Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

SC Issues Notice on Nestle's Plea against NCDRC’s Retest Order - (16 Dec 2015)

Supreme Court has sought Centre’s response on Nestle India's plea challenging "legality and correctness" of National Consumer Disputes Redressal Commission (NCDRC) order directing testing of 16 samples of Maggi noodles to ascertain their safety for consumption.

Tags : SUPREME COURT   NESTLE   MAGGI  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved