Dinabandhu Sarkar Vs State Of Tripura And Ors
.... y decision has been taken by Government to regularise service of full-time DRWs/ Casual/Contingent workers from the next date of completion of 10 years of service. The petitioner had submitted representations stating inter alia that as he has completed 10 years of service he is covered by the sa ...
Tripura High Court
Sachirani Talukder And Ors Vs State Of Tripura And Ors
.... nt indicated in table below: Category of training Category of employee involved Duration of training Lump sum incentive amount B. Ed. Teacher One year Rs.3000/- ...
Tripura High Court
Tamal Sengupta Vs State Of Tripura And Ors
.... me letter mentions that the vehicle with the banned drug is already handed over to the police authorities. The short prayer in this petition in this background is that the state tax authorities must at least supply to the petitioner the list of seized goods as also the undeclared taxable g ...
Tripura High Court
Satya Sarkar Vs Union Of India And Ors
.... ame to an end when his appeal was dismissed by the appellate authority. If the petitioner was aggrieved by the appellate order, he ought to have challenged the same before appropriate forum in accordance with law. This not having been done, the petitioner cannot revive the challenge almost 11 ye ...
Tripura High Court
Parimal Debnath Vs Shiv Vani And Ors
.... e hospitals on several occasions for the purpose of his treatment and in my opinion, it should not be less than Rs. 10,000/-, if not more. As such, I award Rs. 10,000/- as transportation cost in favour of the appellant-claimant. 7. It is true that the appellant has suffered huge mental pain ...
Tripura High Court
Sujeet Suresh Shah Vs Savino Del Bene Freight Forwarders India Pvt. Ltd. And Anr.
.... by the aforementioned terms of payment and further undertake to pay the same on or before the aforementioned due dates. I state that the same shall be towards the full and final settlement of all outstanding dues payable to the Respondent No. 1.” 5. Another affidavit has been filed by 1st R ...
National Company Law Appellate Tribunal New Delhi
Kaushal Ramesh Mehta And Anr Vs Metallica Industries Ltd. And Ors.
.... te Authority.─ …………(3) An appeal against an order approving a resolution plan under section 31 may be filed on the following grounds, namely:— (i) the approved resolution plan is in contravention of the provisions of any law for the time being in force; (ii) there has been ...
National Company Law Appellate Tribunal New Delhi
D. Krishna Rao Vs State Of Chhattisgarh
.... ial on record. 09. PW-3 TR Kanwar, Sub Inspector, P.S. Chhawni, has proved this fact that upon receipt of information through wireless that one person is selling Ganja from his house, after recording the said information as per Ex.P/1, he alongwith the staff and witnesses reached the place ...
Chhattisgarh High Court
Sushila Dewangan Vs State Of Chhattisgarh And Ors
.... ctor, the respondent No.6 was living in ward No.10 for much prior date, therefore, her candidature was better suitable than the candidature of the petitioner and her appointment was proper at the beginning. 6. Having seen the circular Annexure-P-5, it appears, the reasoning on which the Dir ...
Chhattisgarh High Court
Chunnilal Alias Manna Vs State Of Chhattisgarh Through
.... heir house. In the said meeting, the Appellant had agreed for doing so in their house within a period of 7-8 days. Thereafter, the deceased went to her room and poured kerosene over her and set her on fire. 10. Manrakhan (PW4), father of the deceased has deposed that the deceased used to vi ...
Chhattisgarh High Court
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