Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Tripura HC Allows State to Give Suitable Posting to DM Involved In Conducting Raids at Wedding Halls - (29 Dec 2021)

Tripura High Court has given liberty to the state government to give suitable posting to Dr. Sailesh Kumar Yadav, IAS who had raided two wedding halls in Agartala as a District Magistrate in April 2021, noting that an inquiry in the matter has been concluded and related reports have already been submitted before the Court.

Tags : TRIPURA HIGH COURT   DM INVOLVED IN CONDUCTING RAIDS AT WEDDING HALLS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved