Aparna Das Vs State Of Tripura And Ors

Tripura High Court 19 Dec 2019 Writ Petition (C) No. 237 Of 2018 (2019) 12 TP CK 0071
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 237 Of 2018

Hon'ble Bench

S. Talapatra, J

Advocates

B. Banerjee, R. Majumder, D. Bhattacharya, C.S. Sinha, S. Chisim

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 14

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2019) 12 TP CK 0071
  • Coram: S. Talapatra, J
  • Bench: Single Bench
  • Advocates: B. Banerjee, R. Majumder, D. Bhattacharya, C.S. Sinha, S. Chisim
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 14
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.