Bhulan Sangma And Ors Vs State Of Tripura And Ors

Tripura High Court 2 Sep 2019 Writ Petition (C) No. 1497, 1498, 1499, 1500, 1501, 1502, 1503, 1504, 1505, 1506, 1507, 1508, 1509 1510, 1511, 1512, 1513, 1514 Of 2017
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 1497, 1498, 1499, 1500, 1501, 1502, 1503, 1504, 1505, 1506, 1507, 1508, 1509 1510, 1511, 1512, 1513, 1514 Of 2017

Hon'ble Bench

S. Talapatra, J

Advocates

D. K. Biswas, D. Bhattacharjee, S. Deb Gupta, B. Banerjee, S. Bhattacharjee, B. N. Majumder, Somik Deb

Final Decision

Allowed

Acts Referred

Constitution Of India, 1950 — Article 14, 16(1), 162, 309

Judgement Text

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Case Metadata
  • Coram: S. Talapatra, J
  • Bench: Single Bench
  • Advocates: D. K. Biswas, D. Bhattacharjee, S. Deb Gupta, B. Banerjee, S. Bhattacharjee, B. N. Majumder, Somik Deb
  • Result: Allowed
Referenced Acts & Sections

Constitution Of India, 1950 — Article 14, 16(1), 162, 309

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