• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating

  • Home
  • News/Articles
  • Google Pay Operating In India Without RBI’s Authorisation

Latest News

Back

Google Pay Operating In India Without RBI’s Authorisation

Courtesy/By: Jayant Upadhyay  |  12 Apr 2019     Views:347

Google Pay, a digital wallet platform and Online Payment system developed by Google is operating in India without seeking authorization from Reserve Bank of India (R.B.I.). In Accordance to Section 4(1) of The Payment and Settlement Systems Act, 2007 “No person, other than the Reserve Bank, shall commence or operate a payment system except under and in accordance with an authorization issued by the Reserve Bank under the provisions of this Act.” Section 4(1) of the said Act empowers the Central bank to authorize working of such payment systems. 

In a PIL filed by advocate Abhijit Mishra, the matter was brought before the Delhi HC seeking order from court to direct RBI to Stop ‘unauthorized operation’ of Google Pay in India as it is not listed as an authorized operator in the Reserve Bank’s catalogue of ‘Payment System Operators’ as released on 20th March 2019.

A Division bench of Chief Justice Rajendra Menon and Justice A J Bhambhani of Delhi HC on 10th April 2019 issued a notice seeking the stand of Reserve Bank of India (R.B.I) and Google India on this issue raised before the court. Court also asked R.B.I. to file a reply on “How Google Pay is working without its authorization in India ?”

A major concern for gross violation of Article 21 and Right to privacy is raised by Mishra before the court as Google pay has unauthorized and unmonitored access to personal details of citizens such as PAN, Aadhar and Financial transactions.

However, on the other hand, Google denying any such requirements said: “Google Pay complies with all applicable legal requirements. Google Pay operates as a technology service provider to its partner banks, to allow for payments through the UPI infrastructure, and is not part of payment processing or settlement. There is no requirement for licensing of these services under the prevailing statutory and regulatory provisions. In order to support our partner banks, our efforts in complying with the government’s data localisation norms are underway, and given the scale and complexity, we are being mindful to prioritise data security and uninterrupted services to our users as we make this transition. The central bank is apprised of the progress and we remain committed to complying with the laws of the land.”

The Matter is Listed on April, 29th for further Hearing.


Courtesy/By: Jayant Upadhyay  |  12 Apr 2019     Views:347

News Updates

Judging the Judges: India's Three-Year Practice Ru...
15 Jul 2025     Views:775
Alternative Dispute Resolution in Torts: A Modern ...
09 Nov 2024     Views:5542
The Legal Framework of Bail Conditions in India: B...
25 Oct 2024     Views:6325
Changing an Arbitrator Mid-Proceeding: Legal Frame...
23 Oct 2024     Views:5719
IMF Retains India's FY25 GDP Growth Forecast at 7%...
22 Oct 2024     Views:5697
The Evolving Landscape of Russian Anti-Suit Injunc...
22 Oct 2024     Views:5500
Hyundai’s IPO vs Competitors: How the Auto Giant...
15 Oct 2024     Views:5517
The Validity of Arbitration Agreements Post Decree...
14 Oct 2024     Views:5165
SEBI Issues Checklist for AIFs, Their Managers, an...
08 Oct 2024     Views:5527
The Siemens v. Russian Railroads Case...
07 Oct 2024     Views:5513
Empowering Minds in Confinement: Bombay HC’s Lan...
03 Oct 2024     Views:5645
The Dynamics of Novation in Contract Law and Its I...
02 Oct 2024     Views:5824
SEBI Establishes Consistent Evaluation Standards f...
01 Oct 2024     Views:5529
Landmark Decision by Austrian Supreme Court on Arb...
30 Sep 2024     Views:5494
Key Considerations for Indian Commercial Claims...
25 Sep 2024     Views:5441
Boom or Bust: Africa’s Oil Giants Face Declining...
23 Sep 2024     Views:5571
The Growing Role of Arbitration in Intellectual Pr...
23 Sep 2024     Views:5522
Supreme Court Greenlights Sub-Classification of SC...
20 Sep 2024     Views:5858
SEBI's Employee Grievances Prompt Formation of Wor...
19 Sep 2024     Views:5677
Environmental Law in India: Challenges and Opportu...
18 Sep 2024     Views:6536
Navigating the New Legal Landscape of Exclusive Ju...
16 Sep 2024     Views:5642
The Anatomy of Joint Venture Breakups in India (an...
31 Jul 2024     Views:5984
The Integration of ESG in India's M&A Landscape...
31 Jul 2024     Views:5886
Future of AI in Legal Systems and Conflict Resolut...
21 Jul 2024     Views:6068
World Health Assembly Revises International Health...
21 Jul 2024     Views:5921
Pokemon GO Fans Concerned Over Restrictive New Ter...
21 Jul 2024     Views:6030
Landmark Judgment on Setting Aside Arbitration Awa...
21 Jul 2024     Views:5820
Understanding the Process of Issuing Summons in In...
11 Jul 2023     Views:9256
Understanding the Unlawful Activities (Prevention)...
10 Jul 2023     Views:7760
Understanding the Mental Health Act in India: A St...
09 Jul 2023     Views:7799
Combating Manual Scavenging in India: A Call for S...
07 Jul 2023     Views:7579
Impleadment in Supreme Court of India: A Comprehen...
05 Jul 2023     Views:8579
Unraveling the Distinction: Culpable Homicide vs. ...
03 Jul 2023     Views:7895
Understanding the Difference between Money Bills a...
02 Jul 2023     Views:6425
Understanding the Civil Procedure Code in India: A...
01 Jul 2023     Views:7227
The Rights of Criminals in India: Upholding Justic...
30 Jun 2023     Views:6474
Exploring the Differences between the US and India...
29 Jun 2023     Views:6481
What to Do If the Police Refuse to Register Your F...
26 Jun 2023     Views:6743
Timeline of Environmental Protocols: A Global Effo...
25 Jun 2023     Views:6425
How to Deal with Cheque Bounce Cases in India...
24 Jun 2023     Views:6412
Pursuing a Lucrative Litigation Career in Indian L...
22 Jun 2023     Views:6454
Understanding the Emergency Provisions of India: S...
21 Jun 2023     Views:6428
Environment Legislation in India: A Comprehensive ...
20 Jun 2023     Views:6781
Understanding the Emergency Powers of the Constitu...
18 Jun 2023     Views:6264
Understanding the Emergency Powers of the Constitu...
17 Jun 2023     Views:6305
Timeline of Same-Sex Laws in India: A Journey Towa...
16 Jun 2023     Views:6755
Sir Creek Dispute and Legal Implications...
15 Jun 2023     Views:6955
Jurisprudence of NDPS Laws in India: A Comprehensi...
14 Jun 2023     Views:6534
Impleadment Proceedings: A Comprehensive Guide to ...
13 Jun 2023     Views:6972
Understanding Continuing Mandamus: A Powerful Judi...
12 Jun 2023     Views:8995
Res Judicata: The Doctrine of Finality in Legal Pr...
10 Jun 2023     Views:6959
Mastering the Art of Legal Drafting: A Comprehensi...
08 Jun 2023     Views:6619
Order 1 Rule 10 of the Code of Civil Procedure (CP...
07 Jun 2023     Views:12314
Understanding the Laws of War: Protecting Humanity...
03 Jun 2023     Views:6331
Understanding the Code of Criminal Procedure (CRPC...
02 Jun 2023     Views:7202
The National Drug and Psychotropic Substances (NDP...
01 Jun 2023     Views:6769
A Step-by-Step Guide: How to File an FIR in India...
31 May 2023     Views:6486
Zero FIR: An Effective Tool for Prompt Criminal Ju...
30 May 2023     Views:6711
Unveiling the Dissent of Judges in Judicial Judgme...
28 May 2023     Views:6340
Environmental Laws in India: Safeguarding Nature f...
25 May 2023     Views:6799
The Recusal of Supreme Court of India Judges from ...
24 May 2023     Views:6459
Understanding the Jurisdiction of the Supreme Cour...
23 May 2023     Views:6901
Article 142 of the Constitution of India: A Compre...
22 May 2023     Views:7136
Landmark Judgments in Arbitration Law in India: A...
21 May 2023     Views:7366
Landmark Cases on Anticipatory Bail in India: A Pa...
20 May 2023     Views:11253
Embracing the Future: How AI is Revolutionizing th...
18 May 2023     Views:6549
Understanding Narcotics Laws in India: A Comprehen...
17 May 2023     Views:6429
Understanding Indian Laws on Cross-Border Transact...
16 May 2023     Views:7577
ADR mechanism of legal adjudication in India...
15 May 2023     Views:6271
Validity of foreign arbitral award in India throug...
14 May 2023     Views:6280
Scope of Section 151 CPC...
13 May 2023     Views:7882
Detailed Overview on Section 482 of Crpc...
11 May 2023     Views:6816
Scope of Decree under CPC...
10 May 2023     Views:6352
Legal development of Arbitration Laws in India....
09 May 2023     Views:6402
Arbitration Laws in India...
07 May 2023     Views:6353
Impact of COVID-19 on Legal Industry...
06 May 2023     Views:8452
Chargesheet not having authority's valid sanction ...
02 May 2023     Views:6639
Same-Sex Marriage in India...
30 Apr 2023     Views:6271
National Commission for Women...
27 Apr 2023     Views:6126
Law making process of India....
26 Apr 2023     Views:7218
Bail Provisions in India...
25 Apr 2023     Views:6149
Life imprisonment in Criminal Law in India...
24 Apr 2023     Views:6576
Contempt of Court...
23 Apr 2023     Views:6404
The collegium system of Judiciary in India....
22 Apr 2023     Views:6081
Remarriage before Expiry of Limitation Period to f...
21 Apr 2023     Views:6070
Need for strict measure of NDPS laws in India....
20 Apr 2023     Views:6242
Nature of Offence under Section 138 of NI Act is Q...
19 Apr 2023     Views:8694
Order VII Rule 11 CPC: Plaint cannot be rejected m...
18 Apr 2023     Views:7291
Mediation: At the Dawn of Golden Age organized at ...
16 Apr 2023     Views:6351
Central Government's motto should be mediate, not ...
15 Apr 2023     Views:6068
Ambedkar Jayanti Celebrations...
14 Apr 2023     Views:6293
Supreme Court of India calls for Preventive Measur...
12 Apr 2023     Views:5838
Pursuing LL.M is not break in Law Practice, Rules ...
11 Apr 2023     Views:6076
Law should take into consideration realities of co...
10 Apr 2023     Views:5894
Delhi High Court said that peeping into public bat...
08 Apr 2023     Views:6511
Delhi High Court denies bails to AAP's Satyendra J...
06 Apr 2023     Views:6627
Supreme Court’s Triple Talaq Judgement Would App...
30 Jan 2023     Views:6345
Article 311(1) | An Order of Removal From Service ...
26 Jan 2023     Views:6818
Leaders shouldn't disrespect the President or Pri...
17 Jan 2023     Views:6126
New bench will hear Ashwini Upadhyay's Supreme Cou...
15 Jan 2023     Views:6269
FIND A LAWYER




FIND A LAW SCHOOL



Most Read News Articles

  • Sabrimala Verdict (28 sept 2018) - A End of Taboo.
    On 07 Oct 2020    Views:96586
  • Case Analysis: Vellore Citizens Welfare Forum vs Union of India
    On 11 Dec 2020    Views:74187
  • Case Analysis: THE BERUBARI UNION CASE
    On 14 Dec 2020    Views:71599
  • DOCTRINE OF ELECTION UNDER TRANSFER OF PROPERTY ACT, 1882
    On 08 Jul 2020    Views:70732
  • A.K. Gopalan v. State of Madras (1950 AIR 27, 1950 SCR 88)
    On 08 Nov 2020    Views:60112
View all >>

Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1128 ]
  • Legal Maxims

Connect

Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.