College Romance Web Series | Supreme Court quashes obscenity case against The Viral Fever
The Delhi High Court had earlier directed registration of a First Information Report (‘FIR’) against the makers of TVF web series ‘College Romance’.
obscenity
SC grants interim protection from arrest to Odisha MLA Jayanarayan Mishra in woman police officer’s assault case
Supreme Court, while granting interim protection from arrest to Jayanarayan Mishra, issued notice and Dasti notice to the Standing Counsel for the State.
Bombay High Court| Wearing short skirts, dancing provocatively or making gestures cannot be per se obscene acts
Taking a narrow view as to what acts could constitute an obscenity would be a retrograde act. Surely the provisions of Section 294 of IPC would not apply to all the situations and thus, the Court cannot countenance a situation where acts such as the ones referred to in the FIR would be judged by a Police Officer, who in his personal opinion considers them to be obscene acts to cause annoyance to any member of the public.
State of Texas cannot delegate categorization/rating of books to third parties based on the level of sexual content: US District Court
State has a strong interest in protecting children from obscene content in the school setting. However, READER (HB900) misses the mark on obscenity with a web of unconstitutionally vague requirements.
“Everything that is vulgar is not always obscene”: Justice Rajiv Shakdher at the book release of “OBSCENITY: Prevention, Law & Practice” by Saurabh Bindal
EBC brings Saurabh Bindal’s book on “OBSCENITY: Prevention, Law & Practice
Delhi High Court reprimands owners of TVF web series ‘College Romance’ over “obscene, lascivious and profane language”
The Delhi High Court upheld the order of ASJ to register an FIR under the provision of the Information Technology Act, 2000 against the petitioner, however, clarified that the same does not include the direction to arrest any of the accused or petitioner.
Words uttered must be capable of arousing sexually impure thoughts in minds of hearers to satisfy definition of obscenity to attract Section 294(b) IPC; Kerala High Court reiterates
If the act is not obscene, or is not done in any public place, or the song recited or uttered is not in or near any public place or that it caused no annoyance to others, no offence under Section 294(b) of IPC is committed.
Ker HC | “Mere abusive, humiliating or defamative words by itself cannot attract an offence of obscenity under Section 294 (b) of IPC”; HC quashes proceedings against person who allegedly harassed the Police
Kerala High Court: Mohammed Nias C.P., J., quashed the proceedings against the petitioner for obstructing a police officer from performing his duty.
Madras HC | ‘Shocked by pornographic content in condom ads freely available for being viewed by children’: Court restrains telecast of vulgar ads and programmes
Madras High Court: The Division Bench of N. Kirubakaran and B. Pugalendhi, JJ., while addressing the instant matter ordered an Interim direction directing
Ker HC | Mother posting video on social media being painted on nude body by minors to teach sex education: Prima facie use of children for sexual gratification
Kerala High Court: P. V. Kunhikrishnan, J., addressed a matter wherein a mother uploaded a video on social media wherein she was getting
Kerala HC: As beauty lies in the beholder’s eye, so does obscenity
Kerala High Court: In its well-wrought judgment, the Division Bench comprising of Antony Dominic, C.J. and Dama Seshadri Naidu, J. observed that “shocking
Artistic freedom of author Perumal Murugan, upheld
Madras High Court: While deliberating over the conflict between freedom of expression of a writer and offending moral and religious sentiments of
Proceedings against Mallika Sherawat for promoting obscenity, quashed
Bombay High Court: While allowing the criminal revision application filed by well known actress Mallika Sherawat, A.B. Chaudhari, J. established the rule