REGENT COMPUTRONICS PVT. LTD.

H.T. Media Ltd Appellant

V/S

STATE Respondents

Referred Judgements :-

KRISHNA PILLAI V. T.S. RAJENDRAN AND ANR. [REFERRED TO]
STATE OF MADRAS VS. A VAIDYANATHA IYER [REFERRED TO]
HAMDARD DAWAKHANA KALIPADA DEB LAKSHMAN SHRIPATI LTPURE ALIAS LAKSHMAN SHRI PATI IMPORE A B CHOUDHRI VS. UNION OF INDIA [REFERRED TO]
MAHADEOLAL KANODIA VS. ADMINISTRATOR GENERAL OF WEST BENGAL [REFERRED TO]
ZAFFAR MOHAMMAD ALIAS Z M SARKAR VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
RASHMI KUMAR VS. MAHESH KUMAR BHADA [REFERRED TO]
BHARAT DAMODAR KALE VS. STATE OF ANDHRA PRADESH [REFERRED TO]
AHMEDABAD PVT PRIMARY TEACHERS ASSOCIATION VS. ADMINISTRATIVE OFFICER [REFERRED TO]
JAPANI SAHOO VS. CHANDRA SEKHAR MOHANTY [REFERRED TO]
OFFICIAL LIQUIDATOR VS. DAYANAND [REFERRED TO]
K S SAINI VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) By virtue of these four Petitions (Crl. M.C.3060/2010, 3922/2010, 3456/2011 and 837/2012), the Petitioners who are the publisher/printer and local editors seek quashing of the four complaints and the summoning order dated 18.11.2010, 09.08.2010, 13.12.2010 and 08.08.2011 respectively.

(2.) Before proceeding further, let me in brief state about the advertisements which are alleged to be in violation of Section 3 of the Drugs and Magic Remedies(Objectionable Advertisement) Act, 1954 (the act of 1954).

(3.) The Petition relates to an advertisement dated 22.08.2009 published in Hindustan(Hindi) whereby the advertiser claimed instant relief from diseases like high blood pressure, sugar through a fully Ayurvedic medicine which did not have any side effect. As per the advertisement, the patient was advised to contact Dr. Bengali(Kishan Malik) at the address as mentioned in the advertisement.

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H.T. MEDIA LTD Vs. STATE

Referred Judgements :-

JUDGEMENT

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