Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

Delhi HC Issues Notice Over Grant of License for Opening Liquor Shop in Residential Area - (14 Dec 2021)

Delhi High Court has issued notice on a petition challenging opening of a liquor shop in a shopping complex situated near the residential block of city's Shalimar Bagh are, taking note of the submission that opening of a liquor shop in a residential area affects the movement of women and children.

Tags : DELHI HIGH COURT   LICENSE FOR OPENING LIQUOR SHOP IN RESIDENTIAL AREA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved