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ECJ rules that “Right to be Forgotten” will not apply outside Europe ; Google wins the landmark case

European Court of Justice handed victory to Google by ruling that “Right to be Forgotten” does not needs to be applied outside Europe.

A dispute arose between Google and a French privacy regulator, wherein in 2015, CNIL ordered the firm to globally remove search result listings to pages containing damaging or false information about a person.

The following year, Google introduced a geoblocking feature that prevents European users from being able to see delisted links. But it resisted censoring search results for people in other parts of the world. And the firm challenged a 100,000 ($109,901; £88,376) euro fine that CNIL had tried to impose.

The Guardian reported that,

Google’s dispute with France’s privacy watchdog, CNIL, which in 2015 told Google to delist information from internet search results globally upon request, in what is called the “right to be forgotten”.

The “right to be forgotten” enables claimants to request the removal of links to irrelevant or outdated online information about them.

The US internet giant had argued that the removal of search results required under EU law should not extend to its google.com domain or its other non-EU sites.

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