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    

Delhi HC Directs TRAI to Strictly Enforce Curbs Against Unsolicited Commercial Communications - (04 Feb 2021)

MEDIA AND COMMUNICATION

Delhi High Court has disposed of a petition by Paytm's holding company One97 Communications Ltd against phishing attacks on various mobile networks, directing telecom regulator Telecom Regulatory Authority of India to ensure "complete and strict" implementation of the Telecom Commercial Communications Customer Preferences Regulations (TCCCPR), 2018.

Tags : DELHI HIGH COURT   CURBS AGAINST UNSOLICITED COMMERCIAL COMMUNICATIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved