Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Allahabad HC Orders Status Quo in Google's Plea Against Ex-Parte Injunction Order - (06 Oct 2020)

MEDIA AND COMMUNICATION

Allahabad High Court has granted interim relief to Google while ordering status quo in a writ petition against an ex-parte order of the Civil Judge, restraining the company from running or displaying news and YouTube video links relating to proceedings initiated by Enforcement Directorate against an Engineer of UPSIDC.

Tags : ALLAHABAD HIGH COURT   GOOGLE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved