Bringing you the Best Analytical Legal News
The term ‘Doxing’ comes from the phrase ‘dropping documents’ or ‘dropping dox’ on someone, which appears to have originated in 1990s, that involved uncovering and revealing the identity of people who fostered anonymity.
This is not a case where sensitive information has been collected by the CBI and the disclosure of which would be prejudicial for the officers involved. This is also not a case where information is so sensitive that it cannot be shared with the public at large.
“The Right to Information is not meant for gratifying idle curiosity or mere inquisitiveness but is essential for the effective functioning of democracy, transparency and accountability as sine qua non in a genuine democracy” – Former Attorney General Soli J. Sorabjee
The concept of exporting goods into the international market at lower prices came to be known as ‘Dumping’. The General Agreement on Tariffs and Trade (GATT) recognises the right of countries to bring in anti-dumping frameworks to deal with issues relating to dumping.
The Mumbai blasts which are the subject matter of the reports, were one of the worst terror attacks on India, leading to hundreds of deaths and hundreds of injured persons. Thus, reports/dossiers on such investigations can have a major bearing on India’s security, sovereignty and integrity.
Delhi High Court: In a petition filed by Ehtesham Qutubuddin Siddiqui (‘petitioner’), who is a death row convict in 7/11 Mumbai train
Supreme Court: In the case where the Madras High Court had ordered an enquiry and obtained a report without furnishing a copy
Supreme Court: In a case where the Court was dealing with the violation of the provisions of the SEBI (Prohibition of Fraudulent
European Court of Justice: In the instant case wherein the issue was that whether Article 3 of Directive 68/151/EEC of 9 March