P B Agro LLP vs. Union Of INDIA And Ors
Held
The Delhi High Court dismissed the petition, holding that it lacked territorial jurisdiction as no substantial part of the cause of action arose in Delhi. The impugned notice originated from FDA, Mumbai, and concerned activities in Maharashtra. The Court also applied the doctrine of *forum conveniens*, stating that courts in Maharashtra were the more appropriate forum.
Facts
P.B. Agro LLP, a licensee for VIMAL Elaichi, filed a writ petition challenging a Show Cause Notice issued by FDA, Mumbai, to its brand ambassadors concerning an advertising campaign. The petitioner claimed the notice, though not directly addressed to it, affected its business and was issued without an opportunity of hearing. The respondents challenged the maintainability of the petition on grounds of territorial jurisdiction.
Key Issues
Whether the Delhi High Court had territorial jurisdiction to entertain the writ petition challenging a Show Cause Notice issued by FDA, Mumbai, to brand ambassadors, and whether the doctrine of *forum conveniens* applied.
Sections Cited
Article 226(1), Article 226(2)
AI-generated summary — verify with the full judgment below
W.P.(C) 12664/2026 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI %
Judgment reserved on: 07.09.2026
Judgment pronounced on: 14.09.2026
Judgment uploaded on: 14.09.2026 # CNR No. DLHC010410092026 + W.P.(C) 12664/2026 & CM APPL. 58858/2026
P B AGRO LLP
.....Petitioner Through: Mr. Dayan Krishnan and Mr. Mohit Mathur, Senior Advocates with Dr. Seema Jain, Mr. Ajay K. Jain, Mr. Dushyant K. Mahant, Ms. Shivani G. Mahant, Mr. Ripudaman Sharma, Mr. Harish C. Suri, Ms. Radhika Yadav, Mr. Shreedhar Kale and Mr. Vignesh Ramanathan, Advocates
versus
UNION OF INDIA AND ORS. .....Respondents Through: Mr. Chetan Sharma, ASG with Ms. Rukhmini Bobde, CGSC, Mr. Vinay Koushik, GP, Mr. Vinayak Aren and Ms. Aishwarya Nigam, Advocates for Respondent No. 1 and 4. Mr. Rakesh Chaudhary and Mr. Jay Sharma, Advocates for R-2/FSSAI Mr. Shubham Gill, Officer - R- 4 Signing Date:14.09.2026 18:19:21
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.