Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Kerala HC Dismisses Lawyer's PIL Seeking Regulation of Print & Electronic Media - (24 Aug 2020)

MEDIA AND COMMUNICATION

Kerala High Court has dismissed a Public Interest Litigation filed by a lawyer who sought framing of guidelines to regulate Print and Electronic Media.

Tags : KERALA HIGH COURT   REGULATION OF PRINT & ELECTRONIC MEDIA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved