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Delhi HC: Every Retweet of Defamatory Content on Social Media Amounts to Defamation u/s 499 IPC - (06 Feb 2024)

CRIMINAL

Delhi HC while ruling that every retweet of defamatory content on social media would amount to “publication” for attracting the offence of defamation under Section 499 of the Indian Penal Code (IPC) 1860, has held that the aggrieved person can decide which retweet caused more harm to his reputation.

Tags : DELHI HIGH COURT   DEFAMATORY CONTENT   SOCIAL MEDIA   SECTION 499 IPC  

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