Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

U.S. Appeals Court Upholds Obama Administration’s Net Neutrality Rules - (15 Jun 2016)

A U.S. Appeals Court has upheld Obama administration’s net neutrality rules, backing the Federal Communications Commission’s definition of the internet as a “public utility” and setting up internet service providers for greater government involvement.

Tags : U.S. APPEALS COURT   OBAMA ADMINISTRATION’S NET NEUTRALITY RULES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved