High Courts18 Feb 2014
Smt. Soma Rani Das VsSri Pradip Das
Tripura High Court · (2014) 02 TP CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9
COURT ARCHIVE
Tripura High Court judgments, 2014
517 judgments · page 22 of 26
High Courts18 Feb 2014
M.S. Trade and Transport VsThe State of Tripura
Tripura High Court · (2015) 319 ELT 64 : (2014) 48 GST 526 : (2014) 71 VST 136
Tripura Sales Tax Act, 1976 — Section 13(A), 21(2), 29, 32(1)(a), 32(1)(b)
High Courts18 Feb 2014Dismissed
Sri Dilip Das VsSmti Putul Das
Tripura High Court · (2014) 02 TP CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Feb 2014
M/s. Krishna Chandra Biswas VsThe State of Tripura
Tripura High Court · (2014) 69 VST 312
Tripura Value Added Tax Act, 2004 — Section 12(8), 31(5)
High Courts17 Feb 2014Disposed Off
Sri Pankaj Kumar VsUnion of India and The Union Public Service Commission
Tripura High Court · (2014) 02 TP CK 0072
High Courts17 Feb 2014Disposed Off
Sri Kartik Chandra Das VsThe State of Tripura and Others
Tripura High Court · (2014) 02 TP CK 0068
High Courts17 Feb 2014
Smti. Hasina Begum VsMd. Humayun Miah
Tripura High Court · (2014) 02 TP CK 0064
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 Courts17 Feb 2014
M/s. Sarada Trading VsThe State of Tripura
Tripura High Court · (2014) 70 VST 8
High Courts15 Feb 2014
Sri Krishnapada Saha VsThe State of Tripura represented by the Commissioner of Taxes,The Additional Commissioner of Taxes and The Superintendent of Taxes,Office of the Commissioner of Taxes
Tripura High Court · (2014) 02 TP CK 0061
Central Sales Tax Act, 1956 — Section 9
High Courts15 Feb 2014Disposed Off
Sri Sanjit Debbarma and Other VsThe State of Tripura represented by the Chief Secretary to the Government of Tripura,Home Department,The Secretary to the Government of Tripura,Jail Department,The Secretary to the Government of Tripura,Finance Department and The Inspector General of Prison
Tripura High Court · (2014) 02 TP CK 0023
High Courts14 Feb 2014Dismissed
Sri Mangal Deb Barma VsState of Tripura
Tripura High Court · (2014) 02 TP CK 0075
Penal Code, 1860 (IPC) — Section 279, 338
High Courts14 Feb 2014Allowed
Sri Nitish Ranjan Das VsThe State of Tripura and Others
Tripura High Court · (2014) 02 TP CK 0071
High Courts14 Feb 2014Dismissed
The State of Tripura VsSmti Chitra Sabar
Tripura High Court · (2014) 02 TP CK 0063
Constitution of India, 1950 — Article 14
High Courts14 Feb 2014Allowed
Shri Sankar Lal Choudhury VsThe State of Tripura
Tripura High Court · (2014) 02 TP CK 0047
Penal Code, 1860 (IPC) — Section 409
High Courts14 Feb 2014Allowed
Shri Sudhir Chandra Paul VsMunicipal Council and National Building Construction Corporation Limited (NBCC Ltd.)
Tripura High Court · (2014) 02 TP CK 0042
High Courts14 Feb 2014Dismissed
Shri Amar Paul VsThe State of Tripura
Tripura High Court · (2014) 02 TP CK 0037
Constitution of India, 1950 — Article 226
High Courts14 Feb 2014Disposed Off
Smt. Manju Debi VsSri Subodh Saha and The Oriental Insurance Company Ltd. Sri Subodh Saha VsSmt. Manju Debi and The Oriental Insurance Company Ltd.
Tripura High Court · (2014) 02 TP CK 0032
Motor Vehicles Act, 1988 — Section 147, 17Workmens Compensation Act, 1923 — Section 30
High Courts14 Feb 2014Disposed Off
Sri Litan Majumder alias Ritan Majumder VsThe State of Tripura
Tripura High Court · (2014) 02 TP CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 366
High Courts13 Feb 2014Dismissed
Md. Hachan Ali VsThe State of Tripura and Others
Tripura High Court · (2014) 4 GLT 385
General Clauses Act, 1897 — Section 27Tripura Panchayats Act, 1993 — Section 128, 16, 16(1), 16(3), 16(6)
High Courts13 Feb 2014Allowed
Sri Sudhir Barman VsThe State of Tripura
Tripura High Court · (2014) 02 TP CK 0059
Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 364