Terms of Use

Effective Date: September 1, 2025

1. Introduction

Welcome to CaseOn! By using our service, you agree to these Terms of Use. If you don't agree, you can't use our service.

The CaseOn Service is provided by Vidhi Kohli Law Office (VKLO).

We offer both free and paid services, called "Paid Subscriptions". We may also offer special promotions or services, which can include products from third parties. However, we aren't responsible for what those third parties provide.

2. Fair Usage Policy

Our Fair Usage Policy ensures that everyone has a great experience and equitable access to the service. It prevents abuse and protects our content and resources.

• Definition of Fair Use: This means using the platform for non-commercial, personal, and reasonable purposes, in line with this policy and Indian copyright law.
• Preventing Abuse: This policy is in place to stop "bad actors" from misusing our service. Most users will never have to worry about these limits and can enjoy unlimited-like access to our offerings.

2A. Access and Accounts

• Eligibility: Our services are for users who are 18 or older, or minors under adult supervision where applicable by law. By signing up, you confirm you meet these age requirements.
• Accessing Your Account: You can log in using your email or mobile number after a one-time password (OTP) verification. You are responsible for all activity on your account and must keep your login details (username, password, OTPs, etc.) confidential.
• Account Rules:
  • Do not share your account or login details with anyone.
  • Using a personal account for corporate or team use is not allowed.
  • You must only use your own credentials to access the platform. Using someone else's account is strictly prohibited.
• Account Security: If you suspect any unauthorized use of your account, you must notify CaseOn immediately. We may also reclaim or require you to change your username for any reason.
• Account Suspension: We can terminate or suspend your account if you violate these guidelines. If we've previously terminated your account, you are not allowed to use our services and are prohibited from creating new accounts to get around a prior suspension.

2B. Service Use and Restrictions

When you sign up, we grant you limited, non-exclusive, and revocable permission to use the CaseOn Service for your personal, non-commercial use. You can enjoy the content for your own personal, non-commercial purposes.

You are NOT permitted to do the following:

• Copying and Distribution: You may not redistribute or transfer the CaseOn Service or its content. You also cannot copy, reproduce, or "rip" content.
• Reverse Engineering: You cannot reverse-engineer, decompile, or disassemble our services or create derivative works, except where the law specifically allows it.
• Automated Access: Using automated means like bots, scrapers, or spiders to view, access, or collect information is prohibited. You are also not allowed to use any part of the service or content to train a machine learning or AI model.
• Commercial Use: Selling, renting, or monetizing the service is not allowed unless we expressly permit it. You cannot sell user accounts or playlists, or accept compensation to influence account content.
• Circumvention: You must not circumvent any technology used by CaseOn or its licensors, including content access restrictions or security components. You also cannot block or create tools to block advertisements.
• Intellectual Property: You cannot remove or alter any copyright, trademark, or intellectual property notices. The CaseOn website, applications, and content are the property of VKLO and its licensors and are not sold or transferred to you. You are not granted any rights to use CaseOn's trademarks, service marks, or logos.

2C. User Content

• Your Responsibility: You are solely responsible for all user content you upload, such as a profile picture or social media links. This content will be publicly accessible and may be re-shared by others. CaseOn is not responsible for what you or others upload.
• Permissions: You retain ownership of your user content. However, you grant CaseOn a non-exclusive, transferable, royalty-free, and worldwide permission to use, reproduce, and distribute your content in connection with the service. You also agree to waive any "moral rights" to your content.
• Monitoring and Removal: CaseOn may monitor user content but is not obligated to. We reserve the right to remove or disable access to any content for any reason without prior notification to you.
• Feedback: Any feedback, ideas, or suggestions you provide are not confidential and can be used by CaseOn without restriction or payment to you.

In addition, you must not engage in any activity, post any User Content, or use a username that includes material that:

• Is illegal or promotes an illegal act, including violations of intellectual property, privacy, or proprietary rights of CaseOn or a third party.
• Includes your password, another user's password, or personal data of third parties.
• Exposes confidential or proprietary information.
• Contains malicious content like malware, Trojan horses, or viruses.
• Impersonates or misrepresents your affiliation with CaseOn or any other person or entity.
• Involves the transmission of unsolicited mass mailings, spam, or chain letters.
• Engages in unauthorized commercial activities like advertising, promotions, or gambling.
• Interferes with or disrupts the CaseOn Service or its security measures.
• Conflicts with the CaseOn Terms and Conditions of Use or other policies.
• Has been removed from any of our services for a breach of terms or policies, including content repurposed to serve the same objective.

2D. Subscription Plans

To put it simply, our Fair Usage Policy is in place to prevent misuse of the service by a small number of "bad actors". Most users will never have to worry about usage limits and will enjoy what feels like unlimited access. Be aware that VKLO may update these limits at any time without prior notice. More details about specific product limits are provided below:

• Free Plan:
  • Price: INR 0 one time.
  • Number of Plays: 200 
  • Number of Advance Search/AI Queries: 10
• Full Stack Plan:
  • Price: INR 399 per month.
  • Number of Plays: 3,000 per month.
  • Number of Advance Search/AI Queries: 300 per month.

Billing and Cancellations:

• You can purchase a Paid Subscription by paying a monthly or other recurring fee, or with a one-time pre-payment for a specific period.
• If you buy a subscription directly from us, your transaction is with VKLO, the owner of CaseOn.
• Price Changes: We may change the price of Paid Subscriptions and will notify you in advance on our website. New prices take effect at the start of your next subscription period. If you don't agree to a price change, you can cancel your subscription before the new price takes effect.
• Taxes: Tax rates are based on the information you provide and may change over time according to local tax requirements. Any tax rate changes will be automatically applied to your account.
• Cancellation: You can cancel your subscription at any time. The cancellation will be effective the day after your current subscription period ends, and your account will be downgraded to the free version. We do not provide refunds or credits for partial subscription periods, except as stated in these terms.

Using Codes or Gift Cards:

• Codes are for full-price standalone subscriptions and cannot be redeemed for discounted offers.
• Codes cannot be redeemed for cash or credit and cannot be returned or resold.
• Codes must be redeemed within 12 months of purchase, after which they expire.
• CaseOn is not responsible for any loss or damage from lost, stolen, or fraudulently obtained codes.

2E. CaseOn Wallet & Referral Terms

.A. Welcome Bonus

• Credit: New users receive Rs. 100 in their CaseOn Wallet immediately upon successful Sign Up.

• Type: This is promotional credit and cannot be withdrawn as cash or transferred to other users/bank accounts.

B. Referral Rewards

• The Reward: Earn Rs. 10 for every friend you refer to CaseOn. To earn the reward, your friend must sign up using your unique referral code (That is your username, see My Profile section) and complete their first paid subscription.

• One-Time Benefit: Referral credits are awarded for the first subscription only. Subsequent renewals or additional purchases by the same friend do not qualify for further referral bonuses.

C. Usage & Limitations

• Internal Use Only: Wallet credits can only be utilized for CaseOn purchases or subscriptions.

• Non-Exchangeable: Wallet balance is promotional and cannot be withdrawn as cash, refunded to a bank account, or transferred to other users.

• Redemption: You may use your wallet balance up to the total payment amount of your purchase.

  Example: If your subscription costs Rs. 399 and you have Rs. 500 in your wallet, you can pay the full Rs. 399 using your wallet.

   

• Fraud Prevention: CaseOn reserves the right to cancel rewards and suspend accounts in cases of "self-referring," duplicate accounts, or any fraudulent activity.

• Right to Modify: CaseOn reserves the right to change these terms or terminate the program at any time without prior notice.

3. Service Limitations and Modifications

We work to keep the CaseOn Service operational and provide a personalized experience. However, our service and its availability can change without liability to you, subject to applicable laws.

Here are some examples of service limitations:

• The service may have temporary interruptions due to technical issues, maintenance, testing, or updates.
• We may modify, suspend, or permanently or temporarily stop providing all or parts of the service, including specific features, plans, or promotions, as we constantly aim to improve.
• CaseOn is not obligated to provide any specific content, and we or the content owners may remove content without notice.
• CaseOn is not liable for and will not provide a refund for outages or failures caused by government actions, third parties, or events beyond our control.

4. Third-Party Applications, Devices and Open Source Software

The CaseOn Service may be integrated with, or may otherwise interact with, third-party applications, websites, and services ("Third-Party Applications") and third-party personal computers, mobile handsets, tablets, wearable devices, speakers, and other devices ("Devices"). Your use of such Third-Party Applications and Devices may be subject to additional terms, conditions and policies provided to you by the applicable third party. CaseOn does not guarantee that Third-Party Applications and Devices will be compatible with the CaseOn Service.

5. About the CaseOn Cookie Policy

The policy explains what cookies are and how CaseOn uses them to improve your experience. The document also outlines the types of cookies used and your options for managing them.

• What are cookies? Cookies are small text files that are downloaded to your device when you visit a website. They help CaseOn and its partners recognize your device and remember your preferences, like your past actions.
• How are cookies used? Cookies are used for various purposes, such as helping you navigate between pages, remembering your settings, and showing you ads that are more relevant to your interests.
• Types of cookies used:
  • Strictly Necessary Cookies: These are essential for the website to function, allowing you to log in, make payments, and fill out forms. You cannot decline them because the services can't be provided without them.
  • Performance Cookies: These cookies collect data on how you use the services, which helps CaseOn improve the website's performance and understand how visitors found the site.
  • Functional Cookies: These remember your choices, such as your username or language, to provide a more personalized experience. If you block them, some of your previous settings won't be saved.
  • Targeting or Advertising Cookies: These track your browsing habits to deliver more relevant advertisements and limit how many times you see an ad. This information may be shared with advertisers. If you do not allow them, you will still see ads, but they will be less personalized.

• Managing your cookie preferences: You can manage cookies through your web browser's settings. However, if you refuse cookies, you may not be able to use all of the features on the CaseOn website.

6. General Terms and Conditions

This section covers the legal relationship between you and CaseOn, including what happens if there's a problem, how disputes are handled, and how the terms can change.

• Source of Visual Content and Intellectual Property Rights: All photographs and images of judges, court premises, and court proceedings displayed on the CaseOn Service are exclusively sourced from, and reproduced based upon, materials made available by official, publicly accessible websites of the respective Indian courts or government judicial bodies. These images are used solely for the purpose of journalistic, academic, or informational reference, and under the principle of fair dealing as permitted under Indian law. CaseOn makes no claim of copyright ownership over these specific photographic materials and attributes their origin to the respective official judicial source. If any image is found to not be from an official court source, it will be removed immediately upon notification.

• Termination: You can terminate your account at any time, but you won't be able to access the service afterward. CaseOn can also terminate your account if it believes you have violated the terms or if it stops providing the service.

• Disclaimers and Liabilities: The service is provided "as is" and "as available," and CaseOn doesn't offer any warranties about its quality or fitness for a particular purpose. CaseOn is not liable for issues with third-party applications or content.
• Limitation of Liability: CaseOn, its employees, and affiliates are not responsible for any indirect or special damages, such as lost business or profits. The maximum liability for all claims is limited to the greater of the amount you paid to CaseOn in the previous 12 months or Rs. 1000. Any claim against CaseOn must be filed within one year of the date you first knew about the issue.
• Dispute Resolution: Any disputes between you and CaseOn will be resolved through mandatory, binding, individual arbitration, not in a court of law. This means there is no judge or jury, and court review of the decision is limited. However, both parties can still file a lawsuit in a Delhi court at any time. A party wishing to initiate arbitration must first provide written notice of the dispute to the opposing party via certified mail or electronic means, detailing the claim and relief sought. If a resolution is not achieved within 30 days post-notice, arbitration may commence, with all proceedings and disclosures remaining strictly confidential.
• Governing Law: The terms are governed by the laws of India, specifically Delhi.
• Changes to the Terms: CaseOn may change these terms occasionally and will notify you of any major changes via email or an in-service notification. Your continued use of the service after the changes means you accept the new terms.

7. Contact Us

Thank you for your interest in CaseOn. For policy queries, account support, or feature suggestions, please contact us at support@caseon.in