Supreme Court: Asking a Woman to Adjust in Marriage Does Not Amount to Cruelty By In-Laws  ||  Supreme Court Reiterates That Police Must Obtain Magistrate’s Permission For Further Investigation  ||  Supreme Court Upholds GST on Online Gaming, Ruling it Falls under Betting and Gambling  ||  Supreme Court: ECI Can Examine Citizenship For Electoral Rolls, But its Ruling is Not Final  ||  Supreme Court: Centre Must Consider State’s Views Before Rejecting All India Services Officer's VRS  ||  Madras High Court Bans Cow and Calf Slaughter For Bakrid, Saying it is Not an Essential Sacrifice  ||  Gauhati High Court: Confessions under Section 164 CrPC are Inadmissible if Police are Present  ||  Delhi HC: On-Duty Driver is Entitled to Compensation Unless Murder Was Personal and Targeted  ||  SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities  ||  SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities    

Delhi HC Issues Notice in Plea Against Twitter For Non Compliance of IT Rules, 2021 - (31 May 2021)

CIVIL

Delhi High Court has issued notice in a plea filed against the non-compliance by Twitter India and Twitter Inc with the Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021 (IT Rules, 2021).

Tags : DELHI HIGH COURT   NON COMPLIANCE OF IT RULES   2021  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved