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Bom. HC: Amount Collected by Revenue Without Authority of Law Amounts to Unjust Enrichment - (17 Oct 2024)

CUSTOMS

Bombay HC has reiterated that an amount collected by Revenue without the authority of law or by the erroneous application of the provision of law, if retained by the Revenue all along without having any legal right to retain the same, such collection and retention would amount to unjust enrichment.

Tags : BOMBAY HIGH COURT   UNJUST ENRICHMENT   AUTHORITY OF LAW  

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