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M/S. Tripureswari Filling Station vs The State Of Tripura
2026 Latest Caselaw 2176 Tri

Citation : 2026 Latest Caselaw 2176 Tri
Judgement Date : 2 April, 2026

[Cites 0, Cited by 0]

Tripura High Court

M/S. Tripureswari Filling Station vs The State Of Tripura on 2 April, 2026

                                                          Page 1 of 1




                                      HIGH COURT OF TRIPURA
                                          _A_G_A_R_T_A_L_A_
                                I.A.No.04 of 2026 in WP(C)No.176 of 2023
               M/s. Tripureswari Filling Station, represented by its proprietor Shri Basudeb
               Chakraborty, S/o-Sri Manindra Chakraborty, resident of Durga Chowmuni,
               Barjala, Airport Road, Barjala, Agartala, 799002
               Having Residential address:- Ramnagar Road No.1, P.O.-Ramnagar, P.S.-West
               Agartala, District-West Tripura, 799002
                                                                            ..........Applicant(s)
                                                    Versus
               1. The State of Tripura, represented by the Secretary, Finance Department,
               Government of Tripura, New Secretariat Complex, P.O. & P.S.-NCC
               2. The Commissioner of Taxes, P.N. Complex, Gurkhabosti, P.O.-Kunjaban,
               P.S.-NCC, Agartala, District-West Tripura, 799006
               3. The Superintendent of Taxes, Charge-VII, Kar Bhawan, Palace Compound,
               Tripura, 799001
                                                                         ..........Respondent(s)

For Applicant(s) : Mr. Samrat Sarkar, Advocate.

Mr. Dhruba Jyoti Saha, Advocate. For Respondent(s) : Mr. Dipankar Sarma, Addl. G.A. Mr. Tapas Kumar Deb, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

=O=R=D=E=R=

02/04/2026

This is an application filed to amend the pleadings and prayer

made in the Writ Petition.

This application is ordered and copy of the amended Writ

Petition be filed after service on the counsel for the respondents within

1(one) week.

IA is disposed of.

The respondents are granted 4(four) weeks time to file the

counter affidavit with the amended Writ Petition.

List the matter on 18.05.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ) Sabyasachi B

SABYASACHI SABYASACHI BHATTACHARJEE BHATTACHARJEE Date: 2026.04.04 10:51:19 +05'30'

 
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