SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

Allahabad HC: State Liable to Pay Compensation For Death Due to Poisonous Liquor Consumption - (01 Sep 2022)

CIVIL

Allahabad High Court has held that State Government, having complete control and regulation to manufacture and sale of liquor, is prima facie liable to pay compensation to the kin of deceased who die due to the consumption of Poisonous liquor.

Tags : ALLAHABAD HIGH COURT   POISONOUS LIQUOR   COMPENSATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved