High Courts03 Feb 2016Disposed off
Naresh Chandra Bhowmik Vs Kanan Das and Others
Tripura High Court · (2016) 02 TP CK 0014
Workmens Compensation Act, 1923 - Section 12, Section 12(1), Section 12(2), Section 30
COURT ARCHIVE
Tripura High Court judgments, 2016
243 judgments · page 11 of 13
High Courts02 Feb 2016Disposed Off
Madhusudan Saha Vs The Divisional Manager, New India Assurance Company Ltd.
Tripura High Court · (2016) AAC 1892
Motor Vehicles Act, 1988 — Section 168
High Courts02 Feb 2016Disposed off
Siliguri Electric Works Vs Tripura State Electricity Corporation Ltd. and Others
Tripura High Court · (2016) 02 TP CK 0006
High Courts01 Feb 2016Disposed off
Sundar Sinha and Others Vs The State of Tripura and Others
Tripura High Court · (2016) 02 TP CK 0001
High Courts30 Jan 2016Dismissed
Tarun Kumar Jain Vs The Land Acquisition Collector and Others
Tripura High Court · (2016) 01 TP CK 0029
Constitution of India, 1950 - Article 300A, Article 31AEvidence Act, 1872 - Section 114Land Acquisition Act, 1894 - Section 11, Section 18, Section 4, Section 54, Section 6, Section 8, Section 9
High Courts28 Jan 2016Partly Allowed
Jayanti Dam and Others Vs Tripura Scheduled Tribes Cooperative Development Corporation Ltd. and Others
Tripura High Court · (2016) 01 TP CK 0030
High Courts28 Jan 2016Dismissed
The State of Tripura Vs Subhas Chandra Datta
Tripura High Court · (2016) 01 TP CK 0028
Arbitration and Conciliation Act, 1996 - Section 16, Section 17, Section 34, Section 37, Section 9Constitution of India, 1950 - Article 226, Article 227
High Courts27 Jan 2016Allowed
Pradip Debbarma Vs The State of Tripura and Others
Tripura High Court · (2016) 1 LLN 511
Constitution of India, 1950 - Article 14, Article 16, Article 20(2)
High Courts27 Jan 2016Dismissed
Madhuri Kalai Vs Parimal Chandra Saha and Others
Tripura High Court · (2016) 01 TP CK 0025
Constitution of India, 1950 - Article 227
High Courts27 Jan 2016Dismissed
Swapan Chandra Ghosh and Others Vs The Chief Secretary, Government of Tripura and Others
Tripura High Court · (2016) 01 TP CK 0023
High Courts27 Jan 2016Allowed
The State of Tripura and Others Vs Joy Krishna Sarkar
Tripura High Court · (2016) 01 TP CK 0022
Civil Procedure Code, 1908 (CPC) - Section 100, Section 151, Section 96
High Courts25 Jan 2016Disposed off
Priyangshu Saha Vs The State of Tripura and Others
Tripura High Court · (2016) 01 TP CK 0026
High Courts22 Jan 2016Disposed off
Nitish Ranjan Debroy and Others Vs Subrata Chatterjee and Others
Tripura High Court · (2016) 01 TP CK 0021
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2), Order 20 Rule 18, Order 20 Rule 18(1), Order 20 Rule 18(2), Section 151, Section 54Constitution of India, 1950 - Article 227
High Courts21 Jan 2016Dismissed
Sasti Biswas and Others Vs The State of Tripura and Others
Tripura High Court · (2016) 01 TP CK 0024
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 251, Section 313Penal Code, 1860 (IPC) - Section 323, Section 34, Section 341, Section 506
High Courts20 Jan 2016Partly Allowed
Kanu Debnath and Others Vs The State of Tripura
Tripura High Court · (2016) 01 TP CK 0020
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 313Penal Code, 1860 (IPC) - Section 323, Section 325, Section 34, Section 379, Section 392
High Courts19 Jan 2016Dismissed
Tutiur Rahaman Vs Moin Uddin and Others
Tripura High Court · (2016) 01 TP CK 0027
Criminal Procedure Code, 1973 (CrPC) - Section 164 (5), Section 222, Section 372Penal Code, 1860 (IPC) - Section 375, Section 376, Section 376(1), Section 415, Section 417, Section 493
High Courts19 Jan 2016Dismissed
Ushajoy Mog Vs The State of Tripura
Tripura High Court · (2016) 01 TP CK 0006
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164, Section 281, Section 293, Section 313Evidence Act, 1872 - Section 24, Section 25, Section 26, Section 27, Section 45, Section 80Penal Code, 1860 (IPC) - Section 302
High Courts18 Jan 2016Dismissed
The State of Tripura Vs Milan Debnath and Others
Tripura High Court · (2016) 01 TP CK 0015
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164(5), Section 313, Section 378Evidence Act, 1872 - Section 113APenal Code, 1860 (IPC) - Section 304B, Section 306, Section 34, Section 498A
High Courts18 Jan 2016Dismissed
The Executive Officer, Sabroom Nagar Panchayat Vs Santosh Das
Tripura High Court · (2016) 01 TP CK 0011
Land Acquisition Act, 1894 - Section 4, Section 54
High Courts14 Jan 2016Disposed Off
Smt. Budhulakshi Debbarma Vs State of Tripura
Tripura High Court · (2016) 3 ACC 127 : (2017) ACJ 553 : (2016) 3 CivilLJ 460 : (2016) 2 TAC 673