REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

GALAXI PHARMA Respondents

Referred Judgements :-

GIRIJANANDINI DEVI V/S BIJENDRA NARAIN CHOUDHARY [REFERRED]
SHIVAJI SAHEBRAO BOBADE V/S STATE OF MAHARASHTRA [REFERRED]
STATE OF KARNATAKA V/S HEMAREDDY [REFERRED]
RAMESH BABULAL DOSHI V/S STATE OF GUJARAT [REFERRED]
JASWANT SINGH V/S STATE OF HARYANA [REFERRED]
BHAGWAN SINGH V/S STATE OF MADHYA PRADESH [REFERRED]
RAJ KISHORE JHA V/S STATE OF BIHAR [REFERRED]
STATE OF PUNJAB V/S POHLA SINGH [REFERRED]
V.N. RATHEESHV. STATE OF KERALA [REFERRED]
STATE OF GOA V. SANJAY THAKRAN [REFERRED]
CHANDRAPPA V. STATE OF KARNATAKA [REFERRED]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED]
GIRJA PRASAD (DEAD) BY L.R.S. VS. STATE OF M.P. [REFERRED]

JUDGEMENT

(1.) By way of this Appeal, the present appellant has challenged the judgment and order dated 12th August, 1993 whereby the present-respondents, original-accused are acquitted against prosecution under Section (18)(a)(1) of the Drugs and Cosmetics Act, 1940 [hereinafter referred to as Sthe Act ] .

(2.) The brief facts of the prosecution case are as under;

(3.) To prove the case of adulteration of drug of which the sample was purchased, the Prosecution has examined the following witnesses;

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STATE OF GUJARAT Vs. GALAXI PHARMA

Referred Judgements :-

JUDGEMENT

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