Marico Limited Vs Dabur India Limited

Calcutta High Court 19 Jul 2022 GA No. 1, 2 Of 2022 In CS No. 264 Of 2021 (2022) 07 CAL CK 0068
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

GA No. 1, 2 Of 2022 In CS No. 264 Of 2021

Hon'ble Bench

Ravi Krishan Kapur, J

Advocates

S.N. Mookherjee, Ranjan Bachawat, Ratnanko Banerjee, Arunnabha Deb, Ashika Daga, Arti Bhattacharya, Deepti Priya, Yash Singhi, Anindya Kumar Mitra, Tilak Kumar Bose, Jwahar Lal, Debnath Ghosh, Anuj Garg, Sudhakar Prasad

Final Decision

Disposed Of

Acts Referred
  • Constitution Of India, 1950 - Article 19(1)(a)

Judgement Text

Translate:

Ravi Krishan Kapur, J.

1. This is an action for disparagement and infringement.

2. The petitioner is a reputed manufacturer and distributor of Fast Moving Consumer Goods (FMCG). The suit pertains to a hair product

manufactured by the petitioner namely Nihar Naturals Shanti Badam Amla Hair Oil. The respondent is also a well known manufacturer of FMCG

products. The respondent also manufactures hair oil under the mark of Dabur. The respondent manufactures two variants of AMLA HAIR OIL

namely Dabur Amla Hair Oil and New Dabur Amla Hair Oil. Both parties are competitors and trade rivals in the FMCG market.

3. The grievance of the petitioner pertains to the advertisements published in several newspapers having wide circulation all over India by the

respondents both in print and in electronic form which are “Annexure H†and “Annexure I†respectively to this application. The impugned

advertisements, inter alia, contain the following caption “DABUR AMLA DE SHANTI KE MUKABLE (up to) 50% ZYADA MAZBOOT BAALâ€

(in Hindi Language). There is also disclaimer to the advertisement to the effect that “UTPAD NIHAR SHANTI AMLA KE SHABD,

DEVICE/LABEL MEIN TRADEMARK KE ADHIKAR ‘MARICO LIMITED’ KE PASS HAIN. PACK SHOTS UDAHARAN KE LIYE

DIKHAYE GAYE HAIN. VASTVIK PACK KA AKAR ALAG HO SAKTA HA I(Nin âH€indi Language). From the disclaimer it is evident that the

respondent is fully aware that the petitioner is the owner of registered trademark and the lable mark “Niharâ€​.

4. It is alleged on behalf of the petitioner that the pictorial impact of the impugned advertisements demeans and disparages the petitioner’s product

and conveys a clear message to the customers that the petitioner’s product are ineffective and useless. In addition, to the false claim of having

50% of more efficacy, the petitioner’s product is also depicted as an unattractive purchase for consumers and does not serve the intended

purpose. It is also alleged that the respondent has falsely claimed that their product i.e. Dabur Amla hair oil when compared to the petitioner’s

product i.e. Nihar Natural Shanti Amla hair oil gives up to 50% stronger hair thereby conveying that, the petitioner’s hair oil is ineffective. Thus, it

is contended on behalf of the petitioner that, the respondent has ex facie rubbished the petitioner’s product by causing the impugned

advertisements to be published.

5. On behalf of the respondent it is contended that, the respondent is entitled to by means of comparative advertising show a competitor’s product

by naming the competitor as long as use of the competitor’s mark is honest. It is further contended that the impugned advertisements constitutes

commercial speech and is protected under Article 19 (1) (a) of the Constitution. Moreover, even under the Advertising Standard Council of India

Guidelines, the respondent is permitted to publish the impugned advertisements. The impugned advertisements are legitimate, honest, truthful, well

substantiated and statistically proven. Hence, the impugned advertisements are permissible in law and do not constitute any disparagement nor infringe

the petitioner’s trademark. The respondent also relies on separate Study Reports which are referred to in the impugned advertisements to contend

justification as a defence to this action.

6. Upon this suit being filed, a Co-ordinate Bench at the ad interim stage had, by an order dated 27 December, 2021 inter alia held as follows :

“In view of the aforesaid, as the publication of the advertisement was done on 24th December, 2021, the petitioner has approached

immediately before this Court to consider the urgency.

The defendant/respondent is restrained from publishing the advertisement in pages 67 to 74 of the petitioner without the leave of this Court

in any manner whatsoever from printing or disseminating or telecasting or broadcasting or publishing or otherwise communicating to the

public or from making available the impugned advertisement or any part thereof or any other advertisement of a similar nature in any

language till further orders of the Court.

The defendant/respondent will be at liberty to apply for vacating and/or modifying the order.â€​

7. The matter was taken up for hearing after filing of affidavits.

8. The principles of law of disparagement have been well settled in Reckitt & Colman of India Ltd. Vs. M.P. Ramchandran reported in (1999) 19

PTC 741, wherein a Learned Judge of this Court had held as follows:

I) A tradesman is entitled to declare his goods to be best in the world, even though the declaration is untrue.

II) He can also say that his goods are better than his competitors', even though such statement is untrue.

III) For the purpose of saying that his goods are the best in the world or his goods are better than his competitors' he can even compare the

advantages of his goods over the goods of others.

IV) He however, cannot, while saying that his goods are better than his competitors', say that his competitors' goods are bad. If he says so,

he really slanders the goods of his competitors. In other words he defames his competitors and their goods, which is not permissible.

V) If there is no defamation to the goods or to the manufacturer of such goods no action lies, but if there is such defermation an action lies

and if an action lies for recovery of damages for defamation, then the Court is also competent to grant an order of injunction restraining

repetition of such defamation.

The aforesaid principles have been approved of, reiterated and consistently followed by different Courts and have stood the test of time [see Heinz

India Private Limited Vs. Glaxo Smithkline Consumer Healthcare Limited & Ors. reported in 2009(2) CHN 479, Dabur India Ltd. Vs. Wipro Limited

Bangalore (2006) 32 PTC 677 (Del) at Para 22, Pepsi co. Inc. Vs. Hindustan Coca-cola Ltd. 2003 (27) PTC 305 (Del) at Paras 17 & 18 and Reckitt

& Colman of India Ltd. v. Kiwi T.T.K. 1996 PTC (16) 393 at Para 11].

9. In this background, this Court has to consider whether the impugned advertisements disparage the product of the petitioner. A balance has to be

struck by an advertiser merely trying to promote its product but not being permitted to brand a competitor’s product as bad. In other words an

advertiser cannot while saying that his goods are better than his competitors', say that his competitors' goods are bad. If he says so, he really slanders

the goods of his competitors. In other words he defames his competitors and their goods, which is not permissible. Hence, the question is whether the

Laxmanrekha or Rubicon has been crossed or not?

10. Normally, advertisements by their very nature are taken to be exaggeration by reasonable people. An amount of hyperbole is to be expected in the

description of goods, property and services in advertisements. Thus, such advertisements ought to be taken with a pinch of salt.

11. Comparative advertising is a modern day reality. It has become a strategy now commonly deployed in the advertising and marketing world. Such

advertisements constitute commercial speech and are protected under Article 19(1)(a) of the Constitution of India [Horlicks Vs. Heinz 2019(77) PTC

45 at Paras 28-31]. Chapter IV of the Advertising Standards Council of India Code also permits comparative advertisements which includes naming

competitors in advertisements. Such advertisements are recognized to be in the interests of competition and public enlightenment. Generally, a certain

amount of disparagement is implicit in such advertisements as long as the advertisement is only limited to puffing. However, comparative advertising

cannot be permitted to be a means to name and shame a rival’s products. In the decision of Reckitt Benckiser India Private Limited Vs.

Hindustan Unilever Limited (2021) 88 PTC 584 it has been held that: “In comparative advertising, the comparing of one’s goods with that of

the other and establishing the superiority of one’s goods over the other is permissible. However one cannot make a statement that a good is bad,

inferior or undesirable as that would lead to denigrating or defaming the goods of the other.†Similar views have also been expressed in the following

decisions Glaxosmithkline Consumer Healthcare Ltd. v. Heinz India (P) Ltd., 2010 SCC OnLine Del 3932 at Para 25 and Colgate Palmolive Company

v. Hindustan Unilever Ltd., 2014 (57) PTC 47 [Del] at Para 27.

12. In my view, the impugned advertisements are more than puffery. There is a clear reference to the product of the petitioner in each of the

advertisements. The impugned advertisements give an impression that the petitioner’s product is inferior and bad in comparison to the

respondent’s product. The overall message which the respondent has tried to convey through the impugned advertisements is that the

petitioner’s product does not serve the purpose which it is intended to serve. The pictorial representation in the impugned advertisements suggests

that the petitioner’s product Nihar Naturals Shanti Amla Hair Oil is ineffective, unattractive and useless. Accordingly, I find that the impugned

advertisements disparage and rubbish the product of the petitioner.

13. Insofar as the plea of justification is concerned, prima facie at the interlocutory stage, to permit a party to rely on such self-serving reports would

cause irreparable injury and detriment to the party against whom such advertising is resorted to. The Court cannot at this stage of the proceedings be

reduced to a machinery for determination of rival advertisements of which of the two products are better. The defence of justification can only be

established at the time of trial. The proof of falsity cannot be decided at the interlocutory stage. In Armstrong vs. Armit (1886) 2 T.L.R at page-890 it

was held that “It would be exceedingly difficult upon affidavits to try whether the privilege has been exceeded. That is a matter which must depend

upon the character and demeanour of the witnesses, the way in which they stand cross-examination, and a variety of other circumstances, and which

it is obvious that judges with only affidavits before them are wholly inadequate to determine with any certainty or advantage.†Accordingly, there is

no question of giving any weightage to any of the Reports relied on by any of the parties or to enter into the merits of the defence of justification at

this stage of the proceeding [See Reckitt Benckiser India Private Limited Vs. Hindustan Unilever Limited (2021) 88 PTC 584 at Para 26 and Reckitt

Benckiser India Private Limited Vs. Hindustan Unilever Limited, Unreported decision of the High Court at Delhi dated 25 November, 2021 in

FAO(OS)(COMM) 149/2021 at Para 34].

14. The respondent had during the course of the hearing offered to modify the impugned advertisements in the manner morefully depicted in

Annexures ‘A’ and ‘B’ of the supplementary affidavit filed on behalf of the respondent affirmed on 1 March, 2022. This suggestion was

not accepted by the petitioner. The parties did attempt to justify their respective stands. However, in view of the fact that the modified advertisement

was unacceptable to the petitioner and beyond the scope of the suit, I choose not to enter into the merits or demerits of the modified advertisement.

15. In view of the aforesaid, I am satisfied that the petitioner has a strong prima facie case on merits. The balance of convenience and irreparable

injury is also in favour of orders being passed as prayed for herein. Hence, there shall be an order in terms of prayer (a) of the Notice of Motion. It is

however made clear that the order of restraint is only limited to the impugned advertisements. It is also clarified that the order of restraint is not

restricted to any particular portion of the impugned advertisements but to the impugned advertisements as a whole. Accordingly, GA 1 of 2021 stands

disposed of. GA 2 of 2021 is an application for vacating the ex parte order dated 27 December, 2021. Since the interlocutory application is being

finally disposed of, GA 2 of 2021 stands disposed as infructuous.

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