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SC: Stamp Duty Based on Legal Nature of Instrument, Not Its Name - (10 Oct 2025)

CIVIL

Supreme Court held that in determining stamp duty liability, the key factor is the true legal character of the instrument, not the name or title given to it. The court emphasized that nomenclature alone cannot decide stamp duty charges; the substance of the instrument governs the duty payable.

Tags : STAMP DUTY   INSTRUMENT   LIABILITY  

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