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The press and the Media had a duty to report the incident for the benefit of the public, but there is also a corresponding duty to remain truthful to the incident. The deepfake videos showing plaintiff being beaten up are nothing but an over-sensationalisation and depiction of facts which are patently false.
In 2021 Madras High Court granted bail to Sattai. Later, a Division Bench of High Court cancelled the bail. However, in 2022, the Supreme Court granted interim bail to him, and he has been out on bail since then.
Dhruv Rathee uploaded a video on his YouTube channel claiming that the consumption of packaged fruit juices leads to type II diabetes and that drinking packaged fruit juices leads to hair loss and is harmful if consumed.
This is another case which serves as a reminder to those in positions of power and influence whose words and deeds have a wider reach and impact on the citizenry of this country.
As per a status report dated 20-11-2023, the use of the mark ‘AAJ TAK’ has been disabled on all channels, and the domain names have been either suspended, locked or blocked.
A quick legal roundup to cover important stories from all High Courts this week.
“There can be no doubt that the right to freedom of speech deserves to be protected in order to communicate facts which are verifiable. Such facts ought to be based on credible test reports.”
“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.”
Madras High Court directed Savukku to file an affidavit of undertaking, that in future he shall guard himself against violating any orders passed by any Court, or even make any comments which may impinge the majesty of the Courts.
Considering the fact that Senthil Balaji is a public person, the YouTube videos and tweets only make various allegations against him in performance of his official duties. Further, most of the statements are already available in public domain.
Delhi High Court noted that there is a severe threat to the safety and security of the petitioner as is evident from the comments and videos.
There is an abysmal absence of a collaborative effort that should ideally be undertaken by the intermediaries and the State.
Delhi High Court observed that every child is entitled to be treated with honour and respect whether he/she is a child of a celebrity or a commoner.
The Tribunal while upholding the impugned order passed by CCI dated 20-10-2022, set aside 4 key directions issued in paragraphs 617.3, 617.9, 617.10 and 617.7.
In a case of circulating malicious, libelous and derogatory videos pertaining to the judicial proceedings, the Punjab and Haryana High Court ordered the arrest of dismissed DSP Balwinder Singh Sekhon and another. The Court also directed global blocking of access to all the videos circulated so far.
“One of the most important issue that comes out is to what extent should a platform operator, in this case Google, set governance rules purportedly to “protect” its ecosystem and should there be limits to this self-assumed role?”
Kerala High Court: In a suo motu cognizance of the case relating to the use of contract carriages vehicles that
United States Court of Appeals for the Fifth Circuit: While determining the constitutionality of Texas statute- House Bill 20, which
Madras High Court: In a suo motu contempt petition against the YouTuber Savukku Shankar, the division bench of G.R. Swaminathan and B.