High Courts30 Jan 2014Dismissed
Shri Dhananjoy Bhowmik VsShri Tapas Kumar Sarkar, Shri Usha Ranjan Datta, The Divisional Manager, Divisional Office, The Oriental Insurance Company Ltd.
Tripura High Court · (2014) 01 TP CK 0017
COURT ARCHIVE
Tripura High Court judgments, 2014
517 judgments · page 25 of 26
High Courts29 Jan 2014Dismissed
Tripura State Electricity Corporation Limited VsSmt. Begam Bibi and Others
Tripura High Court · (2014) 01 TP CK 0040
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts28 Jan 2014Disposed Off
Shri Chintaharan Debnath VsDebabrata Laskar, Sri Manindra Jamatia, The National Insurance Co. Ltd. and The New India Assurance Co. Ltd.
Tripura High Court · (2014) 01 TP CK 0016
High Courts28 Jan 2014Partly Allowed
Smt. Gita Dhar (Sarkar) VsThe State of Tripura,represented by the Secretary,to the Government of Tripura,Department of Home,The Director General of Police,The Assistant Inspector General of Police,Government of Tripura and The Commandant,1st Battalion T.S.R.
Tripura High Court · (2014) 01 TP CK 0004
High Courts28 Jan 2014Dismissed
Chandan Debnath VsSuniti Nath,M.P.W.(F)
Tripura High Court · (2014) 2 DMC 813 : (2014) 3 GLD 226 : (2014) 2 GLT 235
Evidence Act, 1872 — Section 114, 50Hindu Marriage Act, 1955 — Section 11, 12, 13, 13(1)(i-a), 5
High Courts27 Jan 2014Disposed Off
Smt. Shyamali Nag (Mazumdar) and Smt. Shaine Mazumder VsShri Nirmal Chandra Sarkar and United India Insurance Co. Ltd.
Tripura High Court · (2014) 3 GLD 262 : (2014) 2 GLT 88
Motor Vehicles Act, 1988 — Section 110, 166, 168, 95
High Courts24 Jan 2014Dismissed
The Deity (The God-Shiva) Represented by Smt. Kamala Nath (Shebait) VsSri Abani Mohan Nath and Others
Tripura High Court · (2015) 1 GLD 582 : (2014) 4 GLT 220
Evidence Act, 1872 — Section 35Specific Relief Act, 1963 — Section 34, 35, 36, 37, 38, 38
High Courts24 Jan 2014Disposed Off
Sri Swapan Kumar Dey VsThe Airport''s Authority of India
Tripura High Court · (2014) 01 TP CK 0010
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(7), 2(i)(o), 2(i)(v), 2(o)
High Courts24 Jan 2014Allowed
Sri Mrinal Kanti Dey VsThe State of Tripura
Tripura High Court · (2014) 01 TP CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 251, 397, 401Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 279, 338
High Courts22 Jan 2014Allowed
The New India Assurance Co. Ltd. represented by its Branch Manager VsShri Jhalak Shil,Smt. Rakhi Bala Das (Shil) and Shri Parimal Das
Tripura High Court · (2014) 01 TP CK 0030
Motor Vehicles Act, 1988 — Section 171, 66
High Courts22 Jan 2014Partly Allowed
Shri Shanibrata Roy VsThe State of Tripura
Tripura High Court · (2014) 3 GLD 1
Penal Code, 1860 (IPC) — Section 148, 302, 304
High Courts22 Jan 2014Partly Allowed
Sri Nantu Nandi VsThe State of Tripura
Tripura High Court · (2014) 01 TP CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 222, 360, 397, 401Penal Code, 1860 (IPC) — Section 300, 322, 323, 325, 34
High Courts22 Jan 2014Allowed
Ms. Nisha Debnath VsThe State of Tripura represented by the Secretary Department of Revenue Government of Tripura,The District Magistrate and Collector and Sub-Divisional Magistrate
Tripura High Court · (2014) 01 TP CK 0002
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 326, 436
High Courts21 Jan 2014Disposed Off
Sri Babul Laskar VsThe State of Tripura
Tripura High Court · (2014) 3 GLD 286 : (2014) 2 GLT 188
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 293, 313Evidence Act, 1872 — Section 113A, 113B, 114A, 145
High Courts20 Jan 2014Allowed
Sri Manik Kar and Smt. Manju Kar VsThe State of Tripura
Tripura High Court · (2014) 01 TP CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401Penal Code, 1860 (IPC) — Section 109, 494, 498A
High Courts17 Jan 2014Disposed Off
Sri Shibendu Roy Chowdhury VsSri Nitai Saha, The Divisional Manager, Oriental Insurance Company Limited, Sri Keshab Das and The Branch Manager, United India Insurance Company Limited
Tripura High Court · (2014) 01 TP CK 0009
Motor Vehicles Act, 1988 — Section 171
High Courts16 Jan 2014Dismissed
The State of Tripura VsSri Arabinda Ghosh and Smt. Bimala Ghosh
Tripura High Court · (2014) 01 TP CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 498A
High Courts16 Jan 2014Disposed Off
Shri Subhas Chandra Nath, Smt. Pritibala Nath, Smt. Archana Nath and Smt. Sabita Nath VsShri Pulin Bihari Nath, Shri Shyamal Nath, Shri Prem Chandra Nath and Smt. Sindhu Nath
Tripura High Court · (2014) 01 TP CK 0020
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts16 Jan 2014Allowed
Sri Sanjoy Sur VsThe State of Tripura
Tripura High Court · (2014) 01 TP CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 397, 401Penal Code, 1860 (IPC) — Section 34, 379, 380, 457, 511
High Courts15 Jan 2014Disposed Off
National Insurance Company Limited,represented by its Divisional Manager VsSmti. Uma Debnat and Sri Rati Ranjan Saha
Tripura High Court · (2014) 01 TP CK 0036
Motor Vehicles Act, 1988 — Section 147, 17