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1 paragraphs · 13 words
The Court, accordingly, ordered that no refund of stamp duty could be made.
High Courts(1870) 03 CAL CK 0001
The Land Mortgage Bank of India (Credit Foncier Indien) Limited vs Gregory Paul Mehtus.
Calcutta High Court · Decided on 28 March 1870
- CASE NUMBER
- Special Appeal No. 2852 of 1869