COURT ARCHIVE

Tripura High Court judgments, 2015

578 judgments · page 7 of 29

High Courts16 Sept 2015Dismissed

Rakesh Das Vs The State of Tripura

Tripura High Court · (2015) 09 TP CK 0028

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164(5), 313Evidence Act, 1872 - Section 134, 145, 25, 26, 27Penal Code, 1860 (IPC) - Section 302

High Courts16 Sept 2015Dismissed

Premananda Das Vs The Union of India and Others

Tripura High Court · (2015) 09 TP CK 0027

High Courts16 Sept 2015Partly Allowed

Abhimanya Jhara Vs The State of Tripura

Tripura High Court · (2015) 09 TP CK 0026

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Penal Code, 1860 (IPC) - Section 302, 304, 325, 34, 85

High Courts15 Sept 2015Disposed off

Bimal Dutta and Others Vs The State of Tripura and Others

Tripura High Court · (2015) 09 TP CK 0024

High Courts14 Sept 2015Disposed off

Sanjit Debbarma Vs The State of Tripura and Others

Tripura High Court · (2015) 09 TP CK 0023

High Courts11 Sept 2015Dismissed

Bikash Munda Vs Naresh Debbarma and Others

Tripura High Court · (2015) 09 TP CK 0020

Motor Vehicles Act, 1988 - Section 163-A, 166Penal Code, 1860 (IPC) - Section 279, 304(A)

High Courts10 Sept 2015Dismissed

Oil and Natural Gas Corporation Ltd. and Others Vs Nikunja Das and Others

Tripura High Court · (2015) 09 TP CK 0019

Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 227

High Courts10 Sept 2015Dismissed

Debabrata Banik Vs The State of Tripura and Others

Tripura High Court · (2015) 09 TP CK 0018

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

High Courts07 Sept 2015Dismissed

Fortuna Agro Plantations Ltd. Vs The Union of India and Others

Tripura High Court · (2015) 09 TP CK 0022

Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 11, 12, 17, 18, 23

High Courts07 Sept 2015Disposed off

Jayanta Debbarma Vs The State of Tripura and Others

Tripura High Court · (2015) 09 TP CK 0021

High Courts07 Sept 2015Dismissed

Bidyut Saha Vs The State of Tripura and Others

Tripura High Court · (2015) 09 TP CK 0014

High Courts07 Sept 2015Allowed

Gautam Dey Vs The State of Tripura and Others

Tripura High Court · (2015) LabIC 4366

Constitution of India, 1950 - Article 311(2)Government of India Act, 1935 - Section 240(3)Penal Code, 1860 (IPC) - Section 323, 341, 506

High Courts07 Sept 2015Disposed off

Sohini Chakraborty Vs Society for the Tripura Medical College and Dr. BRAM Teaching Hospital and Others

Tripura High Court · (2015) 09 TP CK 0012

High Courts07 Sept 2015Allowed

Selim Miah Vs The State of Tripura and Others

Tripura High Court · (2015) 4 GLT 1014

High Courts07 Sept 2015Dismissed

Birajit Sinha and Others Vs The State of Tripura and Others

Tripura High Court · (2015) 4 GLT 451

Arms Act, 1959 - Section 14, 15, 19, 19(f), 20Criminal Procedure Code, 1973 (CrPC) - Section 100, 161, 313Penal Code, 1860 (IPC) - Section 148, 149, 302, 326

High Courts04 Sept 2015Allowed

Hiranmoy Roy Vs The State of Tripura and Others

Tripura High Court · (2015) 09 TP CK 0015

High Courts03 Sept 2015Disposed off

Court on own motion Vs State of Tripura and Others

Tripura High Court · (2016) AIR (Tripura) 4

Constitution of India, 1950 - Article 21ARight of Children to Free and Compulsory Education Act, 2009 - Section 28, 3

High Courts03 Sept 2015Disposed off

Gouranga Ch. Adhikari and Others Vs The State of Tripura and Others

Tripura High Court · (2015) 09 TP CK 0016

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1

High Courts28 Aug 2015Disposed off

Biswajit Deb Vs The State of Tripura and Others

Tripura High Court · AIR 2015 Tripura 82

Arbitration and Conciliation Act, 1996 - Section 2(1)(e), 32, 34, 42Civil Procedure Code, 1908 (CPC) - Section 15Constitution of India, 1950 - Article 227

High Courts27 Aug 2015Disposed off

Pratima Biswas and Others Vs The Land Acquisition Collector, West Tripura and Others

Tripura High Court · (2015) 08 TP CK 0040

Land Acquisition Act, 1894 - Section 18, 4, 54, 6