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SC: Government Not Bound by Estoppel in Sovereign, Legislative, or Executive Actions - (24 Sep 2025)

CIVIL

Supreme Court has ruled that estoppel cannot be invoked against the Government when it is exercising its legislative, sovereign, or executive powers. The Court also stated that the plea of waiver faces a particularly high bar when raised against the Government.

Tags : ESTOPPEL   GOVERNMENT   LEGISLATIVE   EXECUTIVE  

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