REGENT COMPUTRONICS PVT. LTD.

MONI SENAN Appellant

V/S

STATE Respondents

Referred Judgements :-

STATE OF BOMBAY VS. F N BALSARA [REFERRED TO]
POOVERJEE B BHARUCHA VS. EXCISE COMMISSIONER AND THE CHIEF COMMISSIONER AJMER [REFERRED TO]
TIKA RAMJI OTHERS VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF ASSAM GOLAP CHANDRA NEOG KHAN DEONARAYAN SINGH HARIDAYANANDA KAKATI RAHOT CHANDRA RAJKHOWA VS. SRISTIKARDOWERAH:SRISTIKAR DOWERAH:RAFIQUAL PETITIAIN:TULESWAR SAIKIA:RAHOT CHANDRA BURGAHAIN:SUKHRAM KOIRI [REFERRED TO]
STATE OF BOMBAY VS. R M D CHI MARBAUGWALA ADVOCATE GENERAL OF MYSORE INTERVENER [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
STATE OF ORISSA VS. HARINARAYAN JAISWAL [REFERRED TO]
AMAR CHANDRA CHAKRABORTY VS. COLLECTOR OF EXCISE GOVERNMENT OF TRIPURA [REFERRED TO]
NASHIRWAR SETHI WINE STORES P RAMACHANDRA JOSEPH MICHAEL T GOVINDAN KUTTY MENON P M CHOKO VS. STATE OF MADHYA PRADESH [REFERRED TO]
HAR SHANKAR VS. DEPUTY EXCISE AND TAXATION COMMR [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SYNTHETICS AND CHEMICALS LTD:STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
STATE OF TAMIL NADU VS. HIND STONE [REFERRED TO]
SOUTHERN PHARMACEUTICALS AND CHEMICALS TRICHUR P KRISHNA WARIYAR VS. STATE OF KERALA [REFERRED TO]
ISSAC VS. ASSISTANT EXCISE COMMISSIONER [REFERRED TO]

JUDGEMENT

(1.) The formation of a public sector Corporation exclusively licensed for possession and supply of foreign liquor in wholesale, in the entire State of Kerala is the main subject of challenge in these writ petitions.

(2.) Regulated and restrained by the Kerala Abkari Act and the rules, Cochin Wines and Allapat Brothers, two partnership concerns carrying on business in liquor held licences in Form FL. 1 which assure them 'the privilege of supplying foreign liquor by wholesale and selling in retail' and the "right to vend foreign liquor in specified shops subject to the terms and conditions of their license. The conditions of the licence and the relevant rules insist that the licensee shall purchase his supplies of foreign liquor only from the Corporation owned by the Government and holding an FL. 9 licence.

(3.) Kerala Abkari Act consolidates and amends the law relating to the import, export, transport, manufacture, sale and possession of intoxicating liquor, and of intoxicating drugs in the State of Kerala.

Click here to view full judgment.

MONI SENAN Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address