industrial regulation, statutory compliance, environmental law, administrative action, commercial law

0 04 Aug, 2021
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M/S. Cheminova India Ltd. & Anr. Vs. State of Punjab & Anr.

Supreme Court Of India Criminal Appeal /749/2021

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Case Background

Two distinct instances concerning Cheminova India Limited pertain to mislabeling of insecticide samples, wherein quality control inspectors identified that the concentrations of active ingredients in the samples were below the ... declared values.

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