Food Inspector Archives

Ori HC | Any person selling article or food without a license would be punishable under S. 16 (I)(a)(ii) PFA Act as per S. 7(iii) PFA Act

Orissa High Court: S. Muralidhar CJ dismissed the revision petition and set aside the conviction decision of the Trial Court which was

Case Briefs High Courts

Bom HC | Convict under PFA Act acquitted in light on non-compliance of mandatory provisions of Prevention of Food Adulteration Rules

Bombay High Court: The Bench M.G. Giratkar, J. reversed the judgment of Chief Judicial Magistrate, Yavatmal whereby the criminal revision applicant was convicted

Case Briefs High Courts

Evidence of Food Inspector can be accepted without corroboration: Madhya Pradesh HC

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