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SC: RTI Cannot be Invoked to Get Information from Court Regarding Any Case - (05 Mar 2020)

RIGHT TO INFORMATION

Supreme Court has held that a person cannot invoke the Right to Information Act, 2005 to get details of a case, which can be disclosed only as per rules framed by the High Court. The Court further stated that the information held by the High Court on the judicial side is personal information of litigants.

Tags : SUPREME COURT   INFORMATION FROM COURT  

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