SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities  ||  SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities  ||  Supreme Court Grants Bail to Undertrial Jailed For 9 Years, Citing Violation of Article 21 Rights  ||  Supreme Court: Appellate Courts Reversing Acquittal Must Themselves Hear Convicts on Sentence  ||  SC: Party Accepting Extension of Arbitrator’s Mandate Cannot Later Challenge Award on Expiry Grounds  ||  Supreme Court: Life Sentence Can Be Modified Into a Fixed-Term Sentence in Appropriate Cases  ||  Supreme Court Upholds EC Authority to Conduct SIR of Electoral Rolls For Free & Fair Elections  ||  Supreme Court Expresses Concern over NEET-UG 2026 Cancellation, Stating NTA Has Not Learned Lessons  ||  Supreme Court: Off-Duty Anaesthetist Cannot be Held Criminally Liable For Nurse’s Procedural Error  ||  Centre To Delhi HC: Eviction of Delhi Gymkhana Club Will be Carried Out After Due Notice under Law    

Tamil Nadu Government Brings Ordinance Banning Online Games Involving Betting - (23 Nov 2020)

CIVIL

Tamil Nadu Government has signed an ordinance to "ban online gaming" involving betting in the backdrop of rise in number of suicides by gamers, who allegedly lost their money in Online Gaming.

Tags : TAMIL NADU GOVERNMENT   ORDINANCE BANNING ONLINE GAMES INVOLVING BETTING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved