Abstract Over past 7 decades India has emerged as a refugee receiving nation. India, though a non-signatory to 1951 Convention, has always worked for the interest of refugees. However, the problem that arises is whether India is bound to observe the doctrine of non-refoulement. Through this paper the Indian legal framework and judicial pronouncement over the decades has been analyzed to find out India’s stance on doctrine of non-refoulement. The plight of refugees is not the concern of only receiving nation rather each and every capable nation, individual and organization should work towards making them self-capable of survival even in new lands.  Key words- non-refoulement, nation security, nation peace, 1951 Convention, refugees. Introduction India has achieved independence on 15th August 1947, since then more than 7 decades have passed and despite being a non signat ....