Life Insurance Corporation Of India Vs State Of Rajasthan And Ors.
.... of List III, albeit such duty must be imposed as per the rate prescribed by a Parliamentary legislation under Entry 91 of List I. 17. In view of the above explanation, the issue relating to legislative competence raised by the learned ASG conclusively ends. However, the learned ASG has rais ...
Supreme Court Of India
State of Rajasthan Vs Nvuoco Vistas Corporation Limited
.... ering the document in question as “Conveyance” and to determine the value of the land in question for the purpose of stamp duty. It is further argued that the respondent/writ-petitioner has failed to controvert the said position, therefore, the document has rightly been considered as “Con ...
Rajasthan High Court (Jodhpur Bench)
Gayatri Devi (Smt.) Vs Board of Revenue and Others
.... act a conveyance and thus notice was issued to Smt. Ganga Devi. 6. Learned Dy. Govt. Advocate does not dispute that subsequently after registering the released deed inspection was conducted by the Auditor General of Rajasthan and it was found that this document was wrongly registered as released ...
Rajasthan High Court (Jaipur Bench)
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