B. Govindraj Hegde Vs State of Karnataka
.... Singh v. Union of India, (2006) 12 SCC 753 , was relied upon by the Court. 17. The Division Bench of this Court in State of Karnataka and Others v. Basavaraj Nagoor and Others, ILR 2000 Kar. 870 dealing with a case of public employment, quashed Rule 3-B of the Karnataka Civil Services (General ...
KARNATAKA HIGH COURT
V.R. Prakash Vs Commissioner of Excise In Karnataka, Bangalore
.... as defined under Section 4 of the Act to select and choose the different address in a non-objectionable area within the terms of Rule 5 of Rules of 1967. 10. Rule 5 of Rules 1967 which is quoted below clearly prohibits the sale or vending of liquor on the State/National Highway and near the Inst ...
KARNATAKA HIGH COURT
Jalil Vs The State of Karnataka, The Excise Commissioner, The Deputy Commissioner of Excise and Sri Sheetal C. Patravali
.... actual aspects are traversed by filing the affidavit of the Inspector of Excise, Belgaum North Range, Belgaum, with the statement that the distance between the masjid and the liquor shop in question is 106.80 meters and a fresh survey is conducted to verify whether the liquor shop was falling within ...
Karnataka High Court
S.C. Srinivasa Vs The Commissioner of Excise in Karnataka and Others
.... missed the appeal holding that as per Rule 5 of the Karnataka Excise Licences (General Conditions) Rules, 1967, in a residential locality, no licence to vend liquor can be granted. 7. According to the Tribunal, if literal interpretation is given to Rule 5 of the Rules, then it would follow that w ...
Karnataka High Court
Rajendra Jyotiba Desai and Another Vs State of Karnataka and Others
.... cessary for the preservation of the public peace or the prevention of the spreading of any infectious diseases. (2) If any riot or any unlawful assembly is apprehended or occurs in the vicinity of any such shop, any Magistrate or any Police Officer not below the rank of a Sub-Inspector, who is pr ...
karnataka high court (dharwad bench)
Prof. G. Shainesh and Others Vs The State of Karnataka and Others
.... reaches. Reading of this provision envisages that nearest path by which pedestrian ordinarily reaches, has to be understood in the conformity with the traffic rules and the provisions of Traffic Control Act and not otherwise. He also referred to Section 69 of the Police Act and submitted that, ther ...
Karnataka High Court
Hotel Basant Residency Vs The Excise Commissioner, Bangalore Division, Karnataka Appellate Tribunal and Sri Jain Swetamber Murthipujak Mandir (Popularly known as Gandhinagar Jain Temple) and Others
.... as received by this court, the distance being 100 metres and there being no reason at all which had been recorded and as had been noticed by the commissioner for grant of special approval, there is absolutely no prima fade case in favour of the petitioner; that the tribunal has rightly declined the ...
Karnataka High Court
Karnataka Wine Merchants Association Vs State of Karnataka
.... arry liquor with him during travel but would be tempted, if on the way he sees liquor shop and stop the vehicle and consume liquor. The allegation that for every 15 to 20 Kms. distance on the National Highways there is a Municipality and generally within a distance of 20-25 KMs. in the State Highway ...
Karnataka High Court
B.N. Raghuram Vs State of Karnataka
.... that Rule-5 deals with regard to restriction of location of shops and not the localities. But, Section 71(2)(e) gives power to the State Government to make Rules regulating the periods and localities. In other words, according to him the State Government had no power to frame Rules restricting loca ...
Karnataka High Court
C.L. Kalappa Vs Deputy Commissioner (Excise)
.... e applicant and only thereafter if he is satisfied that there is no objection to grant the licence applied for, the licence may be granted on payment of the prescribed fee. Rule 6 says that no premises shall be used for the sale of the liquor concerned unless it is approved by the Deputy Commissione ...
Karnataka High Court
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