telangana high court
Case BriefsHigh Courts

“The freedom of expression is a fundamental right in a democratic society which is governed by a rule of law. The producer of the film has a fundamental right under Article 19 of the Constitution which permits him to allude to true incidents with his perspective.”

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About the CLS-TNNLU Blog The CLS Blog is a forum created by the Constitutional Law Society, TNNLU to enrich the dialogue surrounding

Legislation UpdatesNotifications

The Securities & Exchange Board of India (SEBI) has notified certification requirements of an associated person functioning as principal officer of a

Legislation UpdatesRules & Regulations

The Ministry of Civil Aviation has passed the Drone Rules, 2021 vide gazette notification dated August 25, 2021. The Unmanned Aircraft System

Case BriefsHigh Courts

Bombay High Court: A Division Bench of Dipankar Datta, CJ and G.S. Kulkarni, J., directs railways to allow Advocates to travel by local

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The Department for Promotion of Industry and Internal Trade, Ministry of Commerce and Industry, Government of India has recently awarded Geographical Indication

Case BriefsHigh Courts

Madras High Court Considering need to avoid the misuse of Article 19(1)(a) of Constitution, in the case represented V. Raghavachari and K.