Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

Karnataka HC Upholds Rules That Allow Companies to Operate Retail Liquor Shops - (16 Jul 2021)

CIVIL

Karnataka High Court has upheld the rules that allows the government-owned or controlled companies to operate retail liquor shops sans limitation fixed on the number of liquor shops based on population as per the provisions of the Karnataka Excise Act, 1965, and the Karnataka Excise (Sale of Indian and Foreign Liquors) Rules, 1968.

Tags : KARNATAKA HIGH COURT   RETAIL LIQUOR SHOPS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved