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Sabu Mathew George v. Union Of India & Others

Sabu Mathew George v. Union Of India & Others

(Supreme Court Of India)

Writ Petition (Civil) No. 341 Of 2008 | 25-07-2016

As prayed for by Mr. Ranjit Kumar, learned Solicitor General, let the matter be listed on 9.8.2016.

2. Be it stated, in pursuance of our earlier order, meetings have taken place and, as submitted by Mr. Ranjit Kumar, learned Solicitor General, there is considerable progress and in all possibility, a decision shall be taken how to block advertisements and other things in Google India, Yahoo! India and Microsoft (I) Pvt. Ltd. which are contrary to the laws of India. We may hasten to clarify, when we have said contrary to laws of India, it means the laws which have statutory force or otherwise.

3. Call on the date fixed.

Advocate List
  • For the Petitioner Manjula Gupta, AOR, Sanjay Parikh, Ninni Susan Thomas, Advocates. For the Respondents Anupam Lal Das, AOR, Anirudh Singh, Sahil Monga, Arvind Kumar Sharma, AOR, Ranjit Kumar, SG, Binu Tamta, Gunwant Dara, R.R. Rajesh, Sunita Sharma, Rajiv Singh, Ajay Sharma, D.S. Mahra, AOR, C.A. Sundaram, Senior Advocate, Sajan Poovayya, Senior Advocate, Mahesh Agarwal, Vikrant Pachnanda, Shashank Manish, Praveen Sehrawat, Priyadarshi Banerjee, E.C. Agrawala, AOR, K.V. Vishwanathan, Senior Advocate, Manu Nair, S.S. Shroff, AOR, Saanjh N. Purohit, Tanuj Bhushan, Advocates.
Bench
  • HON'BLE MR. JUSTICE DIPAK MISRA
  • HON'BLE MR. JUSTICE UDAY UMESH LALIT
Eq Citations
  • 2016 (9) SCALE 19
  • (2016) 14 SCC 418
  • LQ/SC/2016/949
Head Note

Information Technology and Cyber Laws/Telecommunications — Blocking of websites — Held, when we have said contrary to laws of India it means the laws which have statutory force or otherwise