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Section 67 of IT Act

Case Briefs High Courts

Ker HC | Abusive words lacking lascivious elements cannot be brought within contours of S. 67 of Information Technology Act

Kerala High Court: Alexander Thomas, J. allowed anticipatory bail application of a person accused of posting obscene remarks on the Facebook page

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Published on June 4, 2019July 3, 2019By Bhumika Indulia

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Case Briefs High Courts

Emoji is sent to express one’s feelings about something and cannot be treated as an overt act by others

Madras High Court: The Single Judge Bench of S.S.Sundar, J. quashed the criminal complaint against BSNL employees who had put smiling emoji

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Published on June 13, 2018By Saba

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