UOI Vs. G D PHARMACEUTICALS LIMITED

LAWS(SC)-1997-9-56

SUPREME COURT OF INDIA

Decided on September 15,1997

UNION OF INDIA Appellant

VERSUS

G.D.PHARMACEUTICAL LIMITED Respondents

JUDGEMENT

- (1.) ORDER:-
(2.) DELAY condoned. 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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