The constitution of a democratic nation bestows upon its citizens the freedom of speech and expression. But this does not necessarily mean that the people of that nation are free to have an unauthorized access to the intellectual property of the authors. The Intellectual Property Laws (IP Laws) have, to a great extent, proved to be successful in nipping the copyright infringement in its bud. The IP Laws provide umbrella jurisprudence, which seek to protect the creativity of the authors. Despite that the cyber laws of various nations like India, United States and England, cover the provisions regulating the issues in computer and information technology, they do not gloss upon statutory definition of search engine in the laws governing information technology in India. A search engine is a facilitator of information between two parties, without knowing the content of the information [Vakul Sharma, Information Technology – Law and Practice, 2nd Ed. (2007), Universal Law Pu ....