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To render an impression of authenticity, Defendant 1 is also circulating a forged Guarantee Agreement that mentions plaintiffs’ trade marks, trade name, registered address, Corporate Identity Number, and signatures of their founder.
In the instant case, the City Manager of Port Huron, Michigan, blocked a Facebook user for expressing his displeasure at the city’s approach to Covid-19 pandemic.
“Where an Act provides a complete machinery for redressal the aggrieved party is not permitted to abandon that machinery to invoke jurisdiction of the High Court under Article 226 of the Constitution.”
GAC directed Meta to deal with the complaints/appeals received after applying due diligence and act promptly on the Committee’s directives and confirm the action taken to the Committee.
“Looking to the nature and gravity of the offences and owing to the close relationship between the accused and the complainant, the Uttaranchal High Court exercising its powers under Section 482 of the Criminal Procedure Code, 1973, quashed the FIR.”
Madras High Court directed Savukku to file an affidavit of undertaking, that in future he shall guard himself against violating any orders passed by any Court, or even make any comments which may impinge the majesty of the Courts.
Considering the fact that Senthil Balaji is a public person, the YouTube videos and tweets only make various allegations against him in performance of his official duties. Further, most of the statements are already available in public domain.
SCOTUS unanimously held that the plaintiffs failed to allege that the social media sites had intentionally provided any substantial aid or systemically assisted ISIS, which directly led to the Reina Nightclub terror attack.
Allahabad High Court said that the facts prima facie shows that the act of the Advocate amounts to criminal contempt referred to in section 2(c) of the Contempt of Courts Act, 1971
Allahabad High Court said that offences of the kind that have a tendency to promote hatred between classes of people or communities, have to be put down with a heavy hand. These offences cannot be permitted to flourish in society by adopting a soft-pedalling approach at the cost of widespread damage to the community.
Allahabad High Court said that it was apparent that the accused had made a derogatory and disrespectful comment against CM Adityanath as well as Bageshwar Baba and Dhirendra Shastri.
In a case of circulating malicious, libelous and derogatory videos pertaining to the judicial proceedings, the Punjab and Haryana High Court ordered the arrest of dismissed DSP Balwinder Singh Sekhon and another. The Court also directed global blocking of access to all the videos circulated so far.
The Delhi High Court dismissed Dabur's plea of passing an interim direction to stay the order of Advertising Standards Council of India and held that Dabur's product ‘Dabur Vita' was violating advertisement code.
United States Court of Appeals for the Fifth Circuit: While determining the constitutionality of Texas statute- House Bill 20, which
Parallel inquiries by two different authorities in their respective spheres of adjudication are not uncommon and a slight overlap between the inquiries does not mean that one must lead to the ouster of the other.
Delhi High Court: Mini Pushkarna, J. granted ad interim injunction against Pawan Khera and others (‘defendants’) who allegedly organized a Press Conference
Delhi High Court: Asha Menon, J. denied relief sought by ‘TV Today Network’ ‘plaintiff ‘on allegations of copyright infringement, defamation and commercial
Delhi High Court: Navin Chawla J. restrains Facebake and Facecake based in Bangalore which sells confectionary items like cakes etc.
“In today’s modern world of virtual life, most of the people are familiar with mobile technology which comes with great responsibility”
Jammu and Kashmir and Ladakh High Court: Stating that, the intention of a person can be gathered from the words spoken or