SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored  ||  SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions  ||  Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors  ||  Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders  ||  Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police  ||  Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules  ||  P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections  ||  Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready  ||  Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure  ||  Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus    

SC: Min. of Consumer Affairs Shouldn’t Wait for Complaints to Take Action Against Misleading Ads - (31 Jul 2024)

CONSUMER

SC while hearing the case related to misleading ads by Patanjali, has observed that action by Ministry of Consumer Affairs against misleading advertisements was only taken when there were complaints but the fact that there is no complaint, does not mean that the Ministry should not take any action.

Tags : SUPREME COURT   MISLEADING ADS   PATANJALI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved