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Delhi HC: Courts Can Direct Telegram to Disclose Info of Copyright Infringers Using The Platform - (31 Aug 2022)

MEDIA AND COMMUNICATION

Delhi High Court has held that copyright infringers can’t be permitted to seek shelter under Telegram's policies merely on the ground that its physical server is in Singapore, and courts are justified in directing telegram to adhere to Indian laws and disclose information relating to infringers.

Tags : DELHI HIGH COURT   COPYRIGHT INFRINGER   TELEGRAM  

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