The Supreme Court dismissed a Special Leave Petition citing fabricated judgments, cautioning lawyers to verify authorities before relying on them. Justice BV Nagarathna and Justice Ujjal Bhuyan underscored the rising challenge of “deep fake” judgments in the age of artificial intelligence, signaling a stricter duty of diligence for the Bar.
The SLP was challenged after the respondent pointed out that one judgment cited did not exist, while others were misquoted. The petitioner's counsel admitted sourcing them from online articles, not official law reports. The Bench highlighted the emerging risks of AI-generated or misleading legal content, stressing that relying on such sources could undermine judicial processes.
Justice Nagarathna noted the heightened responsibility lawyers and judges now face to distinguish authentic judgments from artificial or manipulated content.
The Court emphasized professional accountability, stating, “What is this? Is this artificial intelligence or natural intelligence? Artificial intelligence is a different thing but natural intelligence doing this we cannot condone…we have an additional duty to see whether it is a real or deep fake.” Justice Bhuyan added that cross-verification with official sources is mandatory.
The Bench accepted the counsel’s apology but instructed the Supreme Court Bar Association to raise awareness and prevent similar lapses.
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