Allow Cookies!
By using our website, you agree to the use of cookies
A healthy life is what an individual strives for , to be free from any kind of disease is what one desires . But people sometimes indulge in habits that are injurious to their health . The present question is about the display of warning on the cigarette and tobacco packing . According to the amendment made in the act in 2014 , court ordered that 85% of the packing cover is to consist of warnings which would include 60% pictorial warning and 25 % written instructions. Several tobacco companies approached the Karnataka High Court, during the pendency of the proceedings in the Supreme Court on the ground that the stay order previously granted by the Supreme Court is not absolute. The Supreme Court made the stay absolute, and held that no High Court will be allowed to interfere with the warnings. The court also refused to stay the notification by Health Ministry which brought into force the amendment rules in Cigarettes and other Tobacco Products Act. Further, the court ruled that the warnings i.e “Tobacco causes Cancer” and “Tobacco causes painful death” shall be displayed.
86540
103860
630
114
59824