Delhi High Court - Orders
Mr Sudhir Chaudhary vs Meta Platforms Inc & Ors on 10 October, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1089/2025 & I.A. 25191-25197/2025
MR SUDHIR CHAUDHARY .....Plaintiff
Through: Mr. Rajshekhar Rao, Sr. Adv. with
Ms. Rudrali Patil, Mr. Kushagra
Singh, Mr. Kartik Sundar, Ms.
Arshiya Ghose, Mr. Anmol Agarwal,
Mr. Varuni, Mr. Shaantanu Devansh
and Mr. Nitish Dubey, Advs.
versus
META PLATFORMS INC & ORS. .....Defendants
Through: Mr. Varun Pathak, Mr Vishesh
Sharma and Ms. Anannya Gogoi,
Advs. for D-1/Meta Platforms Inc.
Ms. Mamta Jha, Mr. Rohan Ahuja,
Ms. Shruttima Ehersa and Ms. Diya
Viswanath, Advs. for D-2/Google
LLC
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 10.10.2025 I.A. 25197/2025 (seeking discovery, production, and inspection of the defendant's documents)
1. This application has been filed under Order XI, Rules 1, 3, and 5 of CPC seeking relief against defendant nos. 3 to 15.
2. Since complete identity details of the said defendants are awaited from defendant nos. 1 to 2, the notice in this application will be issued after the plaintiff has filed an amended memo of parties.
CS(COMM) 1089/2025 Page 1 of 35This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05
3. Upon the plaintiff filing an amended memo of parties, the registry will issue notice to said defendant nos. 3 to 15.
4. Notice to state that reply shall be filed within four (4) weeks from receipt of notice. Rejoinder within four (4) weeks thereafter.
5. List before the learned Joint Registrar on 20.11.2025. I.A. 25196/2025 (for additional documents)
6. This is an application under Order 11 Rule 1(4) of the Code of Civil Procedure, 1908 ('CPC') [as amended by the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 ('Commercial Courts Act')], filed by the plaintiff seeking leave to file additional documents within thirty (30) days.
7. Mr. Rao, learned senior counsel for the plaintiff states that after filing of the suit, in addition to the infringing links enlisted at paragraph no. '27' of the plaint, the plaintiff has also discovered additional infringing links showing deepfake videos posted by defendant nos. 3 to 15 on the social media platform of defendant no. 2/YouTube. He states that these additional links, along with the affidavit of the plaintiff, will be E-filed on or before 20.10.2025.
8. He, however, prays that the injunction reliefs prayed for today may also be extended to these additional links since these links have been identified on the social media channels/accounts of defendant no. 3 to 15 who are already parties to the suit.
9. He states that the list of additional links has been provided to defendant nos. 1 and 2 since these are concerned with the said social media platforms.
10. The list of additional links is taken on record and made a part of this CS(COMM) 1089/2025 Page 2 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 order as Annexure B.
11. The plaintiff is granted liberty to file these additional links with an affidavit on or before 20.10.2025.
12. With this direction, the application is disposed of. I.A. 25195/2025(for seeking exemption from pre-institution mediation)
13. This is an application under Section 12A of the Commercial Courts Act, 2015 read with Section 151 of the Code of Civil Procedure, 1908 ['CPC'], filed by the plaintiff seeking exemption from instituting pre- litigation mediation.
14. Having regard to the fact that the present suit contemplates urgent interim relief, the identity of the contesting defendant nos. 3 to 15 is unknown and in light of the judgment of the Supreme Court in Yamini Manohar v. T.K.D. Krithi1, exemption from the requirement of pre- institution mediation is hereby granted to the plaintiff.
15. Accordingly, the application stands disposed of. I.A. 25194/2025 (seeking leave to file videos in a pen drive)
16. This is an application under Section 151 of the CPC, filed on behalf of the plaintiff for filing a compact disk ['CD']/pen drive containing impugned videos/links circulated by contesting defendants bearing the plaintiff's name.
17. The plaintiff is directed to file the CD/pen-drive in accordance with Rule 24 of Chapter XI of the Delhi High Court (Original Side) Rules, 2018.
18. Registry is directed to receive the electronic record on CD so long as it is encrypted with a hash value or in any other non-editable format. The video recording contained in the CD should be placed in the electronic record in a format that is non-editable, so that the same can be viewed by the CS(COMM) 1089/2025 Page 3 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 Court during the hearing.
19. With the aforesaid directions, this application stands disposed of. I.A. 25192/2025 (seeking time for filing the required certificate)
20. This application under Section 151 of CPC has been filed by the plaintiff seeking time for filing the required certificate under Section 63(4)(c) of the Bharatiya Sakshya Adhiniyam, 2024.
21. The said certificate is directed to be filed within two (2) weeks.
22. Accordingly, the application stands disposed of. I.A. 25191/2025 (seeking extension of time to file Court fees)
23. This application under Section 149 read with Section 151 of CPC, has been filed by the plaintiff seeking extension of time for filing of Court fees. Learned senior counsel for the plaintiff states that the Court fees certificate will be filed within one (1) week.
24. Time for filing the Court fees certificate is extended by one week, failing which the plaint shall stand automatically rejected under Order VII Rule 11(b) CPC.
25. With these directions, the application stands disposed of. CS(COMM) 1089/2025
26. Let the plaint be registered as a suit.
27. Summons be issued to the defendant nos. 3, 4, 5, 7, 10, and 11 through email. The summons shall state that the written statement(s) shall be filed by the said defendants within thirty (30) days from the date of the receipt of the summons. Along with the written statement(s), the said defendants shall also file affidavit(s) of admission/denial of the documents of the plaintiff, without which the written statement(s) shall not be taken on 1 (2024) 5 SCC 815 CS(COMM) 1089/2025 Page 4 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 record.
28. The plaintiff is at liberty to file replication(s) thereto within thirty (30) days after filing of the written statement(s). The replication(s) shall be accompanied by affidavit(s) of admission/denial in respect of the documents filed by the said defendants, failing which the replication(s) shall not be taken on record.
29. It is made clear that any unjustified denial of documents may lead to an order of costs against the concerned party.
30. Any party seeking inspection of documents may do so in accordance with the Delhi High Court (Original Side) Rules, 2018.
31. Defendant nos. 1 and 2 are directed to furnish Basic Subscriber Information ('BSI') details including IP logs of defendant nos. 3 to 15 to the plaintiff within three (3) weeks. The plaintiff will file an amended memo of parties, within one (1) week thereafter.
Thereafter, upon steps being taken by the plaintiff simultaneously, summons will be issued to remaining defendant nos. 6, 8, 9, 12, 13, 14 and 15 through all relevant modes (as per the contact details of these defendants).
32. Learned counsel for defendant no. 1 has provided the correct email address. The plaintiff will ensure that the amended memo of parties records the said email address of defendant no. 1.
33. No summons is being issued to defendant nos. 1 and 2 since they are not contesting parties.
34. List before the learned Joint Registrar (J) on 20.11.2025.
35. List before the Court on 30.03.2026.
I.A. 25193/2025 (under Order XXXIX, Rules 1 and 2 of CPC) CS(COMM) 1089/2025 Page 5 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05
36. This is an application filed by the plaintiff under Order XXXIX, Rules 1 and 2 of CPC, read with Section 151 of CPC, seeking the grant of ex parte ad-interim injunction.
37. This suit has been filed seeking permanent injunction restraining the defendants from infringement of copyright, performer's right, misappropriation of personality and publicity rights, along with other ancillary reliefs.
38. Mr. Rajshekhar Rao, learned senior counsel for the plaintiff, sets up the plaintiff's case as under:
38.1. The plaintiff is a prominent Indian journalist and media personality with a distinguished career spanning over two decades in the field of journalism.
38.2. The plaintiff commenced his journey in the field of the television news industry by starting out with Zee News. He was engaged in live television reporting as well as 24-hour news broadcasting, and over the span of his career, he has covered some major events. 38.3. In 2003, the plaintiff left Zee News; however, he re-joined the organization in 2012, where he rose to become the anchor of the widely acclaimed news programme 'Daily News & Analysis' (DNA).
Subsequently, the plaintiff joined 'Aaj Tak', where he hosted the prime-time show 'Black and White (B&W)', and most recently, he joined 'Prasar Bharati' as a news anchor, hosting the show 'Decode'. 38.4. Owing to his professionalism, stature, and influence in the field of Hindi journalism, the plaintiff has received numerous accolades, including the prestigious 'Ramnath Goenka Award for Excellence in Journalism' and the 'Most Popular Face (Hindi) / Visionary Award', among others.
CS(COMM) 1089/2025 Page 6 of 35This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 38.5. It is stated that the plaintiff is a celebrity in his own right and has valid and enforceable personality rights. The plaintiff's name, likeness, voice, image, and overall persona are exclusively associated with him and his work in journalism.
38.6. The name 'Sudhir Choudhary', being the personal name of the plaintiff, is uniquely and immediately associated with him alone, particularly in the context of news and journalism, and is therefore protectable as a trademark under the Trade Marks Act, 1999 ['Act of 1999']. Consequently, any unauthorised commercial use of the name would constitute passing off under the Act of 1999.
Overview of the defendants 38.7. Defendant No.1, Meta Platforms Inc., owns and operates social media platforms Instagram and Facebook, and Defendant No.2, Google LLC, owns and operates social media platform YouTube. Through these platforms, defendant nos. 3 to 15 are sharing infringing/AI-generated videos via their respective channels using the personality rights of the plaintiff and are making commercial gains.
The Ministry of Electronics and Information Technology['MeitY']/defendant no.16 and Department of Telecommunications['DoT']/defendant no.17 along with defendant nos. 1 and 2 have been arrayed as proforma parties.
38.8. Lastly, defendant no.18, John Doe/Ashok Kumar, refers to all unknown person(s) and/or entity(s) who, either independently or in connivance or collusion with any of the defendant nos. 3 to 15 are infringing upon the personality and publicity rights of the plaintiff herein.
CS(COMM) 1089/2025 Page 7 of 35This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 Knowledge about the defendants and creation of deep fake videos spreading false information 38.9. In September 2025, the plaintiff became aware that certain unknown individuals were misusing his name, credibility, likeness, and, more specifically, his voice and photo/video images. These individuals were creating AI-generated deepfakes that were being circulated on various social media platforms to propagate unverified and unsubstantiated information, which was being passed off as if it were the plaintiff's work. 38.10. These unauthorized AI-generated videos ['impugned videos/links'], contain moving images purporting to be of the plaintiff, include content where the plaintiff appears to be making statements on politically sensitive issues that he has never made, sharing opinions on matters he has never commented on, and has never been associated with. 38.11. The contesting defendant nos. 3 to 15 are using AI technology to create/morph/doctor the plaintiff's face using different or similar backgrounds and making impugned videos and posting on their respective social media platforms/channels.
38.12. The plaintiff's face/voice is superimposed on the different backgrounds, including animated backgrounds at times, to create and disseminate unverified and misleading videos wrapped in the personality and physical traits uniquely identifiable with the plaintiff. 38.13. These impugned videos/links are subsequently used by defendant nos. 3 to 15 to disseminate false information to the public, all while falsely presenting themselves as an authenticated and verified news source, so as to gain traction on the internet either to exploit the plaintiff's name and credibility for propagating content or to derive commercial benefits.
CS(COMM) 1089/2025 Page 8 of 35This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 These impugned videos/links have resulted in numerous calls from various people questioning the authenticity of these statements, thereby causing significant professional embarrassment and reputational damage to the plaintiff.
38.14. These impugned videos are being circulated as YouTube Shorts and/or long-form videos through the accounts/channels operated by defendant nos. 3 to 15. Some of these accounts/channels have amassed a huge audience within a short time. The list of these impugned videos/links on the platforms of defendant nos.1 and 2 has been set out in paragraph '27' of the plaint. The said impugned links are annexed as Annexure A to this order.
39. Mr. Rajshekhar Rao, learned senior counsel for the plaintiff, states that the plaintiff is aggrieved by the defendants' unauthorized and unlawful use of his image, likeness, name, and voice to create and circulate fabricated, false, and misleading images and videos purporting to feature the plaintiff.
39.1. He states that the aforesaid contesting defendants have used the plaintiff's deepfakes to gain traction, viewership, and popularity on their respective social media platforms, thereby exploiting the plaintiff's goodwill and reputation for their own wrongful benefit.
39.2. He states that defendant no.2's policy, titled "Your Content and Third-Party Training", now gives creators/uploaders (like defendant nos. 3 to 13) the option to allow their videos to be used for training AI models. He further states that if such AI models are trained on biased content portraying an individual in a negative manner, the AI models are likely to learn and replicate such untrue and negative information about that individual.
CS(COMM) 1089/2025 Page 9 of 35This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 39.3. He states that, in addition to the list of impugned videos/links set out in the plaint ['Annexure A'], there are further impugned videos uploaded by the contesting defendants that were recently discovered, which have not yet been included in the plaint. These additional impugned videos/links ['Annexure B'] similarly use the plaintiff's name, image, likeness, and voice to create deepfakes in order to spread false information in an unauthorised manner for commercial gain, thereby misleading the public. 39.4. He states that the defendant nos. 3 to 15 and 18's actions are deliberately aimed at deriving monetary and other benefits by generating and circulating unauthorised AI-manipulated videos of the plaintiff. In doing so, the plaintiff's identity is portrayed in an unwholesome and misleading manner, thereby maligning his professional standing as a news anchor and exposing him to public ridicule.
Court's Findings
40. This Court has heard the learned senior counsel for the plaintiff and perused the record.
41. The plaintiff has affirmed on oath that the impugned videos/links enlisted in Annexure A and Annexure B annexed to this order are AI generated/deep fake videos disseminating misleading and false news featuring the plaintiff. The plaintiff has stated that he has not authorized production/creation of these videos. The plaintiff has stated that the opinions expressed and statements made in these AI generated videos are falsely attributed to him and are therefore a source of dissemination of false information.
42. In view of this stand taken by the plaintiff, this Court is compelled to form an opinion that defendant nos. 3 to 15 have unlawfully used plaintiff's CS(COMM) 1089/2025 Page 10 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 image, likeness, name and voice to create and circulate false and misleading videos, which are bound to mislead the viewers/users of the social media platforms.
43. In these facts, it is prima facie evident that defendant nos. 3 to 15 are circulating the impugned videos and deepfake content unauthorizedly using the plaintiff's name, voice, likeness, and image. The actions of defendant nos. 3 to 15 directly infringe upon plaintiff's rights, damage his goodwill and reputation, and undermine his credibility as a journalist.
44. In view of the averments made in the plaint and submissions made by the learned senior counsel for the plaintiff, a prima facie case is made out in favour of the plaintiff. Balance of convenience is also in favour of the plaintiff. This Court is satisfied that if an ex parte ad interim injunction is not granted at this stage, irreparable harm/injury would be caused to the plaintiff.
45. Accordingly, until the next date of hearing, the following directions are issued:
i. The defendant nos. 3 to 15 and defendant no. 18/John Doe(s), their proprietors, partners, directors, officers, servants, agents, distributors, dealers, retailers, representatives, and anyone acting for or on their behalf are hereby restrained from directly or indirectly misusing, misappropriating, or exploiting the name, likeness, image, voice, or any other aspects of the plaintiff's persona, which are solely and exclusively associated and identified with him and passing off their content as emanating from or being endorsed by the plaintiff without the plaintiff's consent and/or authorization, in any manner whatsoever CS(COMM) 1089/2025 Page 11 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 including through the use of Artificial Intelligence, deepfake, Face Morphing, Generative Artificial Intelligence, Machine Learning or any other technology, in any medium, format or platform;
ii. Defendant nos. 3, 4, 5, 7, 10 and 11 are directed to take down the impugned videos posted/uploaded on their YouTube channels and/or any other social media accounts within 48 hours. In case, the said defendants failed to take down the impugned videos, defendant no. 2 shall take down the impugned videos within 72 hours.
iii. With respect to impugned videos posted/uploaded by defendant nos. 6, 8, 9, 12 and 13, defendant no. 2 will take down the impugned videos within 48 hours.
iv. With respect to defendant nos. 14 and 15, defendant no. 1 will take down the impugned videos within 48 hours. v. The directions issued at (ii), (iii) and (iv) are with respect to the impugned videos/links set out in Annexures A and B annexed to this order.
46. Moreover, in case the plaintiff, during the pendency of the present suit, discovers any more identical or content similar to the subject matter of the suit which not originating from or associated with the plaintiff, the plaintiff shall be at liberty to approach defendant nos. 1 and 2 requesting them to block/take down, within 48 hours, any such posts/image/video/text or any other morphed infringing content, which is published on its platforms or utilizing its platforms. In case defendant nos. 1 and 2 entertain any doubts, they shall communicate the same to the plaintiff within 24 hours, CS(COMM) 1089/2025 Page 12 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 and the plaintiff shall be at liberty to approach this Court for appropriate orders.
47. If any social media accounts, which are not primarily rogue accounts, are blocked/removed in pursuance of the present order, then the said social media account holder is permitted to approach this Court by giving an undertaking that it does not intend to infringe the plaintiff's rights in his name, image, likeness and voice, and thereafter, the Court would consider modifying the injunction accordingly.
48. Issue notice.
49. Learned counsel for defendant nos. 1 and 2 accept notice. Defendant nos. 1 and 2 will file their compliance affidavit within three (3) weeks.
50. Issue Notice to defendant nos. 3, 4, 5, 7, 10, and 11 through email.
51. After amended memo of parties is filed, issue notice to remaining defendant nos. 6, 8, 9, 12, 13, 14 and 15 through all relevant modes (as per the contact details of these defendants).
52. No notice is being issued to defendant nos. 16 and 17 at this stage as no directions have been issued.
53. Compliance of Order XXXIX Rule 3 of CPC with respect to defendant nos. 3, 4, 5, 7, 10, and 11 through email shall be done within a period of one (1) week.
54. Compliance of Order XXXIX Rule 3 of CPC with respect to defendant nos. 6, 8, 9, 12, 13, 14 and 15 shall be done within a period of one (1) week after receiving the BSI details.
55. List before the learned Joint Registrar (J) on 20.11.2025.
56. List before the Court on 30.03.2026.
57. The digitally signed copy of this order, duly uploaded on the official CS(COMM) 1089/2025 Page 13 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 website of the Delhi High Court, www.delhihighcourt.nic.in, shall be treated as a certified copy of the order for the purpose of ensuring compliance. No physical copy of order shall be insisted by any authority/entity or litigant.
MANMEET PRITAM SINGH ARORA, J OCTOBER 10, 2025/hp/aa CS(COMM) 1089/2025 Page 14 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 ANNEXURE-A TABLE REFLECTING THE INFRINGING ACTIVITIES WITH RESPECT TO THE CONTESTING DEFENDANTS NO. CHANNEL LINK REMARKS /USER NAME/ DEFENDA NTS YOUTUBE / DEFENDANT NO. 2
1. Fact of https://www.youtube.com/watch?v=rjtAPqEBDlU • The link/ channel/ World/ user hosts AI Defendant 29.05.2025 Generated/ No. 3 deepfake videos and disseminates misleading and false news featuring Plaintiff through such videos.
• The channel has
2,77,000
subscribers.
• The said video has
3,12,000 views.
(Reference @
Document No. 4/ @
Pg. Nos. 12-14 of the
List of Documents)
2. Panapti https://www.youtube.com/watch?v=UhafcmhKr0 • The link/ channel/
Duniya/ M user hosts AI
Defendant "Google's reign is over | India launches comet Generated/
No. 4 search engine AI | Sudhir Chaudhary Decode" deepfake videos
and disseminates
16.08.2025 misleading and
false news featuring
Plaintiff through
such videos
• The channel has
14,500 subscribers.
• The said video has
5,900 views.
(Reference @
Document No. 5/ @
Pg. Nos. 15-16 of the
List of Documents)
CS(COMM) 1089/2025 Page 15 of 35
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05
3. BharatNews9 https://www.youtube.com/shorts/9iYLB3DTkjU • The link/ channel/ 762/ "Sudhir Chaudhary ai video #sudhirchodhri" user hosts AI Defendant Generated/ No. 5 22.08.2023 deepfake videos and disseminates misleading and false news featuring Plaintiff through such videos • The channel has 2,24,500 subscribers.
• The said video has
1,579 views.
• The said video has
113 likes.
(Reference @
Document No. 6/ @
Pg. Nos. 17-18 of the
List of Documents)
4. Deep News https://www.youtube.com/watch?v=Sdft8TPPgqQ • The link/ channel/
/ Defendant "Decode with sudhir chaudhary | sudhir user hosts AI
No. 6 Chaudhary" Generated/
deepfake videos
05.09.2025 and disseminates
misleading and
false news featuring
Plaintiff through
such videos
• The channel has
3,64,000
subscribers.
• The said video has
8,25,000 views and
22,000 likes.
• The said channel is
creating such AI
Generated videos
on a daily basis,
thereby
disseminating false
news to the public
at large on daily
basis.
(Reference @
Document No. 8/ @
Pg. Nos. 25-27 of the
List of Documents)
https://www.youtube.com/watch?v=j-0f4DtBe0s "Decode with sudhir chaudhary | sudhir Chaudhary"
CS(COMM) 1089/2025 Page 16 of 35This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 08.09.2025 https://www.youtube.com/watch?v=AZVsR0ejEK M "Decode with sudhir chaudhary | sudhir Chaudhary"
08.09.2025 https://www.youtube.com/watch?v=T5VkH4iMsc w "Decode with sudhir chaudhary | sudhir Chaudhary"
11.09.2025
5. Insight https://www.youtube.com/watch?v=L4cfrSioPKc • The link/ channel/ Bharat/ "500 हाइपरसोनिक निसाइल ऑर्डर, अिेररका िें कोहराि िचा| user hosts AI Defendant Decode with Sudhir Chaudhary | Sudhir Generated/ No. 7 Chaudhary" deepfake videos 08.09.2025 and disseminates misleading and false news featuring Plaintiff through such videos • The channel has 72,000 subscribers.
• The said video has 40,000 views and 991 likes.
(Reference @
Document No. 8/ @
Pg. Nos. 25-27 of the
List of Documents)
6. DSR Hindi https://www.youtube.com/watch?v=J5EeMTfhb6 • The link/ channel/
Knowledge / Y user hosts AI
Defendant "Trump forced to come to India decode with Generated/
No. 8 Sudhir Choudhary" deepfake videos
05.09.2025 and disseminates
misleading and
false news featuring
Plaintiff through
such videos
• The channel has
2,48,000
subscribers.
• The said video has
2,500 views and 44
likes.
(Reference @
Document No. 9/ @
Pg. Nos. 28-29 of the
List of Documents)
7. India Eye https://www.youtube.com/watch?v=JrkIrMZD_Q • The link/ channel/
Network / c user hosts AI
CS(COMM) 1089/2025 Page 17 of 35
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 Defendant "भारत आिे पर िजबूर ट्रम्प || Decode with sudhir Generated/ No. 9 chaudhary | sudhir Chaudhary" deepfake videos 08.09.2025 and disseminates misleading and false news featuring Plaintiff through such videos • The channel has 917 subscribers.
• The said video has
354 views.
(Reference @
Document No. 10/ @
Pg. Nos. 30-32 of the
List of Documents)
8. Aawaj https://www.youtube.com/watch?v=7mc2O0YIyh • The link/ channel/
Bhartti / E user hosts AI
Defendant "NATO notice issued against Trump || Decode Generated/
No. 10 with Sudhir Chaudhary | Decode with Sudhir" deepfake videos
06.09.2025 and disseminates
misleading and
false news featuring
Plaintiff through
such videos
• The channel has
37,800 subscribers.
• The said video has
3,78,000 views and
8,300 likes.
(Reference @
Document No. 11/ @
Pg. Nos. 33-34 of the
List of Documents)
9. GK Makbul/ https://www.youtube.com/watch?v=BP47z5mtiU • The
Defendant w link/channel/user
No. 11 "कोका-कोला भारत िें बंद 50 अरब का झटका || Decode with hosts AI-generated
sudhir chaudhary | sudhir Chaudhary" or deepfake videos
07.09.2025 that use the
Plaintiff 's voice and
name in the
description and
caption, and
disseminate
misleading and
false news.
• The channel has
1,110 subscribers.
• The said video has
3,78,000 views.
(Reference @
CS(COMM) 1089/2025 Page 18 of 35
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 Document No. 12/ @ Pg. Nos. 33-34 of the List of Documents)
10. Ravi Scope https://www.youtube.com/watch?v=pazgu0eeH4k • The link/ channel/ Visions / "कोका-कोला भारत िें बंद 50 अरब का झटका || Decode with user hosts AI Defendant sudhir chaudhary | sudhir Chaudhary" Generated/ No. 12 05.09.2025 deepfake videos and disseminates misleading and false news featuring Plaintiff through such videos • The channel has 28,900 subscribers.
• The said video has
92,000 views and
8,300 likes.
(Reference @
Document No. 13/ @
Pg. Nos. 37-39 of the
List of Documents)
11. SudhirChaud https://www.youtube.com/watch?v=OMtC2NM0J • The link/ channel/
hary2.0 / fk user hosts AI
Defendant 30.09.2025 Generated/
No. 13 deepfake videos
and disseminates
misleading and
false news featuring
Plaintiff through
such videos
• The channel has
1,96,000
subscribers.
• The said video has
49,000 views and
1,600 likes.
(Reference @
Document No. 14/ @
Pg. Nos. 40-42 of the
List of Documents)
INSTAGRAM (SUBSIDARY OF DEFENDANT NO. 1)
1. Vibe_withmeofficial https://www.instagram.com/reel/DM1du9 • The link/ / Defendant No. 14 uz7TG/?igsh=ZXc4dmZncmNnNWw%3 Instagram page/ D user hosts AI "Delhi tops in abusing- aapko kisne gaali di Generated/ aaj?" deepfake videos 02.08.2025 and disseminates CS(COMM) 1089/2025 Page 19 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 misleading and false news featuring Plaintiff through such videos • The page has 726 followers.
(Reference @
Document No. 15/ @
Pg. Nos. 43-44 of the
List of Documents)
FACEBOOK (SUBSIDARY OF DEFENDANT NO. 1)
1. Llm07 https://www.facebook.com/615750468824 • The link/
Defendant No. 15 50/posts/1669186813741381 Facebook page/
26.05.2025 user hosts AI
Generated/
deepfake videos
and disseminates
misleading and
false news featuring
Plaintiff through
such videos
• The said video has
371 likes, 6
comments and 29
shares.
(Reference @
Document No. 16/ @
Pg. No. 45 of the List
of Documents
CS(COMM) 1089/2025 Page 20 of 35
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 ANNEXURE-B 1. FACT OF WORLD/ DEFENDANT NO. 3 S.No. LINK
1. https://www.youtube.com/watch?v=PWE3RgaNR6k
2. https://youtu.be/HXO9YW7XylI?si=m0eGErsqP7OY11Ul
3. https://youtu.be/K5Tew4LJXMg?si=3Q8OW2yVkHpLx_Mr
4. https://youtu.be/NdAl3Y0I6rI?si=Ol2e23keomnxIqYX
5. https://youtu.be/thnHfHPejFs?si=gZME7VQwJLvs0nwV
6. https://youtu.be/ukMgiiUpacU?si=9mZfGQX5SUfwg0lx
7. https://youtu.be/fxyZ5ePMa8M?si=iLVHlbjSQG2fI-_t
8. https://youtu.be/xJOJaSA4oKg?si=adPgaO65wsxQ60zT
9. https://youtu.be/w1tGXQ2gpi8?si=yiW3zHIzzjn2b5nL
10. https://youtu.be/SaBPJcpm82A?si=488lgCvdTgJWELmk
11. https://youtu.be/_94OpLpUPqc?si=Izu63DrhIFcm4wS-
12. https://youtu.be/q_araDMSlNQ?si=SO1ZmQp7y4IqLf52
13. https://youtu.be/tJFST6rL01A?si=ZZYsDAx4de8U9mDK
14. https://youtu.be/i_9LOa6U6O8?si=xntAtaf56a8r6VlG
15. https://youtu.be/NwOcV9cYoXA?si=EaeL0aUGkjEZqoTz
16. https://youtu.be/saZRrAEkQzI?si=hUex4aiY35DUQq2Q
17. https://youtu.be/2gzUNvEXxWU?si=9-6-57YqC4EWMblw
18. https://youtu.be/NLyEGIR0zqc?si=bQw1062kAvjmd7UA
19. https://youtu.be/iSWYZ6G7Kmk?si=NbPmyaqK5gl-_IKe CS(COMM) 1089/2025 Page 21 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05
20. https://youtu.be/fbafFU9kHro?si=vxXM6p12PkVADg87
21. https://youtu.be/bN9BlyKYq7M?si=Lnd_7UePJtxACbFZ
22. https://youtu.be/i_9LOa6U6O8?si=uLDQW3tQj9F17P87
23. https://youtu.be/NwOcV9cYoXA?si=XO2nY4mAu7Ts13O2
24. https://youtu.be/saZRrAEkQzI?si=iHAtTo_Df3cXseo1
25. https://youtu.be/2gzUNvEXxWU?si=h8nxXT70vfDLV4no
26. https://youtu.be/NLyEGIR0zqc?si=YQXAFGcD2COCoyug
27. https://youtu.be/rK7pn_mGyp0?si=wJOGRzjVBksp6L_w
28. https://youtu.be/s_xdf_wwLdc?si=xhXf-J3gMxRoJhBL
29. https://youtu.be/60gfCh_xgA8?si=ls5QJ4Ql8RiPbVDH
30. https://youtu.be/Y9SIMEAwiL4?si=PwVrBG6O7b4ZAjPj
31. https://youtu.be/FzHqxPAQNQA?si=R8v7utRF0m4L2iyC
32. https://youtu.be/o32gFiJ6dDg?si=mpxNRX1G5VSLswFQ
33. https://youtu.be/u3qfYCHAxOs?si=jViZbUp6rOlMI_Mw
34. https://youtu.be/WuKsjL3eJWY?si=vbMYXK2SCtjL28h6
35. https://youtu.be/rzp5Gi_0jXo?si=dcCMwFNAVPT8tCW-
36. https://youtu.be/GD_KtKGe5Pw?si=K-aZpC4ao1ojqwLz
37. https://youtu.be/Mu5D5fgpoHw?si=f1ZibhZFrig_US4J
38. https://youtu.be/JJNUqadDVeo?si=B7jBh6RnFzSUahcP
39. https://youtu.be/KQvKmqfrEOU?si=9vMA9kkamFLh-_aY
40. https://youtu.be/2SkijGRkKnc?si=F2u6jJhtt-zlqJt_
41. https://youtu.be/JLUl895NePA?si=PQdie0RReiPIj8bp
42. https://youtu.be/O5rukEz0ow0?si=m9OUUcBfeYVgSUe_ CS(COMM) 1089/2025 Page 22 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 43 https://youtu.be/dfl2T-_ijtw?si=yxr55LighyWWWcTR 44 https://youtu.be/8Qtf_9DIB28?si=is-MhHmh6qJz5vMG 45 https://youtu.be/qvAGr4mul2k?si=UWNMBfaaGSk6YiFp 46 https://youtu.be/RmF7bG4GeyI?si=K59Lffs8V1Bjux-9 47 https://youtu.be/SdDmgpg1NF8?si=53TXOVGTIJOfQ3t2 48 https://youtu.be/1PJ6w_3CGH0?si=wb4vUNURhsyYBJJn 49 https://youtu.be/n3jtk60UeQg?si=cVbarylmN8jtNRbu 2. PANAPTI DUNIYA/ DEFENDANT NO. 4 S. NO LINK
1. https://youtu.be/bhow8QgfZEg?si=9NUXbkgaZley6xIH
2. https://youtu.be/FmM03e0KoPw?si=A0NTIjr_oMwLHrV6
3. https://youtu.be/UhafcmhKr0M?si=sMHfHyuwMb6UrIkr 3. BHARATNEWS9762/ DEFENDANT NO. 5 S. NO LINK
1. https://www.youtube.com/watch?v=9iYLB3DTkjU
2. https://www.youtube.com/watch?v=CPnny3CqV18
3. https://www.youtube.com/watch?v=dGuUsGNKTzA
4. https://www.youtube.com/watch?v=YL01IFxDqYc
5. https://www.youtube.com/watch?v=PWo0Ltdu_fU CS(COMM) 1089/2025 Page 23 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05
6. https://www.youtube.com/watch?v=PZR9n7a9noA 4. DEEP NEWS/ DEFENDANT NO. 6 S. NO LINK
1. https://youtu.be/m0ApJLbL1N0?si=553mFHF-nno4EVVc
2. https://youtu.be/VTqwf8sozwY?si=Jjl6iVp4IGRyFuuM
3. https://youtu.be/mrJY2Xthz2M?si=uAiCF13fzgJHHzb0 4 https://youtu.be/9M3Z3V5gksY?si=ndBscARjhQQgUnQw 5 https://youtu.be/AmL-ssiJwUg?si=cktxGeNHoGHcq6ri 6 https://youtu.be/sUsw06FLoO4?si=uO-sEXmMEncENSXO 7 https://youtu.be/0icvCcRpXV8?si=9KCSAm6YYVK2YBlA 8 https://youtu.be/16OpMxKg9hk?si=fi4JYSjTZcVskphr 9 https://youtu.be/_HRVeUNnz6g?si=rMDf8sbcMfMXiKeb 10 https://youtu.be/-GMSRN7PF6A?si=lRtvuQd5FiU6buzp 11 https://youtu.be/fyMkOb2Qz1U?si=YJzLJnpnGMUqYurG 12 https://youtu.be/V2Z9Bhhdg2I?si=umB6FMD65RmM_Xys 13 https://youtu.be/n8Kk96e9K1E?si=XfvyWyaralg-rhFU 14 https://youtu.be/g8R7cIwm17I?si=A1jTwVuX7e7xc1yZ 15 https://youtu.be/GUwW-NMT7eA?si=iTyZ7vPqMJtlQTfa 16 https://youtu.be/xfU9dFfTDys?si=y8BnXeu8B-WqPIlG 17 https://youtu.be/j7R6Gw209Ig?si=vhkKHqr4oqw6H6fe 18 https://youtu.be/0z187PiBqok?si=MpfKXXwh-9s0q78Z 19 https://youtu.be/AhFm6oNTt-k?si=XfXqpBIWeMkyYAIP CS(COMM) 1089/2025 Page 24 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 20 https://youtu.be/m2BGRilUf_w?si=6WUumcMaJ4xV44BF 21 https://youtu.be/JCciUfPhhEY?si=JR7z1I0CXiiduHMH 22 https://youtu.be/7q9fRjvV3dU?si=oGLladVgBixQxu2N 23 https://youtu.be/JwNvfC7b788?si=PPuqTfPmHAqzt_gk 24 https://youtu.be/CU9kFr1Zi7o?si=bhnqBqI35gWfv02V 25 https://youtu.be/T5VkH4iMscw?si=OpXEvX2_IH2MRfdf 26 https://youtu.be/AZVsR0ejEKM?si=tOn_SdwG4Wg8gFuu 27 https://youtu.be/j-0f4DtBe0s?si=l0v-X5kCpT11Tl_i 28 https://youtu.be/bnfQQ3dkoZM?si=jztJMCOwucgi3Zlu 29 https://youtu.be/08XQfNfB-Iw?si=vTDz3QTRZGXDFfKI 30 https://youtu.be/gqE0Qyh6AjA?si=pEQokUJIauCwMHml 31 https://youtu.be/_olAV_SFN7o?si=i0LGDziaZwmZFWPA 32 https://youtu.be/5UpyWNLAmqM?si=LIr7BHBn7sFZeIvf 33 https://youtu.be/HZTc7ZAZsTk?si=tHoGkUEtFh82k06d 34 https://youtu.be/RgdxlF0Enzk?si=Ux0Uka6mfoPylkA6 35 https://youtu.be/e0nwHa8nZsk?si=KC3wb7JmGJIqnGyQ 36 https://youtu.be/c0Rh4KFZt-w?si=lzouu9Dkt_Md1T1Z 37 https://youtu.be/kkmUMB6Co90?si=RYHccNinzDsLPT77 38 https://youtu.be/gG1iDBHSEwM?si=7O6qqGDVv5vYXWji 39 https://youtu.be/f4w4eUDMzTc?si=L6pOe9gL5w4YyKCQ 40 https://youtu.be/RzIhPvqFpBA?si=1E_qcKM4gb7D-aBE 41 https://youtu.be/TGnZY3Y-5zs?si=zRLhbya2I7FiSvrg CS(COMM) 1089/2025 Page 25 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 5. INSIGHT BHARAT/ DEFENDANT NO. 7 S. NO LINK
1. https://youtu.be/FuG-R3sPMpo?si=rH1aE0kFXLHZUOe-
2. https://youtu.be/01pHmcSFg1U?si=sHUrffYwc4ZjF-x5 3 https://youtu.be/3Rlq0b2xW4A?si=baqhTgBYcSfuhPVw 4 https://youtu.be/x5o4HL4_d9U?si=ITxRz3T3WV8fmXL7 5 https://youtu.be/1qBh-iePqWw?si=1mIwDqAFEQj7GW9V 6 https://youtu.be/G1x3Shv1xgQ?si=JprTsuxbvLrxY4OI 7 https://youtu.be/toiAmJ6Bmug?si=hsRsYciF36CUzbKK 8 https://youtu.be/10fYmny5tMQ?si=bmpjeuKBsrJrIEIx 9 https://youtu.be/TN_Ppe-kDTk?si=uRZC3igAx1Gy-_hS 10 https://youtu.be/wtyqP-x8jA4?si=jQbWgofxHXHCCxpy 11 https://youtu.be/rWe5dmg1inU?si=rYHEhU-pYKqzcN-3 12 https://youtu.be/k1z9xRvAEcc?si=hXUGhqM2eIMIM9qr 13 https://youtu.be/xCMt8Ffv5mM?si=gYZxVB2qLuvEd9RZ 14 https://youtu.be/biu_y5D1yRk?si=vjDYmgn7kjZGjyCe 15 https://youtu.be/iGmtSEdGyqY?si=9_WmRGfpwAA-MadS 16 https://youtu.be/ytWcWGmfXjU?si=5JXXfsyhSRtlB-yB 17 https://youtu.be/MxIKbo4l4Tw?si=uRr889DYD9uDM3XE 18 https://youtu.be/19jpUdFWhvw?si=g0PWkWogB1YW5uru 19 https://youtu.be/RmKBgdjcDbc?si=gQUsNRcfkwBmOm63 20 https://youtu.be/vixGOj2zZsU?si=SAUPyAaL60DbL7Le CS(COMM) 1089/2025 Page 26 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 21 https://youtu.be/_BHG2EXEqM0?si=uKCdjTt-VnGvNYts 22 https://youtu.be/Im_3SbdxHw0?si=1FzdRw8patkw1ZtM 23 https://youtu.be/cptZCH5BR4k?si=2ITZj86kQ8pog9kH 24 https://youtu.be/xoTYBF2T4B0?si=Zoc4DH5PGknyZQyj 25 https://youtu.be/34KgrA9YPFc?si=eFO2821HM_0e8YVf 26 https://youtu.be/lXabPrDGX4o?si=szkXerMcxYPLadUx 27 https://youtu.be/3Fvh96TIEts?si=La22n95ExUWhaxCE 28 https://youtu.be/LLbHQTyG0kY?si=bpTb8E7VMHSxXC2A 29 https://youtu.be/oSS8JHbOazo?si=fPlyQ3UCNm6O-_zW 30 https://youtu.be/MAPzeJowo9w?si=Jmt5GXCslPrKuz-K 31 https://youtu.be/TPvReABTMaU?si=tD6NfFdgUDBqIlFa 32 https://youtu.be/4OQ6Sji1Sow?si=K6jJQ8g2tMx-be4X 33 https://youtu.be/stgeJBGcjog?si=O7RexjqKkFGAosCB 34 https://youtu.be/0bnB1GMmslM?si=DDhiseQ_MTqIr5id 35 https://youtu.be/yk5DrIBbQBA?si=TpxO7-qEcCp1vu6w 36 https://youtu.be/fF8ezabnRjA?si=K44KSAC-kg8GdcS5 37 https://youtu.be/VI2D_N-RpYg?si=Xegbo9A83zbRudL2 38 https://youtu.be/65Sdrn_g_KU?si=JeZuGA5QCga1uzN6 39 https://youtu.be/o4Dd2z0s2RQ?si=3IJgCbH0ogE3wNJM 40 https://youtu.be/7x3nLFbhoPs?si=ljJcR6BjpyDTSsuC 41 https://youtu.be/RI6A89hnbbQ?si=t4UCgGrZIHa1G8UZ 42 https://youtu.be/KziRlkvHROM?si=FzUDkvAy8RBgLEr6 43 https://youtu.be/YVywtCMGssw?si=t75Ann-fblTgufNf CS(COMM) 1089/2025 Page 27 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 44 https://youtu.be/fv0uhm4W74c?si=ZihewRkt_Em08GTq 45 https://youtu.be/cNWRxDCVPeY?si=x2bS7FkG5HWoo5EY 46 https://youtu.be/8juYaYDDrc8?si=690HQR5BxfumXNKy 47 https://youtu.be/g6tKUi53egE?si=gdkJWxF50DCi2Fvd 48 https://youtu.be/0070J4kCybc?si=6uMFnasOCRHjp4PW 49 https://youtu.be/zui-WViS0t8?si=NJcyt5YCRBxwP8Xv 50 https://youtu.be/39XkMA6rtEo?si=lSYyaei3F8WbuClH 51 https://youtu.be/bdrWNuh-6ks?si=E_796w77SPsg0sZS 52 https://youtu.be/9KthFzRKzHU?si=6jPWFwiajEPRsIN8 53 https://youtu.be/zgvZCAr7iqo?si=Yen7exd96QSA92U3 54 https://youtu.be/kmgvQUxO8q8?si=gkXtX5VQWybQCro8 55 https://youtu.be/uWocemdfHeQ?si=Bm6sqXnRVHXx459a 56 https://youtu.be/9zVR8iIoleE?si=HwgU6YyWbt1Bp7be 57 https://youtu.be/d2zFZCiyYMk?si=BALqY_e6d9MAHnrj 58 https://youtu.be/jbXiubnMAs4?si=JJejWDcsUGiMUF7g 59 https://youtu.be/kJAAMHL3Vfw?si=yp-9sSnPiX5tr0c5 60 https://youtu.be/9FCdCNstYMk?si=h9ataKXp2vvN84Bt 61 https://youtu.be/UrUWU6jaNSk?si=X2hhb9eWV0n3rGS8 62 https://youtu.be/UpX2Zld4m80?si=-uN9qKOycWdkmlun 63 https://youtu.be/dhOlpAChu4U?si=rBF5dJk-dMNXUzHY 64 https://youtu.be/L4cfrSioPKc?si=AQJoiUBOJlpkutpC 65 https://youtu.be/K6Uq9DECRss?si=pahnZWovp_3QcOxt 66 https://youtu.be/tisNzKFUUqo?si=xPxJ3_zwzNiugZfp CS(COMM) 1089/2025 Page 28 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 67 https://youtu.be/i4nBM4b3Vw0?si=cEEAIHuxfXb8LIc9 68 https://youtu.be/jcZW-VN9JuE?si=WSaT1oN9wbDwRZYk 69 https://youtu.be/9zTUwmOZe1g?si=xLEC1YqseIJaZ5Xd 70 https://youtu.be/NsY-pwQEc1Y?si=oQQ9EnooKxf1N9YC 71 https://youtu.be/oKpYdfajB_E?si=PQFcFfbB2pTI6XJQ 72 https://youtu.be/9uVJzTyBhuM?si=573zqG-unOWhYVJA 73 https://youtu.be/9uVJzTyBhuM?si=gl2DeUlugqV9sfMm 74 https://youtu.be/bMdl-PBUCYg?si=kcpKuC5W9vknvqTK 75 https://youtu.be/i3XVj6GsBaA?si=y67HVFDtC0s2qHbO 76 https://youtu.be/ScaTOySFACQ?si=qbXgLrdrVDp-hAUR 77 https://youtu.be/r0zRpM4xBow?si=dtBoar6hdhceAS3m 6. DSR HINDI KNOWLEDGE/ DEFENDANT NO. 8 S. NO LINK
1. https://youtu.be/iRj_idu4Kss?si=BsgSIUO1uFU6pTNT
2. https://youtu.be/z952Jmc7bes?si=IYtvDKce2O45KVpx 3 https://youtu.be/AvA5JXAtsZ4?si=Bzx266R-D8LVpdz1 4 https://youtu.be/U7WvcgptCFY?si=sY2SppFHdNT3XKhg 5 https://youtu.be/6LMReDgTG8s?si=YdsycaMyr4ch4dbG 6 https://youtu.be/dwEkM5lFgDc?si=XzU-CX16fzqYiUkO 7 https://youtu.be/nVyRzLySPn0?si=0hOSzcLP1bdPtugV 8 https://youtu.be/J5EeMTfhb6Y?si=zXqHGwL5brHEH0h2 CS(COMM) 1089/2025 Page 29 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 9 https://youtu.be/mBf7Cj5GiF4?si=FOlIO6E_7oBiy04p 10 https://youtu.be/i8m6J_Qtl5E?si=PnnpP-K_bx9gY_if 11 https://youtu.be/mzWxz0B5dQI?si=PLaxHP6Z2F2qkXvx 7. INDIA EYE NETWORK / DEFENDANT NO. 9 S. NO LINK
1. https://www.youtube.com/watch?v=04bza1NM31E 8. AAWAZ BHARTTI/ DEFENDANT NO. 10 S. NO LINK
1. https://youtu.be/0L6vxOYnnqg?si=8Fh1P5SvbP_jssXS
2. https://youtu.be/QGrzvo-MbBM?si=4av6WE_1v2Kbuk6F 3 https://youtu.be/8jguGSON0bU?si=g42ALwJC0U4pj-HQ 4 https://youtu.be/HU4owX4n9H8?si=g0-uxgF6vYrUE_3x 5 https://youtu.be/idnPO-OfZzg?si=L_lIPU6D-fzxjtWT 6 https://youtu.be/zdwAEmDVPj0?si=94Qp2A_FZN439H-x 7 https://youtu.be/h96uFTn_v-I?si=1oI-uA4Aw2IuWgdP 8 https://youtu.be/_Gm1Gn6XD5Y?si=hITbcdZEjBr9ws09 9 https://youtu.be/QDJi3rAZSPU?si=Zy2DpafgARHxANXv 10 https://youtu.be/PapFNq3qACE?si=TTr4kf3QuLw5a3GG 11 https://youtu.be/D18noqrT6gY?si=Qw9BwvzoEQ7arSXN 12 https://youtu.be/DaMvMz-AMMU?si=hzRT3Lu_-sa_IFVn CS(COMM) 1089/2025 Page 30 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 13 https://youtu.be/ZY2Z4SWpDgQ?si=OlJg5eTwwI2dPZWq 14 https://youtu.be/dHih0_1xGwE?si=l8pDa9ZD3DuwzHvR 15 https://youtu.be/vrZtmqzt0z0?si=lzRMqX9WAzoDPVKT 16 https://youtu.be/wvYv0dg6vo4?si=fdJPihAUhcdrg3DW 17 https://youtu.be/8YXIGVm59cQ?si=nG_2rpRESWEVsowj 18 https://youtu.be/PJE8vVyhb4A?si=ct_YWlUoQMuTp5py 19 https://youtu.be/mGK2a84ujAw?si=Q0LZ_-ZVINCPd_Vy 20 https://youtu.be/pvfwSOQGr_0?si=vNVGxoY_05oMsAJ2 21 https://youtu.be/SHAklakbD4Q?si=RcGL9WA8X5aXFw8m 22 https://youtu.be/CnVqfM3MlGc?si=USfcNtNsjVWStO69 23 https://youtu.be/3-7V9cKeUec?si=GulE-sfHRi50pHX5 24 https://youtu.be/QMGW6w6vKHk?si=kw_1kLEvG2eXdE1P 25 https://youtu.be/wax6n_O05Zw?si=qOdAArjMeRU2g0EA 26 https://youtu.be/YN9gxkolZwY?si=DnLZZ0RxWKUzMus5 27 https://youtu.be/spW-T_mS1Vs?si=Ki1qDcCuvtb9yhZL 28 https://youtu.be/aejFMMHbOv4?si=jUOMUSErv0nzZTb9 29 https://youtu.be/b_mpMf3oOdw?si=yK7r1fRZ1jzlWYxk 30 https://youtu.be/CLPlH3--ocs?si=8vQw278hM6K9E2Cp 31 https://youtu.be/YVsIzbAXihI?si=D0_iv5TGrhcqwL77 32 https://youtu.be/ZnBw215WJ8o?si=28mgt7eG6mBQzx7O 33 https://youtu.be/F3iKiNwqdGo?si=cxSHuetl2XXLXIxy 34 https://youtu.be/7mc2O0YIyhE?si=iOnRukHMCOhHwM-x 35 https://youtu.be/IP7pFhebHTg?si=2f6tJjCmjP_hmgNs CS(COMM) 1089/2025 Page 31 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05 36 https://youtu.be/g9nwHHuM-oc?si=poXLOCwWYqSRHbPN 37 https://youtu.be/iKgQd6KRBog?si=2iKMjWcNogSTgDs6 38 https://youtu.be/6tSLL4Eyzl8?si=VWyLHK60y9YbmI1C 39 https://youtu.be/-i2S4Tye6wc?si=MKgvJA3SHhD-5IB1 40 https://youtu.be/suYpKoz3xPA?si=dhV9NJDnJAF7SsTy 41 https://youtu.be/P8vUpBAjyVs?si=aii-iTr5dxDPqLAk 42 https://youtu.be/1c8XZH_vUcY?si=80lJf9i3abYO_3OZ 43 https://youtu.be/xLBFRLuaZUo?si=Q4COJQaQteBHWcgK 44 https://youtu.be/U_kCwGF3fO0?si=bwAGSxPxnDIUBcyH 45 https://youtu.be/9O1yx0q5fj4?si=RIpnmAPAA4o_DkDx 46 https://youtu.be/jxtLPpwjyKw?si=pWmjzzWCv-bBLPBf 47 https://youtu.be/Fx5cP2MV3Qk?si=aA8f4Qby6BeWnrEl 9. GK MAKBUL/ DEFENDANT NO. 11 S. NO LINK
1. https://www.youtube.com/watch?v=BP47z5mtiUw 10. RAVI SCOPE VISIONS / DEFENDANT NO. 12 S. NO LINK
1. https://youtu.be/qJ7UmXuZsiw?si=SSJyS9yKeczeIqCv CS(COMM) 1089/2025 Page 32 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05
2. https://www.youtube.com/watch?v=jjrqs0KiAdc
3. https://www.youtube.com/watch?v=FCtSEyrCjRo
4. https://www.youtube.com/watch?v=pazgu0eeH4k
5. https://www.youtube.com/watch?v=vybhcRADok0
6. https://www.youtube.com/watch?v=NJe_Yo069v8
7. https://www.youtube.com/watch?v=kBk2GgTVOg0
8. https://www.youtube.com/watch?v=NB6GNo38vuo 11. SUDHIRCHAUDHARY2.0 / DEFENDANT NO. 13 S. NO LINK
1. https://www.youtube.com/watch?v=P_jkbdqid3U
2. https://www.youtube.com/watch?v=y67HZTT0R_o
3. https://www.youtube.com/watch?v=EHP5nXNS7n8
4. https://youtu.be/EP1Hbzruf48?si=dste0e1pUa_1PEta
5. https://www.youtube.com/watch?v=_KJaY-S-Crk
6. https://www.youtube.com/watch?v=tClOGOCtvMw
7. https://www.youtube.com/watch?v=OW5T8PobZ_o
8. https://www.youtube.com/watch?v=qKC7fj0IE5o
9. https://www.youtube.com/watch?v=OMtC2NM0Jfk
10. https://www.youtube.com/watch?v=dBNM9NcCvoY
11. https://www.youtube.com/watch?v=dC0nTMyGXBE
12. https://www.youtube.com/watch?v=wWoNuL_oO8Y CS(COMM) 1089/2025 Page 33 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05
13. https://www.youtube.com/watch?v=q3h9QAwFNfo
14. https://www.youtube.com/watch?v=jJfwEpIXEDY
15. https://www.youtube.com/watch?v=XGiYlV8rN3g
16. https://www.youtube.com/watch?v=xgvMmPXD50o
17. https://www.youtube.com/watch?v=kPIX4L3T-_U
18. https://www.youtube.com/watch?v=cvtLu05w7yA
19. https://www.youtube.com/watch?v=oRNEX1Y4XBQ
20. https://www.youtube.com/watch?v=aU8-j2Nx08E
21. https://www.youtube.com/watch?v=ORyv92lZ8Jc
22. https://www.youtube.com/watch?v=GmymQCRuwCM
23. https://www.youtube.com/watch?v=mRvZLpgr-NA
24. https://www.youtube.com/watch?v=VBega-sZlI8
25. https://www.youtube.com/watch?v=km0Hv7n0Vs4
26. https://www.youtube.com/watch?v=xjOifZ8qZQ4
27. https://www.youtube.com/watch?v=20AfOBQtTaU
28. https://www.youtube.com/watch?v=RLcpA1UlNqg
29. https://www.youtube.com/watch?v=yfpMOpN-9cU
30. https://www.youtube.com/watch?v=lnOM7j99bwk
31. https://www.youtube.com/watch?v=uR9lmpPIklU
32. https://www.youtube.com/watch?v=bz7HkqxM-O8
33. https://youtu.be/Am-zLGFBFKc?si=kiVocnavgRr42fxK
34. https://youtu.be/gbD9XHhE6mc?si=kbcUu0XJfxpnQf9x
35. https://www.youtube.com/watch?v=TOvGT7uQnfo CS(COMM) 1089/2025 Page 34 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05
36. https://www.youtube.com/watch?v=SAt5NQ2sAaI
37. https://www.youtube.com/watch?v=GBjhlmblqIs
38. https://www.youtube.com/watch?v=t7Rm3ek4W1Y
39. https://www.youtube.com/watch?v=t6xMr3ZXs1E
40. https://www.youtube.com/watch?v=slXhSwvNBPU
41. https://www.youtube.com/watch?v=_7aezFqjQS4
42. https://www.youtube.com/watch?v=sX6rfbQ6th8 12. VIBE_WITHMEOFFICIAL / DEFENDANT NO. 14 S. NO LINK
1. https://www.instagram.com/reel/DM1du9uz7TG/?igsh=ZXc4dmZ ncmNnNWw%3D 13. LLM07/ DEFENDANT NO. 15 S. NO LINK
1. https://www.facebook.com/61575046882450/posts/16691868137 41381 CS(COMM) 1089/2025 Page 35 of 35 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 23:08:05