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Calcutta High Court Orders Removal of Video Alleging Modi-Adani “Stole India” From Social Media - (27 Oct 2026)

CYBER LAWS

Calcutta High Court ordered YouTube, X and Instagram to remove a video titled “How Modi and Adani Stole India,” finding a prima facie case for a pre-trial defamation injunction. The platforms were also told to disable reposts, shares and similar access links.

Tags : SOCIAL MEDIA; MODI-ADANI; REMOVAL  

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