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Centre Seeks Transfer of Pleas Against Online Gaming Act 2025 from High Court to SC - (04 Sep 2025)

MEDIA AND COMMUNICATION

Union of India has filed a plea in the SC to transfer writ petitions challenging the Online Gaming Act 2025 from the Delhi, Madhya Pradesh, and Karnataka High Courts. The petitions argue that the Act wrongly bans skill-based games like e-sports, violating Article 19(1)(g), and seek a stay order.

Tags : UNION OF INDIA   ONLINE GAMING   HIGH COURT  

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