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SC: Intermediaries can be Prosecuted for Defamation if Complaint Made Before Amendment in IT Act - (11 Dec 2019)

MEDIA & COMMUNICATION

Supreme Court has ruled that intermediaries like Google India can be prosecuted for the offence of defamation instituted prior to the amendments to the Information Technology Act in 2009 as the earlier law did not provide any immunity from such liability.The Court refused to quash the defamation complaint against Google for alleged hosting of objectionable content against a company, initiated prior to the substitution of Section 79 of the IT Act protecting intermediaries from the liability.

Tags : SC   DEFAMATION  

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