| S. No. | Title/Description | Date | Document |
|---|---|---|---|
| 1 | Related to Amendment of Food Safety and Standards Act, 2006. | 21-Jun-2018 |
Download  size:( 1.98 MB) |
| 2 | Related to Disposal of cases pending under PFA Act and other orders repealed by FSS Act, 2006. | 14-Mar-2018 |
Download size:( 0.18 MB) |
| 3 | Note on Disposal of old PFA cases. | 14-Mar-2018 |
Download size:( 0.27 MB) |
| 4 | Related to Cases against FBOs for violation of old standards of Food Products even though they are in conformity with the new / revised standards. (Uploaded on: 08.12.2017) | 08-Dec-2017 |
Download size:( 0.27 MB) |
| 5 | Cases pending under PFA Act and other orders repealed by FSS Act, 2006 (Schedule 2). (Uploaded on: 04.10.2017) | 04-Oct-2017 |
Download size:( 1.07 MB) |
| 6 | Writ Petition No. 5285 of 2015 - Gandour India Food Processing Pvt. Ltd Vs Union of India Before Hon'ble Madras High Court (Updated on : 08-03-2015). | 08-Mar-2015 |
Download size:( 0.23 MB) |
| 7 | Writ Petition No. 4124 of 2015 - RMB Chemicals Pvt. Ltd. # Anr vs. Union of India & Ors. Before Hon'ble High Court of Kolkata (Updated on : 08-03-2015). | 08-Mar-2015 |
Download size:( 0.19 MB) |
| 8 | Complaint against Amway India Pvt. Ltd. under Section - 24 of Food Safety and Standards Act, 2006 (Complaint Case No. 17 of 2012) decided by the Hon'ble Court of Adjudication Officer (FSSA) cum Additional District Magistrate (E), Gautam Budh Nagar, Greater Noida, U.P. (Updated on : 08-03-2015). | 08-Mar-2015 |
Download size:( 0.23 MB) |
| 9 | Writ Petition No. 33478 of 2014 - M/s Amrut Distrilleries Ltd. Vs AO Chennai and Ors Before Hon'ble High Court of Madras (Updated on : 08-03-2015). | 08-Mar-2015 |
Download size:( 0.23 MB) |
