REGENT COMPUTRONICS PVT. LTD.

STATE OF PUNJAB Appellant

V/S

DEBOO Respondents

Referred Judgements :-

KASHMIRI LAL V. STATE OF HARYANA [REFERRED]
BALKAR SINGH V. THE STATE OF PUNJAB [REFERRED]
STATE OF HARYANA V. HAR CHAND [REFERRED]
DALCHAND VS. MUNICIPAL CORPORATION BHOPAL [REFERRED]
TULSIRAM VS. STATE OF MADHYA PRADESH [REFERRED]
STATE OF HARYANA VS. NANU MAL AMAR NATH [REFERRED]
JOGINDER SINGH VS. STATE OF HARYANA [REFERRED]

JUDGEMENT

(1.) Whether Section 13(2) of the Prevention of Food Adulteration Act, 1954 is mandatory or directory in nature is the question in abstract which has been referred for an authoritative decision by a Full Bench in these two Criminal Appeals Nos. 66-DBA and 90-DBA of 1982 ? Yet it has to embed on some facts.

(2.) A broad outline of the case against Deboo Respondent in Criminal Appeal No. 66-DBA of 1982 is this:

(3.) In Criminal Appeal No. 90-DBA of 192 the broad outline of the case is this:

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STATE OF PUNJAB Vs. DEBOO

Referred Judgements :-

JUDGEMENT

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