Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 251Legal Services Authorities Act, 1987 — Section 19, 20, 22E

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High Courts10 Apr 2014Dismissed

Sri Ashish Biswas VsThe State of Tripura represented by Home Department,Government of Tripura and Others

Tripura High Court · (2014) 04 TP CK 0006

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High Courts10 Apr 2014Allowed

Smt. Solanki Roy (Deb),Smti. Mousumi Roy,Shri Joydev Roy and Smti. Mina Roy VsShri Babul Roy and Shri Jhunu Roy

Tripura High Court · (2014) 04 TP CK 0004

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High Courts09 Apr 2014Partly Allowed

Smti. Selina Aktar alias Khatoon,Shri Jashim Uddin,Shri Nazir Uddin and Smti. Fariza Khatoon VsThe Union of India Represented by the Secretary to the Union of India,Ministry of Home Affairs,The Company Commander,103 Bn. B.S.F.,No. 81003648,N.K. Shib Kumar and The State of Tripura Represented by the Secretary of Home,Govt. of Tripura

Tripura High Court · (2014) 04 TP CK 0015

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21, 22, 22(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 161

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High Courts09 Apr 2014Dismissed

Smti. Manju Saha VsThe State of Tripura and Other

Tripura High Court · (2014) 04 TP CK 0014

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High Courts09 Apr 2014Dismissed

Shri Babu Singh Malsum VsSmti. Mahila Kanya Malsum and Shri Nirmal Chandra Malsum(Minor)

Tripura High Court · (2014) 04 TP CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19(4)

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High Courts09 Apr 2014Dismissed

Shri Sadhan Chandra Bal and Others VsShri Swapan Datta and Others

Tripura High Court · (2014) 04 TP CK 0003

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3

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High Courts04 Apr 2014Disposed Off

Mrs. Putul Khatun VsMd. Badal Miah @ Tukku Miah

Tripura High Court · (2014) 04 TP CK 0017

Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Family Courts Act, 1984 — Section 19(4)

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High Courts04 Apr 2014Dismissed

Sri Biswajit Sarkar VsThe State of Tripura Represented by the Commissioner-Cum-Secretary to the Government of Tripura Education Department,The Director of Higher Education and The Principal Polytechnic Institute Government of Tripura Narsingarh

Tripura High Court · (2014) 04 TP CK 0002

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High Courts28 Mar 2014

Bharatia Infra Projects Ltd. VsThe State of Tripura,Represented by the Secretary to the Government of Tripura,The Chief Engineer,PWD(RandB) and The Executive Engineer,PWD(RandB)

Tripura High Court · (2014) 03 TP CK 0016

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 8, 8(1)(a)

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High Courts26 Mar 2014Dismissed

Sri Subhas Ranjan Bhattacharjee VsThe State of Tripura,represented by the Secretary to the Government of Tripura and Others

Tripura High Court · (2014) 03 TP CK 0018

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High Courts26 Mar 2014Dismissed

Shri Dilip Debnath VsSmti. Gopa Debnath and Shri Arup Debnath (Minor)

Tripura High Court · (2014) 03 TP CK 0015

Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 125

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