Tamil Nadu Government Notifies Acts on Basis of ‘Deemed Assent’ of Governor  ||  Kerala Becomes the 1st State to Introduce online Permanent Lok Adalat Services  ||  Delhi High Court Judges Express Concern Over Draft Arbitration & Conciliation (Amendment) Bill 2024  ||  Allahabad HC: Not Providing ‘Grounds of Arrest’ is Violative of Article 22(1) of COI  ||  Cal. HC Dismisses PIL Seeking New Process for Scrutiny of Candidates Contesting Bengal Elections  ||  SC: Dealers Not Allowed to Claim ITC for Purchases Linked To Exempt Sales under UPVAT Act  ||  AP HC Grants Conditional Visitation Rights to Father Despite Son being Witness Against him  ||  Delhi HC Grants Relief to ‘Social’ against Excise Dept. Direction to Put on Hold Sale of Liquor  ||  SC: 5 States File Applications Showing Support to Waqf Amendment Act 2025  ||  SC: 5 States File Applications Showing Support to Waqf Amendment Act 2025    

Madras HC Obtains Undertaking from Madurai Collector to Shift Liquor Shops - (07 Sep 2015)

Madras HC has recorded undertaking from Madurai Collector L. Subramanian to shift two liquor shops run by Tamil Nadu State Marketing Corporation (TASMAC) while disposing of a public interest litigation petition filed by Samooga Needhi Kalvi Panpattu Maiyam.

Tags : MADRAS HC  MADURAI COLLECTOR  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved