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    

Del. HC: Regulation by FSSAI Enhancing Size of Statutory Warning on Pan Masala Packages, Upheld - (11 Jul 2024)

CIVIL

Delhi High Court has upheld the regulation issued by the Food Safety and Standards Authority of India (FSSAI) that enhanced the size of statutory warning on the packs of pan masala from 3mm to 50% of the front-of-pack of the label.

Tags : DELHI HIGH COURT   FSSAI   STATUTORY WARNING   PAN MASALA  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved