REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Chandraprakash Khushaldas Sindhi Respondents

Referred Judgements :-

BADRI PRASAD V. STATE OF M. P. [REFERRED TO]
STATE OF GUJARAT V. NATWARLAL PITAMBARDAS SHAH [REFERRED TO]
INDERJEET V. STATE OF U. P. AND ANR. [REFERRED TO]
MANGALDAS RAGHAVJI RUPAREL DARYANOMAL VS. STATE OF MAHARASHTRA [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. SHIV SHANKER [REFERRED TO]
FOOD INSPECTOR CALICUT CORPORATION VS. CHERUKATTIL GOPALAN [REFERRED TO]
GANESHMAL JASHRAJ VS. GOVERNMENT OF GUJARAT [REFERRED TO]
STATE OF TAMIL NADU VS. R KRISHNAMURTHY [REFERRED TO]
FOOD INSPECTOR MUNICIPAL CORPORATION BARODA VS. MADANLAL RAMLAL SHARMA [REFERRED TO]
DINESHCHANDRA JAMNADAS GANDHI VS. STATE OF GUJARAT [REFERRED TO]
SARDARMAL JAIN VS. NAGAR NIGAM [REFERRED TO]
GOVERNMENT OF TAMIL NADU VS. K N RAMAMURTHY [REFERRED TO]
KAMLESHKUMAR BABULAL PATEL VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) The State has preferred this appeal against an order of acquittal recorded by Judicial Magistrate, First Class, Dahod in Criminal Case No. 1986/85 wherein the respondent, (hereinafter referred to as "accused") was tried for an offence punishable under Section 7 r.w. Section 16(1)(a)(1) of the Prevention of Food Adulteration Act.

(2.) Facts as emerges from the record are under:

(3.) xxx xxx xxx.

Click here to view full judgment.

STATE OF GUJARAT Vs. CHANDRAPRAKASH KHUSHALDAS SINDHI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address