Supreme Court Urged Railways to Drop the Term Second-Class Passengers  ||  Supreme Court: Employers Cannot Deny Compassionate Appointments Through Delays  ||  Supreme Court Explains How Testimony of a Dead Witness Can be Used Against an Absconding Accused  ||  SC Recommended Amending IBC to Ensure Fair Repayment Protection for MSME Operational Creditors  ||  Supreme Court: High Courts Cannot Reappreciate Evidence in Certiorari Jurisdiction  ||  SC: Railways are Not Liable Unless Owner-Risk Goods Were Counted or Weighed  ||  SC: Courts and Prosecutors Must Expedite Trials For Jailed Accused  ||  Supreme Court Clarifies that Swear Words and Vulgar Expletives Alone do Not Constitute Obscenity  ||  Supreme Court: Nominated Town Panchayat Members Have No Voting Rights in Council Polls  ||  Delhi High Court Declines Interim Relief to Sonam Wangchuk, Upholds His Hospitalization    

Mad HC: Person Sending Message has to take Responsibility for Having Forwarded Message to Others - (17 Jul 2023)

CRIMINAL

Madras High Court while refusing to quash criminal proceedings initiated against actor and BJP politician S.Ve Sheker for his derogatory remarks against women journalists on facebook, has observed that person forwarding message has to take the responsibility for having forwarded that message.

Tags : MADRAS HIGH COURT   MESSAGE   RESPONSIBILITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved