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    

Delhi HC Issues Notice Over Grant of License for Opening Liquor Shop in Residential Area - (15 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 area. The Court has taken note of the petitioner's submission that opening of a liquor shop in a residential area affects the movement of women and children, and issued notice to the Commissioner, Excise, Entertainment & Luxury Tax Department of Delhi Government, who has granted license for the said shop.

Tags : DELHI HIGH COURT   LICENSE FOR OPENING LIQUOR SHOP  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved