right to privacy

Kerala High Court
Case BriefsHigh Courts

Kerala High Court while dealing with the issue of deleting personal information from the Judgments, discussed the different facets of right to privacy of individuals and the interest of the public qua judicial institutions. The Court concluded that the right to be forgotten cannot be claimed in current proceedings, but in appropriate cases the Court has power to invoke this right.

Rouse Avenue
Case BriefsDistrict Court

    Rouse Avenue District Courts, Delhi: In a case filed by Central Bureau of Investigation questioning the power of investigating agency

Case BriefsSupreme Court

“If a man has been wronged, so long as the wrong lies within the human machinery of administration of justice, that wrong must be remedied.”

Kerala High Court
Case BriefsHigh Courts

    Kerala High Court: In a petition filed by a 21-year-old girl, seeking medical termination of her pregnancy, V.G. Arun, J.

Case BriefsSupreme Court

Supreme Court: After the Technical Committee and the Overseeing Judge submitted their reports in the Pegasus Spyware case, the 3-judge bench of

Case BriefsSupreme Court

Supreme Court: In a landmark ruling on COVID-19 vaccination drive, the bench of L. Nageswara Rao* and BR Gavai, JJ has held

Experts CornerSanjay Vashishtha

by Sanjay Vashishtha†
Cite as: 2022 SCC OnLine Blog Exp 29

Hot Off The PressNews

Karnataka High Court formulated a few questions: Whether wearing Hijab is a part of essential religious practise in Islamic faith protected under

Case BriefsSupreme Court

Supreme Court: In a habeas corpus case the Division Bench Ajay Rastogi and Abhay S. Oka*, JJ., held that in a case

Case BriefsHigh Courts

Punjab and Haryana High Court: Lisa Gill, J., held that to permit a spouse to record conversations with an unsuspecting partner and

Case BriefsHigh Courts

Madras High Court: Expressing that right to life and personal liberty enshrined in Article 21 of the Constitution of India includes the

Case BriefsSupreme Court

“If you want to keep a secret, you must also hide it from yourself.” ­George Orwell, 1984 Supreme Court: The 3-judge bench of NV Ramana, CJ and Surya Kant and Hima Kohli, JJ has appointed an Expert

Case BriefsSupreme Court

“The free flow of information from the Petitioners and the State, in a writ proceeding before the Court, is an important step towards Governmental transparency and openness, which are celebrated values under our Constitution.”

Case BriefsSupreme Court

“… it was an extremely uphill task to find and select experts who are free from prejudices, are independent and competent.”

Case BriefsSupreme Court

“Indian law leans towards legitimacy and frowns upon bastardy. The presumption in law of legitimacy of a child cannot be lightly repelled.”

Case BriefsHigh Courts

Rajasthan High Court: Pushpendra Singh Bhati J. disposed of the instant petition with a direction to the petitioners to appear before the

Case BriefsHigh Courts

Madras High Court: N. Anand Venkatesh, J., remarked that, There is no doubt with regard to the fact that the moment Judge

Case BriefsHigh Courts

Punjab and Haryana High Court: Avneesh Jhingan, J., while answering the question as to whether compelling an accused to give voice samples

Op EdsOP. ED.

by Bharat Chugh†
Cite as: 2021 SCC OnLine Blog Exp 37

Case BriefsHigh Courts

Delhi High Court: Prathiba M. Singh, J., while citing the scope of Right to Privacy and Right to be Forgotten granted interim