High Courts(1894) 03 MAD CK 0003

In Re: Reference under Stamp Act, Section 46

Madras High Court · Decided on 1 March 1894 · Citation: (1894) ILR (Mad) 280 : (1894) 4 MLJ 104

AI Structured Summary

Not yet generated for this judgment

Judgment

2 paragraphs · 41 words
1.

We are of opinion that the document is an agreement for a lease and that it must be stamped as such under Article 4, Schedule I of Act I of

1879, notwithstanding that another instrument was intended to be executed.