Ram Nath Vs State Of Uttar Pradesh & Ors.
.... onsumption.” Thus, if a person knows that a particular article of food is being offered for sale or distribution for human consumption and adds any adulterant (article or substance) to the food, he renders the food article injurious to health. In Chapter IX, Sections 49, 50, 51, 52, 53, 54, ...
Supreme Court Of India
Bhadra Oil Mills Vs Food Safety And Standard Authority Of India And Ors
.... al dietary use, food for special medical purpose, functional food, nutraceutical or health supplement. 14. Even then, if the Coconut Testa Oil is a ‘deviation in quality parameters of a standardised food’, as specified in the Food Safety and Standards Regulations, then Coconut Testa Oil sha ...
High Court Of Kerala
Harish Dayani Vs State Of Madhya Pradesh
.... that insofar as the Central Amendment Act creates new offences or enhances punishment for a particular type of offence no person can be convicted by such ex post facto law nor can the enhanced punishment prescribed by the amendment be applicable. But insofar as the Central Amendment Act reduces t ...
Madhya Pradesh High Court
Anil Kumar Vs State of Bihar Through The Commissioner of Food Safety, Bihar, Patna & Ors.
.... sa and only after examining the analysis report which was received from the food analyst when it was found there is a contravention of Section 26(2)(ii) of the Act of 2006, the final order of imposition of fine of Rs. 1,00,000/- has been passed. 7. Having heard learned counsel for the parti ...
Patna High Court
Dharmendra Kumar @ Raja Vs State of Bihar
.... icial punishment such as a term of imprisonment. In some contexts it is also understood to mean some other form of punishment such as fine or forfeiture for not fulfilling a contract. But in gathering the meaning of this word, the context in which this is used is significant." 24. In the lig ...
PATNA HIGH COURT
Ganesh Pandurang Jadhao and Others Vs The State of Maharashtra and Others
.... of Food Safety for sanctioning prosecution. (4) The Commissioner of Food Safety shall, if he so deems fit decide, within the period prescribed by the Central Government, as per the gravity of offence, whether the matter be referred to,- (a) a court of ordinary jurisdiction in case of offences ...
bombay high court (aurangabad bench)
Neeraj Chaudhary and Others Vs U.T. Administration and Others
.... a vide G.S.R. 362 (E) dated 5th May, 2011 and the same came into force on 05.08.2011. The entire proceedings have been rightly initiated as per the provisions of P.F.A. Act, 1954 and rules made thereunder. The proceedings under the P.F.A. Act, 1954 have been saved by Section 97 of the F.S.S. Act, 20 ...
High Court Of Punjab And Haryana At Chandigarh
Bhagwan Naidu Vs State of Jharkhand and Others
.... f penalty under this chapter, the Adjudicating Officer or the Tribunal, as the case may be, shall have due regard to the following: (a) the amount of gain or unfair advantage, wherever quantifiable, made as a result of the contravention, (b) the amount of loss caused or likely to cause to any ...
Jharkhand High Court
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