Tapas Chatterjee Vs State Of Tripura And Others
.... n, learned counsel for the petitioner. Mr. S.M. Chakraborty, learned Advocate General assisted by Mr. Kohinoor N. Bhattacharya, learned G.A. has appeared on behalf of all the respondents and waives service of notice upon them. Learned Advocate General has sought for a very short adjour ...
Tripura High Court- Agartala
Jayashree Sarkar Vs Prasenjit Gope
.... th Tripura since February, 2023. Meanwhile, respondent-husband has filed T.S. (Divorce) No.46/2025 before the learned Additional Family Judge, Agartala, West Tripura. She is unable to contest the divorce suit at Agartala as it is not only separated by a considerable distance, but the petitioner ...
Tripura High Court- Agartala
Branch Manager, Shriram General Insurance Company Ltd. Vs Jhuma Begam & Others
.... by the next date i.e. 01.05.2025. Thereafter the matter was further adjourned to 06.06.2025. It is submitted that petitioner has also preferred an MAC appeal before this Court which is yet to be listed. It is submitted that the MACT award is also under challenge for the same reason. Meanw ...
Tripura High Court- Agartala
Deputy Chief Engineer (Con-2) Vs Dilip Das And Others
.... basis of undertaking given on behalf the L.A. Collector that admissible dues would be paid. The judgment debtor/petitioner therefore filed a petition under Section 47 of the CPC, taking plea that no more amount is payable as compensation to the decree holders. However, the learned Executing Cou ...
Tripura High Court- Agartala
Anuj Vs State Of Haryana
.... hind the bars since 17.10.2024 i.e. for more than 07 months. Although, the petitioner is involved in one more case, but he is on bail in that case. 4. Learned State counsel produces the custody certificate of the peti-tioner, which is taken on record and per contra, opposes th ...
High Court Of Punjab And Haryana At Chandigarh
Posepalli Siva Sankara Rao Vs State Of Andhra Pradesh & Ors.
.... d that the petitioner is ready to furnish third party security towards the value of the subject vehicle instead of furnishing bank guarantee as per the impugned notice, dated 21.06.2025. 5. The learned counsel for the petitioner plead reliance on order, dated 15.02.2022 passed in Writ Appea ...
Andhra Pradesh High Court - Amaravati
Bandaru Chandra Sekhar Vs State Of Andhra Pradesh & Ors.
.... posed to vagaries of nature, the same cannot be put to use. He would further submit that, the petitioner is no way concerned with the mineral and the same belongs to M/s. Venkata Sai Minerals, a proprietary concerned and the lorry was only engaged for transporting the same. He would further subm ...
Andhra Pradesh High Court - Amaravati
Nandyala Subbarayudu Vs State Of Andhra Pradesh & Ors.
.... 351(2) of BNS. 2. The learned Assistant Public Prosecutor submits that the matter is still at the investigation stage. 3. Considering the submissions of the both the learned counsel, the criminal petition is disposed off, directing the Station House Officer/Investigating Officer, for ...
Andhra Pradesh High Court - Amaravati
Yala Narasimha Alias Ela Narasimha Vs State Of Andhra Pradesh And Others
.... sistant Public Prosecutor. 3. The learned Assistant Public Prosecutor, on written instructions, submits that the petitioner is facing one more crime which is under investigation stage. 4. In such circumstances, Section 111 and 112(2) of the BNS would not be made applicable in the fact ...
Andhra Pradesh High Court - Amaravati
Tadiparthi Bapi Reddy Vs State Of Andhra Pradesh, Rep. By Its Public Prosecutor, High Court At Amaravati.
.... the investigating agency. Such special or other restrictive conditions may be imposed if the case or cases warrant, but should not be imposed in a routine manner, in all cases. Likewise, conditions which limit the grant of anticipatory bail may be granted, if they are required in the facts of an ...
Andhra Pradesh High Court - Amaravati
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