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STAR ENTERPRISES ETC. ETC. vs. CITY AND INDUSTRIAL DEVELOPMENT CORPORATLON OF MAHARASHTRA LTD. & ORS.

SCR Citation: [1990] 2 S.C.R. 826
Year/Volume: 1990/ Volume 2
Date of Judgment: 30 April 1990
Petitioner: STAR ENTERPRISES ETC. ETC.
Disposal Nature: Appeals Dismissed
Neutral Citation: 1990 INSC 165
Judgment Delivered by: Hon'ble Mr. Justice Ranganath Misra
Respondent: CITY AND INDUSTRIAL DEVELOPMENT CORPORATLON OF MAHARASHTRA LTD. & ORS.
Case Type: CIVIL APPEAL /2076-2078/1990
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
  • Maharashtra Regional And Town Planning Act, 1966 (37 of 1966)
  • Constitution Of India
  • Indian Contract Act, 1872 (9 of 1872)
4. Keyword
  • Maharashtra Regional Town Planning Act
  • 1966
  • New Town Planning Authority
  • Article 298 and 14 of Constitution of India