CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

SC Recalls its Order for Relocation of Liquor Shop, Passed by Wrongly Apply Highway Distance Rule - (30 Jan 2024)

CIVIL

SC while noticing that it had wrongly applied a precedent while ordering the relocation of a liquor shop in Municipal Area to an area beyond 500 meters from a temple, mosque or an educational institution, has recalled its order and observed that the Rule is applicable to National and State Highways.

Tags : SUPREME COURT   HIGHWAY DISTANCE RULE   LIQUOR SHOP  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved