INSTITUTE OF HOTEL MANAGEMENT Vs. UNION OF INDIA
LAWS(SC)-2017-1-102
SUPREME COURT OF INDIA
Decided on
January 09,2017
INSTITUTE OF HOTEL MANAGEMENT
Appellant
VERSUS
UNION OF INDIA
Respondents
JUDGEMENT
KURIAN, J. -
(1.) Heard the counsel on both the sides.
(2.) Leave granted.
(3.) The appellants are aggrieved by the steps taken by the respondents for levy of property tax.;
(2.) Leave granted.
(3.) The appellants are aggrieved by the steps taken by the respondents for levy of property tax.;
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