High CourtsFull Bench(1890) 04 MAD CK 0001

In Re:

Madras High Court · Decided on 23 April 1890 · Citation: (1891) ILR (Mad) 255

HON’BLE JUDGES
Weir, J · Muttusami Ayyar, J · Arthur J.H. Collins, J

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Judgment

2 paragraphs · 45 words
1.

We are of opinion that the unstamped instrument executed in Australia and dated 26th May 1862 is not chargeable either under Act XXXVI of

1860 or Act X of 1862 with stamp duty. Consequently no penalty can be levied under Act I of 1879.