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    

J&K&L HC: Designated Authority May Not Issue License in Case of Dispute Between Restaurant Co-Owners - (15 Sep 2022)

CIVIL

Jammu & Kashmir & Ladakh High Court has held that if there are multiple owners of authorized premises and only one applies for license while others object, designated authority may not issue license under Section 31 of Food Safety and Standard Act 2006, unless dispute between co-sharers is settled.

Tags : JAMMU & KASHMIR & LADAKH HIGH COURT   DESIGNATED AUTHORITY   LICENSE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved