AIR Law Lines - Point Extract
(A)
Civil & Constitution
Press And Registration Of Books
Liability Of Editor
Newspaper Contents - Liability Of Editor
— Publisher or owner of publishing company is not normally expected to be involved in day-to-day edition or in controlling its content — Hence, Chairman and Managing Director cannot be held responsible for contents of newspaper — Complaint liable to be quashed against them.
In Headnote:
- Press and Registration of Books Act (25 of 1867) , S.7— Newspaper contents - Within control of
editor -Liability - of
editor - Publisher or owner of publishing company is not normally expected to be involved in day
In Judgment Text:
- provision in the Press and Registration of Books Act, 1867 for the
liability ofeditors of newspapers
In Judgment Text:
- and to make further provision in the Press and Registration of Books Act, 1867 for the
liability ofeditors
In Judgment Text:
- in AIR 1979 SC 154 while dealing with the extent of
liability of aneditor , their Lordships
In Headnote:
- of
Editor .Press - Offending publication against Judges of High Court -Liability ofEditor .(Para7) - and in the circumstances he was let off with a warning.
Contemptuous publication -
Liability
In Judgment Text:
- for the
liability ofeditors of newspapers in civil and criminal proceedings and to make certain amendments
J
J
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