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Supreme Court empowered the High-Powered Committee constituted by Tripura High Court with jurisdiction across India for advancement of the cause of welfare, care and rehabilitation of elephants and other wild animals.
Justice Jaswant Singh who was appointed as the 7th Chief Justice of Tripura High Court, has had an extensive legal career spanning 30+ years and has an avid interest in sports like lawn tennis, cricket and golf.
While Justice Shah stated that the plaintiff had not produced the Power of Attorney, Justice Nagarathna opined that non-production of Power of Attorney was not fatal to the case of the original plaintiff.
Supreme Court: In an appeal filed by the Food Corporation of India (‘FCI’) against the judgment of Tripura high Court
Tripura High Court: The Single Judge Bench of S.G. Chattopadhyay, J. clarified that when a vehicle is confiscated as per
Tripura High Court: In appeals directed against the judgment passed by the Single Judge in a batch of writ petitions,
Tripura High Court: In a public interest litigation seeking issuance of show cause to the respondents as to why a writ of
Tripura High Court: In a public interest litigation concerning custodial torture on a 28-year-old woman in the police lockup, the division bench
Tripura High Court: In a criminal revision petition filed for examining the legality, validity and propriety of the impugned judgment passed by
Tripura High Court: In a batch of writ petitions filed for directing the State Government to provide similar Pension benefit as granted
Tripura High Court: In a case relating to a revision petition filed by the State, challenging the order of the
Tripura High Court: T. Amarnath Goud, J. dismissed a second appeal which was filed under section 100 of the Civil
Tripura High Court: Arindam Lodh, J. dismissed a petition filed for issuing writ of mandamus calling upon the respondents to show cause
by Ritu Singh†
Tripura High Court: Arindam Lodh, J., decided on a matter wherein the petitioner, in response to an advertisement notified by the respondents,
Tripura High Court: Akil Kureshi, CJ., dismissed a petition which was filed challenging an order passed by the disciplinary authority imposing punishment
Tripura High Court: S.G. Chattopadhyay, J., rejected an application filed for seeking pre-arrest bail whereby the petitioner was apprehending arrest registered under
Tripura High Court: The Division Bench of Akil Kureshi, CJ. and S.G. Chattopadhyay, J., allowed an appeal which was filed challenging the
Tripura High Court: Arindam Lodh, J., allowed a petition which was filed against the rejection of his application for reimbursement of medical
Tripura High Court: S.G. Chattopadhyay, J., rejected a bail application which had been filed by accused petitioner for granting pre arrest bail