Amar Paul Vs Akash Paul
.... of money and gold ornaments to be brought from her parental home. It is further alleged that on last 06.09.2023, in the evening at about 4:00 p.m., both the accused-applicant and his mother restrained the daughter of the complainant in a class room and assaulted her by fist, kick and blows on he ...
Tripura High Court- Agartala
Santanu Debbarma Vs State Of Tripura And 3 Ors.
.... Arindam Lodh, J Mr. D. Sarma, learned Addl. GA appearing for the respondents-State has sought for some accommodation to counter affidavit. Prayer stands allowed. List the matter on 21.02.2024. ...
Tripura High Court- Agartala
Rathindranath Ghosh Vs State Of Tripura And 4 Ors.
.... Arindam Lodh, J Ms. A. Debbarma, learned counsel appearing for the petitioner has sought for some accommodation to file rejoinder. Prayer stands allowed. List the matter on 21.02.2024 . ...
Tripura High Court- Agartala
Tufanialunga Tea Company Ltd. Vs State Of Tripura And 5 Ors
.... ring for respondent no.6. Issue notice calling upon the respondents to show cause as to why the proposed amendment should not be allowed as prayed for; and/or as to why such further order or other orders should not be passed as to this court may seem fit and proper. Notice is made ret ...
Tripura High Court- Agartala
Tipperah Tea Corporation Ltd. Vs State Of Tripura And 5 Ors.
.... ring for respondent no.6. Issue notice calling upon the respondents to show cause as to why the proposed amendment should not be allowed as prayed for; and/or as to why such further order or other orders should not be passed as to this court may seem fit and proper. Notice is made ret ...
Tripura High Court- Agartala
Abhijit Deb Sarkar Vs State Of Tripura
.... tion 438 of Cr.P.C. for granting anticipatory bail in connection with Khowai PS Case 82 of 2023 under sections 21(b)/25/27A/29 of NDPS Act, 1985. Heard Ms. Piyali Chakraborty, learned counsel appearing for the applicant. Also heard Mr. S. Ghosh, learned Addl. P.P. appearing for the responde ...
Tripura High Court- Agartala
Land Acquisition Collector, Khowai District, Khowai Tripura Vs Subodh Sarkar
.... arned counsel representing the petitioner. Mr. S. Lodh, learned counsel for the respondent, has straightaway relied upon the decision rendered by the Apex Court in the case of Khazan Singh (Dead) by Lrs. v. Union of India reported in (2002) 2 SCC 242 . On consideration of rival sub ...
Tripura High Court- Agartala
Rayal Barua Vs State Of Tripura
.... it was shielded by Section 25 of the Indian Evidence Act. There is no other evidence against the accused/applicant. Mr. Biswas, learned counsel has prayed for releasing the accused/applicant on anticipatory bail during the course of investigation. Mr. Ghosh, learned Addl. P.P. for the resp ...
Tripura High Court- Agartala
Surajit Kumar Deb @ Sunu Vs State Of Tripura
.... it was shielded by Section 25 of the Indian Evidence Act. There is no other evidence against the accused/applicant. Mr. Biswas, learned counsel has prayed for releasing the accused/applicant on anticipatory bail during the course of investigation. Mr. Ghosh, learned Addl. P.P. for the resp ...
Tripura High Court- Agartala
Dr. Suman Adhikar Vs Indira Gandhi National Open University (IGNOU) And 5 Ors.
.... Arindam Lodh, J Mr. D. Sarkar, learned counsel appearing for the respondent nos.1, 2, 3 and 4 has prayed for some accommodation to file counter affidavit. Prayer stands allowed. List the matter on 01.02.2024 . ...
Tripura High Court- Agartala
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