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    

SC: Meghalaya’s Right to do Business in Lotteries Subject to Parliamentary Legislation - (12 May 2023)

CONSTITUTION

Supreme Court while rejecting centre’s challenge of maintainability of Meghalaya’s suit challenging provisions of Lotteries Regulation Act, has held that State seeks to assert its right to do business in lotteries under Article 298B and its powers to do so is subject to Parliamentary legislation.

Tags : SUPREME COURT   LOTTERIES REGULATION ACT   PARLIAMENTARY LEGISLATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved