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Delhi HC Restrains Unauthorized Use of Abhishek Bachchan’s Name, Image, & Voice - (12 Sep 2025)

CONSTITUTION

Delhi HC interim order protects Abhishek Bachchan’s personality rights restraining misuse of his name, image or voice without consent. Justice Tejas Karia noted that using technology to portray him misleadingly or derogatorily violates his privacy and dignity.

Tags : ABHISHEK BACHCHAN   TECHNOLOGY   PERSONALITY RIGHTS  

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