High CourtsSingle Bench

Kali Prosad Banerji vs Gisborne and Co.

Calcutta High Court · Decided on 15 July 1883 · Citation: (1884) ILR (Cal) 61

HON’BLE JUDGES
Richard Garth, C.J
ACTS & SECTIONS REFERRED
Court Fees Act, 1870 — Section 19(17)
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Judgment

1 paragraphs · 32 words

Richard Garth, C.J.—I think that Clause 17, of Section 19, Act VII of 1870 is applicable to a case of this kind, and consequently that no Court-fee is payable on the appeal.