Supreme Court Grants Probation to Convicts; Rules Fine-Only Cases Also Eligible  ||  SC Disposes Plea on Allied Health Course Moratorium After NCAHP Issues 2026–27 Guideline  ||  Supreme Court Grants Promotion Relief to Employee Denied Relaxation, Calling it Discrimination  ||  Patna HC: Tender Lapses if Not Extended on Time & Delay Cannot be Cured by Repeated Representations  ||  Delhi HC Directs Strict Compliance With SC Orders For Release of Undertrials After 1/3rd Sentence  ||  MP HC Grants Bail to Two Muslim Men Arrested over Instagram Reel Allegedly Supporting Iran  ||  SC: General Reference to a Tender’s Arbitration Clause Does Not Incorporate it into a Contract  ||  Supreme Court: Partnership Veil May be Lifted to Detect Illegal Sub-Letting Arrangements  ||  Supreme Court: Lower Dearness Relief For Pensioners than Employees' DA is Arbitrary under Article 14  ||  Supreme Court: NCLT Should Not Assess Merits of Pre-Existing Dispute in Section 9 Applications    

SC Asks Centre Whether Social Networking Sites Can be Banned for Circulate Offensive, Vulgar Material - (07 Dec 2015)

Supreme Court has asked Centre to examine if social networking sites like Facebook and WhatsApp can be prosecuted for use of their platforms to circulate offensive and vulgar material but turned down a plea to block the sites.

Tags : SUPREME COURT   SOCIAL NETWORKING SITES   CENTRE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved