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Delhi HC Rejected Pernod Ricard’s Plea Against Denial of Wholesale Liquor License over Excise Case - (02 Jun 2026)

EXCISE

Delhi High Court dismissed Pernod Ricard’s plea against denial of a wholesale liquor licence, holding it has a criminal background under Section 13(1)(c) of the Delhi Excise Act and is ineligible for an L-1 licence, noting the condition sets a minimum standard, not the maximum requirement.

Tags : PERNOD RICARD; LIQUOR LICENSE; EXCISE  

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