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FROM SCC ONLINE TIMES
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‘Example of internet-famous, unqualified quacks exploiting people’s insecurities’; P&H HC refuses anticipatory bail to influencer whose hair oil allegedly injured 71 people

“One cannot overlook the role played by the so-called beauty and fitness influencers in setting unrealistic standards by creating a make-believe world. In a bid to meet these fickle societal standards of beauty, vulnerable people go to extreme lengths and even undergo risky procedures.”

Posted on May 17, 2025
AI-Based App ‘ShowReel’ secures Copyright Registration in India

Innovative platform developed by Hotmail co-founder Sabeer Bhatia aims to transform entrepreneurship education through generative AI.

Posted on May 17, 2025
Rajasthan High Court seeks State’s response on denial to extend the tenure of Chairman and Members of Permanent Lok Adalat

The Court cautioned respondent 4 (Principal Secretary, Law and Legal Affairs Department) to remain “alive to his duty” to file a proper and complete affidavit.

Posted on May 17, 2025