Daily Desher Katha Trust And Anr. Vs State Of Tripura And Ors.

Tripura High Court 14 Aug 2020 Writ Petition (C) No. 959 Of 2018 (2020) 08 TP CK 0055
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 959 Of 2018

Hon'ble Bench

S. Talapatra, J

Advocates

BR Bhattacharjee, TD Majumder, J Majumder, S Bhattacharjee, A.K. Bhowmik, H Deb, D Bhattacharjee, P.K. Dhar, R.G. Chakraborty

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 19, 19(1)(a), 19(1)(g), 32, 226
  • Press And Registration Of Newspaper (Central) Rules, 1956 - Rule 10
  • Registration Of Newspaper (Central) Rules, 1956 - Rule 3(v), 3(5), 8, 10(4)
  • Press And Registration Of Books Act, 1867 - Section 2D, 2(5)(1), 3, 4, 4(1), 4(2), 5, 5(1), 5(2), 5(2A), 5(2B), 5(2C), 5(2D), 5(2E), 5(3), 6, 7, 8, 8A, 8B, 8B(ii), 8C, 10B, 10F, 12, 19, 19D, 20

Judgement Text

Translate:
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