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‘Photographs are identical/imitative’; Delhi High Court issues notice to ‘People of India’ portal in a copyright infringement suit by ‘Humans of Bombay’

“The portal, People of India is approaching the very same subjects who are shown on the website, Humans of Bombay, in order to create an imitative platform.”

Case Briefs High Courts

Video disparaging GLUCON-D to be taken down from Instagram and Twitter; Delhi High Court orders

Instagram and Twitter were ordered to take down a video disparaging the product ‘GLUCON-D’, which was posted and circulated on their platforms.

Case Briefs High Courts

Delhi High Court dismisses Dabur’s plea of restraining Advertising Standards Council of India from taking down advertisement of ‘Dabur Vita’

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.

Case Briefs High Courts

“Rise of the pseudo-therapists on public domain who are but camouflaged instagram influencers, needs to be regulated”; Karnataka HC expresses concern

Karnataka High Court: While deliberating over the instant petition seeking quashment of chargesheet filed against a “wellness therapist” under the

Case Briefs High Courts

Bombay HC| “Sudden reaction of a 19-year-old boy to the news of pregnancy, May fall short of the essential ingredients required to form the offence of abetment to suicide”

Bombay High Court: While deciding the instant bail application of a 20-year-old boy charged with abetment of suicide of a

Case Briefs High Courts

Bombay High Court| Unmarried major Daughter entitled for maintenance from her father; Glossy life on Instagram does not prove independent and sufficient income

Bombay High Court: Bharati Dangre, J. rejected a writ petition which was filed by the husband, being aggrieved of the order passed

Case Briefs High Courts

[Breaking] Del HC| Use of certain social networking sites by defence personnel enables enemy countries to gain an edge: Govt | Plea challenging Indian Army’s Social Media Ban Policy, dismissed

Delhi High Court: A Division Bench of Rajiv Sahai Endlaw and Asha Menon, JJ., dismissed the petition filed by a Lieutenant Colonel,

Case Briefs High Courts

Del HC directs immediate removal of law student’s photographs lifted from social media platforms and placed on porn website

Delhi High Court: Anup Jairam Bhambhani, J., directed the the Delhi Police to assure that the immediate removal of a law student’s pictures

Case Briefs High Courts

Bom HC | Prohibitory order holding admin of social media groups liable, for dissemination of false information, was in force till 8th June, 2020

Bombay High Court: A Division Bench of A.A. Sayed and M.S. Karnik, JJ., addressed a Public Interest Litigation, with regard to quashing and

Hot Off The Press News

‘Bois Locker Room’ group on ‘Instagram’ discussed techniques of “raping women”, objectionable pictures of minor girls & young women – shared| DCW issues notice to Instagram & Delhi Police

The Delhi Commission for Women has taken suo moto cognizance of reports regarding a group called ‘Bois Locker Room’ operational on social

Case Briefs High Courts

Del HC | Facebook, Instagram directed to pull down posts violating trademark ‘DA MILANO’ in terms of IT (Intermediary Guidelines) Rules, 2011

Delhi High Court: Pratibha M. Singh, J. while addressing a petition concerning the protection of the trademark ‘DA MILANO’, issued certain guidelines