CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Delhi High Court Dismisses PIL Seeking Bar on Media for Reporting Mass Scale Deaths - (04 May 2021)

MEDIA AND COMMUNICATION

Delhi High Court has dismissed a Public Interest Litigation seeking directions for evolving and enforcing the Code of Ethics/Regulations on the TV News Channels for reporting news articles of sensitive nature including reporting of mass scale deaths, sufferings by the people in the wake of second Covid wave and to restrain the broadcasters or TV channels from spreading negativity, sense of insecurity towards life, alarm, injury, harm, suffering, damage, etc. while doing so.

Tags : DELHI HIGH COURT   BAR ON MEDIA FOR REPORTING MASS SCALE DEATHS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved