0  11 May, 2016
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M/s Manuelsons Hotels Private Limited Vs. State of Karela & Others

  Supreme Court Of India Civil Appeal/2480/2008
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Case Background

The case concerned the withdrawal of a Polyvinyl Chloride resin import duty exemption before its expiry. The petitioners invoked promissory estoppel, but the court upheld the government's right to amend ...

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