COURT ARCHIVE

Tripura High Court judgments, 2014

517 judgments · page 23 of 26

High Courts13 Feb 2014Dismissed

Sri Prabir Debroy and Sri Bibhu Bhattacharjee VsThe State of Tripura

Tripura High Court · (2014) 3 GLD 252 : (2014) 2 GLT 22

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 376(2)(g), 457

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High Courts13 Feb 2014Allowed

Md. Abdul Mutlib VsThe State of Tripura

Tripura High Court · (2014) 02 TP CK 0049

Penal Code, 1860 (IPC) — Section 415, 417

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High Courts13 Feb 2014

Kartik Saha VsState of Tripura

Tripura High Court · (2014) 3 GLD 542 : (2014) 2 GLT 69

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 164, 292Evidence Act, 1872 — Section 113A, 113B, 114A, 144Penal Code, 1860 (IPC) — Section 307, 34, 375, 376, 376(2)(g)

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High Courts13 Feb 2014Dismissed

Md. Badrul Haque VsThe State of Tripura

Tripura High Court · (2014) 02 TP CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 107, 313Penal Code, 1860 (IPC) — Section 304

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High Courts13 Feb 2014Dismissed

Sri Mangal Orang VsThe State of Tripura

Tripura High Court · (2014) 2 GLT 763

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High Courts13 Feb 2014Dismissed

Sri Matilal Das and Others VsSri Kshetra Mohan Das

Tripura High Court · (2014) 02 TP CK 0009

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34

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High Courts13 Feb 2014Disposed Off

Sri Sanjoy Paul VsState of Tripura

Tripura High Court · (2014) 02 TP CK 0007

Penal Code, 1860 (IPC) — Section 279, 337

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High Courts12 Feb 2014Dismissed

Smt. Sabita Nag,Smt. Suprabha Nag,Sri Pallab Nag and Smt. Piya Nag VsMaheshpur Tea and Industries (Pvt.) Ltd.,Narendrapur Cha Bagan (Tea Estate) and National Insurance Company Ltd.

Tripura High Court · (2014) 02 TP CK 0027

Railways Act, 1989 — Section 2Workmens Compensation Act, 1923 — Section 2(n)

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High Courts12 Feb 2014Dismissed

Tota Miah VsThe State of Tripura

Tripura High Court · (2014) 02 TP CK 0022

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302

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High Courts12 Feb 2014Allowed

Sri Pranay Saha VsSri Babul Chakraborty and Others The State of Tripura VsShri Babul Chakraborty and Shri Pranay Saha

Tripura High Court · (2014) 02 TP CK 0008

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High Courts12 Feb 2014Disposed Off

Sri. Swapan Kr. Chakraborty VsThe State of Tripura,represented by the Secretary to the Government of Tripura,Home Department and The Commandant of Home Guards Organisation

Tripura High Court · (2014) 02 TP CK 0002

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High Courts11 Feb 2014Disposed Off

Miss Manasha Debnath and Smt. Prava Rani Debnath VsSri Kishore Roy and The Branch Manager, United India Insurance Company Ltd.

Tripura High Court · (2014) 02 TP CK 0050

Motor Vehicles Act, 1988 — Section 158, 158(6), 166(1), 166(4), 170Penal Code, 1860 (IPC) — Section 279, 338

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High Courts11 Feb 2014

Sri. Suku Ch. Debbarma VsThe State of Tripura

Tripura High Court · (2014) 02 TP CK 0021

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 354

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High Courts11 Feb 2014Dismissed

The Oriental Insurance Company Ltd.,represented by its Senior Divisional Manager VsSmt. Shilpi Chanda and Others

Tripura High Court · (2014) 02 TP CK 0020

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High Courts11 Feb 2014Dismissed

Smti. Champa Ganguli VsThe State of Tripura,represented by the Secretary,Department of Cooperative society,The Registrar and The Accountant General,Government of India

Tripura High Court · (2014) 02 TP CK 0003

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High Courts10 Feb 2014Dismissed

The National Insurance Co. Ltd. VsSri Brajendra Nama Das and Sri Lalit Debnath

Tripura High Court · (2014) 3 GLD 276 : (2014) 2 GLT 132

Motor Vehicles Act, 1988 — Section 149, 149(2), 166, 170, 170(b)

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High Courts10 Feb 2014Disposed Off

Sri Samiran Deb and Others VsThe State of Tripura Sri Sudhangshu Pal VsThe State of Tripura

Tripura High Court · (2014) 02 TP CK 0058

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High Courts10 Feb 2014Disposed Off

Madhusudan Saha VsThe Divisional Manager, New India Assurance Company Ltd. and Sri Habul Sarkar

Tripura High Court · (2014) 02 TP CK 0040

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High Courts10 Feb 2014

M/s. Hindustan Lever Limited VsThe State of Tripura and Shri Biswa Ranjan Adhikari

Tripura High Court · (2014) 3 GLD 268 : (2014) 2 GLT 108

Companies Act, 1956 — Section 138, 141Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 482Penal Code, 1860 (IPC) — Section 34, 405, 406, 420

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High Courts10 Feb 2014Dismissed

Smt. Asha Khatun and Others VsThe State of Tripura

Tripura High Court · (2014) 02 TP CK 0028

Civil Procedure Code, 1908 (CPC) — Section 100

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