COLLECTOR OF STAMPS Vs. SE INVESTMENT LTD

JUDGEMENT

(1.) This appeal is directed against the judgment dated 21.04.2011 delivered by a learned Single Judge of this Court in WP(C) 2393/2010. The only question that arises for consideration in this appeal is whether the learned Single Judge was right in holding that the Government of National Capital Territory of Delhi cannot collect stamp duty on the increased authorized share capital under the Indian Stamp (Delhi Amendment) Act, 2007 (hereinafter referred to as 'the said Act'), in view of the fact that there is no specific entry in Schedule IA enabling the Collector of Stamps to collect stamp duty on the increase in the authorized share capital of a company.

(2.) The facts are as set out in the impugned judgment in paragraphs 2 and 3 thereof:-

(3.) During the pendency of the writ petition an order dated 11 th August 2010 was passed by Respondent No. 4, the operative portion of which reads as under: