REGENT COMPUTRONICS PVT. LTD.

KANTILAL AND CO. Appellant

V/S

STATE Respondents

Referred Judgements :-

KOCHAN VELAYUDHAN V. STATE OF KERALA [REFERRED]
DISTRICT COLLECTOR HYDERABAD AND OTHERS V. M/S. IBRAHIM AND CO. ETC. [REFERRED]
STATE OF BOMBAY VS. F N BALSARA [REFERRED]
POOVERJEE B BHARUCHA VS. EXCISE COMMISSIONER AND THE CHIEF COMMISSIONER AJMER [REFERRED]
TIKA RAMJI OTHERS VS. STATE OF UTTAR PRADESH [REFERRED]
STATE OF BOMBAY VS. R M D CHI MARBAUGWALA ADVOCATE GENERAL OF MYSORE INTERVENER [REFERRED]
ATIABARI TEA CO LIMITED KHAYERBARI TEA CO LIMITED H P BARUA HASIMARA TEA COMPANY LIMITED MOABUND TEA COMPANY LIMITED VS. STATE OF ASSAM:STATE OF ASSAM:STATE OF ASSAM:STATE OF ASSAM:STATE OF ASSAM [REFERRED]
AUTOMOBILE TRANSPORT RAJASTHAN LIMITED VS. STATE OF RAJASTHAN [REFERRED]
STATE OF MADRAS VS. N K NATARAJA MUDALIAR [REFERRED]
T G VENKATARAMAN VS. STATE OF MADRAS [REFERRED]
STATE OF KERALA VS. A B ABDUL KADIR [REFERRED]
G K KRISHNAN A SUBRAMANYAM SIVA TOURISTS VS. STATE OF TAMIL NADU:GOVERNMENT OF TAMIL NADU:STATE OF TAMIL NADU [REFERRED]
FATEHCHAND HIMMATLAL MAHADEO VS. STATE OF MAHARASHTRA [REFERRED]
GANGA SUGAR CORPORATION LTD VS. STATE OF UTTAR PRADESH [REFERRED]
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]
CHANDULAL JETHALAL JAYASWAL VS. STATE OF GUJARAT [REFERRED]
YOGESH TRADING CO KOTACHERY VS. INTELLIGENCE OFFICER OF SALES TAX CANNANORE [REFERRED]
STATE OF MAHARASHTRA VS. SHESHAPPA DUDHAPPA TAMBADE [REFERRED]

JUDGEMENT

(1.) The petitioners in all these cases are dealing in a kind of jaggery which is known as rotten gur. They challenge in all these petitions the vires of sec. 2 (39A) sec. 64 sec. 64A and sec. 70A of the Bombay Prohibition Act 1949 The impugned sections were inserted by Gujarat Legislature by enacting Bombay Prohibition (Gujarat Amendment) Act 1978 The Act was preceded by an Ordinance. We may state that the Ordinance was in the same terms as the Amendment Act is. The Ordinance was promulgated in 1977.

(2.) The contentions which have been raised on behalf of the petitioners are as follows :-

(3.) That order was replaced by another order which the Government of Bombay made on 6th November 1958 under clause (b) of sec. 139 of the Bombay Prohibition Act 1949 It defined rotten gur in the following terms:-

Click here to view full judgment.

KANTILAL AND CO Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address