Privacy Policy

Effective Date: January 1, 2024

1. How We Handle Your Information at CaseOn

This policy explains how we collect, use, and share your personal data when you use the CaseOn Service. It applies to all our streaming services, whether you're using them on a device, connecting your account to another app, or using our free or paid options. We'll collectively call all these services the "CaseOn Service."

From time to time, we may develop new or offer additional services. They'll also be subject to this Policy, unless stated otherwise when we introduce them.

1A. Your Data Rights and Controls

You have control over your personal data. Here's a simple breakdown of your rights:

· View and Edit: You can correct or update your personal data at any time by going to "Edit profile" in your account.

· Request Erasure: You can ask us to delete your personal data. However, we may be unable to do so if:

o We still need the data for the purpose it was collected for.

o We have a legal obligation to keep it.

o We need it to protect our services from fraud.

o The data is needed to establish, exercise, or defend a legal claim.

· Withdraw Consent: If we're using your data based on your consent, you can withdraw that consent at any time. You can do this by  adjusting the settings in your account or by contacting us.

2. How We Collect and Use Your Data

We collect different types of data from you to provide our services.

2A. User Data

· What we collect: Profile name, email address, phone number, profession, Bar ID, university/college, and IP address. This data is collected when you sign up for or update your account.

· Purpose: We need this data to create your CaseOn account, provide the service, and personalize your account.

2B. Usage Data

· What we collect: Information about your actions within the CaseOn Service, such as search queries, streaming history, playlists you create, and browsing history. We also collect information about the devices you use (e.g., device IDs, network type), online identifiers like cookie data and IP addresses, and information about your service option.

· Purpose: We use this data to provide and improve the CaseOn Service, including our personalized recommendation algorithms. We also use it to deliver relevant content and advertising. This data is also used to diagnose and fix issues with the service.

2C. Inferences

· What we collect: Our understanding of your interests and preferences, which we get from your usage of the CaseOn Service.

· Purpose: We use these inferences to provide content and advertising that is relevant to you and for our personalized recommendation algorithms.

2D. Street Address Data

· What we collect: Your street address.

· Purpose: We may ask for your street address to check your eligibility for a service option, deliver legal notices, provide support options, and for billing and tax administration.

2E. Payment and Purchase Data

· What we collect: If you make a purchase or sign up for a paid plan, we collect payment data, which may include your name, date of birth, payment method type, and details of your purchase and payment history.

· Purpose: This data is used to process your payments, keep the service secure, and to detect and prevent fraud.

2F. Survey and Research Data

· What we collect: Personal data you provide when you respond to a survey or take part in user research.

· Purpose: This data is collected and used to conduct research and surveys.

Public Playlists: When you create a playlist, you can choose to make it public. If you do, it will be visible to other users, and your profile name will be shown as the creator.

Here is the data that CaseOn receives from third parties:

2G. Authentication Partners

· Data Received: User Data.

· Purpose: To help create your account with CaseOn if you register or log in using another service.

2H. Third-Party Applications, Services, and Devices

· Data Received: User Data and Usage Data.

· Purpose: To make the integration possible when you connect your CaseOn account to a third-party application, service, or device, such as social media, smartwatches, televisions, or voice assistants. We will ask for your permission before we collect information from certain third parties.

2I. Technical Service Partners

· Data Received: User Data and Usage Data.

· Purpose: To map IP addresses to non-precise location data (e.g., country, region, city, or state) to provide the CaseOn Service, content, and features. They also help us protect user accounts.

2J. Payment Partners and Merchants

· Data Received: Payment and Purchase Data.

· Purpose: To send you invoices, process your payment, and give you what you've purchased. If we direct you to a merchant, we receive data related to your purchase to calculate commissions and analyze the effectiveness of our partnerships.

2K. Advertising and Marketing Partners

· Data Received: Usage Data in the form of inferences, which are the partners' understanding of your interests and preferences.

· Purpose: To help us deliver more relevant ads and marketing to you.

2L. Acquired Companies

· Data Received: User Data and Usage Data.

· Purpose: We may receive data about you from companies we acquire to enhance our services, products, and offerings.

3. How We shares your data, where, and for what purpose

This section sets out who receives personal data which is collected or generated through your use of the CaseOn Service.

3A. Publicly Available Information

Your profile name, profile photo, and public playlists are always visible to the public on the CaseOn Service. Other content you post on the service, as well as any associated titles, descriptions, and images, are also publicly available.

3B. Information We May Share

CaseOn shares different categories of your personal data with various recipients for specific purposes. This includes:

• Service Providers: We share your User Data, Street Address Data, Usage Data, Voice Data, Payment and Purchase Data, and Survey and Research Data with third-party service providers. These providers are hired to assist with things like customer support, operating the technical infrastructure of the service, protecting our systems, and marketing our products and services.
• · Payment Partners: Your User Data and Payment and Purchase Data are shared with payment partners. The purpose of this sharing is to process your payments and for anti-fraud purposes.
• Advertising Partners: We share your User Data and Usage Data with advertising partners. This is done to help us deliver more relevant advertising to you on the CaseOn Service and to help measure the effectiveness of ads. Our ad partners help us facilitate tailored advertising.
• Marketing Partners: Your User Data and Usage Data are shared with marketing partners to promote CaseOn. This sharing enables you to participate in promotions like trials or other bundled offers, and helps us and our partners measure the effectiveness of these promotions.
• Hosting Platforms: When you play a podcast, we share certain Usage Data, such as your IP address, with the podcast's hosting platform.
• Academic Researchers: We share your User Data and Usage Data with academic researchers for activities like statistical analysis and academic study. This data is provided in a pseudonymized format, meaning it's identified by a code rather than your name.
• CaseOn Group Companies: Your data is shared among our group companies. This is done to carry out daily business operations and to maintain, improve, and provide the CaseOn Service.
• Law Enforcement and Other Authorities: We may share your User Data and Usage Data with law enforcement and other authorities if we believe it's necessary to comply with a legal obligation, respond to a valid legal process, or for other justifiable interests related to national security, law enforcement, or protecting someone's safety.
• Purchasers of Our Business: If we sell or negotiate to sell our business, we may transfer your personal data to a successor or affiliate as part of that transaction.

4. Data retention

We keep your personal data only as long as necessary to provide you with the CaseOn Service and for CaseOn's legitimate and essential business purposes, such as:

• maintaining the performance of the CaseOn Service
• making data-driven business decisions about new features and offerings
• complying with our legal obligations
• resolving disputes

5. Keeping your personal data safe

We're committed to protecting our users' personal data. We put in place appropriate technical and organisational measures to help protect the security of your personal data. However, be aware that no system is ever completely secure.

For your part, you can help by using a phone number and email that are completely under your control, never sharing your one-time password (OTP) with anyone, and logging out on shared devices.

If you allow someone else to use your account on a shared device, they can access your personal data and your account controls. It's your responsibility to only allow people you trust to use your account.

6. Changes to This Policy

We may update this policy occasionally. If we make any major changes, we'll notify you by displaying a notice within the CaseOn Service or by sending you an email.

7. Contact Us

Thank you for your interest in CaseOn. We've created dedicated channels to help you get the right support quickly.

• For Questions about the Policy: If you have any questions about this Cookie Policy, please use the Customer Support contact form found on the Privacy Center.
• For Account and Payment Support: If you have questions or concerns about your account or payments, please contact our customer service team. Please do not use this channel to submit requests related to content on our platform.
• For Suggestions and Content Cases: To suggest a new feature or improvement, or to submit a case for content, you may use the bot available on the screen.

Important: To ensure a prompt response, please use the most appropriate contact method for your query. If you contact us via any other means, it may take longer to receive and review your request.