SC: Industrial Policies Cannot be Hit by Doctrine of Promissory Estoppel - (24 Apr 2020)
CONTRACT
Supreme Court has held that the industrial policies or notifications cannot be hit by the doctrine of promissory estoppel. The Court was of the view that industrial policies or notifications are issued in the public interest and in the interest of the Revenue and they do not take away any vested rights conferred under the earlier notifications/industrial policies.
Tags : SUPREME COURT INDUSTRIAL POLICIES
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