Nipun Malhotra Vs Sony Pictures Films India Private Limited & Ors
.... recommendations/general-comment-no6-equality-and-non-discrimination Despite the adoption and ratification of the CRPD by many countries, disability-based discrimination persists due to continued reliance on charity and medical paradigms. In light of the foregoing considerations, it is evident th ...
Supreme Court Of India
Hiten Dhirajlal Mehta And Others Vs Bhansali Production And Ors And Others
.... (hereafter “the Rules”). The Rules provide for detailed procedure for examination of films by an Examining Committee, grant/refusal of certification, revision of certification, deposit of copy of certified film, validity of certificate etc. Rule 32 of the Rules has been heavily relied on both by ...
Bombay High Court
Swami Agnivesh Vs Union Of India & Ors
.... r depravity; ... ... ... (ix) scenes degrading or denigrating women in any manner are not presented; ... ... ... (xii) visuals or words contemptuous of racial, religious or other groups are not presented; (xiii) visuals or words which promote communal, obscurantist, an ...
Delhi High Court
Edara Gopi Chand Vs Union Of India & Anr.
.... ade (b) What was the result of the application *(i) A ‘U’/’UA’/An ‘A’/’S’ certificate No.....................dated was granted subject to the following cuts .................... . *(ii) Certificate was refused . xxx xxx xxx” “SECOND SCHEDULE FORM I-A F ...
Delhi High Court
Andhra Association of Telangana Vs The Union of India and Others
.... rit petition is only with regard to the title. During the hearing of this writ petition, while the learned counsel for the petitioner tired to object the word Pori as a slang, learned standing counsel and learned senior counsel emphatically state that it is neither an un-parliamentary word nor is a ...
Andhra Pradesh High Court
Ajay Gautam Vs Union of India
.... film. Moreover, the film presents a view of our world, on certain aspects, from the eyes of an alien who is not familiar with our ways, culture and ethos and his reactions / responses thereto. The film, in its entirety, does not let its audience forget this. The film is thus clearly a work of fantas ...
Delhi High Court
Sushil Kumar Mishra Vs Union of India
.... ction 3 of the Cinematographic Act, 1952, is an expert statutory body. 5. The fundamental right to the freedom of speech and expression under Article 19(1)(a) of the Constitution is subject only to reasonable restrictions under Article 19(2) provided in a law enacted in the interest of the sov ...
Allahabad High Court
Akhil Bhartiya Dhamma Sena and Bhaiyyalal Vs Union of India, The Censor Board, Kalpana Saroj and State of Maharashtra
.... nation of himself and his daughter and whether the respondent no. 2 - Board of Film Certification is under an obligation to consider the grievance made by the petitioner no. 2 and to verify the veracity of the claims made by the petitioner no. 2 and the respondent no. 3. 15. Section 5B of the Cin ...
Bombay High Court (Nagpur Bench)
Rakeysh Omprakash Mehra and Another Vs Govt. of NCT of Delhi and Another
.... l slays the life of the people and entombs the hopes of the race. "[See Article titled ''Freedom of Expression and the Indian Constitution'' published in Constitutional Perspectives-Essays in Honour and Memory of H.M. Seervai''.] THOUGH CENSORSHIP OF FILMS CONSTITUTING PRIOR RESTRAINT IS JUSTIFIE ...
Delhi High Court
Bata India Ltd. Vs A.M. Turaz and Others
.... in the interest of society and if the legitimate power in abused it can be struck down. While dealing with the grounds on which the ''U'' certificate was refused, the learned Chief Justice observed: "The task of the censor is extremely delicate and his duties cannot be the subject of an exhaustive s ...
Delhi High Court
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