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Delhi HC: Comparative Advertising is Protected Under Article 19(1)(a) of Constitution - (19 May 2023)

MEDIA AND COMMUNICATION

Delhi High Court while observing that comparative advertising is protected under Article 19(1)(a) of Constitution as commercial speech, has held that criticizing rival’s product is impermissible and that advertisement cannot claim that a competitor’s goods are bad, undesirable or inferior.

Tags : DELHI HIGH COURT   COMPARATIVE ADVERTISING   COMMERCIAL SPEECH   ARTICLE 19(1)(A)  

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