Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Kerala HC Declares Kerala Tax on Paper Lotteries Act Unconstitutional - (11 May 2020)

CONSTITUTION

Kerala High Court has declared that the Kerala Tax on Paper Lotteries Act, 2005 is unconstitutional, observing that the Act was lacking legislative competence to impose tax under the impugned Act on state organised lotteries by deriving its source of power from Entry 62 of List II of the Constitution of India, 1949.

Tags : KERALA HIGH COURT   KERALA TAX ON PAPER LOTTERIES ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved