High Courts02 Dec 2014
Amina Begum VsSayadur Rahman Sarkar
Tripura High Court · (2014) 12 TP CK 0021
Court Fees Act, 1870 — Section 7, 7(iv)(c), 7(v), 7(v)(c)Specific Relief Act, 1963 — Section 34Suits Valuation Act, 1887 — Section 8
COURT ARCHIVE
Tripura High Court judgments, 2014
517 judgments · page 2 of 26
High Courts02 Dec 2014
Sukhen Patari VsThe State of Tripura
Tripura High Court · (2014) 12 TP CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 325Probation of Offenders Act, 1958 — Section 4
High Courts02 Dec 2014
Promod Rudrapaul VsThe State of Tripura
Tripura High Court · (2014) 12 TP CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 323, 325, 326, 34, 341
High Courts02 Dec 2014
The Chairman cum Managing Director VsRatan Bardhan
Tripura High Court · (2014) 12 TP CK 0015
High Courts01 Dec 2014
Manik Lal Majumder VsNani Gopal Mallik
Tripura High Court · (2014) 12 TP CK 0019
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 144Evidence Act, 1872 — Section 69
High Courts01 Dec 2014
The New India Assurance Co. Ltd. VsSukumar Sutradhar
Tripura High Court · (2014) 12 TP CK 0018
High Courts01 Dec 2014
Byomkesh Choudhury VsThe State of Tripura
Tripura High Court · (2014) 12 TP CK 0017
High Courts01 Dec 2014
Dipali Lodh VsThe State of Tripura
Tripura High Court · (2014) 12 TP CK 0014
Civil Procedure Code, 1908 (CPC) — Section 100, 80(2)
High Courts28 Nov 2014
The Executive Officer VsRakhal Chandra Karmakar
Tripura High Court · (2014) 11 TP CK 0075
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 23, 30, 4, 50
High Courts28 Nov 2014
Jagadish Chandra Chakraborty VsThe State of Tripura
Tripura High Court · (2014) 11 TP CK 0073
High Courts28 Nov 2014
Harati Kalai VsNanda Gopal Roy
Tripura High Court · (2014) 11 TP CK 0053
Civil Procedure Code, 1908 (CPC) — Section 151, 24Constitution of India, 1950 — Article 219Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts27 Nov 2014
Paramesh Debbarma VsBulti Debbarma
Tripura High Court · (2014) 11 TP CK 0074
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19(4)
High Courts27 Nov 2014
State of Tripura VsPijush Kanti Biswas
Tripura High Court · (2014) 11 TP CK 0055
High Courts27 Nov 2014
Hiralal Dey VsRanibala Malakar Ranibala Malakar VsHiralal Dey
Tripura High Court · (2014) 11 TP CK 0054
Transfer of Property Act, 1882 — Section 106
High Courts27 Nov 2014
Gouranga Debnath VsThe State of Tripura
Tripura High Court · (2015) 3 CCR 168 : (2015) CriLJ 964 : (2015) 2 DMC 541 : (2015) 1 GLT 413
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 302, 304(B), 304B, 32, 34
High Courts27 Nov 2014
Jiban Sukla Das VsThe State of Tripura
Tripura High Court · (2014) 11 TP CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 306, 498(A)
High Courts26 Nov 2014
Bijali Majumder VsThe State of Tripura
Tripura High Court · (2014) 11 TP CK 0071
Land Acquisition Act, 1894 — Section 17, 4, 6
High Courts26 Nov 2014
Sambhunath Bhattacharjee VsThe State of Tripura
Tripura High Court · (2014) 11 TP CK 0051
High Courts26 Nov 2014
Suresh Dhanuk VsThe State of Tripura
Tripura High Court · (2014) 11 TP CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 222, 222(2), 313Penal Code, 1860 (IPC) — Section 323, 498(A)
High Courts26 Nov 2014Disposed off
Bimal Rudrapal and Others Vs State of Tripura and Others
Tripura High Court · (2015) 1 GLT 742
Criminal Procedure Code, 1973 (CrPC) - Section 107, 108, 109, 110, 111