Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

J&K HC Orders Action Against Top Officers for Excise Policy Manipulation - (29 Dec 2020)

EXCISE

Jammu and Kashmir High Court has asked the chief secretary to examine the role of top officers for tinkering with provisions of law, scrapping arbitrary clauses in the excise policy of past three years which permitted allotment of liquor vends to individuals for a period of five years.

Tags : JAMMU AND KASHMIR HIGH COURT   EXCISE POLICY MANIPULATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved