REGENT COMPUTRONICS PVT. LTD.

SARASWATHI DEVI PRATHAP Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

A.C. HARIHARAN V. A.G.SINGARAVELU [REFERRED TO]
SRINAND TALKIES V. STATE OF KARNATAKA [REFERRED TO]
KHANDIGE SHAM BHAT K KRISHNA BHATTA VS. AGRICULTURAL INCOME TAX OFFICER KASARAGOD:AGRICULTURAL INCOME TAX OFFICER KASARAGOD [REFERRED TO]
STATE OF ANDHRA PRADESH VS. NALLA RAJA REDDY [REFERRED TO]
STATE OF KERALA VS. HAJI K HAJI K KUTTY NAHA [REFERRED TO]
INCOME TAX OFFICER SHILLONG VS. R TAKIN ROY RYMBAI [REFERRED TO]
K P VARGHESE VS. INCOME TAX OFFICER ERNAKULAM [REFERRED TO]
FEDERATION OF HOTEL AND RESTAURANT ASSOCIATION OF INDIA VS. UNION OF INDIA [REFERRED TO]
GOWRISHANKARA SWAMIGALU VS. SIDDHAGANGA MUTT [REFERRED TO]

JUDGEMENT

(1.) In these two petitions, the petitioners have questioned the constitutional validity of the provisions of the Karnataka Court Fees and Suits Valuation Act 1958 ('the Act' for short) in so far it relates to the prescription of Court fees on petitions seeking probate or letters of administration.

(2.) The facts of the case, in brief, are as follow:

(3.) The Court fee payable on the petition is regulated by Article 11(1) of Schedule-II and Article 6 of Schedule-I of the Act. Article 11(1) reads: Particulars Proper Artic fee le Application for 11(1) probate or letters of Twenty-fi (i)administration or for ve rupees revocation thereof to have effect throughout India

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SARASWATHI DEVI PRATHAP Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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