Eastern Book Company Pvt Ltd. operates the website http://www.scconline.com and the corresponding mobile application “SCC Online^® for Mobile”

This page informs you of our policies regarding the collection, use and disclosure of Personal Information we receive from users of our SCC Online^® products.

Information Collection And Use

While using our website, we may ask you to provide us with certain personally identifiable information that can be used to contact or identify you. Personally identifiable information may be included, but is not limited to your Name, Email Address, Phone Numbers & Address.

Log Data

Like most website operators, SCC Online^® collects information that your browser sends whenever you visit our website.

This Log Data may include information such as your computer's Internet Protocol ("IP") address, browser type, browser version, the pages of our Site that you visit, the time and date of your visit, the time spent on those pages and other statistics.

In addition, we may use third party services such as Google Analytics that collect, monitor and analyze this information.

Communications

We may use your Personal Information to contact you through emails, newsletters and telephonic support. This may be used to share marketing or promotional materials and other product related information such as new feature announcement etc.

Cookies

Cookies are files with small amount of data, which may include an anonymous unique identifier. Cookies are sent to your browser from a web site and stored on your computer's hard drive.

Like many other websites, we use "cookies" to collect information. You can instruct your browser to refuse all cookies or to indicate when a cookie is being sent. However, if you do not accept cookies, you may not be able to use some portions of our website to their full potential.

Security

The security of your Personal Information is important to us, but remember that no method of transmission over the Internet, or method of electronic storage, is 100% secure. While we strive to use commercially acceptable means to protect your Personal Information, we cannot guarantee its absolute security.

Changes To This Privacy Policy

This Privacy Policy is effective as of (01/06/2010) and will remain in effect except with respect to any changes in its provisions in the future, which will be in effect immediately after being posted on this page.

We reserve the right to update or change our Privacy Policy at any time and you should check this Privacy Policy periodically. Your continued use of the Service after we post any modifications to the Privacy Policy on this page will constitute your acknowledgment of the modifications and your consent to abide and be bound by the modified Privacy Policy.

If we make any material changes to this Privacy Policy, we will notify you either through the email address you have provided us, or by placing a prominent notice on our website.

Contact Us

If you have any questions about this Privacy Policy, please contact us:

End User Licence Agreement for Licensing of SCC Online^®
(Web Edition, Tax Edition, and Corporate Edition)

1. Publisher and Service
   

   EBC Publishing Pvt. Ltd., Lucknow (“Publisher”) provides legal information through its digital platforms (“Service”), including SCC Online^® Web Edition, SCC Online^® Tax Edition, and SCC Online^® Corporate Edition, available at https://www.scconline.com or any other URL determined later. SCC Online^® and Case Finder^® are trademarks owned by the Publisher. The SCC Online^® platform provides access to a wide range of legal publications, law reports, and journals licensed from various publishers (“Licensor(s)”), such as Supreme Court Cases, Supreme Court Cases (Tax), and other national, regional, and subject-specific reports and journals forming part of SCC Online^® Web, Tax, or Corporate Editions (collectively “Licensed Publications”). The specific Licensed Publications available depend on the edition or combination purchased by the Licensee.

2. Licence and Scope
   

   Payment of the full licence fee entitles the subscriber (“Licensee”) to a non-transferable, non-exclusive licence (“Licence”) to use the information database comprising data and, wherever applicable, facsimiles of published pages (“TruePrints”) in:

   1. Supreme Court Cases™ (1969–date), High Court Cases (HCC), Income Tax Reports (ITR), Company Cases (Comp Cas) Goods and Services Tax Reports (GSTR), ITR (Trib), ITCC, IPLR and other Reports (for a complete list see www.scconline.com)
   2. Central and State Statutory Material
   3. Constituent Assembly Debates
   4. Reports of the Law Commission of India and other such bodies / organisations
   5. Bilateral / Multilateral / International Treaties and Conventions
   6. Any additional databases, materials, or modules forming part of SCC Online^® Web, Tax, or Corporate Editions, individually or in combination, as per the subscription purchased (“Database”) (For a complete list see www.scconline.com).

3. Licence Fee
   

   The licence fee for any edition or combination is non-refundable. All applicable taxes, fees, and duties are payable by the Licensee.

4. Permitted Use
   

   The Licence permits only: (a) academic or educational research or study; (b) providing instruction to students; or (c) legal research and study for a lawful profession or vocation (“Permitted Purposes”). The Licensee shall not commercially exploit the Database without a separate explicit agreement.

5. Access and Acceptance
   

   The Database may only be accessed and used by the Licensee and authorised persons (“Authorised Users”) in accordance with these Terms and Conditions. Such access constitutes acceptance of this End User Licence Agreement.

6. Copyright and Ownership
   

   Copyright in the Database vests solely in the Publisher / Licensor(s). The Publisher / Licensor(s) retain ownership of all original and copied materials, regardless of form or media. The Publisher also owns the software used to run the Service and related tools.

7. No Transfer of Ownership
   

   This Licence is not a sale. It grants limited use only. Except for personal use in accordance with the Permitted Purposes, extracting, copying, selling, or republishing any part of the Database is prohibited. Storing extracts in other systems or transmitting them by any means is also prohibited.

8. Restrictions
   

   The Licensee shall not (a) remove or obscure copyright or proprietary notices; (b) modify, adapt, translate, reverse engineer, decompile, disassemble, or create derivative works, except as allowed by law; or (c) combine the Database with any other data, material, or software.

9. Termination
   

   The Publisher may cancel the Licence for (a) breach of terms or (b) misuse or overuse by the Licensee or its employees, partners, associates, or agents. No part of the fee is refundable upon termination.

10. Post-Termination
    

    Upon termination, the Licensee shall immediately cease all use of the Database and lose all associated rights.

11. Accuracy and Use
    

    While due care is taken to ensure accuracy, the Publisher / Licensor(s) or their agents shall not be liable for errors, omissions, or any action or advice based on the Database, or for any resulting loss or inconvenience. The Database is a reference aid, not a substitute for professional judgment. The Licensee shall independently verify information before relying on it for commercial decisions.

12. Force Majeure
    

    The Publisher / Licensor(s) are not liable for non-performance resulting from acts of God, government actions, fires, accidents, power or equipment failures, labour disputes, or other events beyond their control.

13. Limitation of Liability
    

    The Publisher / Licensor(s) are not liable for indirect, incidental, or consequential losses, including loss of profit, revenue, data, goodwill, or management time, arising from use, misuse, or inability to use the Database.

14. Reservation of Rights
    

    All rights not expressly granted herein remain reserved.

15. Indemnity
    

    The Licensee shall indemnify and hold harmless the Publisher / Licensor(s) and their affiliates for all costs, losses, damages, and expenses (including reasonable legal fees) arising from misuse or breach of these terms by the Licensee, Authorised Users, or any third party.

16. Transfer and Assignment
    

    The Licensee shall not assign, transfer, sub-license, delegate, or otherwise dispose of the Licence or related rights without the Publisher's prior written consent.

17. Communications
    

    The Licensee agrees to receive promotional, transactional, and commercial communications from the Publisher or its authorised agents via email or SMS.

18. Governing Law
    

    This Agreement shall be governed and construed in accordance with Indian law.

19. Jurisdiction
    

    All disputes arising from this Agreement shall be subject exclusively to the jurisdiction of courts and tribunals at Lucknow, India.

20. Waiver
    

    Any delay or forbearance by the Publisher / Licensor(s) in enforcing these Terms shall not constitute a waiver of any rights or provisions.

21. Amendments
    

    These Terms and Conditions apply to SCC Online^® Web, Tax, and Corporate Editions individually or in combination and may be changed without notice. The latest version is available at https://www.scconline.com/termsandconditions.aspx.

Thank you for your purchase of SCC Online^®

If you are not entirely satisfied with your purchase, we're here to help. Our products can be returned within 30 days of the original purchase of the product.

CD/DVD ROM Based Product – Case Finder ^™

A new product may be exchanged for another product or returned for a refund. Before you return a product, please make sure that:

• The product was purchased in the last 30 days
• The product is in its original packaging

Please contact us to first register your refund request:

The product must be returned with its original packing to:

Shipping Charges

Shipping charges incurred in connection with the return of a product are non-refundable. You are responsible for paying the costs of shipping and for the risk of loss of or damage to the product during shipping, both to and from SCC Online^® .

Damaged Items

If you received a damaged product, please notify us immediately for assistance.

Digital Product – Web Edition

We issue refunds for digital products within 30 days of the original purchase of the product.

We issue refunds for digital products only under the following conditions:

• Product not delivered (if you haven't received the delivery email from us)
• Download issues (if you experience problems while downloading the product)
• Major defects - All our products are tested properly, but unexpected errors may occur.

We recommend contacting us for assistance if you experience any issues receiving or downloading our products.

We do not guarantee that our products are fully compatible with any third-party software.

We do not issue refunds if our products are incompatible with any third-party software, except for those that are specified on the page of each product.

Contact Us

If you have any questions about our Returns and Refunds Policy, please contact us: