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Karnataka High Court Upholds ‘Right To Be Forgotten’ of a Woman - (03 Feb 2017)

Karnataka High Court, while upholding 'Right to be Forgotten' in order to protect the dignity of a woman, has directed its Registry to make sure that any internet search made in public domain would not reflect woman’s name.

Tags : KARNATAKA HIGH COURT   RIGHT TO BE FORGOTTEN   PUBLIC DOMAIN  

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