Public Record
Public Records are records that are created and maintained by government agencies and are open for public inspection. These include court records (filings), court dockets, and judicial rulings. All data in our public records databases are supplied by courts and government agencies. We do not add personal information collected from individuals to our public records services and products.
Manupatra makes personal information available for legitimate uses by citizens, lawyers, businesses and the legal industry. We adhere to the applicable provisions of the Information Technology Act, 2000. Public Records provided by Manupatra are used to identify and clarify relationships among businesses, people and assets. Therefore, we do not:
- Maintain any databases of non-public individual financial data such as individual credit reports, income tax records, or bank information
- Collect or distribute information about any person’s religious preference or health
- Collect any person’s medical records
1. How do we distribute Non-Public Information to the General Public?
Manupatra republishes public court records. Manupatra users, subscribers, when appropriate, include law firms, legal and compliance departments, governmental agencies and municipalities, and individuals representing themselves and/or otherwise involved in litigation or interested in state court data and litigation analytics.
2. How do we secure Public Records and Personal Information?
Manupatra does not provide users access to personal information unless such information is maintained and previously published within the public court record.
3. How do we acquire Public Records and Non-Public Information?
Manupatra collects Public Records from established sources in the government and judiciary. In some cases, this occurs under agreement with those suppliers. The terms of use and information protection requirements within those agreements may be more stringent or limiting than requirements in applicable law.
4. Accuracy of Records:
Manupatra takes reasonable steps to accurately reproduce data we receive from suppliers. However, sometimes this data may contain errors. While some data suppliers and government entities will entertain requests for changes from members of the general public, many will only acknowledge and consider requests for changes when they are submitted by the parties to litigation. Therefore, if you find an error related to non-public information or public records, please contact the applicable court directly regarding any changes, once the public record has been amended, please submit a request to Manupatra along with the corrected court record so we may update the record. Changes to public records that have not been approved and/or granted by the applicable issuing court will not be updated within Manupatra’s database.
5. Removal of Personally Identifiable Information:
It is important to note that unsanctioned removal of information contained in public court records compromises the integrity of our services and products, in part because legal services providers rely on the accuracy and completeness of our database.
Manupatra will immediately remove any information contained within a court record which has been directed as such by the presiding judge once the court itself has removed that information and the same is no longer available on public record. Manupatra may redact identifiable personal information where a valid redaction request has been submitted. In evaluating such requests, it must be determined whether the person in question:
- Has obtained an order from the presiding judge;
- Is a judge, public official or member of law enforcement.
In order to consider such a request, we require a redaction request to be submitted, a written explanation substantiating the request. Depending on the nature of the request, the person will be required to provide:
- Copies of credentials (verifying his/her position in law enforcement or public office); and/or
- Letters from supervisors (required when the requestor is a member of law enforcement or a public official); and/or
- Police reports or court orders (regarding potential physical harm); and/or
- Police reports or letters from credit reporting companies (regarding identity theft).
Once a request to remove personal information has either been granted or denied, that decision will be communicated to the requestor in writing, as appropriate.
This Public Records Privacy Statement may be revised without notice. If our information practices change in a significant way, we will update the changes here.