BANK OF INDIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petitions have been filed challenging the order dated 8th June, 2020 passed under Section 37 of the Rajasthan Stamp Act, 1998 (for short 'the Act of 1998').

(2.) Learned counsel for the petitioners submitted that during pendency of the writ petitions, circular dated 28 th December, 2020 has been issued by the Finance (Tax Department), Government of Rajasthan, whereby clarification has been issued in respect of charging stamp duty on different documents.

(3.) Learned counsel for the petitioners submitted that for the document, mentioned in Article 37(b) relating to mortgage of movable/immovable property without possession, the Government has clarified that stamp duty will be payable as per the notifications, issued from time to time.