NEWS BY: CH ROHAN SAI
OpenAI which developed ChatGPT faces several active legal challenges throughout India. Multiple Indian news organizations including billionaire-owned properties of Gautam Adani and Mukesh Ambani together with Indian Express and Hindustan Times sued OpenAI about its unauthorized use of copyrighted content to train ChatGPT. The lawsuit accuses OpenAI of damaging the original content by using it without consent.
OpenAI defends its platform through two claims: it uses exclusively available public information and functions under U.S. law which it states prevents Indian courts from pursuing this matter. Military experts in India express doubt about this defensive strategy since domestic courts have already rejected such jurisdictional defenses from overseas technology corporations.
These rulings will affect how AI learns from copyrighted content and form the basis for worldwide technology firms’ participation in Indian legal standards.
Source:
https://www.reuters.com/technology/openai-face-indian-digital-news-firms-ambani-adani-copyright-battle-2025-01-27/
https://www.reuters.com/technology/artificial-intelligence/openai-cites-us-roots-dodge-india-courts-lawyers-say-case-can-be-heard-2025-01-31/
