Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain  ||  Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights  ||  Delhi HC: Homemaker’s Services Cannot Be Ignored in Compensation Due to Age  ||  Kerala High Court Directs Photos and Videos of Illegal Vehicle Modifications in Accident Reports  ||  Madras HC: Property Acquired by Catholic Priests Belongs to the Religious Society  ||  Delhi HC: Pre-Marital Disability Cannot Be Used to Avoid Maintenance to Wife and Child  ||  Allahabad HC: Religious Freedom Does Not Confer a Right to a Specific Plot for Cemetery  ||  Allahabad HC: Dissatisfaction With Police Probe Alone Cannot Prove Wilful Neglect under SC/ST Act  ||  Kerala HC: Teachers Cannot Face Criminal Action for Trivial Classroom Discipline Measures  ||  Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits    

Bombay High Court’s Third Judge Opines in 2023 IT Rules Amendment Case - (12 Mar 2024)

MEDIA AND COMMUNICATION

The third Judge in the 2023 IT Rules Amendment Case while refusing to stay Central government notification for forming Fact Check Units has opined that no case is made out to direct the Centre to continue its statement and not notify the Fact Check Unit.

Tags : BOMBAY HIGH COURT   IT RULES AMENDMENT CASE   FACT CHECK UNIT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved