Hamdard National Foundation India & Anr Vs Government Of Nct Delhi & Ors
.... वातद तैल )is mentioned as Ayurveda Medicine in their respective authoritative books in the First Schedule of Drugs and Cosmetics Act, 1940 (References enclosed at Annexure 1). 3. In this regard, all State Licensing Authority are requested to ensu ...
Delhi High Court
Dabur India Limited Vs Shree Baidyanath Ayurved Bhawan Pvt. Ltd.
.... uation the advertisement campaign would fall under the ambit of disparagement. The Court applied the test of reasonable/ordinary man while examining the advertisement and came to the conclusion that the advertisement did not denigrate the product of the plaintiff, and accordingly refused the inj ...
Calcutta High Court
M/S Dabur India Ltd. Vs Commissioner Of Cgst, Ghaziabad And Others
.... ing the product. It is for this reason that the Tribunal came to the conclusion that scientific and technical meanings would not advance the case of the appellants if the same runs counter to how the product is understood in popular parlance." 25. The twin test of common parlance and ...
Allahabad High Court
Shivaraj Urs Vs Union Of India
.... 8E in the Notification S.O. 1430(E) dated 21st June, 2011. In the said case, 1195.2kg of ‘Ketamine Hydrochloride’ was seized. By recording that Section 3(a) of the NDPS Act has been satisfied and that the Respondent therein could not be held as having exceeded the power in issuing the Notificati ...
Karnataka High Court
M/s Cadbury India Ltd Vs Commissioner, Commercial Tax, Uttarakhand, Dehradun
.... r popular sense, that is, how the common man and persons dealing with it understand it. If the customers and the practitioners in Ayurvedic medicine, the dealers and the licensing officials treat the products in question as Ayurvedic medicines and not as Allopathic medicines, that fact gives an ...
Uttarakhand High Court
Prem Singh Chouhan Vs State Of Madhya Pradesh And Another
.... r retail consumer. Such bulk consignments are made into retail packs (combo packs with bottle of oil and powder) in a single retail carton box. This cartoon box is fit for retail sale under taken by GTM/Global. Applying the provisions of Note 6 of Chapter 30, we find that the processes undertaken ...
Madhya Pradesh High Court (Indore Bench)
M/S Gtm Teleshopping Pvt. Ltd. Vs Central Excise And Service Tax
.... consumer. Such bulk consignments are made into retail packs (combo packs with bottle of oil and powder) in a single retail carton box. This cartoon box is fit for retail sale under taken by GTM/Global. Applying the provisions of Note 6 of Chapter 30, we find that the processes undertaken by the ...
Madhya Pradesh High Court (Indore Bench)
VISHAL PURI Vs UNION OF INDIA
.... c substance'' involved in an offence. In terms thereof, after notifying Ketamine as a psychotropic substance under the Notification dated 10.2.2011, the consequential Notification dated 21.6.2011 was rightly issued specifying the small and commercial quantity of Ketamine as 10 gm and 500 gm respecti ...
DELHI HIGH COURT
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