Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Bombay HC Modifies Judgment Restraining Amul from Broadcasting Two TV Ads - (29 Dec 2018)

Bombay High Court has granted relief to Gujarat Co-operative Milk Marketing Federation (GCMMF)-run Amul and allowed it to run two TV advertisements after it removes portions disparaging rivals like Kwality Wall’s for using Vanaspati in their ice-creams.

Tags : BOMBAY HIGH COURT   AMUL  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved