Smt. Nanibai Wd/O. Laxmanrao Navkhare (Dead) Thr. Lrs. Vs Vitthalrao Marotrao Navkhare Thr. His Spl. P.O.A., Manohar V. Navkhare
.... unication dated 9/11/2006, had directed the Tahsildar to sanction the partition chart prepared by the TILR and thereafter, to take steps for giving possession to the parties. Thereafter, immediately notices have been issued on 20/11/2006 and 25/6/2007 for handing over the possession.” 15. ...
Bombay High Court (Nagpur Bench)
State Of H.P. & Others Vs M/s Indorama India Pvt. Ltd. & Another
.... rtant matter which after the exercise of due diligence was not within their knowledge or could not be brought to the notice of the Court at the time of passing of the judgment. All pleas raised before us were in fact addressed for and on behalf of the petitioners before the Bench which, after co ...
High Court Of Himachal Pradesh
Kanchan Bajrang Powar And Ors Vs Aappa Dagdu Powar And Ors
.... liance was placed by Mr. Koregave, the trial court had rejected the permission to lead secondary evidence on the premise that the copy of the rent note sought to be produced by the appellant was of doubtful veracity. In that context, the Supreme Court observed that, the trial court was not justi ...
Bombay High Court
Suhas Damodar Sathe Vs State Of Maharashtra And Ors
.... an initial agreement followed by a final conveyance—only one of those instruments is chargeable with the full rate of stamp duty, while the remainder may be subjected to nominal duty, provided the full duty has been paid on one principal instrument. The legislative design here is to prevent dou ...
Bombay High Court
Ramesh Mishrimal Jain Vs Avinash Vishwanath Patne & Anr
.... the document provides that possession has to be taken without execution of the conveyance, certainly it would attract the appropriate duty. If the agreement provides that possession will be handed over on the execution of a conveyance as contemplated under Section 11 of the MOF Act, then the Ex ...
Supreme Court Of India
Harshit Harish Jain & Anr Vs State Of Maharashtra & Ors
.... . The answer is in the negative. The claim to compensation which the appellant was entitled to, by reason of the accident was certainly enforceable as a right. So far the period of limitation for commencing a legal proceeding is concerned, it is adjectival in nature, and has to be governed by th ...
Supreme Court Of India
State of Gujarat & Ors. Versus Vs Shalin Mukeshbhai Patel
.... on. - The term "document" also includes any electronic record as defined in clause (t) of sub-section (1) of section 2 of the Information Technology Act, 2000." (21 of 2000) 49. A careful reading of Section 2(g) (ii) indicates that every instrument by which property, whether ...
Gujarat High Court
Shyamsundar Radheshyam Agrawal & Anr Vs Pushpabai Nilkanth Patil & Ors
.... urpose of duty payable under the Bombay Stamp Act and there was no obligation in the agreement to enter into a conveyance at a later stage and clearly it was a case which attracted the said Explanation. Handing over of the possession on the very date of execution was not relevant for determining ...
Supreme Court Of India
M/s. Chandiwala Enterprises Vs State Of Maharashtra
.... of purchase of stamps]. 8. Phraseology used in the opening part of the Section indicates that any application made for relief under Section 47 shall be made within the period prescribed herein. This provision further indicates that an application for relief under Section 47 sha ...
Bombay High Court
Superintendent of Stamps & Inspector General of Registration Vs Avil Menezes Resolution Professional of AMW Autocomponent Limited
.... 29, 2013; (b) Penalty of 15% p.a. levied as per the order of the Collector and Additional Superintendent of Stamps, Gandhinagar dated July 29, 2013; (c) Any other stamp duty and penalties levied by any Governmental Authority or Pers ...
National Company Law Appellate Tribunal New Delhi
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