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State of Jammu-Kashmir - Section
Section 58 in The Stamp Act, 1977 (1920 A. D.)
58. to 60.
[* * *] [Omitted by Act No. XII of 2011, dated 25th April, 2011.]| 58. Power of High Court to call for further particulars as to case stated.- If the High Court is not satisfied that the statements contained in the case are sufficient to enable to it determine the questions raised thereby, the High Court may refer the case back to the Revenue Authority by which it was stated, to make such additions thereto or alterations therein as the Court may direct in that behalf.59. Procedure in disposing of case stated.- (1) The High Court upon the hearing of any such case, shall decide the questions raised thereby, and shall deliver its judgment thereon containing the grounds on which such decision is founded.(2) The Court, shall send to the Revenue authority by which the case was stated a copy of such judgement under the seal of the Court and the signature of the Registrar; and the Revenue authority shall, on receiving such copy, dispose of the case conformably to such judgment.60. Statement of case by other Courts to High Court.- (1) If any Court other than a Court mentioned in section 57, feels doubt as to the amount of duty to be paid in respect of any instrument under proviso (a) to section 35, the Judge may draw up a statement of the case and refer it, with his own opinion thereon, for the decision of the High Court to which, if he were the Revenue Minister, he would, under section 57, refer the same.(2) Such Court shall deal with the case as if it had been referred under section 57, and send a copy of its judgement under the seal of the Court and the signature of the Registrar to the Revenue Minister and other like copy to the Judge making the reference, who shall, on receiving such copy, dispose of the case conformably to such judgement.(3) References made under sub-section (1), when made by a court subordinate to a District Court, shall be made through the District Court, and, when made by any subordinate Revenue Court, shall be made through the Court immediately superior. |