Delhi High Court - Orders
Dabur India Limited vs The Advertising Standards Council Of ... on 5 February, 2026
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 87/2021, I.A. 1950/2021 & I.A. 19332/2022
DABUR INDIA LIMITED .....Plaintiff
Through: Mr. R. Jawahar and Ms. Meghna
Kumar, Advs.
versus
THE ADVERTISING STANDARDS COUNCIL OF INDIA
.....Defendant
Through: Ms. Avni Singh, Adv. for R-1.
Mr. Shashwat Rakshit and Ms.
Apurva Bhutani, Advs. for D-2.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 05.02.2026
1. On the basis of the pleadings, the following issues are framed:-
(i) Whether the recommendation of the FTCP (Fast Track Complaints Panel) of Defendant No.1 and Order dated 15.12.2020 issued by the Defendant No.1 are illegal, null and void? OPP
(ii) Whether the plaintiff's advertisement (extracted in Para No. 26 of the Plaint), is fair, honest, & sustainable and does not constitute violation of the ASCI Code and/or applicable laws? OPP
(iii) Whether the Plaintiff is entitled to a decree of declaration This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/02/2026 at 20:37:59 in its favour in respect of Issues 1 & 2 aforesaid? OPP
(iv) Whether the Plaintiff is entitled to a decree of permanent injunction in terms of prayer clause (c) in the plaint? OPD
(v) Whether the Plaintiff is entitled to a decree of permanent injunction in terms of prayer clause (d) in the plaint? OPD
(vi) Whether the plaintiff is guilty of suppression of material facts, if he is, to what effect? OPD.
(vii) Relief.
2. No other issues arise or pressed by the parties.
3. Let the parties file their list of witnesses within a period of 15 days.
4. Affidavit(s) by way of examination-in-chief be filed by the plaintiff within a period of four weeks from the date of filing of list of witnesses.
5. List before the learned Joint Registrar for fixing the date of plaintiff's evidence on 17.03.2026.
VIKAS MAHAJAN, J FEBRUARY 5, 2026 N.S. ASWAL This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/02/2026 at 20:37:59