High Courts(1929) 02 MAD CK 0036

Veerappudayan vs Oganthappudayan

Madras High Court · Decided on 28 February 1929 · Citation: AIR 1929 Mad 599 : 118 Ind. Cas. 492

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Judgment

1 paragraphs · 37 words
1.

Following the decision in Khetra Mohan Saha and Others Vs. Jamini Kanta Dewan and Others, , we hold that the documents are bonds within the meaning of the Stamp Act. The reference will be answered accordingly.