Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Del. HC to Social Media Platforms: Remove Video Recording of Court Proceedings of Arvind Kejriwal - (17 Jun 2024)

MEDIA AND COMMUNICATION

Delhi High Court has directed social media platforms to remove audio or video recording of court proceedings when Chief Minister Arvind Kejriwal addressed the court personally after his arrest by the Enforcement Directorate (ED) in the alleged liquor policy scam.

Tags : DELHI HIGH COURT   ARVIND KEJRIWAL   LIQUOR POLICY SCAM   ENFORCEMENT DIRECTORATE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved