High Courts19 Nov 2015Allowed
The State of Tripura and Others Vs Basanti Das and Others
Tripura High Court · (2015) 11 TP CK 0011
COURT ARCHIVE
Tripura High Court judgments, 2015
578 judgments · page 4 of 29
High Courts19 Nov 2015Disposed Off
Amar Chand Chowdhury Vs The State of Tripura and Others
Tripura High Court · (2015) 11 TP CK 0010
Penal Code, 1860 (IPC) - Section 489(B), 489(C), 489B
High Courts18 Nov 2015Allowed
Abdul Kalam Azad Vs Amir Hossain and Others
Tripura High Court · (2015) 11 TP CK 0012
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227
High Courts16 Nov 2015Disposed Off
Bijay Krishna Das and Others Vs The State of Tripura and Others
Tripura High Court · (2015) 11 TP CK 0014
High Courts16 Nov 2015Dismissed
Rabindra Chandra Bhandari Vs The State of Tripura and Others
Tripura High Court · (2015) 11 TP CK 0013
Constitution of India, 1950 - Article 300AContract Act, 1872 - Section 70
High Courts16 Oct 2015Allowed
Khokan Shil Vs The State of Tripura
Tripura High Court · (2015) 10 TP CK 0031
Criminal Procedure Code, 1973 (CrPC) - Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(ii)(C), 42, 52, 52(2), 52(2)(a)
High Courts16 Oct 2015Dismissed
Rakesh Sarkar Vs The State of Tripura
Tripura High Court · (2015) 10 TP CK 0030
Criminal Procedure Code, 1973 (CrPC) - Section 164(5), 313, 374(2)Evidence Act, 1872 - Section 118Penal Code, 1860 (IPC) - Section 375, 376, 376(2)(f), 511
High Courts16 Oct 2015Allowed
Biswajit Bhowmik Vs The State of Tripura
Tripura High Court · (2015) 10 TP CK 0009
Criminal Procedure Code, 1973 (CrPC) - Section 164(5), 313, 315, 374(2)Evidence Act, 1872 - Section 106, 32(1), 60Penal Code, 1860 (IPC) - Section 107, 302, 306, 498-A
High Courts16 Oct 2015Partly Allowed
The State of Tripura Vs Jhutan Das
Tripura High Court · (2015) 10 TP CK 0008
Criminal Procedure Code, 1973 (CrPC) - Section 164, 222, 313, 378Evidence Act, 1872 - Section 24, 25, 8Penal Code, 1860 (IPC) - Section 302, 324, 326, 334, 498-A
High Courts16 Oct 2015Partly Allowed
Manilal Debnath Vs Soma Debnath
Tripura High Court · (2015) 10 TP CK 0007
Hindu Marriage Act, 1955 - Section 13(1)(ia), 13A, 28
High Courts15 Oct 2015Dismissed
Ashish Kumar Dey Vs Food Corporation of India and Others
Tripura High Court · (2016) 1 GLT 507
Constitution of India, 1950 - Article 12, 226Contract Act, 1872 - Section 5
High Courts15 Oct 2015Dismissed
Bidyut Baidya Vs Sunita Bala Shil (Chanda) and Others
Tripura High Court · (2015) 10 TP CK 0017
High Courts15 Oct 2015
Swapan Kumar Pal and Others Vs Oil & Natural Gas Corporation Ltd. and Others
Tripura High Court · (2015) 10 TP CK 0013
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 Courts14 Oct 2015Dismissed
Chhabi Podder and Others Vs Krishna Podder and Others
Tripura High Court · (2016) 1 GLT 27
Specific Relief Act, 1963 - Section 5Transfer of Property Act, 1882 - Section 122, 123, 8
High Courts14 Oct 2015
North East Transmission Co. Ltd. and Others Vs Narayan Chandra Roy and Others
Tripura High Court · (2015) 10 TP CK 0032
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 17, 151Telegraph Act, 1885 - Section 25
High Courts14 Oct 2015Disposed Off
New India Assurance Company Ltd. Vs Kamala Debbarma and Others
Tripura High Court · (2015) 10 TP CK 0029
Criminal Procedure Code, 1973 (CrPC) - Section 161
High Courts14 Oct 2015Disposed Off
Balaram Urang and Others Vs The State of Tripura and Others
Tripura High Court · (2015) 10 TP CK 0023
High Courts14 Oct 2015Dismissed
Rajib Hossen Vs The Union of India and Others
Tripura High Court · (2015) 10 TP CK 0022
High Courts14 Oct 2015Disposed Off
Sanchayeeta Deb Vs The State of Tripura and Others
Tripura High Court · (2016) 1 GLT 499
Constitution of India, 1950 - Article 309, 310, 310(2), 311, 311(2)
High Courts14 Oct 2015
Subhash Chandra Das Vs The Union of India and Others
Tripura High Court · (2015) 5 GLT 190
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, 11Constitution of India, 1950 - Article 226, 309, 32