Delhi High Court
LEGAL SUBJECT
Media and Defamation Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Delhi High Court
Delhi HC Keeps Crypto-Startup Co-Directors’ Defamation Suit In Delhi, Citing The Company’s Delhi Office And Local Investors
The plaintiff and defendant were directors of Inventphile Ventures Private Limited, whose registered office was in New Delhi.3 MIN READ↗
Madras High Court
Madras HC Rejects Google’s Review, Leaving 15 Days to Remove Plaintiffs’ Identified Content Linked to the Alleged 2G Scam
Daulat Jain and two others had sued, among others, Google LLC, seeking injunctions against publication of material linking them and their business entities to the alleged 2G scam, removal of allegedly defamatory conte...2 MIN READ↗
Himachal Pradesh High Court
Lawyer’s Defamation Suit Over Email Survives, As Himachal Pradesh HC Finds Allegations That Junior Advocates Read It Disclose Cause Of Action
The plaintiff brought a defamation suit alleging that the defendant sent a false and defamatory email on 9 October 2023.2 MIN READ↗
Delhi High Court
Delhi HC Upholds Rejection Of Lawyer’s Defamation Suit Over Brother’s ‘Goons’ Remark In Police Complaint About An Alleged Death Threat
The plaintiff alleged that he had lent the respondent ₹2,00,000 and that, during a dispute over repayment, the respondent assaulted him.2 MIN READ↗
Karnataka High Court
Complaints arising from the same allegedly defamatory publication may be clubbed for trial.
The petitioner, a journalist and publisher, challenged multiple private complaints arising from an article titled “Medara Janagada Special Bulletin,” published in September 2024.2 MIN READ↗
Karnataka High Court
A refusal of ex parte injunction is appealable under Order XLIII Rule 1(r), precluding writ substitution.
The petitioner-plaintiff challenged the Trial Court’s order dated 6 December 2019, which declined to grant an ex parte ad-interim injunction on his application under Order XXXIX Rules 1 and 2 of the Code of Civil Proc...2 MIN READ↗
Karnataka High Court
Mere notice under Order XXXIX Rule 3 is not appealable under Order XLIII Rule 1(r).
The plaintiff filed a suit alleging that a video published by defendant No. 1 on social-media platforms falsely portrayed a dead rat pup in the plaintiff’s Sunpure edible-oil product and was defamatory and disparaging.3 MIN READ↗
Calcutta High Court
Bonnard principle protects public-interest criticism as Calcutta High Court lifts ex parte gag order on influencer’s warnings about heavy metals in Zandu product
The appellants, a social-media influencer and his company, challenged an ex parte ad interim injunction restraining them from displaying, airing, publishing or making statements concerning Emami’s product, “Zandu Ashw...4 MIN READ↗
Delhi High Court
Courts should permit delayed documents under Order VIII Rule 1A(3) upon good cause.
The plaintiff instituted a suit for injunction and damages for alleged defamation arising from social-media posts allegedly made by Defendant Nos. 1 and 2.3 MIN READ↗
Gauhati High Court
A newspaper proprietor cannot be prosecuted for defamation solely on the basis of ownership.
Respondent No. 2, Anupam Choudhury, filed a complaint alleging that news reports published on 30 and 31 May 2019 falsely implicated him in irregularities concerning public construction projects and damaged his reputat...3 MIN READ↗
Kerala High Court
Courts cannot refuse to number ‘John Doe’ suits merely because anonymous defendants’ addresses are unknown, Kerala HC rules
The petitioner, M/s Cubes Entertainments, instituted an injunction suit before the Principal Munsiff Court, Ernakulam, concerning reviews of its film Kattalan allegedly posted on the online ticketing platform operated...3 MIN READ↗
Kerala High Court
Courts cannot refuse to number ‘John Doe’ suits merely because anonymous defendants’ addresses are unknown, Kerala HC rules
The petitioner, M/s Cubes Entertainments, instituted an injunction suit before the Principal Munsiff Court, Ernakulam, concerning reviews of its film Kattalan allegedly posted on the online ticketing platform operated...3 MIN READ↗
Calcutta High Court
Defamation suits: Interim injunction requires court to find truth defence certain to fail, Calcutta High Court rules
The respondent instituted a defamation suit alleging that the appellants had circulated defamatory e-mails concerning his conduct and management of businesses, including CyberCorp Limited and Sundyne Technologies Priv...4 MIN READ↗
Karnataka High Court
Ex parte defamation injunction against news platform set aside for lack of reasons; Karnataka High Court holds appeal maintainable
Cashfree Payments India Private Limited filed a suit seeking mandatory and permanent injunctions against Arti Singh and Head and Tale Media Pvt. Ltd., alleging publication of a defamatory article concerning the plaint...5 MIN READ↗
Calcutta High Court
Bonnard principle does not protect hearsay-based, sarcastic defamatory publications lacking public interest.
The respondent instituted a suit for defamation against the appellant concerning two social-media posts published on the appellant’s Facebook account, allegedly relating to the respondent and his deceased father.4 MIN READ↗
Delhi High Court
Under Article 74, limitation for malicious prosecution begins upon final appellate termination.
The plaintiffs, three real-estate companies, claimed established goodwill and reputation in the real-estate industry.4 MIN READ↗
Delhi High Court
Hurtful familial Facebook posts do not constitute defamation without proven publication and reputational harm.
The appellant, Anil Babbar, was married to respondent no. 1, Upasana Kapoor, on 1 December 2014, and they had a daughter, initially named “Samriddhi Babbar.” Matrimonial disputes arose, and respondent no. 1 left the m...4 MIN READ↗
Delhi High Court
Isha Foundation Defamation Case: Court orders Google to take down 44 more "per se defamatory" videos and articles.
The Plaintiff, Isha Foundation, filed an application under Section 151 of the CPC seeking clarification of an interim order dated 19.03.2026.2 MIN READ↗
Karnataka High Court
Statutory film certification and freedom of expression outweigh privacy claims based on similarities to sub-judice criminal trials.
The Appellants (Plaintiffs), a prominent Kannada actor known as "D-Boss" and his wife, filed an original suit seeking a permanent injunction against Respondents 1 and 2 (Producer/Director) to restrain the release of t...3 MIN READ↗
Delhi High Court
Public Official Cannot Maintain Defamation Suit Without Establishing Reckless Disregard for Truth or Actual Malice
The Plaintiff, the former Chief Secretary of Delhi, filed a defamation suit against The Wire (Defendants 1 2) regarding an article dated 09.11.2023.2 MIN READ↗
Delhi High Court
INTERROGATORIES RELATING TO MATERIAL FACTS ARE PERMISSIBLE TO UNEARTH CONTROVERSIES AND SHORTEN LITIGATION UNDER ORDER XI CPC.
The Plaintiffs (BALCO and Vedanta Ltd.) filed a suit for a permanent injunction to restrain the Defendants from entering their premises, protesting within 500 meters of their staff, and publishing defamatory allegatio...2 MIN READ↗
Delhi High Court
The media discharges a public function and is amenable to writ jurisdiction for violating a victim's right to privacy.
The daughter of the Respondent (ABC), referred to as 'X', filed an FIR on August 2, 2005, alleging sexual assault by her father, 'P'.3 MIN READ↗
Delhi High Court
Public Figures Must Tolerate Satirical AI Content unless it Transgresses into Gross Profanity or Personal Indignity
The Plaintiff, a Member of Parliament and public figure, filed a suit seeking a permanent injunction against unknown defendants (John Doe) and intermediary platforms.3 MIN READ↗
Madhya Pradesh High Court
Defamation Proceedings Quashed Under Section 528 BNSS Following Expression of Regret and Complainant’s Consent
The applicant, a political leader, challenged an order dated 13.12.2024 passed by the Trial Court, which took cognizance of a criminal defamation complaint under Section 500 of the Indian Penal Code (IPC) and issued a...2 MIN READ↗
Calcutta High Court
Plaint Disclosing Cause of Action Must Be Returned for Lack of Territorial Jurisdiction, Not Rejected
The appellant filed a suit (Money Suit No. 6 of 2020) for damages on the ground of defamation in the Court of the Civil Judge (Senior Division), Uluberia.2 MIN READ↗
Bombay High Court
Interim Injunction Denied Where Statements Regarding Loan Default and Vexatious Litigation Are Factually Substantiated
The Plaintiffs, a charitable trust and its trustee (Prashant Mehta), filed a suit for defamation and damages of Rs. 1,000 Crores against HDFC Bank and its executives.3 MIN READ↗
Gauhati High Court
Failure to Evidence Publication of Libel and Disprove Bona Fide Comments Precludes Claims for Defamatory Damages
The appellant, an Associate Professor and former in-charge Principal of Cachar College, filed a defamation suit (Money Suit No. 8/2017) seeking ₹1 crore in damages against the respondent, a retired Principal and advoc...2 MIN READ↗
Gauhati High Court
Trial Court's Discretionary Ad Interim Injunction Sustained Despite Procedural Formalism and Brevity in Balancing Tests
The Appellants (a newspaper and its management) challenged an ex-parte ad-interim injunction order dated 11.02.2026 passed by the Civil Judge (Senior Division) No. 1, Kamrup (M)3 MIN READ↗
Allahabad High Court
Summoning order for defamation quashed as news publication and complaints to authorities lacked evidence of malice.
The applicant sought to quash a summoning order dated 06.04.2024 and subsequent revisional order dated 10.09.2025 regarding a complaint filed under Section 500 IPC2 MIN READ↗No articles match these filters.