Delhi HC Interprets Doctrine of “Compelled Self-Publication”, - (18 Jul 2025)
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Delhi High Court while interpreting the doctrine of “compelled self-publication”, has stated that the doctrine ensures that employers cannot evade liability by using confidential correspondence as a shield when, in substance, their actions set in motion the very harm the law seeks to redress.
Tags : DELHI HIGH COURT CONFIDENTIAL CORRESPONDENCE SELF-PUBLICATION
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