High Courts29 May 2015Dismissed
Subal Pal Vs Shibani Shil and Others
Tripura High Court · (2015) 05 TP CK 0026
Criminal Procedure Code, 1973 (CrPC) - Section 145, 397, 401
COURT ARCHIVE
Tripura High Court judgments, 2015
578 judgments · page 21 of 29
High Courts28 May 2015Disposed off
Bijoy Saha Vs Motilal Sarkar and Others
Tripura High Court · (2015) 05 TP CK 0034
High Courts28 May 2015Allowed
Ajit Kumar Sinha Vs The State of Tripura and Others
Tripura High Court · (2015) 05 TP CK 0031
High Courts28 May 2015Partly Allowed
The Oriental Insurance Company Ltd. Vs Billal Miah and Others
Tripura High Court · (2015) 05 TP CK 0027
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Order 47 Rule 1Constitution of India, 1950 - Article 227
High Courts28 May 2015Dismissed
Nishan Saha Vs Paritosh Das and Others
Tripura High Court · (2015) 2 GLT 1009
Criminal Procedure Code, 1973 (CrPC) - Section 200, 251, 313, 378Penal Code, 1860 (IPC) - Section 279, 307, 323, 326, 342
High Courts28 May 2015Dismissed
Bakul Das (Suklabaidya) and Others Vs Jyostna Suklabaidya and Others
Tripura High Court · (2015) 05 TP CK 0023
Civil Procedure Code, 1908 (CPC) - Section 100Evidence Act, 1872 - Section 65, 66Penal Code, 1860 (IPC) - Section 109, 419, 420, 468, 471
High Courts28 May 2015Allowed
Pramila Suklabaidya and Others Vs Jyostna Suklabaidya and Others
Tripura High Court · (2015) 05 TP CK 0021
Civil Procedure Code, 1908 (CPC) - Order 32A Rule 32A, Order 7 Rule 10, Order 7 Rule 11(d), 24Constitution of India, 1950 - Article 227Family Courts Act, 1984 - Section 2(d), 3, 7, 7(1), 7(e)
High Courts27 May 2015Disposed off
Debi Prasad Rakshit Vs The State of Tripura and Others
Tripura High Court · (2015) 05 TP CK 0037
Constitution of India, 1950 - Article 14
High Courts27 May 2015Dismissed
The Executive Engineer and Others Vs Power Dasgupta and Others
Tripura High Court · (2015) 05 TP CK 0029
Civil Procedure Code, 1908 (CPC) - Order 13 Rule 9
High Courts27 May 2015Dismissed
State of Tripura and Others Vs Kanan Acherjee and Others
Tripura High Court · (2015) 05 TP CK 0028
Land Acquisition Act, 1894 - Section 18, 4
High Courts27 May 2015Disposed off
Monalisha Sarkar Vs The State of Tripura and Others
Tripura High Court · (2015) 05 TP CK 0024
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 272, 313, 32, 372, 374(3)Dowry Prohibition Act, 1961 - Section 4, 6
High Courts27 May 2015Dismissed
Anil Chandra Das Vs Renu Bala Sarkar and Others
Tripura High Court · (2015) 05 TP CK 0022
Civil Procedure Code, 1908 (CPC) - Section 100, 96Evidence Act, 1872 - Section 63(5), 65
High Courts27 May 2015Dismissed
Jharna Chakraborty Vs The Union of India and Others
Tripura High Court · (2015) LabIC 2999
Administrative Tribunals Act, 1985 - Section 19Constitution of India, 1950 - Article 226
High Courts27 May 2015Allowed
Chinu Rani Saha and Others Vs Pranati Shingha Bist and Others
Tripura High Court · (2015) 05 TP CK 0019
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, 100Transfer of Property Act, 1882 - Section 7
High Courts08 May 2015Dismissed
Bithika Bose (Sarkar) Vs The State of Tripura and Others
Tripura High Court · (2015) 05 TP CK 0017
Civil Procedure Code, 1908 (CPC) - Section 100, 80Evidence Act, 1872 - Section 35Land Acquisition Act, 1894 - Section 30, 54
High Courts08 May 2015Dismissed
Arun Chandra Das and Others Vs Bimal Ch. Das and Others
Tripura High Court · (2015) 05 TP CK 0016
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, 100, 11
High Courts08 May 2015Partly Allowed
Tapas Biswas and Others Vs Sunil Kumar Biswas
Tripura High Court · (2015) 05 TP CK 0015
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 4, 100, 96
High Courts08 May 2015Allowed
The Indian Oil Corporation Ltd. (Assam Oil Division) and Others Vs Pallabi Roy and Others
Tripura High Court · (2015) 05 TP CK 0014
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts08 May 2015Dismissed
Tapati Dutta Vs The State of Tripura and Others
Tripura High Court · (2015) 05 TP CK 0013
Constitution of India, 1950 - Article 14, 226, 51A(j)
High Courts08 May 2015Partly Allowed
Dipankar Saha Vs The State of Tripura and Others
Tripura High Court · (2015) 05 TP CK 0012
Constitution of India, 1950 - Article 226