REGENT COMPUTRONICS PVT. LTD.

RAHIM KHAN Appellant

V/S

Gh Ahmed Wani Respondents

Referred Judgements :-

UNITED STATES OF AMERICA IN CHICAGO. ROCK ISLAND AND PACIFIC RAILWAY CO. V. WILLIAN MCGLINN [REFERRED TO]
VILAS V. CITY OF MANILA [REFERRED TO]
RAM PRASHAD NARAYAN SAHI AND ANOTHER V. THE STATE OF BIHAR AND OTHERS [REFERRED TO]
BUDHAN CHOWDHRY V. STATE OF BIHAR [REFERRED TO]
STATE OF BOMBAY VS. F N BALSARA [REFERRED TO]
RAM KRISHNA DALMIA SHRIYANS PRASAD JAIN JAI DAYAL DALMIA VS. UNION OF INDIA [REFERRED TO]
PREM CHAND GARG VS. EXCISE COMMISSIONER U P [REFERRED TO]
SOUTH INDIA CORPORATION PRIVATE LIMITED VS. SECRETARY BOARD OF REVENUE TRIVANDRUM [REFERRED TO]
N VENUGOPALA RAVI VARMA RAJAH VS. UNION OF INDIA [REFERRED TO]
VIVIAN JOSEPH FERREIRA DR J EHANGIR RUSTOM SETHNA VS. MUNICIPAL CORPORATION OF GREATER BOMBAY:MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
MANYAMMA VS. MUNICIPAL COMMISSIONER HYDERABAD [REFERRED TO]
D V NARASIMHAM VS. STATE [REFERRED TO]
CENTRAL PROVINCES SYNDICATE PRIVATE LTD VS. COMMISSIONER OF INCOME-TAX NAGPUR [REFERRED TO]
MAHARAJA SHRI UMAID MILLS LTD VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) THIS Special Bench has been constituted by the Honble Chief Justice at the instance of my learned brother Mufti Baha -ud -Din Farooqi J. to consider the constitutional validity of the Court Fees Act, hereinafter referred to as the Act.

(2.) THE material facts leading to the constitution of the Bench are not disputed and may be briefly stated - On November 13, 1971, Rahim Khan son of Moma Khan resident of Gurgari Mohalla, Srinagar, hereinafter referred to as the plaintiff, brought a suit on the original side of this Court against Ghulam Ahmed Wani son of Ghulam Mohamad Wani of Syed Hamidpora, Nawab Bazar, Srinagar, hereinafter referred to as the defendant praying for a decree for:

(3.) AT the hearing of the case before us Mr. Tassaduq Hussain has reiterated the contentions raised by him before the learned Single Judge and has in support thereof relied upon the decision of the Supreme Court in Prem Chand Garg and another v. Excise Commissioner U. P. and others, A. I. R. 1963, S. C. 996.

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RAHIM KHAN Vs. GH AHMED WANI

Referred Judgements :-

JUDGEMENT

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