This website does not automatically capture any specific personal information from you, (like name, phone number or e-mail address), that allows us to identify you individually. Wherever the Website requests you to provide personal information, you will be informed for the particular purposes for which the information is gathered and adequate security measures will be taken to protect your personal information. We do not sell or share any personally identifiable information volunteered on the website site to any third party (public/private). Any information provided to this Website will be protected from loss, misuse, unauthorized access or disclosure, alteration, or destruction. We gather certain information about the User, such as Internet protocol (IP) addresses, domain name, browser type, operating system, the date and time of the visit and the pages visited. We make no attempt to link these addresses with the identity of individuals visiting our site unless an attempt to damage the site has been detected.

This privacy policy governs your use of the Delhi High Court mobile application that is hosted at Mobile App Account in Google Play Store. The information provided through this mobile application may not have any legal sanctity and is for general reference only, unless otherwise specified. However, every effort has been made to provide accurate and reliable information through this mobile application. Users are advised to verify the correctness of the facts published here from the concerned authorities. Delhi High Court will not be responsible for the accuracy and correctness of the contents available in the application as also for any consequences by use of such information. User Provided Information The Application may obtain the information you provide when you download the Application. The Application does not require any user related personal information. However, the Application may obtain device and use related information which you generally provide when you download the Application. When you use the Application, you generally provide (a) download or use applications from us; (c) information you provide when you contact us for help; and; (c) information you enter into our system when using the Application, such as search text and other details. The information you provided may be used for developmental and analytical purposes. The information you provided may be used to contact you from time to time to provide you with important information and required notices. Automatically Collected Information In addition, the Application may collect certain information automatically, including, but not limited to, the type of mobile device you use, your mobile devices unique device ID, the IP address of your mobile device, your mobile operating system, the type of mobile Internet browsers you use, and information about the way you use the Application. We may disclose User provided and Automatically Collected Information: • as required by law, such as to comply with a subpoena, or similar legal process; • when we believe in good faith that disclosure is necessary to protect our rights, protect your safety or the safety of others, investigate fraud, or respond to a government request; • with our trusted service providers who work on our behalf, do not have an independent use of the information we disclose to them, and have agreed to adhere to the rules set forth in this privacy statement. You can stop all collection of information by the Application easily by uninstalling the Application. You may use the standard uninstall processes as may be available as part of your mobile device or via the mobile application marketplace or network. Data Retention Policy, Managing Your Information We will retain User provided data for as long as you use the Application and for a reasonable time thereafter. We will retain Automatically Collected information also for a reasonable period of time depending on the nature of application and thereafter may store it in aggregate. Please note that some or all of the User Provided Data may be required in order for the Application to function properly. Misuse by Non Targeted Users All mobile apps are meant for use by the targeted audience only. Misuse by non-targeted users should be prevented by owner of the mobile. Security We are concerned about safeguarding the confidentiality of your information. We provide physical, electronic, and procedural safeguards to protect information we process and maintain. For example, we limit access to this information to authorized employees and contractors who need to know that information in order to operate, develop or improve our Application. Please be aware that, although we endeavour to provide reasonable security for information we process and maintain, no security system can prevent all potential security breaches. Changes This Privacy Policy may be updated from time to time for any reason. We will notify you of any changes to our Privacy Policy by posting the new Privacy Policy here. You are advised to consult this Privacy Policy regularly for any changes, as continued use is deemed approval of all changes. Your Consent By using the Application, you are consenting to our processing of your information as set forth in this Privacy Policy now and as amended by us. Contact us If you have any questions regarding privacy while using the Application, or have questions about our practices, please contact us via email at delhihighcourt[at]nic[dot]in.