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Bombay High Court Rejects PIL Against Fantasy League - (19 Jun 2019)

CIVIL

Bombay High Court has noted that Dream 11, a fantasy sports platform is a game of skill and not a game of chance hence does not qualify as gambling. The Court rejected a PIL filed by Advocate Gurdeep Singh Sachar, who sought directions to initiate criminal action against Dream 11 for allegedly conducting illegal operations of gambling/betting/wagering in the guise of Online Fanstasy Sports Gaming, and for evasion of GST.

Tags : BOMBAY HIGH COURT   FANTASY LEAGUE  

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