Brite Rubber Processor Pvt. Ltd. Vs State Of Tripura And Ors.

Tripura High Court 28 Jul 2017 Writ Petition (C) No. 234 Of 2015 (2017) 07 TP CK 0029
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 234 Of 2015

Hon'ble Bench

T. Vaiphei, CJ; S. Talapatra , J

Advocates

K. Gulati, S. Chetia, R. Datta, B.C. Das, B.P. Todi, A. Todi, D.C. Nath

Final Decision

Allowed

Acts Referred
  • Land Acquisition Act, 1894 - Section 23, 23(1)(a), 23(1-A)
  • Assam General Sales Tax Act, 1993 - Section 27
  • Customs Tariffs Act, 1975 - Section 3
  • Central Sales Tax Act, 1956 - Section 2, 3, 6, 6(A), 9, 9(1), 9(2), 9(3)
  • Tripura Value Added Tax Act, 2004 - Section 8(a), 10, 10(a)(b), 10(1), 10(1)(a), 10(1)(b), 10(1)(c), 10(1)(d), 10(1)(e), 10(1)(f), 10(3), 10(3)(a), 10(3)(b), 10(6), 10(6)(ix), 10(6)(XII), 11, 15, 70, 72
  • Constitution Of India, 1950 - Article 13(2), 14, 15, 20(1), 31(2), 32, 141, 226, 269, 269(1), 269(2), 269(3), 286, 301

Judgement Text

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Case Metadata
  • Ck Citation: (2017) 07 TP CK 0029
  • Coram: T. Vaiphei, CJ; S. Talapatra , J
  • Bench: Division Bench
  • Advocates: K. Gulati, S. Chetia, R. Datta, B.C. Das, B.P. Todi, A. Todi, D.C. Nath
  • Result: Allowed
Referenced Acts & Sections
  • Land Acquisition Act, 1894 - Section 23, 23(1)(a), 23(1-A)
  • Assam General Sales Tax Act, 1993 - Section 27
  • Customs Tariffs Act, 1975 - Section 3
  • Central Sales Tax Act, 1956 - Section 2, 3, 6, 6(A), 9, 9(1), 9(2), 9(3)
  • Tripura Value Added Tax Act, 2004 - Section 8(a), 10, 10(a)(b), 10(1), 10(1)(a), 10(1)(b), 10(1)(c), 10(1)(d), 10(1)(e), 10(1)(f), 10(3), 10(3)(a), 10(3)(b), 10(6), 10(6)(ix), 10(6)(XII), 11, 15, 70, 72
  • Constitution Of India, 1950 - Article 13(2), 14, 15, 20(1), 31(2), 32, 141, 226, 269, 269(1), 269(2), 269(3), 286, 301
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