District Appropriate Authority Vs Kaushik Babulal Shah & Anr
.... earned Sessions Court confirmed the order of acquittal. On 14.06.2012 Special Criminal Application was filed by the respondent praying to remove the seal of the sonography machine. On 01.10.2012 the High Court passed the order directing the appellant authority to open the seal within a period of ...
Supreme Court Of India
Kapil Pandey Vs State Of Madhya Pradesh
.... he learned Appellate Court did not properly consider the contentions raised in the appeal. The revision petitioner was on bail during trial and he did not misuse the liberty so granted to him. Fine amount has already been deposited by the petitioner. The petitioner is in jail from the date of ju ...
Madhya Pradesh High Court (Gwalior Bench)
Ranjana Pagar-Gawande And Others Vs Neena Paresh Shah And Others
.... this court is thus whether act of the respondent can be said to amount to an offence under PCPNDT Act and whether speeches amount to propagation of sex selection or advertisement of any diagnostic technique. In this case admittedly there is no propagation of any modern day & established tec ...
Bombay High Court (Aurangabad Bench)
Federation Of Obstetrics And Gynecological Societies Of India (FOGSI) Vs Union Of India And Others
.... genetic diagnosis 14. Result of (a) pre-natal diagnostic procedure (give details) (b) Ultrasonography Normal/Abnormal (specify abnormality detected, if any). 15. Date(s) on which procedures carried out. 16. Date on which consent obtained. (In case of invasive) 17. ...
Supreme Court Of India
Pooja Agrawal Vs Shivbhan Singh Rathore and Others
.... the subsequent offence. (3) Any person who seeks the aid of a Genetic Counseling Centre, Genetic Laboratory or Genetic Clinic or of a medical geneticist, gynecologist or registered medical practitioner for conducting pre-natal diagnostic techniques on any pregnant woman (including such woman unl ...
Madhya Pradesh High Court (Gwalior Bench)
Tej Sharma and Others Vs State of Rajasthan and Others
.... hin the category of class of persons as referred to in section 23 of the PCPNDT Act. The scheme of PCPNDT Act does not classify offences. The provisions of sections 23 and 25 classify the offenders and not the offences. At one hand, specific penalty has been provided for certain class of persons, wh ...
Rajasthan High Court
Zaheda Vs The State of Maharashtra
.... nd prohibition of communicating the sex of foetus. Section 6 of the Act prohibits determination of sex by Genetic Counselling Centre or Genetic Laboratory or Genetic Clinic or any person. Rule 9 relates to maintenance and preservation of records and this inter-alia includes keeping record in respect ...
bombay high court (aurangabad bench)
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