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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.”
Telangana High Court: M Laxman, J. allowed the appeal and remanded the matter for adjudication on merits and held that
Let’s have a look at the most interesting legal stories reported this week on the SCC Online Blog from High Courts, Foreign
Kerala High Court: While addressing a matter for an offence alleged under Cigarettes and Other Tobacco Products Act, Juvenile Justice Act and
The target envisaged in National Health Policy, 2017 for a relative reduction in prevalence of current tobacco use is 30% by 2025.
Allahabad High Court: A Single Judge Bench comprising of Mithlesh Kumar Tiwari, J. while allowing a petition quashed the impugned order whereby
Supreme Court: In the present case, the Court set aside the decision of Bombay, Madras and Gujarat High Courts barring the restaurants