Full Bench consisting of The Chief Justice, Dr. Justice Vineet Kothari and Justice P.N. Prakash is constituted in the Principal Seat at Madras to hear the cases relating to TASMAC Shops in the State of Tamil Nadu filed and pending in the Principal Seat at Madras and Madurai Bench through Video Conferencing on Thursday, 14.05.2020.
Read the Notification here:
Madras High Court
Read More:
- Madras HC | Payment for purchase of liquor should be made through approved E-payment applications; Purchase of liquor allowed twice in a week [Read Directions]
- Madras HC | TASMAC directed for closure of all liquor shops due to breach of guidelines imposed amid COVID-19 lockdown; State & TASMAC may resort to home delivery of liquor
- Madras HC | Liquor shops that were opened in neighbouring Kerala & far off Mumbai were closed down by those Governments to save human lives, but, alas, this State failed to learn any lesson!