State Trading Corpn. India Ltd. Vs New Delhi Municipal Council
.... let from year to year, subject to the deductions provided under the Act. 8. The basis of the impugned judgments which was wholly based on the bye-laws having been thus knocked down, we have to get back to the provisions under the NDMC Act for the purposes of the fixation of the rateable value wh ...
SUPREME COURT OF INDIA
H.K. Choudhary Vs N.D.M.C. and Another
.... out a sanction. The Municipal Corporation of Delhi served a notice of demolition of the premises. The respondent preferred a suit for permanent injunction against the threatened demolition. In Second Appeal that came before the Court the question arose whether the MCD was entitled in law to issue a ...
Delhi High Court
New Delhi Municipal Council Vs The State Trading Corporation of India Ltd.
.... nformation and shall come into force on the expiry of six weeks from the date of publication of this notification." 16. Since the notification (though dated 24th April, 1964) was published on 7th May, 1964, the Bye-laws came into operation some time in the second half of June, 1964. As such, the ...
Delhi High Court
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