Supreme Court: States Have Right to Levy Tax on Mineral Rights - (25 Jul 2024)
MINES AND MINERALS
Supreme Court by an 8:1 majority has held that royalty paid by mining operators is not in the nature of tax and the payments made to the government cannot be deemed to be a tax merely because a statute provides for its recovery in arrears.
Tags : SUPREME COURT MINING OPERATORS MINERAL RIGHTS
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