Misleading Information Archives

[Delhi Riots] Del HC | Affirm whether any information collected against petitioner is being circulated by Delhi Police officials to journalists or on social media?: Court to DCP Crime branch

Delhi High Court: Vibhu Bhakru, J., restrains the Delhi Police officials to issue any such statement or circulating information regarding allegations and evidence

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | CPIO issued show-cause notice for misleading the Commission regarding identity of Customs Official regarding whom information was sought

Central Information Commission (CIC): The Division Bench of Suresh Chandra and Bimal Julka, Information Commissioners, directed for a show-cause notice to be

Case Briefs Foreign Courts

‘Duty to care’ covers the duty to not provide misleading information which may foreseeably cause physical injury

United Kingdom Supreme Court: A five-judge bench comprising of Lady Hale, Lord Reed, Lord Kerr, Lord Hodge, and Lord Lloyd-Jones while hearing