Cobrapost Archives

Cobrapost| Allegations as to reliability of News is a publicly debatable matter; granting ex-parte injunction sans satisfying constitutional standards is infraction on freedom of speech: Delhi HC

“Democracy presupposes robustness in debates, which often turns the spotlight on public figures and public institutions-like media houses, journals and editors.” Delhi

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Del HC | Provision for lesser penalty under amended S. 13 PMLA is applicable retrospectively; Appellate Tribunal’s order modifying punishment of fine to warning held unassailable

Cobrapost| Allegations as to reliability of News is a publicly debatable matter; granting ex-parte injunction sans satisfying constitutional standards is infraction on freedom of speech: Delhi HC