SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings  ||  Supreme Court: Litigant Cannot be Worse Off for Filing an Appeal under ‘No Reformatio in Peius’  ||  Orissa HC: Article 22(1) Arrest Rights Pre-Exist, Written Grounds Ruling Not Prospective  ||  Kerala HC: Kissing a Child’s Penis Constitutes Penetrative Sexual Assault under POCSO  ||  Madras HC: Married Daughter Cannot be Denied Compassionate Appointment Solely for Her Marriage  ||  Bombay High Court: Child Welfare Prevails as ‘Joint Parenting’ is Not Recognised in Indian Law  ||  Kerala HC: Minor’s Consent or Relationship with Accused Holds No Relevance under POCSO Act  ||  Bombay HC: Failure to Prove Exact Quantum of Loss Does Not Bar Compensation  ||  CCPA Fines Dial4Trade Rs. 10 Lakh for Online Ammonium Nitrate Listing Featuring Blast Images  ||  Supreme Court: Multiple Cases Alone Cannot Justify an Externment Order    

Delhi HC Issues Notice on Plea Seeking Action Against Google Pay's Alleged Unauthorized Use - (16 Sep 2021)

MEDIA AND COMMUNICATION

Delhi High Court has issued notices on a Public Interest Litigation, seeking action against Google Pay in the plea filed by one Abhijit Mishra, which alleges that Google Pay, a united payment interface for all banks, violates Article 21 of the Constitution of India, 1949, Aadhar Act 2016, Payments and Settlement Systems Act 2007, and Banking Regulations Act 1949.

Tags : DELHI HIGH COURT   GOOGLE PAY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved