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High Courts17 Sept 2026

Associated Alcohols And Breweries Limited Vs Union Of India & Ors.

Madhya Pradesh High Court · (2026) 09 MP CK 2424

Constitution of India-Article 226, 151(2), 246, 47, 39(b), Entries 8 & 51 of List II (State List) of the Seventh Schedule, Entry 52 of List I, Entry 21 of List III (Concurrent List) of the Seventh Schedule, Entry 97 of List I of the Seventh ScheduleCompetition Act, 2002-Section 2(h), 2(i), 2(u), 2(x), 3, 3(1), 3(3), 4, 8, 9, 10, 11, 12, 13, 14, 15, 16, 18, 19, 19(1), 19(3), 21, 21A, 26, 26(1), 26(2), 26(8), 27, 28, 29, 26 to 28, 45 and 46, 53A, 53BMadhya Pradesh Excise Act, 1915-Section 13, 14, 16, 17, 62, Chapter-IV
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