REGENT COMPUTRONICS PVT. LTD.

Vallabhbhai Parshottambhai Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

RAM KRISHNA DALMIA SHRIYANS PRASAD JAIN JAI DAYAL DALMIA VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. KARTAR SINGH [REFERRED TO]
GOVIND DATTATRAY KELKAR VS. CHIEF CONTROLLER OF IMPORTS AND EXPORTS [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
RAZAKBHAI ISSAKBHAI MANSURI VS. STATE OF GUJARAT [REFERRED TO]
STATE OF TAMIL NADU VS. ANANTHI AMMAL [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MCDOWELL AND CO [REFERRED TO]
STATE OF M P VS. RAKESH KOHLI [REFERRED TO]
KANTILAL AND CO VS. STATE OF GUJARAT [REFERRED TO]
KATIRA CONSTRUCTION LTD VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The petitioners have challenged vires of amended Section 2 (39 -A) of the Bombay Prohibition Act,1949 amended by Gujarat Act, No. 27 of 2003.

(2.) Brief facts are as under : -

(3.) The Bombay Prohibition Act, 1949 pertains to consolidation of the law relating to the promotion, enforcement of and carrying into effect the policy of prohibition. Various provisions have been made in the Bombay Prohibition Act, 1949 for implementing the State's prohibition policy. Section 2 (39 -A) of the Bombay Prohibition Act, 1949 defines the term "rotten gur". Until 29.09.2003, Section 2 (39 -A) defining rotten gur read as under : -

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VALLABHBHAI PARSHOTTAMBHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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