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“The purpose of display of distasteful, gross, graphic anti-tobacco imagery in health spots played during the screening of movies and TV programmes is only to make people aware of the ailments and ill-effects of consuming tobacco and tobacco products and to show them what tobacco can do to their health.”
“The General Court reiterated that a legislative ban on “promotion of homosexuality or non-traditional sexual relations” among minors does not serve to advance the legitimate aims of protection of morals, health or the rights of others and that by adopting such laws, the authorities reinforce stigma and prejudice and encourage homophobia, which is incompatible with the notions of equality, pluralism, and tolerance inherent in a democratic society.”
Madras High Court: In a petition filed under Article 226 praying to issue a writ of mandamus directing the respondents
District Consumer Disputes Redressal Commission, Gurugram: While deciding the instant matter wherein the complainant applied for medical assistance due to
Tripura High Court: The Division Bench of Indrajit Mahanty and S.G. Chattopadhyay, JJ. issued directions for construction of slaughter houses and ensuring
Supreme Court: Showing anguish over the prevalence of gender inequality in the film industry, which did not allow the qualified make-up artists