Delhi HC: Sisters Giving up Property Rights to Brother not Considered a 'Gift' Under Stamp Act  ||  Kerala HC: Assessee Allowed to Challenge Section 68 Cash Credit Addition in Remand Proceedings  ||  Delhi HC: Age Document under JJ Act Not Final If Its Authenticity is Questionable  ||  Delhi HC: Disclosure of Company Disputes to Concerned Party Doesn’t Amount to Defamation  ||  Delhi HC: Landlord’s Dealings in Other Properties Don’t Affect Right to Evict for Bonafide Need  ||  Supreme Court: No Exclusive Quota for Advocates in District Judge Direct Recruitment  ||  Supreme Court: Sex Education Must Start Early, Not Just From Classes IX to XII  ||  Supreme Court: Delay in Filing Written Statement During COVID Limitation Extension Allowed  ||  Supreme Court: Fake Driver’s License Doesn’t Free Insurer Unless Owner Allowed Violation  ||  Supreme Court: Railway Accident Claims Aren’t Criminal Trials; No Need for Strict Proof    

Delhi HC Rejects Plea Seeking Ban on Movies with 'A' Certificate on TVs - (06 Dec 2017)

Delhi High Court has dismissed a petition demanding an order restraining all television service providers from telecasting any movie with ‘A’ certificate, even if the movie is later modified or recertified to ‘UA’ or ‘U’.

Tags : DELHI HIGH COURT   MOVIE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved