Table of Contents
Censorship in the Contemporary Digital Era: Manhandling of Literature by Law
Devershi Mishra and Komal Khare……………………………………1
Mass Digitalisation: Solution to United States
Durga Agarwal……………………………………………………………12
Regulation of Concentrated Media Ownership: An Essential Step to Preserve Free Speech
Saksham Ojha?…………………………………………………………..19
‘Right To Be Forgotten’, In the Case of Google Spain Sl, Google Inc. v Agencia Española De Protección De Datos, Mario Costeja González
Karmanya Dev Sharma………………………………………………..26
Creation and Management of University Industry Collaborations in South Asia
Sumit Sonkar and Parineet Kaur…………………………………….37
Cinematography & Copyright: Exclusive Rights of the Producer Versus Recognition for Key Artists
Supreet Gill Sidhu and Naina Khanna………………………………51
The Dirty Picture – The Prevalence of Piracy in Film Industry
Kartikey Gupta…………………………………………………………..75
The Legality of The Internet Shutdown Under Section 144 of Code of Criminal Procedure
Lovish Garg………………………………………………………………95
Media’s Freedom of Speech and Expression and Independent Functionaries Dichotomy: The Fourth Pillar Put to Democratic Test
Himanshu Rathee & Mehul Rathee………………………………..109
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