Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels  ||  Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action    

Kerala HC Refuses Stay on Kerala Government Notification Banning Online Rummy for Stakes - (09 Apr 2021)

CIVIL

Kerala High Court has refused to interfere with a Kerala Government Notification 'banning online playing of rummy when played for stakes' in plea by three companies, Play Games 24x7, Junglee Games, Head Digital Works and Gameskraft, challenging the Kerala Government's decision to ban 'online rummy when played for stakes' in exercise of its powers under Section 14A of the Kerala Gaming Act, 1960.

Tags : KERALA HIGH COURT   NOTIFICATION BANNING ONLINE RUMMY FOR STAKES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved