Rajesh Gupta Huf Vs Principal Commissioner Of Income Tax-11 & Anr
.... ich is the subject matter of lease. By perusal of the above, it is abundantly dear that the transfer of leasehold property, which is in perpetuity or term is not mentioned, then the applicable rates of stamp duty are same as on conveyance deed/sale deed." 10. The assessee describi ...
Delhi High Court
Meesala Krishna Rao Vs Allu Suryanarayana and Another
.... was purchased by plaintiff''s father Meesala Chinna from Gangamma and Rangavenamma for a consideration of Rs. 1,000/- and that the sale consideration was already received and the possession of vacant site together with thatched house was also delivered to the purchaser and regular registered sale de ...
Andhra Pradesh High Court
Avinash Kumar Chauhan Vs Vijay Krishna Mishra
.... ty had also been transferred. Explanation appended to Article 23 of Schedule IA of the Stamp Act as substituted by M.P. Act No. 19 of 1989 reads as under: Explanation.- For the purpose of this Article, where in the case of agreement to sell immovable property, the possession of any immovable p ...
Supreme Court of India
In Re: A Reference from the Board of Revenue under Section 46 of the Stamp Act, 1879. Vs
.... 5 of the Indian Stamp Act (I of 1879) regarding the stamp duty chargeable on a conveyance executed on the 2nd July 1883 by one Mr. J. H. Doyle, of Darjeeling, in respect of the Bloomfield Tea Estate, and in reply to state as follows: " From the paper submitted by you, it appears that Mr. Doyle, b ...
Calcutta High Court
In Re: The Kondoli Tea Co. Ld. Vs
.... er the shareholders in the Kondoli Tea company, Limited, were, I think the Kondoli Tea Company, Limited, was a, separate person, a separate body, and a conveyance to the Kondoli Tea Company, Limited, of property which was the property of the sharers in their individual capacity, was just as much a c ...
Calcutta High Court
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