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X Corp had alleged that CCDH created faulty narratives about X (formerly Twitter) being overwhelmed by hateful content, thereby harming its business by driving advertisers away from the platform
“Now, the time has come to enlighten and educate our police machinery on the concept of freedom of speech and expression guaranteed by Article 19(1)(a) of the Constitution and the extent of reasonable restraint on their free speech and expression. They must be sensitised about the democratic values enshrined in our Constitution”
“Where an Act provides a complete machinery for redressal the aggrieved party is not permitted to abandon that machinery to invoke jurisdiction of the High Court under Article 226 of the Constitution.”
FIR against Sudhir Chaudhary was lodged which had alleged that he had conspired to disrupt communal harmony by spreading misinformation on his channel about Karnataka Govt.’s Swavalambi Sarathi Scheme.
In a monumental decision, Brazil's Top Court declared homophobia to be a crime punishable by prison sentence.
Supreme Court also directed the authorities to video record the rallies being proceeded with in sensitive areas and preserve the footage of the same.
“…if, according to the petitioner, certain sentiments have been affected on account of certain speeches by certain individuals, law provides adequate remedy for redressal of such grievances.”
Delhi High Court observed that keeping in mind the sensitive nature of the allegations and the fact that no evidence of communal disharmony had come on record during the preliminary inquiry conducted by police, the Court advises that the orders for registration of the FIR filed by any community should be passed with more circumspection.
In an anti-SLAPP ruling, Supreme Court of Canada dismissed defamation suit targeting counter counter-speech protecting rights of marginalised groups, i.e.; transgender and other 2SLGBTQ+ youth.
Supreme Court: In a petition filed seeking registration of a criminal case against BJP leaders Anurag Thakur and Parvesh Verma for their
Allahabad High Court said that it was apparent that the accused had made a derogatory and disrespectful comment against CM Adityanath as well as Bageshwar Baba and Dhirendra Shastri.
Supreme Court dismissed the petitions filed by lawyers from Madras HC alleging that Gowri is disqualified from being appointed a judge of a Constitutional Court, as there was no fruitful consultation between the executive and the collegium regarding her antecedents that could reveal her biasness against the minorities in the country.
Justice C.T. Ravikumar is known among the legal circle for having a firm grasp of precedents and statutory provisions.. We have curated some of his important High Court and Supreme Court decisions.
Allegedly, a hate speech by CM Yogi Adityanath, who was then a Member of Parliament, had led to the 2007 Gorakhpur Riots.
112 significant Reports from 22 High Courts Allahabad High Court Right to Reputation People using cyberspace to vent out anger and
Sessions Court, Gurugram: D.N.Bhardwaj, Additional Sessions Judge, granted bail to the Ram bhagat identified as Jamia shooter in a hate speech case.
Hate Speech based on religion or caste has become a fashion nowadays.
Bombay High Court: In a controversial case, wherein an FIR had been filed against the petitioner, Sunaina Holey for allegedly creating hatred
Supreme Court: The bench of AM Khanwilkar and Sanjiv Khanna, JJ has held that the true test of a valid FIR is only whether
“In a polity committed to pluralism, hate speech cannot conceivably contribute in any legitimate way to democracy and, in fact, repudiates the right to equality.”