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Delhi HC: Use of Photographs from Social Media on Pornographic Website, Offence u/s 67 IT Act - (22 Apr 2021)

MEDIA AND COMMUNICATION

Delhi High Court has held that photographs taken from Facebook and Instagram accounts uploaded on pornographic website without the consent of such person amounts to an offence under Section 67 of the Information Technology Act, 2000 (IT Act) and that such an act, even if the photographs are not in itself obscene of offensive, without the consent of the party would amount to breach of person's privacy.

Tags : DELHI HIGH COURT   USE OF PHOTOGRAPHS FROM SOCIAL MEDIA ON PORNOGRAPHIC WEBSITE  

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