High Courts

Robert and Charriol vs C.G.M. Shircore

Calcutta High Court · Decided on 17 August 1871 · Citation: (1871) 08 CAL CK 0001

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Judgment

1 paragraphs · 29 words

Phear, J.—(After taking time to consider), said, the document was not a bond within the terms of the Stamp Act, and therefore only required a stamp of eight annas.