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The Government of California has passed Senate Bill 41 on September 9, 2021. The Bill seeks to establish Genetic Information Privacy Act
Supreme Court: A 3-Judge Bench comprising of Sanjay Kishan Kaul, Dinesh Maheshwari and Hrishikesh Roy, JJ. has held that representatives of Facebook
Supreme Court of The United States (SCOTUS): On April 1st, the 9 Judge Bench of the Court while looking into the allegations
by Pranav Bhaskar Tiwari† and Eshani Vaidya††
Delhi High Court: A petition was submitted before the High Court of Delhi by Whatsapp LLC with a prayer to issue a
“The internet never sleeps;and the internet never forgets.”
Supreme Court of Pakistan: In a significant decision, the 3 Judge Bench of the Court comprising of Manzoor Ahmad Malik, Mazhar Alam
Constitutional Court of South Africa: In a significant judgment delivered last month, the South African Apex Court, with a ratio of 8:2,
By Sai Phani[1]
The High Court of Justice: It was a significant victory for the Duchess of Sussex and noted actress Meghan Markle when the
Lahore High Court: While deliberating upon the writ petitions challenging the use and conduct of ‘virginity tests’ especially “Two-finger Test” and “Hymen
Telangana High Court: P. Naveen Rao, J., while addressing the instant matter observed that, “When a citizen comes to the High Court alleging
Central Information Commission (CIC): Y.K. Sinha (Information Commissioner) addressed an RTI application filed seeking the following information: Names of students of Class 8th
Supreme Court: While hearing Facebook Inc’s petition asking Supreme Court to hear all cases related to demands for linking Aadhaar to social
Supreme Court of Pakistan: The Divison Bench of Mushir Alam and Qazi Faez Isa, JJ. allowed a petition seeking to set aside
Supreme Court: On a plea challenging the notification authorising 10 central agencies to intercept, monitor and decrypt any computer system, the Court sought
The borderless nature of the Internet raises several jurisdictional issues in data protection. A single act of processing of personal data could
Supreme Court of United States: In a decision that is being touted as a victory for the supporters of digital privacy, the
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.
On the penultimate day of the Aadhaar hearing, Senior Advocate Shyam Divan continued with his rejoinder before the 5-judge bench of Dipak Misra,