High CourtsSingle Bench(1882) 03 CAL CK 0020

Jantoo vs Radha Canto Doss

Calcutta High Court · Decided on 15 March 1882 · Citation: (1882) ILR (Cal) 515

HON’BLE JUDGES
Richard Garth, C.J

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 74 words

Richard Garth, C.J.—I have had great doubt about this question. But having regard to what appears to be the general opinion of the Judges, and also to the inconvenience that would arise, if the stamp-fee upon such appeals were to vary according to the nature of the issues raised in each case, I think it will be advisable to order that a uniform fee of Rs. 10 should be charged in all such cases.