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Gujarat HC Holds Pleas Challenging Prohibition on Manufacture of Liquor as Maintainable - (24 Aug 2021)

CIVIL

Gujarat High Court has observed that the law prohibiting the use and consumption of intoxicating liquor has never been put to judicial scrutiny before in context of personal food preferences weaved within the right to privacy. The Court has held as maintainable a batch of writ petitions challenging the prohibition on manufacture, sale and consumption of liquor in the state as per the Gujarat Prohibition Act, 1949.

Tags : GUJARAT HIGH COURT   PROHIBITION ON MANUFACTURE OF LIQUOR  

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