High Courts26 Mar 2014
Arati Debnath VsState of Tripura
Tripura High Court · (2014) 2 LLJ 449
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Tripura High Court judgments, 2014
517 judgments · page 20 of 26
High Courts26 Mar 2014
Smti. Sarmistha Debnath (Chakraborty) VsThe State of Tripura Represented by the Ministry of Home Affairs and Sri Brajalal Banik
Tripura High Court · (2014) 03 TP CK 0007
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts25 Mar 2014Dismissed
Md. Safique Miah VsAbdul Mataleb Gaji and National Insurance Company Ltd.
Tripura High Court · (2014) 03 TP CK 0006
Motor Vehicles Act, 1988 — Section 166
High Courts25 Mar 2014Dismissed
Sri Anal Kumar Paul VsSmt. Chhanda Roy
Tripura High Court · (2014) 03 TP CK 0005
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 32 Rule 32, 100
High Courts24 Mar 2014Dismissed
Ajit Ch. Ghosh VsThe Executive Engineer,PWD,Northern Division,The Superintending Engineer,PWD,Kumarghat,The Engineer-in-Chief,PWD,Govt. of Tripura and The State of Tripura,Represented by Secretary
Tripura High Court · (2014) 03 TP CK 0009
Civil Procedure Code, 1908 (CPC) — Section 100, 80Contract Act, 1872 — Section 65, 70
High Courts19 Mar 2014Disposed Off
Sri Mrinal Kanti Datta VsThe State of Tripura,Represented by the Secretary
Tripura High Court · (2014) 03 TP CK 0017
High Courts19 Mar 2014Dismissed
Sri Litan Sukla Baidya VsThe State of Tripura
Tripura High Court · (2014) 03 TP CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 304, 34, 447
High Courts18 Mar 2014
Sri Suman Barman VsThe State of Tripura
Tripura High Court · (2014) 3 GLD 210 : (2014) 2 GLT 607
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374Penal Code, 1860 (IPC) — Section 341, 366, 376, 376(1), 511
High Courts18 Mar 2014Partly Allowed
Smt. Jayanti Roy VsThe State of Tripura,represented by the Principal Secretary to the Govt. of Tripura,Department of Health and Others
Tripura High Court · (2014) 03 TP CK 0011
High Courts18 Mar 2014Dismissed
Smti. Saraswati Saha, Sri Jayanta Saha, Smti. Sampa Saha and Smti. Pampa Saha VsSri Dilip Kumar Dey
Tripura High Court · (2014) 03 TP CK 0010
Constitution of India, 1950 — Article 227Tripura Buildings (Lease and Rent Control) Act, 1975 — Section 12(2)(b), 12(4)(iv), 20
High Courts18 Mar 2014Allowed
Smt. Anima Datta and Others VsThe State of Tripura,Represented by the Secretary to the Government of Tripura and The Director,Directorate of Handloom,Handicrafts and Sericulture
Tripura High Court · (2014) 03 TP CK 0003
High Courts14 Mar 2014Dismissed
Sri Maran Paul alias Mithu VsThe State of Tripura
Tripura High Court · (2014) 03 TP CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(5), 313, 374Penal Code, 1860 (IPC) — Section 376(1), 376(2)(f), 376(f)
High Courts14 Mar 2014
Sri Amalesh Chandra Deb VsThe State of Tripura,To be represented by the Secretary,The Housing and Construction Board,To be represented by its Chief Executive Officer and The Chief Executive Officer,Tripura Housing and Construction Board
Tripura High Court · (2014) 03 TP CK 0008
Constitution of India, 1950 — Article 21
High Courts13 Mar 2014Dismissed
Dy. Chief Engineer (Construction),N.F. Railway VsShri Uttam Kr. Deb and Land Acquisition Collector,West Tripura
Tripura High Court · (2014) 03 TP CK 0002
Land Acquisition Act, 1894 — Section 18, 4
High Courts04 Mar 2014Dismissed
Sri Khapen Debbarma VsThe State of Tripura and Others
Tripura High Court · (2014) 03 TP CK 0019
High Courts04 Mar 2014Dismissed
Md. Abdul Kuddus VsMst. Nazma Begam
Tripura High Court · (2014) 03 TP CK 0014
Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)(a), 4
High Courts03 Mar 2014Disposed Off
Ismile alias Isu Miah alias Ishab Ali VsThe State of Tripura
Tripura High Court · (2014) 03 TP CK 0013
Penal Code, 1860 (IPC) — Section 323, 326, 34
High Courts03 Mar 2014
Dharampal Satyapal Ltd. Vs Union of India
Tripura High Court · (2015) 322 ELT 309
Finance Act, 2011 - Section 72
High Courts28 Feb 2014Allowed
Shri Samir Ranjan Barman VsThe State of Tripura represented by the Secretary to the Government of Tripura,Department of Power and Others
Tripura High Court · (2014) 02 TP CK 0062
High Courts28 Feb 2014Allowed
Ms. Mery Rupini, Ms. Bina Rani Tripura, Ms. Himabati Reang and Ms. Rojina Debbarma VsThe University Grants Commission and The Union of India
Tripura High Court · (2014) 02 TP CK 0045