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Delhi High Court - Orders

M/S Ratnaafin Capital Private Limited vs Department Of Revenue, Govt. Of Nct Of ... on 17 March, 2026

Author: Purushaindra Kumar Kaurav

Bench: Purushaindra Kumar Kaurav

                          $~109
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         W.P.(C) 3371/2026
                                    M/S RATNAAFIN CAPITAL PRIVATE LIMITED .....Petitioner
                                                                  Through:            Mr. Rajesh Yadav, Sr. Adv. With Mr.
                                                                                      Dhanajay Mehlawat, Mr. Pradeep
                                                                                      Gahalot and Mr. Sushant Rao,
                                                                                      Advocates.

                                                                  versus

                                    DEPARTMENT OF REVENUE, GOVT.
                                    OF NCT OF DELHI                                                                        .....Respondent

                                                                  Through:            Ms. Avni              Singh,          Advocate    for
                                                                                      GNCTD.

                          CORAM:
                          HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
                                            ORDER

% 17.03.2026 CM APPL. 16200/2026 (EXEMPTION) CM APPL. 16201/2026 (EXEMPTION)

1. Exemptions allowed, subject to all just exceptions.

2. Application stands disposed of.

W.P.(C) 3371/2026 and CM APPL. 16199/2026

3. Heard Mr. Rajesh Yadav, learned senior counsel for the petitioner. He seeks to challenge the Circular dated 29.07.2025, whereby, the Collector of Stamp, Government of NCT of Delhi has prescribed the rate of Stamp Duty to be paid by the Companies having their registered office in Delhi.

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/03/2026 at 21:02:46 According to him, the impugned letter/ circulars are ultra vires to the provisions of the Indian Stamp Act, 1899 and the Article 239AA of the Constitution of India.

4. Issue notice.

5. Learned counsel for the respondent accepts notice. Let her take instructions and to file reply, before the next date of hearing. She also submits that almost similar issues are coming up for hearing before the Court on 13.04.2026.

6. Accordingly, list on 13.04.2026.

7. The prayer for the interim relief shall be considered on the next date of hearing.

PURUSHAINDRA KUMAR KAURAV, J MARCH 17, 2026 aks This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/03/2026 at 21:02:46