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A person should behave with a sense of responsibility while communicating something to others and cannot justify the same through limited circulation.
As the judgment is openly available on the Indian Kanoon and is also accessible through any web search on Google Search, the Court directed that the name of the petitioner must be masked on the Indian Kanoon portal.
Karnataka High Court: While deciding the instant petition for anticipatory bail, the Bench of Rajendra Badamikar, J., observed that google
In Common Pleas Court Delaware County, Ohio Civil Division, State of Ohio filed a suit against Google. Following is a summary of
