High Courts

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

Calcutta High Court · Decided on 28 March 1870 · Citation: (1870) 03 CAL CK 0001

CASE NUMBER
Special Appeal No. 2852 of 1869

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Judgment

1 paragraphs · 13 words

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