Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

TikTok Ban Will be Lifted if You Don't Decide by April 24: SC to Madras HC - (22 Apr 2019)

CIVIL

Supreme Court has asked Madras High Court to decide on its interim ban on TikTok video app by April 24 and said that ban on TikTok will be lifted if high court fails to give its decision on a plea filed by Chinese company Bytedance, which owns TikTok.

Tags : SUPREME COURT   TIKTOK  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved