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
informational privacy
Aadhaar Hearing [Day 13]: In case authentication fails, the entitlements may be annulled, resulting in permanent disablement: Gopal Subramanium
On the 13th Day of the Aadhaar Hearing, Senior Advocate Gopal Subramanium consluded his arguments before the 5-judge bench of Dipak Misra, CJ
Aadhaar Hearing [Day 12]: Minimal, regulatory identification is fine but identification for availing rights is not: Gopal Subramanium
On the 12th Day of the Aadhaar Hearing, Senior Advocate Gopal Subramanium resumed his arguments before the 5-judge bench of Dipak Misra, CJ