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About the NLIU Cell for Law and Technology (NLIU-CLT) The NLIU Cell for Law and Technology (NLIU-CLT) was constituted at
Data Protection
The Growing Need for Data Protection in International Arbitration
by Tariq Khan†
Cite as: 2022 SCC OnLine Blog Exp 76
Repeated blocking of channels proving to be insufficient; Delhi High Court directs Telegram to disclose details of infringing defaulters
Infringers cannot be permitted to seek shelter under Telegram’s policies merely on the ground that its physical server is in Singapore. If the protection of copyright is not evolved as per the changing times, it would have a chilling effect on the progressive initiatives taken by educators in sharing their materials and ensuring accessibility.
Unsolicited marketing calls causing distress to people and disregard to their privacy rights: Would it lead to imposition of monetary penalty? Detailed decision of Information Commissioner’s Office
Information Commissioner’s Office,UK: Andy Curry, Head of Investigations, on noting serious contravention of regulations 21 and 24 of the Privacy and Electronic
EU-US Privacy Shield declared invalid for not providing adequate data protection of European citizens from US surveillance activities
Sucheta Sarkar, Editorial Assistant has put this story together
White Paper of the committee of experts on a data protection framework for India
The borderless nature of the Internet raises several jurisdictional issues in data protection. A single act of processing of personal data could
Data Protection report by Srikrishna committee declined to be taken on record: SC
Supreme Court: The Bench comprising of CJ Dipak Misra and AM Khanwilkar, Dr DY Chandrachud and Ashok Bhushan JJ., in an order,
ECJ: The Administrator of a fan page on Facebook is jointly responsible with Facebook for processing of data of visitors to the page
European Court of Justice: The ECJ recently held that the data protection authority of the Member State in which the administrator has
Aadhaar: 5-judge Supreme Court bench reserves verdict after hearing the matter for 38 days
After hearing the much-debated Aadhaar matter for 38 days, the 5-judge bench of Dipak Misra, CJ and Dr. AK Sikri, AM Khanwilkar, Dr.
Aadhaar Hearing [Day 37]: Aadhaar Act will not survive the first five words of the preamble, “We the people of India”: Shyam Divan
On the penultimate day of the Aadhaar hearing, Senior Advocate Shyam Divan continued with his rejoinder before the 5-judge bench of Dipak Misra,
Aadhaar Hearing [Day 36]: SC cannot permit something so deeply flawed to function in our country: Shyam Divan
On Day 36 of the Aadhaar Hearing, Attorney General KK Venugopal concluded his arguments on the issue of Aadhaar Act, 2016 being
Aadhaar Hearing [Day 35]: Are you rewriting the Constitution?: Justice Chandrachud to AG defending introduction of Aadhaar Act as Money Bill
On Day 35 of the Aadhaar Hearing, Advocate Zoheb Hossain, appearing for the State of Maharashtra and UIDAI, resumed his submissions before
Aadhaar Hearing [Day 34]: Linking PAN with individual’s Aadhaar won’t curb money laundering: Gopal Sankarnarayanan
Advocate Gopal Sankarnarayanan, who had begun his submissions on Day 33 of the Aadhaar hearing, continued with his submissions before he 5-judge bench
Aadhaar Hearing [Day 33]: We never issued any direction mandating Aadhaar-SIM linking: Supreme Court
On Day 33 of the Aadhaar Hearing that has been going on since January 17, 2018, Senior Advocate Rakesh Dwivedi concluded his submissions and
Aadhaar Hearing [Day 32]: Petitioners don’t want to improve the scheme but simply want to knock it off: Rakesh Dwivedi
On Day 32 of the Aadhaar Hearing, Senior Advocate Rakesh Dwivedi continued his submissions before the 5-judge bench of Dipak Misra, CJ
Aadhaar Hearing [Day 31]: Some fears relating to Aadhaar are misconceived: CJI
“Development requires the removal of major sources of unfreedom: poverty as well as tyranny, poor economic opportunities as well as systemic social
Aadhaar Hearing [Day 30]: We all strive to get recognised. Identification is a matter of dignity and pride: Rakesh Dwivedi
On day 30 of the Aadhaar Hearing, Senior Advocate Rakesh Dwivedi continued with his argument probabilistic method that he had begun on Day
Aadhaar Hearing [Day 29]: Elections are being swayed using data analytics; Aadhaar may be used for the same: Justice Chandrachud
Senior Advocate Rakesh Dwivedi continued with his arguments before the 5-judge bench of Dipak Misra, CJ and Dr. AK Sikri, AM Khanwilkar, Dr. DY