MeitY issues advisory on Misinformation and Deepfake mandating unique metadata
Advisory mandates to label a permanent unique metadata on every work to identify the source and creator in case of misinformation and deepfake.
MeitY
Dr. B.R. Ambedkar NLU, Sonepat | National Conference on Artificial Intelligence: Legal Implications and Challenges
About the Organizers The Law Commission of India, in conjunction with the Ministry of Electronics and Information Technology (MeitY) Government of India
MeitY issues advisory against AI-Deepfakes on social media and other platforms
“It was the G overnment’s mission to ensure safe and trusted internet and all intermediaries are accountable for the safety and trust of the Digital Nagriks.”
Karnataka High Court dismisses Twitter’s plea challenging MeiTY blocking orders; Slaps hefty cost of Rs. 50 Lakhs
Twitter had knocked the doors of the High Court after Ministry of Electronics and Information Technology issued its orders under S. 69-A of Information and Technology Act, 2000
MeitY introduces provisions on Online Gaming vide IT (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2023
On 6-4-2023, the Ministry of Electronics and Information Technology notified the Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules,
In conversation with Puneet Bhasin on her journey in the field of Information Technology Laws
Interviewed by Achintaya Soni
Delhi High Court grants permanent injunction to Star India Pvt. Ltd. against 700 rogue websites accused of illegally streaming cinematograph film ‘Bhuj: The Pride of India’
Delhi High Court: In a suit for permanent injunction restraining the websites from retransmitting, broadcasting, streaming or in any manner
Delhi High Court grants ad-interim injunction in favour of INDIAMART against fraudulent website offering work from home data entry jobs
Delhi High Court: In a suit filed by Indiamart Intermesh Limited (‘plaintiff’) seeking permanent injunction against fraudulent website https://india-mart.co/ registered
Meity issues Draft Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
On 6-7-2022, Ministry of Electronics & Information Technology published draft amendment rules to amend the Information Technology (Intermediary Guidelines and Digital Media
Del HC directs Registrar of Domain names having offices outside India to ensure non escape of injunction orders passed by Indian Courts
Delhi High Court: Pratibha M Singh, J. issued directions to the registrar of domain names whose offices are situated outside India and
MeitY directed to provide original copy of blocking order and post-decisional hearing to owner and creator of website ‘Dowry Calculator’: Del HC
Delhi High Court: The Division Bench of Manmohan and Dinesh Kumar Sharma, JJ., in a matter with regard to blocking of a
Government of India blocks 43 mobile apps from accessing by users in India
MEITY issues orders for blocking apps under Section 69A of the Information Technology Act Ministry of Electronics and Information Technology, Government of