Amit Debbarma Vs State Of Tripura And Ors.

Tripura High Court 11 Feb 2021 Writ Petition (C) No. 1201 Of 2019
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 1201 Of 2019

Hon'ble Bench

Akil Kureshi, CJ

Advocates

T.D. Majumder, D. Bhattacharya

Final Decision

Disposed Of

Acts Referred

Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 14#Indian Penal Code, 1860 — Section 109, 120(B), 302, 304-A, 338#Arms Act, 1959 — Section 27

Judgement Text

Translate:
Supreme Court
M/s Tarachand Logistic Solutions Limited Vs State Of Andhra Pradesh & Ors
29 Aug 2025
Supreme Court
State Of Punjab And Others Vs Ex. C. Satpal Singh
29 Aug 2025
From The Blog
Supreme Court: 8-Year Service Termination Cannot Be Justified
Oct
23
2025

Story

Supreme Court: 8-Year Service Termination Cannot Be Justified
Read More
Supreme Court Asks Centre to Respond on Online Gambling Ban
Oct
23
2025

Story

Supreme Court Asks Centre to Respond on Online Gambling Ban
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Coram: Akil Kureshi, CJ
  • Bench: Single Bench
  • Advocates: T.D. Majumder, D. Bhattacharya
  • Result: Disposed Of
Referenced Acts & Sections

Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 14#Indian Penal Code, 1860 — Section 109, 120(B), 302, 304-A, 338#Arms Act, 1959 — Section 27

Stay Updated

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