2024 SCC Vol. 2 Part 4
M.P. Municipal Corporation Act, 1956 (23 of 1956) — S. 132(6)(l) — Tax on advertisement: Law clarified on requisites for levy of
advertisement
Delhi High Court allows Mankind Pharma Limited to run modified advertisement on DMF Quality APIs with disclaimer
Delhi High Court directed Mankind Pharma Limited to run a modified advertisement i.e., original advertisement with the disclaimer that DMF is not mandated under Indian law and is not a quality norm for products in India.
Supreme Court slams Baba Ramdev’s Patanjali Ayurved for misleading Ads against modern medicine; asks Union to find a viable solution
Supreme Court commented that it did not aim at making the instant matter a debate on ‘Allopathy v. Ayurved’ but finding a realistic solution for the problem of misleading medical advertisements.
‘Failed to implement 4% reservation criteria for persons with benchmark disability’; Delhi HC sets aside 2018 recruitment advertisement published by Kendriya Vidyalaya Sangathan
“An act of discrimination is not only a denial of promise of equal protection before the law. Rather, every act of exclusion is an assault on the dignity of a person. Instead of providing an equal space to grow, we have been compelling the persons with disabilities to prove, time and again, that they are capable of a lot more than we think.”
[Domex v Harpic] A false advertisement campaign would cause irreparable loss to Reckitt; Delhi High Court restrains Domex’s advertisement disparaging Harpic
Delhi High Court observed that it is not necessary that an advertisement must expressly and clearly mention the competitor’s product, it would be impermissible if the disparaged product is likely to be identified as that of a rival.
[District Police Constable Driver Recruitment] MAT| Clause prohibiting application for one and the same post in more than one unit in the advertisement notice not violative of Article 14, 16 and 19
The Tribunal observed that the act of filling in 2 applications for one and the same post in more than one Unit cannot be accepted to be an inadvertent or innocent act.
Delhi High Court | Cancellation of lease deed of Institution running a charitable hospital on public land a travesty of justice
It is travesty of justice that an institution contributing for noble cause being that of running a charitable hospital on a public land and providing for sound research and treatment facilities has been made to suffer the rigors of cancellation of the Lease Deed and vacation of the property. Being a constitutional court and the conscience-keeper of the democracy, this Court cannot lend a blind eye when the ends of justice are being bulldozed in broad daylight.
School of Law LPU | “Gavelled “4th Moot Court Competition, 2022 [10-11 November, 2022]
School of Law, Lovely Professional University is organizing its “Gavelled”: 4th Moot Court Competition scheduled from November 10th to November 11th in
Allahabad High Court| Over-aged candidates can neither claim participation in selection process nor seek conduct of recruitment every year as a matter of right
Allahabad High Court: Saurabh Shyam Shamshery, J. dismissed the writ petition which was filed praying to issue a mandamus commanding
Maharashtra Administrative Tribunal (MAT) directs State to come out with clear policy regarding provision of the job posts for other genders
Maharashtra Administrative Tribunal, Mumbai: The coram of Mridula Bhatkar (Chairperson) and Medha Gadgil (Member) (A) while dealing with an application
Delhi High Court grants ad interim injunction against Dabur India for openly disparaging Nihar Naturals Shanti Amla Oil by WhatsApp message
Delhi High Court: Navin Chawla, J. passed an ad-interim injunction in favour of Marico Pvt. Ltd (‘plaintiff’) and found that the advertisement
Does advertisement issued in a newspaper with barely any circulation affect fair opportunity to candidates? All HC answers
Allahabad High Court: The Division Bench of Rajesh Bindal, CJ. and J.J. Munir, J. dismissed an appeal which was filed against the
Bom HC| Vacancies in open category posts also need to be advertised under Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977
Bombay High Court: The petitioners challenged the order of a School Tribunal, whereby they were directed to reinstate the respondent/employee. Quashing the
If an advertisement regarding scholarship was published in Urdu language, can it be presumed that it was targeted at students belonging to a particular community only? Del HC addresses
Delhi High Court: The Division Bench of Manmohan and Dinesh Kumar Sharma, JJ., expressed that just because the scholarship advertisement was published
Cal HC | Disparagement or mere puffery? Court decides in matter of offending/misleading advertisements [Dabur India v. Baidyanath Ayurved]
Calcutta High Court: Shekhar B. Saraf, J. decided on a petition which was filed seeking remedy against impugned advertisements disparaging the goodwill
Explained| Does failure to publish an advertisement lead to the automatic dismissal winding up petition?
Supreme Court: In the case where the bench of Hemant Gupta and V. Ramasubramanian*, JJ upheld NCLAT’s order of winding up of
MP HC | Once the process of recruitment commences on issuance of advertisement, no changes in essential qualification or disqualification can be made during subsistence of the said recruitment
Madhya Pradesh High Court: A Division Bench of Rajeev Kumar Shrivastava and Sheel Nagu, JJ., dismissed the instant petition, whereby the petitioners
Consumer Protection Act, 2019: A Primer
Suchita Shukla†
Chh HC | Will an advertisement for appointment mentioning Class Xth as minimum qualification be refused if the candidate has not passed class 5th and 8th individually? HC decides
Chattisgarh High Court: P. Sam Koshy J. allowed the petition and quashed the impugned order as it was bad in law. The
Advertisement to Misleading Advertisement | Horlicks Ltd. v. Zydus Wellness Products
by Ankoosh Mehta*, Maitrayi Jain** and Anushka Shah***