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J&K HC Quashes 2016 Case Against Coca-Cola Over in Dual Pricing MRPs Allegations - (06 Jul 2026)

CRIMINAL

J&K HC has quashed a 2016 criminal case against Hindustan Coca-Cola Beverages over dual MRPs, holding that the law then allowed different Maximum Retail Prices for the same product. The case arose after a 600 ml Coca-Cola bottle was sold for Rs.60 at a Domino's outlet and Rs. 35 in the open market.

Tags : COCA-COLA; DUAL PRICING; MRP  

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