CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Supreme Court: All MIDC Units are Exempt From Property Tax Until Services are Transferred to NMMC - (01 Jun 2026)

MRTP/ COMPETITION LAWS

SC ruled that industries in Trans Thane Creek Industrial Area are exempt from paying property tax to the Navi Mumbai Municipal Corporation as long as Maharashtra Industrial Development Corporation provides essential civic services such as roads, drainage, water supply, street lighting & sewerage.

Tags : NAVI MUMBAI MUNICIPAL CORPORATION; MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION; PROPERTY TAX  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved