municipal taxation, statutory authority, FCI, public sector liability, revenue law
0  19 Mar, 2020
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Food Corporation of India Vs. Brihanmumbai Mahanagar Palika & Ors.

  Supreme Court Of India Civil Appeal /9350-9351/2019
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Case Background

The Food Corporation of India has filed the appeal in the Supreme Court of India against the Bombay High Court decision upholding Mumbai's demand for property tax on FCI storage ...

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