madras high court
Case BriefsHigh Courts

COTPA was brought into force to eliminate all direct and indirect advertisements, promotion and sponsorship concerning tobacco and for providing regulation of trade and commerce, production, supply and distribution of cigarettes and other tobacco products.

health and family welfare
Op EdsOP. ED.

by Madhur Anand†

Case BriefsForeign Courts

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: Mahinda Samayawardhena, J. entertained a writ petition where the application sought

Hot Off The PressNews

Governor of Texas Greg Abbott while signing a Senate Bill 21 has increased the age to 21 from 18 to buy cigarettes,

Cabinet DecisionsLegislation Updates

The Union Cabinet has given approval to accede to the Protocol under World Health Organization (WHO) Framework Convention on Tobacco Control to