Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

NBDSA Holds News18 India & Zee News Guilty for Communally Charged Programs - (01 Mar 2023)

MEDIA AND COMMUNICATION

News Broadcasting & Digital Standards Authority (NBDSA) has found news channels News18India and Zee News guilty of airing communally charged programs, for targeting particular community & selectively sharing statistics, and wrongfully reporting news related to pro-Pakistan slogans respectively.

Tags : NEWS BROADCASTING & DIGITAL STANDARDS AUTHORITY   NEWS18 INDIA   ZEE NEWS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved