COURT ARCHIVE

Tripura High Court judgments, 2014

517 judgments · page 24 of 26

High Courts10 Feb 2014

M/s. Newsco International Energy Services Inc. VsThe State of Tripura,represented by the Secretary to the Government of Tripura,The Commissioner of Taxes,The Superintendent of Taxes and Oil and Natural Gas Corporation Ltd.

Tripura High Court · (2014) 02 TP CK 0019

High Courts10 Feb 2014Partly Allowed

Smt. Sahera Begum VsUnion of India and Others

Tripura High Court · (2014) 02 TP CK 0013

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11(1), 17, 17(1), 17(4), 18

High Courts07 Feb 2014Disposed Off

Sri Manoranjan Majumder, Sri Amar Bhattacharjee, Sri Yubaraj Suklabaidya and Sri Swapan Majumder VsFood Corporation of India

Tripura High Court · (2014) 2 LLN 265

Constitution of India, 1950 — Article 14, 226

High Courts07 Feb 2014Dismissed

The United India Insurance Company Ltd. VsSmti. Ful Kumari Deb Barma (Noatia), Sri Basudeb Noatia, Sri Pahar Noatia and Shri Samarjit Datta

Tripura High Court · (2014) 02 TP CK 0055

High Courts07 Feb 2014Allowed

Smt. Namita Paul VsFood Corporation of India

Tripura High Court · (2014) 02 TP CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 14, 226

High Courts07 Feb 2014Dismissed

Smti. Aparna Dey VsShri Biswajit Ghosh, Shri Anil Das, The Oriental Insurance Co. Ltd. and The Branch Manager, The Oriental Insurance Co. Ltd.

Tripura High Court · (2014) 02 TP CK 0012

High Courts05 Feb 2014

Shri Biplab Das, Smt. Swapna Das and Smt. Namita Das VsThe State of Tripura and Smt. Kalpana Das

Tripura High Court · (2014) 02 TP CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2), 397(3), 401

High Courts05 Feb 2014Allowed

Shri Manoj Kumar Majumder VsThe State of Tripura, Agartala and Others

Tripura High Court · (2014) 5 GLT 658

High Courts05 Feb 2014

M/s. Tripur India Private Limited VsThe State of Tripura

Tripura High Court · (2014) 69 VST 252

Central Sales Tax Act, 1956 — Section 8(5)

High Courts05 Feb 2014Disposed Off

Shri. Jyotishlal Debbarma,Shri. Anurag Debbarma and Smti. Aradhita Debbarma VsSmti. Lata Rani Ghosh and The National Insurance Co. Ltd.

Tripura High Court · (2014) 02 TP CK 0004

High Courts03 Feb 2014Disposed Off

Smt. Biva Rani Deb VsLife Insurance Corporation of India Ltd. and Others

Tripura High Court · (2014) 2 GLD 458 : (2014) 1 GLT 827

Constitution of India, 1950 — Article 14, 226, 311Income Tax Act, 1961 — Section 34, 45Insurance Act, 1938 — Section 2(6)

High Courts03 Feb 2014Dismissed

Sri Badal Nama, Sri Sankar Nama and Sri Sadhan Nama VsSmti. Rupiya Bibi

Tripura High Court · (2014) 02 TP CK 0011

Civil Procedure Code, 1908 (CPC) — Section 114, 115, 13, 47, 5Limitation Act, 1963 — Section 5

High Courts03 Feb 2014Dismissed

Sri Sukumar Debbarma VsThe State of Tripura, Tripura Scheduled Tribes Cooperative Development Corporation Limited and Sri Subhash Debbarma

Tripura High Court · (2014) 02 TP CK 0006

Contract Act, 1872 — Section 128

High Courts01 Feb 2014Dismissed

Smt. Kempurang Tripura and Others VsThe Union of India and Others

Tripura High Court · (2014) 02 TP CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 174

High Courts01 Feb 2014Dismissed

Shri Dibyendu Das VsSmt. Nupur Deb (Das)

Tripura High Court · (2014) 02 TP CK 0029

Hindu Marriage Act, 1955 — Section 13, 13(1)(ia), 13(1)(i-a), 28

High Courts31 Jan 2014Disposed Off

Sri Kartik Mohan Jamatia VsThe State of Tripura

Tripura High Court · (2014) 01 TP CK 0041

Arms Act, 1959 — Section 27Civil Procedure Code, 1908 (CPC) — Section 80(1)Penal Code, 1860 (IPC) — Section 364(A)

High Courts31 Jan 2014Allowed

Sri Biswajit Das VsSuperintendent of Police, Department of Police and Sri Dilip Chowdhury

Tripura High Court · (2014) 01 TP CK 0028

High Courts31 Jan 2014Allowed

Sri Biplab Kumar Barua VsThe State of Tripura

Tripura High Court · (2014) 01 TP CK 0027

Constitution of India, 1950 — Article 342

High Courts31 Jan 2014Disposed Off

Shri Bimal Chandra Debnath VsTripura Small Industries Corporation Limited

Tripura High Court · (2014) 01 TP CK 0015

High Courts31 Jan 2014Dismissed

All India Plastic Industries Association VsGovernment of Tripura and Union of India

Tripura High Court · (2014) 4 GLT 411

Air (Prevention and Control of Pollution) Act, 1981 — Section 31Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 14, 19, 21, 226, 227