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Sir Shadi Lal Distillery and Chemical Works, Mansurpur, U.P. and Another Vs State of U.P. and Others
Decision:
Dismissed
10-01-1996
.... ar provision in the Karnataka Excise Act, 1965 has been interpreted by this Court in the case of Khoday Distilleries Ltd. v. State of Karnataka [ 1990 (10) SCC 304 : (1995) 7 Scale 262] as covering all activities which regulate the activity of manufacture, distribution and sale of liquor. Sect ...
Supreme Court of India
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