Kararam Rangiah Vs Malla Chengama Naidu

Madras High Court 15 Feb 1906 (1906) 02 MAD CK 0007
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Hon'ble Bench

Subramania Aiyar, J; Moore, J

Acts Referred
  • Stamp Act, 1899 - Section 35(a)

Judgement Text

Translate:

1. The document is a bond and not a promissory note. Venku v. Sitaram 29 B. 82 : 6 Bom. L.R. 841. It consequently can be admitted in evidence

on payment of penalty and stamp duty u/s 35 (a) of the Stamp Act.

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Case Metadata
  • Citation: 43 Ind. Cas. 55
  • Ck Citation: (1906) 02 MAD CK 0007
  • Coram: Subramania Aiyar, J; Moore, J
  • Bench: Division Bench
Referenced Acts & Sections
  • Stamp Act, 1899 - Section 35(a)
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