilson’s case is one of the most high-profile cancellations in recent years, drawing international attention.
Reactions to the Case
- Supporters of the government’s stand argue that OCI privileges should not extend to individuals who engage in campaigns against India.
- Critics and human rights groups warn that the cancellation could set a precedent for curbing dissent and silencing voices abroad.
- Legal experts note that the case raises important constitutional questions about the balance between Article 19 (freedom of speech) and national security concerns.
Wider Context: Free Speech vs. Sovereignty
India’s position reflects a global trend where governments are increasingly scrutinizing diaspora activism. Similar debates have emerged in countries like China and Turkey, where overseas citizens face restrictions for critical commentary.
The Delhi High Court’s remarks highlight India’s determination to protect its image internationally, even if it means restricting privileges of OCI cardholders accused of “maligning” the country.
What Lies Ahead
The case will continue with detailed hearings in August 2026. Possible outcomes include:
- Upholding the cancellation if intelligence inputs are deemed credible.
- Restoring the OCI card if the court finds the cancellation arbitrary.
- Setting guidelines for future cancellations to ensure transparency and fairness.
The verdict will likely shape how India manages dissent among its diaspora and how courts interpret the balance between free speech and national sovereignty.
Also Read: Supreme Court Slams Successive FIRs After Bail: Calls It Abuse of Process, Fit Case for Article 32
Conclusion
The Delhi High Court’s handling of the Amrit Wilson OCI card case underscores the tension between individual rights and national interests. By stressing that India cannot be maligned abroad, the court has signalled a strong stance on protecting sovereignty. The outcome will not only affect Wilson but also set a precedent for thousands of OCI cardholders worldwide.
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