Supreme Court: State Must Be Impleaded When Relief is Sought From Public Exchequer  ||  SC: Student Fees Cannot Be Increased Mid-Course Except in Exceptional Circumstances  ||  Supreme Court: ED's Delay in Sending Arrest Order Does Not By Itself Invalidate Arrest  ||  Supreme Court: Appeal Limitation Runs From NCLAT Order Pronouncement, Not Certified Copy Receipt  ||  Gujarat High Court: Waqf Tribunal Has No Supervisory Authority Over Waqf Board  ||  Kerala High Court Orders Aadhaar Fingerprint Comparison to Trace Sreekrishnapuram Murder Culprits  ||  Delhi High Court: Unnatural Death at Police Station Alone Cannot Establish Police Negligence  ||  Orissa High Court: Teacher Scolding Student for Intoxicant Use is Not Suicide Abetment  ||  Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain  ||  Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights    

Kerala HC Seeks Statement from Centre on Data Privacy Safeguards of 'Aarogya Setu' App - (12 May 2020)

MEDIA AND COMMUNICATION

Kerala High Court has sought a statement from the Central Government on the data privacy safeguards of the 'Aarogya Setu', the contact tracing app developed by the National Informatics Centre amid the COVID-19 pandemic.

Tags : KERALA HIGH COURT   AAROGYA SETU  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved