In Re: Reference under Court Fees Act, Section 5

Madras High Court 31 Jan 1894 (1894) 01 MAD CK 0014
Acts Referenced

Judgement Snapshot

Acts Referred
  • Court Fees Act, 1870 - Section 7(IV)(f)

Judgement Text

Translate:

1. The appeal is capable of being valued and it is for the appellants u/s 7, Clause IV,(f), of the Court Fees Act to say what the value is.

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Case Metadata
  • Citation: (1894) 4 MLJ 22
  • Ck Citation: (1894) 01 MAD CK 0014
Referenced Acts & Sections
  • Court Fees Act, 1870 - Section 7(IV)(f)
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