[Modi Surname Defamation Case] Patna High Court stays Lower Court’s order against Rahul Gandhi
The Patna High Court stayed Lower Court’s order against Rahul Gandhi in the ‘Modi Surname’ defamation case.
defamation
[Modi Surname Defamation Case] Surat Court refuses to stay Rahul Gandhi’s conviction
Surat Court commented that Rahul Gandhi was not an ordinary person and any word spoken by him has a large impact on the common public. Hence, a high standard of morality is expected from a person like him.
[‘Modi Surname’ Remark] Surat Court sentences Rahul Gandhi in 2019 defamation case, grants bail and suspends 2-year sentence for 30 days
Congress Leader Rahul Gandhi had made headlines during 2019 political campaign with his ‘Modi surname’ remark allegedly connecting the dots between Nirav Modi, Lalit Modi and Prime Minister Narendra Modi.
Constitutional Court of South Africa | Defence of SLAPP well accommodated in Doctrine of Abuse of Process to ensure Court’s own protection
Constitutional Court of South Africa | A bench comprising of Kollapen, Madlanga, Majiedt*, Mathopo, Mhlantla, Theron, Tshiqi, JJ., Mlambo and
Supreme Court| Benefit of Exceptions of Defamation cannot only be afforded at the stage of trial
Supreme Court: In an appeal against the judgment passed by the Delhi High Court regarding a defamation case, the division
Delhi Court convicts accused for disreputing advocate by filing a false complaint before the Delhi Bar Council
“Questioning the honesty of a person is the worst form of accusation and the same can have a serious detrimental effect on the reputation of a person. It would harm the reputation of any person, and especially an advocate, in the estimation of the right-thinking members of society. There is no doubt that such a statement is per se defamatory.”
Delhi High Court grants ad interim injunction against Nine Network website for posting defamatory content regarding Oyo Rooms
Delhi High Court: In a suit filed by Oravel Stays Limited doing business as OYO Rooms (plaintiff) is seeking damages
Explained| Why BJP MLA Vijender Gupta’s tweet questioning Delhi’s Dy CM Manish Sisodia about his “scam” is not defamation?
Supreme Court: In the case where BJP MLA Vijender Gupta was accused of posting defamatory tweets about Delhi’s Deputy Chief Minister Manish
Delhi High Court grants ad-interim injunction against AAP from posting defamatory content about Delhi LG Vinai Kumar Saxena
Delhi High Court: In a suit filed by Lieutenant Governor (LG) of Delhi (‘plaintiff’) seeking relief of permanent injunction and
“Such cases highlight the perils of internet-based businesses”; Delhi High Court directs DoT and MEITY to block website posting defamatory reviews about LIVSPACE
Delhi High Court: In a case filed by Livspace Pte. Ltd. (‘plaintiff 1') and Home Interior Designs E-Commerce Private Limited
‘No one has right to disparage the reputation of another’; Madras High Court restrains YouTuber Savukku Sankar from making defamatory remarks against TN Minister V Senthil Balaji
Madras High Court: Krishnan Ramasamy, J. has granted interim injunction against YouTuber Savukku Sankar, restraining him from making defamatory remarks
Delhi Court acquits Arvind Kejriwal, Manish Sisodia and Yogender Yadav in a 2013 defamation case filed by former MLA of Shahdara constituency
Quality and relevancy; and not quantity of evidence, is what determines the fate of a case.
Smriti Irani and her daughters are not the owners of Goa Restaurant; Delhi High Court grants ad interim injunction against Pawan Khera and others
Delhi High Court: Mini Pushkarna, J. granted ad interim injunction against Pawan Khera and others (‘defendants’) who allegedly organized a Press Conference
Punjab & Haryana HC| Relief to actress Kangna Ranaut in ‘Shaheen Bagh Dadi’ defamation case; Trial Court directed to adjourn the matter
Punjab and Haryana High Court: While deciding the instant petition revolving around alleged defamatory tweets concerning the respondent by Bollywood actress Kangna
Article on a rift between police officers published in newspaper: Will the reporter be punished under S. 505 IPC? Bom HC decides
Bombay High Court: In a matter wherein, a journalist sought to quash proceedings against him for publishing news items regarding the rift
Unworkable Marriage | Wife makes unfounded, indecent and defamatory allegations against husband to his senior officers, destroying his career & reputation: Mental Cruelty or not? P&H HC elaborates
Punjab and Haryana High Court: Expressing that, Matrimonial cases are matters of delicate human and emotional relationship, the Division Bench of Ritu
Law on Defamation | Calcutta High Court stresses on essentials of offence of defamation in light of harm caused to reputation of person: Read the detailed report
Calcutta High Court: In a case wherein directors of the Board of society had published defamatory statements against the Vice Chairman of
J&K and Ladakh HC | “Anyone possessing knowledge of who is who can name the Minister holding portfolio of works”; HC quashes defamation complaint against Arnab Goswami and Aditya Raj Kaul
Jammu & Kashmir and Ladakh High Court: Sanjay Dhar, J., quashed a defamation complaint filed against the Editor-in-Chief of Republic TV, Arnab
J&K and Ladakh HC | Freedom of Press v. Breach of Peace and Defamation of authority; HC holds no fetters can be placed on the press by registering FIR
Jammu Kashmir and Ladakh High Court: Rajnesh Oswal, J., quashed the FIR registered against a journalist for publishing the news report disclosing
Gangubai Kathiawadi | Can an adoptive son file for defamation of deceased mother? Bom HC decodes
Bombay High Court: Nitin W. Sambre, J., expressed that, “The law on the principle of Torts that an action dies with the