SC: Exporters with Pending Applications Prior to Rule 96(10) Omission Entitled to IGST Refund  ||  Bombay HC to Scrap Law College Intake Cuts if Mumbai University Follows Prescribed Timelines  ||  Delhi HC Orders Removal of Derogatory Online Content Targeting Actress Tabu  ||  Madras HC Orders Interim Elected Panel to Manage State Bar Council Affairs Until New Committee Forms  ||  Patna HC: Whatsapp Messages Need Section 65B Certificate, Oral Evidence is Insufficient  ||  Allahabad HC: Denying Maintenance That Forces Wife into Destitution Violates Art 21 Right to Dignity  ||  Rajasthan HC Takes Suo Motu Notice of Structural Defects After IIT Bombay Warns Dome May Collapse  ||  Bombay HC: 0.1 Mg Above Alcohol Limit is Insufficient to Warrant a Drunken Driving Trial  ||  Supreme Court: Marking a Document as an Exhibit Does Not Prove its Contents  ||  Supreme Court: Unpaid Consideration Alone Does Not Invalidate a Sale Deed    

Del. HC: Cyber Crimes Dissuade Aspirations of Advanced 'Digital Bharat' - (08 Dec 2023)

CRIMINAL

Delhi High Court has observed that online frauds contribute to eroding the trust of people in online financial transactions and thus, discourage newcomers from entering the digital realm, which negatively impacts the overall economy of the country.

Tags : DELHI HIGH COURT   CYBER CRIMES   DIGITAL BHARAT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved