S. TALAPATRA, AJAY RASTOGI
34 recorded High Court judgment(s) · 2017–2018
Open in Lexace · Search this judge's casesCourts
| Tripura High Court | 34 |
Disposal nature
| Dismissed | 14 |
| Disposed Of | 8 |
| Closed | 4 |
| Withdrawn | 3 |
| Partly Allowed | 2 |
| Allowed | 2 |
| Infractous | 1 |
Recent judgments
- RAJESH RANJAN IRLA NO. 19566153, 21C 47 BN. v. THE CHIEF COMMISSIONER OF INCOME TAX and ORS — Tripura High Court (2018-09-25)
- NAYAK INFRASTRUCTURE PVT. LTD v. THE STATE OF TRIPURA and ORS — Tripura High Court (2018-09-25)
- SATYA RANJAN SAHA v. THE UNION OF INDIA AND ORS — Tripura High Court (2018-09-25)
- NAYAK INFRASTRUCTURE PVT. LTD v. THE STATE OF TRIPURA and ORS — Tripura High Court (2018-09-25)
- M/S NORTH EASTERN FERTILIZER TRADING CO. AND ORS v. BANK OF BARODA AND ORS — Tripura High Court (2018-08-07)
- UNION OF INDIA and ANR v. NO.14454614,A.EX.GNR OPR PREM SINGH — Tripura High Court (2018-07-11)
- PRASANTA DAS @ BARUN v. THE STATE OF TRIPURA — Tripura High Court (2018-06-11)
- MAHARAM ALI. v. THE STATE OF TRIPURA — Tripura High Court (2018-06-11)
- BIJOY CHAKMA v. THE STATE OF TRIPURA — Tripura High Court (2018-06-11)
- ABHISAR BUILDWELL PVT. LTD v. COMMISSIONER OF CENTRAL EXCISE, SHILLONG — Tripura High Court (2018-06-06)
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