High Courts28 Feb 2014Disposed Off
Sri Sanjit Kar VsThe State of Tripura
Tripura High Court · (2014) 02 TP CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 380, 456, 457, 511
COURT ARCHIVE
Tripura High Court judgments, 2014
517 judgments · page 21 of 26
High Courts28 Feb 2014
Sri Sankar Chandra Das VsSri Sujit Saha and The National Insurance Company Ltd.
Tripura High Court · (2014) 3 GLD 218 : (2014) 2 GLT 522
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3Evidence Act, 1872 — Section 165Motor Vehicles Act, 1988 — Section 158, 158(6), 165, 166, 166(1)
High Courts28 Feb 2014Dismissed
Smt. Sova Saha Roy VsSri Nandesh Das and The State of Tripura
Tripura High Court · (2014) 02 TP CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts27 Feb 2014Allowed
Silas Lawrod and Others Vs Khasi Hills Autonomous District Counsil and Others
Tripura High Court · (2014) 3 GLD 282
High Courts26 Feb 2014Dismissed
Dr. Narayan Bhaumik VsThe State of Tripura and Others
Tripura High Court · (2014) 02 TP CK 0073
High Courts26 Feb 2014
M/s. Sky-Tone, Agartala VsThe State of Tripura
Tripura High Court · (2014) 3 GLD 224 : (2014) 2 GLT 512
High Courts26 Feb 2014Disposed Off
Shri Ajit Chakraborty and Others VsThe State of Tripura and Others
Tripura High Court · (2014) 02 TP CK 0034
Constitution of India, 1950 — Article 309
High Courts26 Feb 2014Dismissed
Sri Santosh Nama VsThe State of Tripura represented by the Secretary-cum-Commissioner,Department of Education,The Director of School Education,Government of Tripura,The Inspector of School and The Headmaster,Charakbai High School
Tripura High Court · (2014) 02 TP CK 0018
Penal Code, 1860 (IPC) — Section 395
High Courts25 Feb 2014Disposed Off
Smti. Sankari Chakraborty VsSri Shiba Prasad Chakraborty
Tripura High Court · (2014) 02 TP CK 0065
High Courts25 Feb 2014
Shri Ashutosh Bandopadhyay VsThe Commissioner of Income Tax, Shillong, The Deputy Commissioner of Income Tax, Agartala Circle and The Assistant Commissioner of Income Tax, Agartala Circle
Tripura High Court · (2014) 270 CTR 556 : (2014) 363 ITR 168
Income Tax Act, 1961 — Section 143(3), 263
High Courts25 Feb 2014Dismissed
Sri Lab Bhattacharjee VsSmt. Ruma Chakraborty
Tripura High Court · (2014) 02 TP CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(5)
High Courts25 Feb 2014Disposed Off
Sri Paritosh Das and Sri Santosh Das VsThe State of Tripura
Tripura High Court · (2014) 02 TP CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 379
High Courts21 Feb 2014Disposed Off
Sri Nantu Saha VsThe State of Tripura
Tripura High Court · (2014) 02 TP CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 498(A)
High Courts21 Feb 2014Disposed Off
Sri Manik Chandra Sarkar VsThe State of Tripura
Tripura High Court · (2014) 02 TP CK 0024
Penal Code, 1860 (IPC) — Section 498(A)
High Courts20 Feb 2014Disposed Off
Sri Firoz Deb Barma VsThe State of Tripura represented by the Secretary,Home Department
Tripura High Court · (2014) 02 TP CK 0015
Penal Code, 1860 (IPC) — Section 323, 34, 365, 511
High Courts19 Feb 2014Disposed Off
Master Sanjoy Acharjee VsThe State of Tripura
Tripura High Court · (2014) 02 TP CK 0076
Motor Vehicles Act, 1988 — Section 166
High Courts19 Feb 2014Dismissed
Sri Manik Bhowmik VsThe State of Tripura and Others
Tripura High Court · (2014) 02 TP CK 0069
High Courts19 Feb 2014Partly Allowed
Sri Dilip Muhuri VsThe State of Tripura
Tripura High Court · (2014) 02 TP CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 2, 3Evidence Act, 1872 — Section 106, 113(B), 113B, 113-B, 32
High Courts19 Feb 2014
Sri Bimal Debnath VsSri Gobinda Chandra Saha, Sri Haradhan Biswas and The Branch Manager, The Oriental Insurance Company Limited
Tripura High Court · (2014) 02 TP CK 0066
High Courts19 Feb 2014Dismissed
Md. Masaddar Ali VsThe State of Tripura
Tripura High Court · (2014) 02 TP CK 0046
Constitution of India, 1950 — Article 226