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SC: Promissory Estoppel Cannot Be Used to Claim Unintended Benefits, Lays Down Principles - (26 May 2026)

CIVIL

Supreme Court observed that the doctrine of promissory estoppel cannot be invoked to claim benefits under a government policy that was never intended to cover a specific class of industrial units.

Tags : PROMISSORY ESTOPPEL; BENEFITS; CLAIM  

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