freedom of speech, sedition law, journalism rights, constitutional law, criminal law

4 03 Jun, 2021
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Vinod Dua Vs. Union of India & Ors.

Supreme Court Of India Writ Petition Criminal /154/2020

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Case Background

The FIR dated 06.05.2020 thus pointedly referred to two segmentsin the talk show uploaded on 30.03.2020 – one at 5 minutes 9 seconds andthe other at 5 minutes 45 seconds ...

Bench

Applied Acts & Sections

Section 52 – The Disaster Management Act, 2005
Section 54 – The Disaster Management Act, 2005
Article 19 – The Constitution of India 1950
Article 32 – The Constitution of India 1950
Article 142 – The Constitution of India 1950
Section 124A – The Indian Penal Code, 1860
Section 188 – The Indian Penal Code, 1860
Section 268 – The Indian Penal Code, 1860
Section 295A – The Indian Penal Code, 1860
Section 499 – The Indian Penal Code, 1860
Section 501 – The Indian Penal Code, 1860
Section 505 – The Indian Penal Code, 1860

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S. Khushboo Vs. Kanniammal and Anr.

Vinod Dua Vs. Union of India & Ors.

Case Background

Bench

Applied Acts & Sections

Reference cases

Social Action Forum For Manav Adhikar and Another Vs. Union...

Mahendra Singh Dhoni Vs. Yerraguntla Shyamsundar and Anr.

S. Khushboo Vs. Kanniammal and Anr.

Jacob Mathew Vs. State of Punjab and Anr.

Rajendra Kumarsitaram Pande Etc. Vs. Uttam and Another

Romesh Thappar Vs. The State of Madras

Gian Singh Vs. The State of Punjab

Kedar Nath Singh Vs. State of Bihar

Lalita Kumari Vs. Government of U.P. & Others

Description

Legal Notes