August 8,2018:

Dabur sues Marico in Delhi High Court for allegedly violating Trademark and Copyright laws.

Dabur took this action in retaliation to the print advertisement (in the month of January, 2018) in which Marico compared their hair oil products to Dabur Amla & unfairly criticized Dabur’s hair oil.

In context to the unfair comparison of Dabur Amla hair oil and with Marico’s Nihar Shanti Amla hair as phrased by Dabur, Marico ltd stated “advertisement factually represents the benefits of our product without disparaging the goodwill of another brand.

We also have an acknowledgment on the same from the Advertising Standards Council of India.”

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