construction law, government contract, tax liability, Supreme Court India
0  07 May, 2002
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M/S. Mycon Construction Ltd. Vs. State of Karnataka and Anr.

  Supreme Court Of India Civil Appeal /902/1999
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Case Background

The Appeal is filed in Karnataka High Court, where amendments to section 17(6) of the Karnataka Sales Tax Act were upheld as constitutional. On appeal, the supreme Court affirmed ...

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