AIR 2007 SUPREME COURT 637 ::2007 AIR SCW 234 ::(2007) 102 RevDec 295 ::(2007) 1 WLC(SC)CVL 283 ::2006 (11) SCC 331 ::(2007) 1 RecCivR 321 ::(2006) 11 Scale 159 ::2007 (1) CurCC 9 ::2007 (1) Cal HN 15 ::2007 (1) CalLJ 1 ::2007 (1) MadLJ617 ::2007 (1) OrissaLR 340 ::(2007) 1 ICC 785 ::2006 (8) SLT 460 ::2006 (8) Supreme 845 ::(2006) 48 AllIndCas 59 (SC) ::2007 (1) Andh LD 38 ::2006 (48) AllIndCas 59 ::2007 (1) SRJ 45

Supreme Court Of India

(From : Calcutta)*

Hon'ble Judge(s): Satya Brata Sinha, Dalveer Bhandari , JJ

Stamp Act (2 of 1899) , S.36, S.33— Impounding of insufficiently stamped document - Insufficiently stamped document if admitted in evidence, S. 36 gets attracted and Court is prohibited from re-opening matter - The question of judicial determination of matter arises when objection is taken when document is tendered in evidence and before it is marked as an exhibit in the case. (Para 13 14 15 20 21 22)