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Delhi HC: In the Telegram Case Entire Social Media Platforms Can Be Blocked U/S 69A of the IT Act - (22 Jun 2026)

CYBER LAWS

While upholding the Centre’s temporary blocking of Telegram, the Delhi High Court ruled that under Section 69A of the IT Act, 2000, the government can block an entire platform to protect national security, sovereignty, or public order, following due procedure and recorded reasons.

Tags : TELEGRAM; SOCIAL MEDIA PLATFORMS; BLOCK  

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