Supreme Court Questions Multiplex Food Prices: “₹100 for Water, ₹700 for Coffee”
Judges Warn That Exorbitant Rates Could Drive Audiences Away from Cinema Halls
Case Linked to Karnataka’s Ticket Price Cap Sparks Wider Debate on Consumer Rights
By Our Legal Reporter
New Delhi: November 04, 2025 – The Supreme Court of India has raised serious concerns over the high prices of food and beverages in multiplexes, citing extreme examples such as ₹100 for a water bottle and ₹700 for a cup of coffee. The court warned that “otherwise the cinema halls will be empty.”
The bench comprising Justice Vikram Nath and Justice Sandeep Mehta made these observations while hearing petitions filed by the Multiplex Association of India challenging the Karnataka High Court’s interim stay on the state government’s move to cap ticket prices at ₹200.
The Court’s Observations
The judges expressed concern that multiplexes are charging unreasonably high rates not just for tickets but also for refreshments. Justice Nath observed that while cinema is already battling the rise of OTT platforms, unreasonable pricing may further alienate moviegoers.
- Affordable pricing is essential for keeping cinema accessible.
- Multiplexes must balance profit and public interest.
- Consumer trust is vital for the survival of theatres.
Background of the Case
The Karnataka government had capped multiplex ticket prices at ₹200 per show to make cinema affordable. The rule was challenged by operators who claimed it interfered with business freedom. The Karnataka High Court stayed the order but imposed certain conditions, now under scrutiny before the Supreme Court.
Why Food Prices Became a Flashpoint
Multiplexes across India have long faced criticism for charging steep prices for snacks and drinks — popcorn tubs costing ₹400, and beverages several times higher than retail prices. Since outside food is not allowed, customers have little choice but to pay inflated prices.
- ₹100 for a water bottle
- ₹700 for a cup of coffee
- ₹400 for a small popcorn tub
Consumer rights advocates argue this practice is exploitative and needs urgent redressal. The Court’s remarks echo growing frustration among the public and policymakers.
Industry’s Defence
Multiplex operators justify their pricing, stating that:
- High operational costs: rent, salaries, and maintenance are expensive.
- Revenue reliance: food sales help offset low ticket margins.
- Consumer choice: buying food is voluntary.
However, the Court noted that such explanations may not justify excessively high rates for basic commodities like water and coffee.
Wider Implications
- Consumer Protection: Could lead to regulation of multiplex pricing.
- Business Model Change: Theatres may need to reduce dependency on F&B sales.
- Cultural Revival: Affordable tickets could help revive public cinema attendance.
Public Reaction
Social media erupted with support for the Court’s remarks. Moviegoers shared experiences of overpriced snacks and welcomed judicial intervention. Consumer groups hailed the move as a step toward accountability in the entertainment sector.
Expert Opinions
Legal experts stated that the Supreme Court’s observations underline the need to balance business freedom with consumer fairness. Economists added that pricing essential items like water beyond reasonable limits should be discouraged.
The Road Ahead
The case remains under consideration, and the final verdict may set new benchmarks for pricing ethics in entertainment venues. For now, the judges’ remarks serve as a strong reminder that unchecked greed can drive audiences away.
Conclusion
The Supreme Court’s comments have sparked a nationwide debate on consumer rights and affordability in cinema halls. By flagging the ₹100 water and ₹700 coffee, the apex court has urged multiplexes to rethink their pricing to ensure that cinema remains a cultural experience for all, not a luxury for few.
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