High Courts18 Dec 2014
The National Insurance Company Limited VsSunita Devi
Tripura High Court · (2014) 12 TP CK 0029
Motor Vehicles Act, 1988 — Section 178Penal Code, 1860 (IPC) — Section 279, 304A, 337, 378
COURT ARCHIVE
Tripura High Court judgments, 2014
517 judgments · page 1 of 26
High Courts18 Dec 2014
Court on own motion VsNarayan Kumar Das
Tripura High Court · (2014) 12 TP CK 0028
High Courts18 Dec 2014
Arun Mitra VsThe State of Tripura
Tripura High Court · (2014) 12 TP CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 468, 471Probation of Offenders Act, 1958 — Section 4
High Courts18 Dec 2014
The New India Assurance Co. Limited VsAswini Biswas
Tripura High Court · (2014) 12 TP CK 0008
High Courts18 Dec 2014
Subhas Banik VsKrishna Kamal Banik
Tripura High Court · (2014) 12 TP CK 0007
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts17 Dec 2014
Mihir Kumar Roy Vs Agartala Municipal Corporation and Others
Tripura High Court · (2015) LabIC 917
Penal Code, 1860 (IPC) — Section 409, 463, 468, 471Prevention of Corruption Act, 1988 — Section 13
High Courts16 Dec 2014
Parimal Chakraborty Vs Mamata Bhattacharjee
Tripura High Court · (2015) CriLJ 1064 : (2015) 2 DMC 417 : (2015) 1 GLT 725
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 397, 401
High Courts15 Dec 2014
Shri Rajesh Ghosh VsThe State of Tripura
Tripura High Court · (2014) 12 TP CK 0026
High Courts15 Dec 2014Dismissed
Badal Choudhury Vs State of Tripura
Tripura High Court · (2015) 1 GLT 452
North Eastern Areas (Reorganisation) Act, 1971 - Section 18, 77, 79, 80, 81 — States Reorganisation Act, 1956 - Section 119, 120, 121, 122, 3
High Courts11 Dec 2014
Amarendra Bhattacharjee Vs The State of Tripura and Others
Tripura High Court · (2015) LabIC 1150
High Courts10 Dec 2014
Sukumari Nath VsSubrata Nath
Tripura High Court · AIR 2015 Tripura 41
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Dec 2014Dismissed
Bimal Kumar Chanda Vs Ratna Roy and Others
Tripura High Court · (2015) 3 GLT 711
Constitution of India, 1950 - Article 14 16 21A 226 315
High Courts09 Dec 2014
The State of Tripura VsAlok Dey
Tripura High Court · (2014) 12 TP CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 34, 498, 498(A), 498A
High Courts09 Dec 2014
Bani Kar (Deb Barma) VsNripendra Chandra Kar
Tripura High Court · AIR 2015 Tripura 36
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 29
High Courts09 Dec 2014
Swapan Kumar Debnath VsThe State of Tripura
Tripura High Court · (2014) 12 TP CK 0010
High Courts09 Dec 2014
Priti Kana Majumder (Das) Vs Union of India and Others
Tripura High Court · (2015) LabIC 996
High Courts08 Dec 2014
Dhananjoy Debbarma VsThe State of Tripura
Tripura High Court · (2014) 12 TP CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 397, 401Penal Code, 1860 (IPC) — Section 354
High Courts05 Dec 2014
Subrata Debnath VsPulin Behari Chakraborty
Tripura High Court · (2014) 12 TP CK 0013
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 58, Order 21 Rule 97, Order 21 Rule 98Constitution of India, 1950 — Article 226, 227
High Courts03 Dec 2014
The National Insurance Company Ltd. VsUttam Debnath Uttam Debnath VsThe National Insurance Company Ltd.
Tripura High Court · (2014) 12 TP CK 0023