TDSAT
LEGAL SUBJECT
Technology, Cybercrime, and Data Privacy
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Madhya Pradesh High Court
MP HC Unfreezes Account, Keeps Disputed ₹44,728 In FD; Petitioner May Withdraw If Magistrate Order Isn’t Passed Within 3 Months
The petitioner invoked Article 226 of the Constitution seeking removal of the hold/freeze on his Axis Bank account.2 MIN READ↗
Madhya Pradesh High Court
MP HC Unfreezes Pharma Firm’s Account, Keeps ₹980.17 Disputed Sum in FD Pending Magistrate’s Order
The petitioner sought a writ directing IDFC First Bank to remove the hold or lien on its bank account2 MIN READ↗
Karnataka High Court
Karnataka HC Lets IT Act Case Against 5 Men Proceed Over Alleged Obscene Video Circulated With Lecturer’s Instagram ID
Respondent No. 2 alleged that her Instagram photograph and account details were circulated with an obscene video in WhatsApp groups, including a group called “Bad Boys”; she later received messages on Instagram.2 MIN READ↗
Delhi High Court
After Meta Disabled His Instagram Accounts, Delhi HC Rejects Writ Against Platform, Directs Grievance Panel To Decide His Appeal expeditiously
The petitioner’s Instagram accounts were disabled by Respondent No. 3, Meta Platforms India, without prior notice or a specific explanation beyond a general reference to breach of Community Standards. The petitioner’s...2 MIN READ↗
Bombay High Court
Bombay HC Directs UIDAI To Give ATS Accused Man’s Aadhaar Application Papers In Probe Into Bangladeshi Nationals’ Alleged Use Of Bogus Documents
The Anti-Terrorist Squad, Navi Mumbai, investigated a case involving five Bangladeshi nationals alleged to have entered India illegally and obtained Indian identity documents, including Aadhaar cards, with assistance...2 MIN READ↗
Karnataka High Court
Copyright infringement alone does not constitute identity theft under Section 66C of the IT Act.
Respondent No. 2, associated with S.L. Shet Diamond House, complained that the petitioners’ mobile application displayed the complainant’s registered “S.L. SHET” logo without permission, allegedly infringing copyright.2 MIN READ↗
Supreme Court
Supreme Court directs creation of national database to remove child sexual abuse material, recognises internet access as a fundamental right
In the continuing proceedings arising from Just Rights for Children Alliance & Anr. v. S. Harish & Ors., 2024 INSC 716, the applicants placed before the Supreme Court reports alleging that child sexual exploitation an...3 MIN READ↗
Madras High Court
Madras High Court directs police to seek removal of alleged obscene images from social media within 24 hours
The petitioner alleged that respondents 5–7 circulated defamatory statements and an obscene video on social media, falsely identifying the person shown as the petitioner.2 MIN READ↗
Delhi High Court
Delhi High Court makes permanent its order against AI deepfakes falsely using Dr Devi Shetty to promote medicines and medical advice
The plaintiffs alleged that defendants 1–8 had published fabricated audio-visual content on Facebook and YouTube using plaintiff no. 1’s name, image, voice and likeness, including content falsely attributing medical c...3 MIN READ↗
Uttarakhand High Court
Appellate authority must decide the social-media account restriction appeal within 45 days.
The petitioner’s Facebook and associated Instagram accounts were restricted in India on 19 August 2026.2 MIN READ↗
Jharkhand High Court
A mere online response does not establish election or cyber offences without their essential ingredients.
The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking to quash criminal proceedings arising from Khunti P.S. Case No. 62 of 2019, including the order taking cognizance dated 7 Jun...3 MIN READ↗
Calcutta High Court
Casteist Facebook abuse cannot be closed as “no clue” without specialised cyber investigation, Calcutta High Court rules
The petitioner, a member of the Scheduled Caste community, lodged a complaint alleging that Rabiul Islam Bulbul and Sayan Dutta, through Facebook, posted abusive and casteist remarks targeting his caste, religion, dei...4 MIN READ↗
Chhattisgarh High Court
Bail denied where manipulated identity documents and seized materials link accused to an organised cyber-fraud network.
The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in connection with Crime No. 712/2026 registered at Police Station Supela, District Durg, for offences under...2 MIN READ↗
Calcutta High Court
Subsequent filing of a Section 65B affidavit is procedural and not barred by res judicata.
The plaintiff sought permission to file an affidavit under Section 65B of the Indian Evidence Act, 1872, corresponding to Section 63 of the Bharatiya Sakshya Adhiniyam, 2023 (“BSA”), in respect of documents identified...3 MIN READ↗
Odisha High Court
A victim cannot introduce electronic evidence outside the chargesheet during an ongoing criminal trial.
The petitioner-informant challenged the order of the learned 1st Additional Sessions Judge, Cuttack, in S.T. Case No. 35 of 2022, arising from Markat Nagar P.S. Case No. 207 of 2021. Opposite Party No. 2 had been char...3 MIN READ↗
Calcutta High Court
Municipal authorities must decide the representation on telecom valuation before enforcing the impugned demand.
The petitioners challenged a demand dated 5 April 2025 issued by the municipal authorities concerning premises Nos. 184 and 74/3, P. Mazumdar Road, Kolkata.3 MIN READ↗
Chhattisgarh High Court
Cash books containing third-party personal particulars require severability assessment before disclosure under the RTI Act.
The petitioner, an Assistant Conservator of Forest and the then Public Information Officer, received an RTI application dated 25.05.2022 from Respondent No. 2 seeking certified copies of the Cash Book of Bakawand Rang...2 MIN READ↗
Madhya Pradesh High Court
Non-compoundable criminal proceedings may be quashed on voluntary compromise where continuation serves no purpose.
The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR Crime No. 98/2021 registered at Police Station Cyber Cell and High-Tech Crime, District Gwalior, for offences...3 MIN READ↗
Uttarakhand High Court
Bail granted to salaried employee operating employer’s account absent evidence of personal benefit after charge-sheet filing.
The applicant, Rajendra Kumar, sought regular bail in FIR No. 0021 of 2025, registered at Police Station Cyber Crime, Kumaon Division, Rudrapur, District Udham Singh Nagar, for offences under Sections 3(5), 318(4) and...3 MIN READ↗
Jharkhand High Court
A genuine settlement warrants quashing private cyber-offence proceedings where conviction is remote.
The petitioner sought quashing of the FIR in Cyber P.S. Case No. 37 of 2025, registered under Sections 319(2) and 318(4) of the Bharatiya Nyaya Sanhita, 2023, and Sections 66C and 66D of the Information Technology Act...3 MIN READ↗
Punjab and Haryana High Court
Regular bail denied for facilitating organized cyber fraud through mule bank accounts.
The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in FIR No. 109 dated 08.09.2025, registered at Police Station Cyber Crime, District Chandigarh, under Secti...3 MIN READ↗
TDSAT
An unreasoned adjudication without pleadings, issues, evidence, and hearing opportunity is legally unsustainable.
Smt. Sheela Balram Sharma filed a complaint under Sections 43, 61, 66 and 66B of the Information Technology Act, 2000, alleging that Aditya Dhananjay Satwe, formerly her employee, had stolen the source code of her cop...3 MIN READ↗
TDSAT
An unreasoned adjudication without pleadings, issues, evidence, and hearing opportunity is legally unsustainable.
Smt. Sheela Balram Sharma filed a complaint under Sections 43, 61, 66 and 66B of the Information Technology Act, 2000, alleging that Aditya Dhananjay Satwe, formerly her employee, had stolen the source code of her cop...3 MIN READ↗
Gauhati High Court
Blanket bank-account freezing is impermissible; only the disputed transaction amount may remain under lien.
The petitioner, a contract worker, maintained Savings Bank Account No. 505118210004021 with Bank of India, Morigaon Branch.2 MIN READ↗
Gauhati High Court
Blanket bank-account freezing is impermissible; only the disputed transaction amount may remain under lien.
The petitioner, a contract worker, maintained Savings Bank Account No. 505118210004021 with Bank of India, Morigaon Branch.2 MIN READ↗
Odisha High Court
Bail denied where substantial fraud proceeds entered petitioner’s proprietorship account linked to multiple complaints.
The complainant, Sambhram Das, was added to WhatsApp groups relating to investment and, allegedly acting on the guidance of the group administrators, invested ₹2,06,07,500. He later discovered that he could not withdr...3 MIN READ↗
Supreme Court
AI-generated fake case citations lead to ₹425-crore customs penalty being set aside; Supreme Court orders fresh hearing
The Additional Commissioner of Customs, Surat, imposed a penalty of ₹425,27,99,100 on the appellant under Section 114 of the Customs Act, 1962, for allegedly mis-declaring natural diamonds as lab-grown diamonds to obt...2 MIN READ↗
Madhya Pradesh High Court
Bank accounts subject to cyber-fraud holds must be unfrozen while disputed amounts remain in fixed deposits pending Magistrate’s orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking defreezing of his HDFC Bank account No. 50100421525654, maintained at the South Tukoganj Branch, Indore, and releas...2 MIN READ↗
Odisha High Court
Bail granted where no prima facie direct involvement in cyber fraud was established after charge-sheet.
The three bail applications arose from the same Ainthapali Police Station Case No. 47 of 2026, corresponding to G.R. Case No. 388 of 2026, pending before the learned SDJM, Sambalpur.3 MIN READ↗No articles match these filters.