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Madras HC Quashes Defamation Case Against 'Rediff' for Article on Jayalalithaa's Health - (19 Oct 2020)

CRIMINAL

Madras High Court has quashed criminal defamation proceedings initiated by the State government against the chairman, Editor-in-Chief, Associate Editor and reporter of Rediff.com for carrying a news article accusing the media of not reporting widely about the then Chief Minister Jayalalithaa's failing health.

Tags : MADRAS HIGH COURT   DEFAMATION CASE AGAINST ‘REDIFF’  

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