Wearing short skirts, dancing provocatively or making gestures cannot be per se obscene acts Ridhi 2 years ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Bombay High Court| Wearing short skirts, dancing provocatively or making gestures cannot be per se obscene actsDateOctober 16, 2023In relation toCase BriefsMere liking of a post does not attract penalty under S. 67 of IT Act or constitute a criminal offence: Allahabad High CourtDateApril 21, 2025In relation toCase BriefsObscene act in private place will be no offenceDateApril 20, 2016In relation toCase Briefs
