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Greetings everyone! The Moot Court Association of Symbiosis Law School, Hyderabad, welcomes you to the live blog of the 8th National Moot
Interviewed by Mohd. Talha Hasan
The object of the Act is to provide for the processing of digital personal data in a manner that recognises both the right of individuals to protect their personal data and the need to process such personal data for lawful purposes and for matters connected therewith or incidental thereto.
ABOUT CBLT The Centre for Business Laws & Taxation (“CBLT”) is a research centre under the aegis of the Rajiv Gandhi National
About the NLIU Cell for Law and Technology (NLIU-CLT) The NLIU Cell for Law and Technology (NLIU-CLT) was constituted at
About the NLIU Cell for Law and Technology (NLIU-CLT) The NLIU Cell for Law and Technology (NLIU-CLT) was constituted at National Law
by Siddharth Batra † and Shivani Chawla ††
Cite as: 2022 SCC OnLine Blog Exp 67
by Shantanu Mukherjee†
Cite as: 2022 SCC OnLine Blog Exp 65
by Jishnu Sanyal† and Akanksha Bisen††
Greetings Everyone! Symbiosis Law School, Hyderabad welcomes you to the Symbiosis Law School, Hyderabad 6th National Moot Court Competition, 2022 live blog. The
On September 24, 2021, the National Centre for Documents and Archives Royal Court published the new Personal Data Protection Law (‘PDPL’), implemented
On September 01, 2021, the House Bill (‘HB’) 3746 relating to certain notification required following a breach of security of computerised data
Bhumesh Verma, Managing Partner and Paruchuri Baswanth Mohan, Research Associate, Corp Comm Legal
Cite as: (2020) PL (CL) August 60
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: In the light of the data privacy concerns raised before the Court in the matter relating to Whatsapp data sharing