Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

Rajasthan HC Dismisses PIL Challenging Re-Opening of Liquor Shops - (15 May 2020)

CIVIL

Rajasthan High Court has dismissed a Public Interest Litigation challenging the Government order for re-opening of liquor shops in the State, amid the lockdown. The Court has refused to interfere with the impugned order, while noting that the Supreme Court had also dismissed a similar petition on 8th May, 2020.

Tags : RAJASTHAN HIGH COURT   RE-OPENING OF LIQUOR SHOPS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved