Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

Rajasthan HC: Manufacturer Entitled to Receive One Sample of Seized Goods U/S 23(4) of D&C Act - (23 May 2022)

CIVIL

Rajasthan High Court has held that as Section 18A of Drugs and Cosmetics Act, 1940 requires disclosure of the name of the manufacturer alongwith the stockists, and so, manufacturer is also entitled to receive one portion sample of seized drugs in terms of Section 23(4) of the Act.

Tags : RAJASTHAN HIGH COURT   MANUFACTURER   DRUGS AND COSMETICS ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved