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Madras High Court: Can’t Use ‘Freedom of Press’ to Tarnish Reputation - (05 Feb 2025)

CIVIL

Mad. HC has stated that in event of enjoying the freedom of press, there is a liberty to publish the news to bring out to the people with the solid proof and news publishers should not tarnish the image and reputation of a person without verifying the veracity of the news and confirming the same.

Tags : MADRAS HIGH COURT   FREEDOM OF PRESS   REPUTATION  

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