food adulteration act
Case BriefsSupreme Court

Section 19(2)(a)(ii) of the Prevention of Food Adulteration Act, 1954 provides that a vendor shall not be deemed to have committed an offence pertaining to the sale of any adulterated or misbranded article of food if he proves that he purchased the article of food from any manufacturer with a written warranty.

Case BriefsHigh Courts

Madhya Pradesh High Court: A Single Judge Bench of Anjuli Palo, J. upholding the lower court conviction order noted that the evidence