Allahabad HC: Divorce on Desertion Ground Does Not Bar Wife’s Maintenance Claim U/S 125 CrPC  ||  Allahabad HC: Divorce on Desertion Ground Does Not Bar Wife’s Maintenance Claim U/S 125 CrPC  ||  Bombay HC on Nicotine Pouch Ban: Duty-Free Shops Must Comply with Domestic Laws  ||  SEBI Settles Hindenburg-linked Disclosure Cases Involving Five Adani Firms for Rs. 1.5 Crore  ||  Kerala High Court: Navy Court-Martial Proceedings Can Be Prosecuted by Investigating Officer  ||  Bombay HC: Arrest is Drastic; ED Cannot Halt Section 50 Questioning and Arrest on Same Material  ||  Supreme Court Proposes Unified Platform for Investment of Funds Deposited by Litigants  ||  Supreme Court: Courts Can Interfere When Tender Acceptance Violates NIT Conditions  ||  SC: Recovery of Tainted Money Without Proof of Bribe Demand Insufficient for Conviction  ||  Supreme Court: Non-Production of Original Deed Not a Ground to Discharge Accused    

Delhi HC: Unauthorised Use of Aishwarya Rai’s Persona Violates Right to Privacy - (12 Sep 2025)

CONSTITUTION

Delhi High Court upheld Aishwarya Rai Bachchan’s personality rights, ruling that unauthorized use of her name, image, or likeness especially via AI violates her privacy and dignity. Justice Tejas Karia restrained such misuse, citing harm to her reputation and financial interests.

Tags : AISHWARYA RAI   RIGHT TO PRIVACY   PERSONALITY RIGHTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved