High Courts03 Nov 2014
Chanchal Ghosh VsTripura Truck Owners Syndicate
Tripura High Court · AIR 2015 Tripura 1
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 89
COURT ARCHIVE
Tripura High Court judgments, 2014
517 judgments · page 6 of 26
High Courts03 Nov 2014
Pritam Majumder VsRakhal Chandra Roy
Tripura High Court · (2014) 11 TP CK 0043
High Courts03 Nov 2014
The United India Insurance Company Ltd. VsMustafa
Tripura High Court · (2014) 11 TP CK 0006
High Courts03 Nov 2014
Quippo Oil and Gas Infrastructure Limited and Others Vs State of Tripura and Others
Tripura High Court · (2015) 77 VST 547
Constitution of India, 1950 — Article 246, 246(1), 366, 366(29A), 366(29A)(d)Tripura Value Added Tax Act, 2004 — Section 2(25)(d), 4, 4(2), 4(3)
High Courts31 Oct 2014
Nani Gopal Das VsThe State of Tripura
Tripura High Court · (2014) 10 TP CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313Wild Life (Protection) Act, 1972 — Section 27, 29, 38J, 50, 51
High Courts31 Oct 2014
Bhanu Lodh VsTripura Jute Mills Limited
Tripura High Court · (2014) 10 TP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226
High Courts30 Oct 2014
Mutai Kwthang Jamatia VsTapash Debnath
Tripura High Court · (2016) 1 ACC 446 : (2015) ACJ 2814
Motor Vehicles Act, 1988 — Section 140, 166
High Courts30 Oct 2014
The Airport''s Authority of India and Others Vs Swapn Kumar Dey
Tripura High Court · (2015) LabIC 263
Constitution of India, 1950 — Article 14, 15, 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts29 Oct 2014
Rashel Mia VsThe State of Tripura
Tripura High Court · (2014) 10 TP CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 4Penal Code, 1860 (IPC) — Section 489A, 489B, 489C
High Courts29 Oct 2014
Dhananjoy Das VsThe State of Tripura
Tripura High Court · (2014) 10 TP CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 251, 320Penal Code, 1860 (IPC) — Section 323, 341, 353
High Courts28 Oct 2014
Nina Begam VsBabatosh Roy
Tripura High Court · (2014) 10 TP CK 0011
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts28 Oct 2014
Tapan Kumar Acharjee VsThe State of Tripura
Tripura High Court · (2014) 10 TP CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 376(1), 415, 417, 493
High Courts28 Oct 2014
Rajarshi Traders VsThe Commissioner of Taxes
Tripura High Court · (2014) 10 TP CK 0005
High Courts28 Oct 2014
Bikash Das VsThe State of Tripura
Tripura High Court · (2014) 10 TP CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 164, 397, 401Penal Code, 1860 (IPC) — Section 361, 363, 366A, 376(1), 493
High Courts26 Sept 2014Dismissed
Shampa Nath VsThe Hon''ble Gauhati High Court
Tripura High Court · (2014) 09 TP CK 0026
Constitution of India, 1950 — Article 235
High Courts26 Sept 2014Partly Allowed
The Managing Committee of New Hindi Secondary School VsThe State of Tripura,
Tripura High Court · (2014) 09 TP CK 0025
Civil Procedure Code, 1908 (CPC) — Section 11, 38Constitution of India, 1950 — Article 14, 16, 16(1), 19(1)(f), 21
High Courts26 Sept 2014Partly Allowed
Managing Committee Ma Anandamayee Vidyapeeth VsThe State of Tripura
Tripura High Court · (2014) 09 TP CK 0008
Constitution of India, 1950 — Article 17, 226, 23, 24Minimum Wages Act, 1948 — Section 2(b), 2(e), 2(g), 2(h), 2(i)
High Courts26 Sept 2014Dismissed
Makhanbala Chakraborty VsPranab Kanti Basu
Tripura High Court · (2014) 09 TP CK 0007
Civil Procedure Code, 1908 (CPC) — Section 100, 96Limitation Act, 1963 — Section 27Registration Act, 1908 — Section 21, 23, 28, 32, 34