High Courts25 Sept 2014
Samir Paul VsThe State of Tripura
Tripura High Court · (2014) 09 TP CK 0009
Penal Code, 1860 (IPC) — Section 379, 411
COURT ARCHIVE
Tripura High Court judgments, 2014
517 judgments · page 7 of 26
High Courts25 Sept 2014
Krishna Dey Vs State of Tripura
Tripura High Court · (2015) CriLJ 81
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 113, 116, 55Penal Code, 1860 (IPC) — Section 302, 326, 34, 341, 386
High Courts24 Sept 2014Dismissed
Sukumar Bhowmik VsSubal Bhowmik
Tripura High Court · AIR 2015 Tripura 12
Civil Procedure Code, 1908 (CPC) — Section 100, 96Criminal Procedure Code, 1973 (CrPC) — Section 145Hindu Succession Act, 1956 — Section 14(1)
High Courts19 Sept 2014Dismissed
Sambhunath Bhowmik VsThe Land Acquisition Collector
Tripura High Court · (2014) 09 TP CK 0019
Land Acquisition Act, 1894 — Section 54, 6
High Courts17 Sept 2014
Narayan Sutradhar VsKhirmohan Sutradhar
Tripura High Court · (2014) 09 TP CK 0028
High Courts17 Sept 2014
Tapas Roy VsManti Saha (Roy)
Tripura High Court · (2014) 09 TP CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts16 Sept 2014Allowed
Tripura Government Teachers Association VsThe State of Tripura
Tripura High Court · (2014) 09 TP CK 0013
High Courts16 Sept 2014
Union of India VsSukhlal Debbarma
Tripura High Court · (2014) 09 TP CK 0006
Constitution of India, 1950 — Article 141, 142Land Acquisition Act, 1894 — Section 4
High Courts15 Sept 2014
Olivia Dasgupta VsThe State of Tripura
Tripura High Court · (2015) AIR (Tripura) 74
High Courts12 Sept 2014Partly Allowed
Sushanta Kumar Das VsThe Secretary
Tripura High Court · (2014) 09 TP CK 0023
High Courts12 Sept 2014Dismissed
Minati Sen VsRabindra Sen
Tripura High Court · (2015) 2 GLD 74 : (2014) 4 GLT 829
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 10, Order 6 Rule 4, 100, 96Contract Act, 1872 — Section 11, 12, 16, 17, 23Evidence Act, 1872 — Section 111
High Courts12 Sept 2014Dismissed
Sarajendu Deb VsThe State of Tripura
Tripura High Court · (2014) 09 TP CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 304
High Courts12 Sept 2014
Abhisar Buildwell Pvt. Ltd. VsThe State of Tripura
Tripura High Court · (2014) 75 VST 386
Central Sales Tax Act, 1956 — Section 9, 9(2), 9(3)Tripura Value Added Tax Act, 2004 — Section 10, 10(1), 10(3), 10(6), 18
High Courts12 Sept 2014Allowed
Haradhan Das VsShila Malakar
Tripura High Court · (2014) 09 TP CK 0011
Civil Procedure Code, 1908 (CPC) — Section 100, 96Criminal Procedure Code, 1973 (CrPC) — Section 164Limitation Act, 1963 — Section 14, 23
High Courts12 Sept 2014Partly Allowed
Bhakti Acharjee VsThe State of Tripura
Tripura High Court · (2014) 09 TP CK 0010
Constitution of India, 1950 — Article 136, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 174Fatal Accidents Act, 1855 — Section 1, 1(A)
High Courts11 Sept 2014Dismissed
The State of Tripura VsRanjon Majumder
Tripura High Court · (2014) 09 TP CK 0021
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 55
High Courts11 Sept 2014
Dharampal Satyapal Limited VsThe State of Tripura
Tripura High Court · (2014) 09 TP CK 0012
Tripura Value Added Tax Act, 2004 — Section 67, 80(1)
High Courts10 Sept 2014
Arun Kumar Sen VsGAIL (India) Limited Oil Field Instrumentation (India) Ltd. VsThe State of Tripura Swapan Kumar Pal VsOil and Natural Gas Corporation Ltd.
Tripura High Court · (2014) 203 ECR 432 : (2015) 2 GLD 153 : (2014) 4 GLT 842
Constitution of India, 1950 — Article 246, 246(1), 366, 366(29A), 366(29-A)Finance Act, 1994 — Section 65Tripura Value Added Tax Act, 2004 — Section 2(36), 4, 4(2), 4(3)
High Courts10 Sept 2014Dismissed
Shyamal Das VsThe Union of India
Tripura High Court · (2015) 2 GLD 48 : (2014) 4 GLT 802
Arms Act, 1959 — Section 25(a)(B), 27Constitution of India, 1950 — Article 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 161
High Courts10 Sept 2014
Jayanta Nandi VsShipra Karmakar (Nandi)
Tripura High Court · (2015) 1 DMC 345 : (2015) 1 GLD 546 : (2014) 4 GLT 603
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 10, 13(1), 13(1)(ia)Penal Code, 1860 (IPC) — Section 498(A)