SRINAGAR STAMP VENDORS ASSOCIATION Vs. STATE OF J&K

JUDGEMENT

(1.) For switching over to e-stamping in erstwhile State of Jammu and Kashmir (now Union Territory of Jammu and Kashmir and Union Territory of Ladakh), a Government Order no.77-F of 2013 dated 25th March 2013 came to be issued by the Government of Jammu and Kashmir, which reads as under:

(2.) In terms of above quoted Order no.77-F of 2013 dated 25th March 2013, the Government of Jammu and Kashmir has accorded sanction to: initiating the process to switching over to stamping system in the erstwhile State of Jammu and Kashmir (now Union Territory of Jammu and Kashmir); appointment of Stock Holding Corporation of India Limited (for short "SHCIL") to function as Central Record Keeping Agency (for succinctness "CRA") on the terms and conditions fixed by Industrial Finance Corporation of India Limited (for brevity "IFCI") for aforesaid purpose; and Commissioner Stamps (Commissioner, Commercial Tax Department) acting as Nodal Officer of e-stamping project and to coordinate between various stakeholders for switching over to e-stamping in Jammu and Kashmir.

(3.) On 16th September 2013, Government of Jammu and Kashmir through Finance Department, in pursuance of Subsection 24-A of Section 2 of the Stamps Act, 1977 (1920 AD) (Act no.XL of 1977) (hereinafter be called as "Act of 1977"), issued a Notification, bearing SRO no.402, which provides: