REGENT COMPUTRONICS PVT. LTD.

STATE OF KERALA Appellant

V/S

Surendra Das Respondents

Referred Judgements :-

KHANDIGE SHAM BHAT K KRISHNA BHATTA VS. AGRICULTURAL INCOME TAX OFFICER KASARAGOD:AGRICULTURAL INCOME TAX OFFICER KASARAGOD [REFERRED TO]
RASHBIHARI PANDA VS. STATE OF ORISSA [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
P N KAUSHAL LAXMI NARAIN SHAM LAL VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
KHODAY DISTILLERIES LIMITED VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MCDOWELL AND CO [REFERRED TO]
UGAR SUGAR WORKS LIMITED VS. DELHI ADMINISTRATION [REFERRED TO]
BALCO EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
JAVED VS. STATE OF HARYANA [REFERRED TO]
STATE OF KERALA VS. MAHARASHTRA DISTILLERIES LTD [REFERRED TO]
KULDEEP SINGH VS. GOVT OF NCT OF DELHI [REFERRED TO]
RELIANCE ENERGY LIMITED VS. MAHARASHTRA STATE ROAD DEVLOPMENT CORPORATION LTD [REFERRED TO]
STATE OF KERALA VS. B SIX HOLIDAY RESORTS P LTD [REFERRED TO]
STATE OF MAHARASHTRA VS. INDIAN HOTEL & RESTAURANTS ASSN [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This group of Civil Appeals raises the questions with respect to the legality and validity of two amendments introduced by the first Appellant-State of Kerala, in pursuance of its Abkari Policy framed in 2011-2012, in the Foreign Liquor Rules framed under the Kerala Abkari Act, since those amendments have been struck down as unconstitutional by the impugned judgment and order rendered by the High Court of Kerala.

(3.) Rule 13 of the Foreign Liquor Rules governs the grant of licences for the sale of the Indian Manufactured Foreign Liquor ('IMFL' for short). The two amendments which are disputed are as follows:

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STATE OF KERALA Vs. SURENDRA DAS

Referred Judgements :-

JUDGEMENT

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