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AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Colin Gonsalves, Senior Advocate (Dr Doma Bhutia and Ms Jyoti Mendiratta, Advocates) for the Petitioner;
  • Dhruv Mehta and A. Mariarputham, Senior Advocates (Ms Jayashree Wad, Ashish Wad, Ms Aruna Mahtur and Yusuf Khan, Advocates) for the Respondents.
Judges
  • Cited case
  • Cited case
Acts
  • Section 5, Subsection 2 of the 1983 Income Tax Act is not mentioned in this excerpt. However, it does mention "the guidelines framed by this Court" which implies that there might be some other act or article but it's not clear.
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Colin Gonsalves, Senior Advocate (Dr Doma Bhutia and Ms Jyoti Mendiratta, Advocates) for the Petitioner;
  • Dhruv Mehta and A. Mariarputham, Senior Advocates (Ms Jayashree Wad, Ashish Wad, Ms Aruna Mahtur and Yusuf Khan, Advocates) for the Respondents.
Judges
  • Cited case
  • Cited case
Acts
  • Section 5, Subsection 2 of the 1983 Income Tax Act is not mentioned in this excerpt. However, it does mention "the guidelines framed by this Court" which implies that there might be some other act or article but it's not clear.
See more information ...
Smart Summary

    Seema Lepcha v. State Of Sikkim And Others

    Order

    1. Heard the learned counsel for the parties. The learned Senior Counsel appearing for the State of Sikkim is directed to instruct the officer concerned to file a comprehensive list of all public and private establishments operating within the State. The needful be done within a period of four weeks.

    2. The Chief Secretary, State of Sikkim should file an affidavit and give details of the steps taken by the State Government for implementation of the guidelines framed by this Court in Vishaka v. State of Rajasthan (1997) 6 SCC 241 as also order dated 26-4-2004 passed in Medha Kotwal Lele v. Union of India (2013) 1 SCC 311. The needful be done within a period of four weeks.

    3. List in the first week of February, 2012.

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    Comments

    Seema Lepcha v. State Of Sikkim And Others
    (Jan 2, 2012)