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In the instant case, the City Manager of Port Huron, Michigan, blocked a Facebook user for expressing his displeasure at the city’s approach to Covid-19 pandemic.
The term ‘Doxing’ comes from the phrase ‘dropping documents’ or ‘dropping dox’ on someone, which appears to have originated in 1990s, that involved uncovering and revealing the identity of people who fostered anonymity.
“The unknown operators of the profiles and groups are not associated with Akshay Tanna or KKR Advisors India (P) Ltd. and have not been authorized in any manner to offer financial trading and investment related advice on their behalf.”
“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.”
The present suit relates to the idea of a storytelling platform, there can be no monopoly over the running of such a platform. However, all such platforms that share stories about various individuals/subjects would be attaching/incorporating their own creative ways to communicate and disseminate the said stories, which constitute the expression. Such expression is protectable under Copyright law.
The Court allowed the petitioner to access his X (formerly Twitter) account called ‘The Liver Doc’, after an undertaking was given that he will temporarily hide the alleged defamatory posts against Himalaya Wellness.
SHORT VIDEO MAKING COMPETITION Greetings from the Legal Aid Clinic! The NLIU-LAC presents Short Video Making Competition, with the objective to spread
The order was issued in a defamation suit filed by Himalaya Wellness Company who argued that the statements made by @theliverdr on X (formerly Twitter) has negatively impacted its business.
“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.”
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
Allahabad High Court reiterated that at the stage of taking cognizance, the Court should not get in the merits of the case, and at such stage, the Court’s power is limited.
SCOTUS unanimously held that the plaintiffs failed to allege that the social media sites had intentionally provided any substantial aid or systemically assisted ISIS, which directly led to the Reina Nightclub terror attack.
In a case of consensual adolescent mutual love, there will be no place of abusing, blackmailing, inducement, threat, violence, pressurizing and threatening the prosecutrix to convert her religion for forcibly getting married even when she wanted to get out of the abusive relationship.
Orissa High Court said that the legal possibilities of being forgotten On-line and Off-line, cries for widespread debate. It is also an undeniable fact that the implementation of the right to be forgotten is a thorny issue in terms of practicality and technological nuances.
ABOUT THE JOURNAL The NLIU Law Review is the flagship journal of the National Law Institute University, Bhopal. It is a peer-reviewed
Karnataka High Court: While deliberating over the instant petition seeking quashment of chargesheet filed against a “wellness therapist” under the
United States Court of Appeals for the Fifth Circuit: While determining the constitutionality of Texas statute- House Bill 20, which
Delhi High Court: Navin Chawla J. restrains Facebake and Facecake based in Bangalore which sells confectionary items like cakes etc.
“In today’s modern world of virtual life, most of the people are familiar with mobile technology which comes with great responsibility”
by Supratim Chakraborty†
Cite as : 2022 SCC OnLine Blog Exp 32