Gujarat HC Grants Bail to Marriage Bureau Owner, Finds No Link to Alleged ‘Looteri Dulhan’ Gang  ||  Calcutta HC: Minor’s Consent has No Mitigating Effect in POCSO Sexual Assault Cases  ||  Orissa HC Commutes Death Sentence, Says Emotion Cannot Override Established Law  ||  Calcutta HC: Street Vendors Act Protects Lawful Vending, Not Illegal Encroachments  ||  P&H HC: Courts Cannot Reveal Identities of Children in Conflict With Law in Court Records  ||  Bombay HC: Government Cannot Fix ‘Politically Convenient’ Election Dates sets Goa Poll Timeline  ||  SC: Major Port Trusts Liable for Customs Duty on Pilfered Goods under Customs Act  ||  Supreme Court: General Fraud Allegations Cannot Extend Limitation under Section 74 CGST Act  ||  SC: ‘No Coercive Steps’ Order Cannot Restrain Filing of Charge Sheet  ||  Chhattisgarh HC: Maintenance for Autistic Child May Continue Beyond 18 Until Self-Sufficient    

Delhi HC Refuses to Stay CCI Probe Against WhatsApp's Privacy Policy - (23 Jun 2021)

MRTP/ COMPETITION LAWS

Delhi High Court has refused to stay the Competition Commission of India's (CCI) enquiry against WhatsApp's new privacy policy in an appeal by WhatsApp and its parent company Facebook Inc against a single bench order declining to interfere with CCI's investigation.

Tags : DELHI HIGH COURT   CCI PROBE AGAINST WHATSAPP'S PRIVACY POLICY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved