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Supreme Court: States Have the Power to Regulate Industrial Alcohol - (23 Oct 2024)

CIVIL

Supreme Court has held that under Entry 8 of List II of the Constitution of India, the term intoxicating alcohol includes within its meaning industrial alcohol, therefore, States have the power to regulate and tax the same. The judgement was passed by 8:1 majority with Justice Nagarathna dissenting.

Tags : SUPREME COURT   INDUSTRIAL ALCOHOL   INTOXICATING ALCOHOL  

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