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SC Gives Split Verdict on ‘Can Tax Exemption be Claimed Based on Doctrine of Legitimate Expectation’ - (15 May 2023)

SALES TAX/VAT

Supreme Court division bench comprising of Justices M.R. Shah and Krishna Murari has rendered a split verdict on whether tax exemption can be claimed based on doctrine of legitimate expectation.

Tags : SUPREME COURT   SALES TAX   EXEMPTION   DOCTRINE OF LEGITIMATE EXPECTATION  

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