SC Refuses to Entertain Petition Seeking Direction for Union to Establish Ministry for Sr. Citizens  ||  SC: Can’t Review Orders Solely on Ground that Consent Was Not Provided in Writing  ||  NCLT Orders Liquidation of Budget Air Carrier Go First Airways  ||  Kerala HC: Diocese Not Entitled to Claim Compensation for Death of Deceased Priest  ||  SC: Cannot Declare Judgement of High Court Illegal Under Article 32 of COI  ||  Supreme Court Explains Doctrine of Merger  ||  SC: Arresting Accused Once Chargesheet is Filed and Cognizance is Taken is Unusual  ||  SC: Arresting Accused Once Chargesheet is Filed and Cognizance is Taken is Unusual  ||  SC: Order Reserving Posts for Women in Delhi HC and Bar Association Apply to NGT Bar Association  ||  SC Expresses Concern Over Lack of Scope to Reduce Marks of Candidate for Designation as Sr. Advocate    

Supreme Court Defers Hearing on Liquor Ban Till Summer Recess - (14 Apr 2017)

Supreme Court has said that it would hear after vacations a matter challenging decision to denotify highways to overcome liquor ban.

Tags : SUPREME COURT   LIQUOR BAN  

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