Court News
Called a ‘Licence’, Taxed as a Lease: Supreme Court Says Three-Year Fishing Rights in a Reservoir Attract Stamp Duty
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9 articles
Court News
Tenant’s Agreement to Buy the Rented House Is Not a Conveyance: Supreme Court Says No Extra Stamp Duty, Lets It Be Exhibited
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Court News
Haryana Can’t Claw Back Stamp Duty Waiver From Land-Losing Farmers by Letter: P&H HC Quashes Withdrawal in 113 Petitions
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Court News
Lost Your e-SBTR Stamp Duty Receipt? Bombay High Court Says Refund Cannot Be Refused for That Reason Alone, Orders Verification From Official Records
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Court News
Is Fraud Needed for a Stamp Duty Reference? Supreme Court Doubts V.N. Devadoss and Refers Section 47-A Question to Larger Bench
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Court News
Stamp Duty & Registration Charges 2024: What Homebuyers Must Budget For
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Court News
Property Gift Deeds 2026: Tax Rules & Legal Validity
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Court News
Gift Deed vs Will: The Big Property Transfer Decision in India
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Court News
Supreme Court Clarifies: Registering Authority Loses Control Once Document Is Registered Under Stamp Act
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