Mitra Sutradhar And Anr. Vs GPT Health Care Private Limited And Anr.

Tripura High Court 13 Jan 2021 Motor Accident Claims Appeal No. 16 Of 2019 (2021) 01 TP CK 0041
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Motor Accident Claims Appeal No. 16 Of 2019

Hon'ble Bench

Arindam Lodh, J

Advocates

S. Deb (Gupta)

Final Decision

Disposed Of

Acts Referred
  • Motor Vehicles Act, 1988 - Section 163A, 166, 168, 173

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: (2021) 01 TP CK 0041
  • Coram: Arindam Lodh, J
  • Bench: Single Bench
  • Advocates: S. Deb (Gupta)
  • Result: Disposed Of
Referenced Acts & Sections
  • Motor Vehicles Act, 1988 - Section 163A, 166, 168, 173
Stay Updated

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