Court News
Re-Sharing a News Report Is Not a Crime by Default: Karnataka High Court Quashes FIR Against X Account Admin, Issues Guidelines on Social-Media FIRs
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15 articles
Court News
Instagram Pulled Your Posts Over Copyright Complaints? MP High Court Upholds IT Rules Power to Remove Content, Points Creators to Grievance Mechanism
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Court News
Calcutta High Court Orders Takedown of Sabeer Bhatia’s Video on Adani, but Says Fair Criticism Is Not Barred
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Court News
‘Istanbul Congress Centre’ Row: Karnataka High Court Quashes FIR Against Amit Malviya and Arnab Goswami, Says Further Probe Would Be an Abuse of Process
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Landmark Judgements
Poetry Is Not a Crime: Supreme Court Quashes FIR Over Imran Pratapgadhi's Urdu Poem and Resets the Test for Speech Offences
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Landmark Judgements
When a Textbook Met the Contempt Power: Nationwide Withdrawal of an NCERT Chapter on the Judiciary
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Court News
Sedition Law in India: Balancing Free Speech and State Security
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Court News
Freedom of Speech in India: Supreme Court's Role and Global Perspectives
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Court News
Delhi HC Upholds Telegram Ban: Exam Integrity vs. Free Speech
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Court News
Digital Democracy: Social Media, Free Speech, and the Indian Constitution
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Court News
Digital Free Speech: Navigating Online Content Regulation in India
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Court News
Delhi HC Jails Lawyer-YouTuber for Contempt: “Taanashahi” Remark Sparks Maximum Punishment
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