SC: Advocate Must Protect Client Confidentiality Even after Client Turns Adversary  ||  SC: Revenue Record Mutation Alone Cannot Defeat a Person’s Property Title  ||  SC: SARFAESI Auction Valid Despite EMD Shortfall Where 25% Price Was Paid on Auction Day  ||  SC: Extended GST Limitation under S.74 Requires Notice to Specify Fraud or Concealment  ||  Allahabad HC Invalidates Key Provisions of Uttar Pradesh Tenancy Law  ||  Delhi HC: Writ Courts Cannot Prescribe Method for Determining Property Tax  ||  Bombay HC: ICC’s ‘No Sexual Element’ Finding Can Be Challenged under POSH Act  ||  Rajasthan HC: Road Widening Demolition Requires Title Claims and Fair Hearing  ||  Allahabad HC: Mere Presence or FIR Nomination is Insufficient for Conviction under Section 149 IPC  ||  MP HC: Employment Secured Through Forged Records Gives No Right to Hold Public Office    

Delhi High Court Quashed Cases over Allegations of Excess Lead Content in Maggi Noodles - (07 Aug 2026)

CRIMINAL

Delhi HC quashed criminal proceedings against food business operators in the 2015 Maggi Noodles case, holding that the prosecution's foundation had substantially eroded after subsequent judicial findings. The case alleged the noodles were unsafe due to lead content exceeding prescribed limits.

Tags : LEAD CONTENT; MAGGIE NOODLES; ALLEGATIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved