licensing authority Archives

Delhi High Court dismisses plea of Pernod Ricard for renewal of its liquor licence on ground of non-maintainability

“A reasoned order dated 13-4-2023 had been passed rejecting the L-1 License application of the petitioner, Pernod Ricard India (P) Ltd. on the ground that documents had been received from investigating agencies alleging the participation of the petitioner and its employees in commonly referred to as the ‘Delhi Excise Policy Scam’.”

Case Briefs High Courts

Calcutta High Court | ACP, Traffic Department does not have the power to suspend the licence; directions issued to release driving licence

Calcutta High Court: Moushumi Bhattacharya, J. took cognizance of a petition which was filed praying for quashing an order passed by the

Case Briefs High Courts

All HC | Order passed based on directions which were overridden cannot sustain in the eyes of law

Allahabad High Court: This petition was filed before a Bench of Saumitra Dayal Singh, J., against the order of the Appellate Authority