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Bom HC: Merely Because Speech is in Commercial Context, It Won’t Lose Ingredients of Free Expression - (30 Jan 2025)

COMMERCIAL

Bom HC has stated that commercial speech is eminently part of free speech. It is not easy to prohibit a party from expressing itself about its grievances about a product. Merely because speech is made in a commercial context, it would not cease to have the ingredients of free expression.

Tags : BOMBAY HIGH COURT   COMMERCIAL CONTEXT   FREE EXPRESSION  

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