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Godrej and Boyce Manufacturing Company Limited Through Its Constituted Attorney & Anr. Vs. The Municipal Corporation of Greater Mumbai & Ors

Supreme Court Of India Civil Appeal /9021/2014

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Case Background

The case was originally filed as a writ petition in the Bombay High Court which dismissed Godrej Boyce s claim for additional TDR Dissatisfied Godrej appealed to the Supreme Court

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Applied Acts & Sections

Article 136 – The Constitution of India 1950

Reference cases

P.Dasa Muni Reddy Vs. P. Appa Rao

mins | 0 | 10 Sep, 1974

Legal Notes

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