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Delhi High Court acknowledged the importance of balancing freedom of press and expression with the right to privacy, particularly for public figures like Mahua Moitra, the petitioner, a former elected Member of Parliament from Krishnanagar, West Bengal, affiliated with the All-India Trinamool Congress Party (AITC).
Deliberating over a decade old case, the Court also noted that media being the 4th pillar of democracy should act like it, for it has a social responsibility to maintain peace, as publication of the news items have wide implication on the society at large.
Punjab and Haryana High Court observed that to avoid any undue disposal of the proceedings pending before the Revenue Courts wherein the intention of a party in possession of the land is to delay the proceedings, issuance of specific guidelines is necessary.
Madras High Court: In a case relating to a petition filed by the Central Bureau of Investigation (CBI) for directing the media
Madras High Court: A Division Bench of Munishwar Nath Bhandari, CJ and S. Ananthi, J. directed the State Government to
The Press Council of India is a statutory, quasi-judicial authority set-up by an Act of the Parliament. It functions under the Press
Election Commission of India: Since the General Elections to 17th Lok Sabha, 2019 were announced on 10-03-2019, the Model Code of Conduct
Central Information Commission: In response to appeal filed seeking information on all the files related to operation “Blue Star”, CIC disposed of