Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Supreme Court Clarifies that Swear Words and Vulgar Expletives Alone do Not Constitute Obscenity - (20 Jul 2026)

CRIMINAL

Supreme Court clarified that abusive language, swear words and vulgar expletives alone do not constitute obscenity under Section 294 IPC, holding that the offence requires expressions that are lascivious, appeal to prurient interests, and have the tendency to deprave or corrupt susceptible minds.

Tags : VULGAR EXPLETIVES; OBSCENITY; SWEAR WORDS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved