The Land Mortgage Bank of India (Credit Foncier Indien) Limited Vs Gregory Paul Mehtus.

Calcutta High Court 28 Mar 1870 Special Appeal No. 2852 of 1869 (1870) 03 CAL CK 0001

Judgement Snapshot

Case Number

Special Appeal No. 2852 of 1869

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

The Court, accordingly, ordered that no refund of stamp duty could be made.

Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (1870) 03 CAL CK 0001
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.