Supreme Court of The United States
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US SC: In a high-profile set of rulings, the US Supreme Court has, in a 7:2 verdict, held that the t President

Case BriefsForeign Courts

United States District Court, Columbia: Royce C. Lamberth, J., held that, a mandated pre-publication review process is not an unconstitutional prior restraint.

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As reported by media, Violation of Free Speech Law | Donald Trump, the U.S. President cannot block critics from his twitter account

Case BriefsForeign Courts

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