State Of U.P. Through Principal Secretary Vs M/S S.J.P. Infracon Limited And Another
Bench: Division Bench
Acts Referenced
Judgement Snapshot
Case Number
Special Appeal Defective No. 27 Of 2021
Hon'ble Bench
Manoj Misra, J; Rajiv Joshi, J
Advocates
Sanjay Goswami, Shreya Gupta
Acts Referred
- Stamp Act, 1899 - Article 23(a), 35, 35(b), 35(c)
- Constitution Of India, 1950 - Article 142, 265
- Stamp Act, 1899 - Section 2(10), 3, 3(aa), 29, 49, 49(a), 49(b), 49(d)(1), 49(d)(2), 49(d)(3), 49(d)(4), 49(d)(5), 50, 50(3)
- Indian Contract Act, 1872 - Section 65, 72
- General Clauses Act, 1897 - Section 13(2)
Judgement Text
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