REGENT COMPUTRONICS PVT. LTD.

Goel Industries Appellant

V/S

OM PRAKASH MITTAL Respondents

Referred Judgements :-

BALMUKAND JAINARAYAN AND ANOTHER V. AMBADAS DAMOAR AND OTHERS [REFERRED TO]
LAKSHMINATH V. BENARES BANK LTD. AND OTHERS [REFERRED TO]
MOHINDER SINGH V. NAGINA MAL [REFERRED TO]
LALA UTTAM CHAND V. PERMA NAND AND OTHERS [REFERRED TO]
HAMDARD DAWAKHANA WAKF DELHI VS. STATE OF DELHI [REFERRED TO]
KADORILAL VS. SUKHLAL SAJAN SINGH [REFERRED TO]
RAGHUNATH PRASAD VS. MANGI LAL [REFERRED TO]

JUDGEMENT

(1.) THIS revision preferred by the defendants challenges admissibility of the instrument dated 12.2.1988, forming basis of the suit, admitted by the Trial Court in evidence as promissory note, treating it to be properly stamped.

(2.) THE instrument reads as under :

(3.) THE proper stamp duty payable on a promissory note is to be found mentioned in Article 49 of the Stamp Act which reads as under :-

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GOEL INDUSTRIES Vs. OM PRAKASH MITTAL

Referred Judgements :-

JUDGEMENT

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