Union of India (UOI) and Others Vs G.D. Pharmaceuticals Limited and Another

Supreme Court of India 15 Sep 1997 S.L.P. (Civil) No. 17949 of 1997 (1997) 09 SC CK 0149
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

S.L.P. (Civil) No. 17949 of 1997

Hon'ble Bench

Sujata V. Manohar, J; D. P. Wadhwa, J

Advocates

K.N. Bhatt, Additional Solicitor-General, S. Wasim Qadri and V.K. Verma, for the Appellant; D.P. Gupta, Senior Advocate, Nemani Bose, V.D. Khanna and A.K. Banerjee, for the Respondent

Final Decision

Allowed

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

1. Delay condoned.

2. In view of the detailed judgment of the High Court which holds that the present product contains only Boric Acid with Zinc Oxide and it cannot possibly be termed as a Cosmetic or Toilet preparation, we do not see any reason to interfere. The Special Leave Petition is dismissed.

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Case Metadata
  • Citation: AIR 1997 SC 538 : AIR 1997 SC 465 : (1997) 75 FLR 786 : (1997) 1 JT 363 : (1997) 1 SCALE 132 : (1997) 2 SCC 33 : (1997) SCC(L&S) 315 : (1997) 1 SCR 64 : (1997) 1 Supreme 283 : (1997) AIRSCW 378
  • Ck Citation: (1997) 09 SC CK 0149
  • Coram: Sujata V. Manohar, J; D. P. Wadhwa, J
  • Bench: Division Bench
  • Advocates: K.N. Bhatt, Additional Solicitor-General, S. Wasim Qadri and V.K. Verma, for the Appellant; D.P. Gupta, Senior Advocate, Nemani Bose, V.D. Khanna and A.K. Banerjee, for the Respondent
  • Result: Allowed
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