Delhi High Court Permits Minor Rape Survivor to Terminate Pregnancy  ||  HP HC: Employees Having Good Political Relation and Influence are Hardly Sent to Hard/Tribal Area  ||  Delhi HC Stays Single Judge Rusling Asking Amazon to Pay ?339.25 Crore to 'Beverly Hills Polo Club'  ||  Gauhati HC: PIL Challenges Assam Government’s Push Back Policy  ||  Cal HC to State: Why Candidates Tainted with Scam being Given Opportunity to Reapply for Recruitment  ||  Telangana HC: Appointment of Arbitrator by One Party after Due Notice Cannot be Challenged  ||  BCI Issues Advisory Cautioning About Unauthorised LL.M Programmes  ||  Trademark Registry Approves M.S Dhoni’s Application to Officially Register ‘Captain Cool’ Trademark  ||  Delhi HC: Meta Directed to Remove Obscene Photos of Minor Girl  ||  Cal. HC: To Convict Person u/s 304B of IPC, Conclusive Proof of Cruelty before Death Required    

Delhi High Court Restrains Rogue Websites From Illegally Streaming IPL Events - (26 Mar 2024)

MEDIA AND COMMUNICATION

Delhi High Court has passed injunction order and restrained various rogue websites from illegally streaming Indian Premier League (IPL) events without authorisation of Viacom 18

Tags : DELHI HIGH COURT   VIACOM 18   INDIAN PREMIER LEAGUE   IPL  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved