COURT ARCHIVE

Tripura High Court judgments, 2014

517 judgments · page 26 of 26

High Courts15 Jan 2014Disposed Off

National Insurance Company Limited,represented by its Divisional Manager VsSmti. Putul Bhowmik,Sri Dharani Bhowmik and Smti. Gayatri Das

Tripura High Court · (2014) 01 TP CK 0034

Motor Vehicles Act, 1988 — Section 147, 17

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High Courts15 Jan 2014Partly Allowed

Shri Jadu Nandan Saha VsThe State of Tripura

Tripura High Court · (2014) 01 TP CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338

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High Courts15 Jan 2014Disposed Off

National Insurance Company Limited,represented by its Divisional Manager VsSmti Basanti Das and Others

Tripura High Court · (2014) 01 TP CK 0032

Motor Vehicles Act, 1988 — Section 147, 17

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High Courts13 Jan 2014Dismissed

The Tripura Khadi and Village Industries Board, The Chairman, Tripura Khadi and Village Industries Board and The Executive Officer VsSri Kajal Bhadra

Tripura High Court · (2014) 01 TP CK 0039

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High Courts13 Jan 2014Dismissed

The Land Acquisition Collector VsSri Ramkrishna Goala and Others

Tripura High Court · (2014) 01 TP CK 0037

Land Acquisition Act, 1894 — Section 54

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High Courts13 Jan 2014Partly Allowed

National Insurance Company Ltd. VsSmt. Ashulata Bhowmik and Others

Tripura High Court · (2014) 01 TP CK 0021

Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 171, 173

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High Courts10 Jan 2014Disposed Off

Sri Pradip Bhowmik VsSri Sankar Debbarma and The Branch Manager, The New India Assurance Company Ltd.

Tripura High Court · (2014) 01 TP CK 0038

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High Courts10 Jan 2014Dismissed

Smt. Usha Barua VsThe State of Tripura and Others

Tripura High Court · (2014) 4 GLT 353

Constitution of India, 1950 — Article 102, 102(1), 103, 122, 122(1)Tripura Panchayats Act, 1993 — Section 128, 16, 23, 76

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High Courts10 Jan 2014Dismissed

Sri Tapan Chandra Das, Executive Engineer, Public Works Department (DWS) VsState of Tripura

Tripura High Court · (2014) 01 TP CK 0011

Constitution of India, 1950 — Article 226

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High Courts09 Jan 2014Disposed Off

Smt. Chhaya Das, Sri Mintu Das and Smt. Alaka Bala Das VsSri Soumendra Chandra Saha and The Oriental Insurance Company Limited

Tripura High Court · (2014) 01 TP CK 0023

Workmens Compensation Act, 1923 — Section 3, 3(1), 4, 4(4)

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High Courts09 Jan 2014

Sri Sankar Majumder VsThe State of Tripura

Tripura High Court · (2014) 01 TP CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 109, 149, 302, 304A, 336

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High Courts08 Jan 2014Disposed Off

Sri Krishna Pada Bhattacharjee,Senior Manager,Allahabad Bank VsSmt. Dipali Banik

Tripura High Court · (2014) 01 TP CK 0031

Penal Code, 1860 (IPC) — Section 406, 420

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High Courts08 Jan 2014Dismissed

Shri Pradip Bhowmik VsSmt. Apu Debnath (Bhowmik) and Miss Chhanda Bhowmik

Tripura High Court · (2014) 01 TP CK 0018

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24, 9Penal Code, 1860 (IPC) — Section 34, 498A

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High Courts08 Jan 2014Allowed

The Commandant and C.T. Srihari Rao VsSri Babul Nandi and Sri Dilip Bhowmik Sri Babul Nandi VsThe Commandant, Sri Hari Rao and Sri Dilip Bhowmik

Tripura High Court · (2014) 01 TP CK 0012

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High Courts08 Jan 2014Disposed Off

Shri Harendra Deb Barma and Smti Kanya Rani Deb Barma VsThe Commandant,59 Bn.,B.S.F.

Tripura High Court · (2014) 01 TP CK 0003

Motor Vehicles Act, 1988 — Section 163, 163A

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High Courts07 Jan 2014

M/s. K.K. Enterprise,a proprietorship concern of Sri Kalyan Kalita represented by his duly constituted Attorney,Sri Tapan Kr. Das VsThe State of Tripura,represented by the Commissioner and Secretary to the Department of Revenue,Government of Tripura and Others

Tripura High Court · (2014) 01 TP CK 0035

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High Courts07 Jan 2014

Sri Dipak Bhattacharjee VsThe State of Tripura

Tripura High Court · (2014) 69 VST 300

Tripura Sales Tax Act, 1976 — Section 3ATripura Value Added Tax Act, 2004 — Section 2(25), 3

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