UNION CARBIDE CORPORATION LTD. Vs. UNION OF INDIA
LAWS(SC)-1994-10-86
SUPREME COURT OF INDIA
Decided on October 20,1994

Union Carbide Corporation Ltd. Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

Venkatachaliah, J. - (1.) Sir Ian Percival, the Sole Trustee, Bhopal Hospital Trust has submitted a Report. Tilts Report is placed on record.
(2.) The two points in the Report that may require consideration presently are as to the exemption from the Duties of Custom on the equipment to be imported for the Hospital. Union of India appears to have indicated their intention to exempt the imports of Hospital equipment. The exemption shall be confined to the actual import duty. So far as the transfer of funds sought for purchase of equipment are concerned, the matter will rest with the Committee constituted, by the Government. The Committee shall decide how much and at what times the monies have to be spent on the purchase of equipment from outside India.
(3.) All other matters raised in the Report are merely placed on record without any specific sanction or orders thereon.;


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