Karmapa Charitable Trust And Others Vs State Of Sikkim And Others

Sikkim High Court 1 Aug 2024 Writ Petition (C) No. 24 Of 2024 (2024) 08 SIK CK 0014
Bench: Single Bench

Judgement Snapshot

Case Number

Writ Petition (C) No. 24 Of 2024

Hon'ble Bench

Meenakshi Madan Rai, J

Advocates

K. K. Rai, B. Sharma, Sajal Sharma,, Norden Tshering Bhutia, Puja Kumari Singh, S. K. Chettri, Shakil Raj Karki, Sujan Sunwar, Sonam P. Tamang

Judgement Text

Translate:

Meenakshi Madan Rai, J

Heard Learned Senior Counsel for the Petitioners.

Issue Notice to the Respondents.

Learned Government Advocate is present for the State-Respondents No.1 and 2 on advance Notice and waives formal Notice.

Let Notice be issued to Respondent No.3

Requisites be filed within three days.

List on 16-08-2024.

From The Blog
High Court Rules: Taxpayers Can Correct Bona Fide Errors in GST Returns Without Penalty
Jan
20
2026

Court News

High Court Rules: Taxpayers Can Correct Bona Fide Errors in GST Returns Without Penalty
Read More
Supreme Court Rules: No Writ Petition Against Its Own Judgments, Imposes ₹1 Lakh Cost
Jan
20
2026

Court News

Supreme Court Rules: No Writ Petition Against Its Own Judgments, Imposes ₹1 Lakh Cost
Read More