High CourtsFull Bench(1911) 01 MAD CK 0039

In Re: The Secretary to the Commissioner of Salt, Abkari and Separate Revenue, Revenue Board's Office

Madras High Court · Decided on 6 January 1911 · Citation: 9 Ind. Cas. 342(1)

HON’BLE JUDGES
Arnold White, C.J · Sankaran Nair, J · Munro, J

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Judgment

2 paragraphs · 49 words
1.

We are of opinion that the receipt mentioned in the letter of the Secretary of Revenue Board is exempt from stamp duty as being a receipt for

payment of money without consideration within the meaning of Article 53 of Schedule I of the Indian Stamp Act, exemption (6).