High Courts06 Sept 2016Dismissed
Sri. Tapan Majumder Vs Sri Gopal Majumder
Tripura High Court · (2016) 168 AIC 844
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 33, Section 100
COURT ARCHIVE
Tripura High Court judgments, 2016
243 judgments · page 5 of 13
High Courts05 Sept 2016Dismissed
Shri Dipankar Majumder, son of Shri Sunil Chandra Majumder, resident of Chandrapur, Assam-Agartala Road, P.O. Chandrapur, P.S. East Agartala, District : West Tripura - Petitioner @HASH Shri. Sandipan Ghosh, son of Shri Naresh Chandra Ghosh, resident of Bi
Tripura High Court · (2017) ACD 129 : (2016) 167 AIC 851 : (2017) 2 DCR 180
Criminal Procedure Code, 1973 (CrPC) - Section 397(1), Section 401Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139
High Courts29 Aug 2016Allowed
Smt. Dhanabi Chakma Vs Sri Birendra Kumar Nath
Tripura High Court · (2017) AAC 754
Motor Vehicles Act, 1988 - Section 168
High Courts26 Aug 2016Disposed Off
Smti. Saswati Acharyya Vs State of Tripura
Tripura High Court · (2017) 1 GauLT 127
High Courts23 Aug 2016Dismissed
Sri Uttam Kumar Chakraborty, S/o Manoranjan Chakraborty, Resident of Dashamighat, Teliamurah, P.O. and P.S. Teliamurah, District-West Tripura - Defendant-Appellant @HASH Legal Heirs of Sri Animesh Choudhury, S/o Lt. Nilmohan Choudhury, Resident of West Jo
Tripura High Court · (2016) 6 GauLJ 380 : (2016) 4 GauLT 963
Evidence Act, 1872 - Section 91, Section 92Specific Relief Act, 1963 - Section 34, Section 6
High Courts12 Aug 2016Disposed Off
Sri Amar Ranjan Sarkar, S/o Lt. Nishi Kanta Sarkar, Resident of Village-Fulkumari, P.S. R.K. Pur, Udaipur, District-South Tripura - Appellant @HASH Smt. Laxmi Rani Sutradhar, W/o Lt. Radha Ballav Sutradhar
Tripura High Court · (2016) 6 GauLJ 303 : (2016) 4 GauLT 1136
Limitation Act, 1963 - Article 65, Section 27
High Courts18 Jul 2016Dismissed
State of Tripura Vs Smt. Basanti Bala Das
Tripura High Court · (2016) AIRCC 3426
Civil Procedure Code, 1908 (CPC) - Section 96Specific Relief Act, 1963 - Section 34Tripura Land Revenue and Land Reforms Act, 1960 - Section 134, Section 135(d), Section 43(3), Section 99
High Courts15 Jul 2016Dismissed
Dr. Laxman Bhattacharjee Vs Society for Tripura Medical College and Dr. B.R. Ambedkar Memorial Teaching Hospital, West Tripura
Tripura High Court · (2016) AIR(Tripura) 21
Constitution of India, 1950 - Article 14, Article 226
High Courts13 Jul 2016Allowed
Smt. Jyotsna Rani Das, W/O. Late Babul Das Vs Sri Suman Ghosh
Tripura High Court · (2016) AAC 1958 : (2017) ACJ 750
Motor Vehicles Act, 1988 — Section 166, 168
High Courts08 Jul 2016Dismissed
The Branch Manager, National Insurance Company Ltd., Tripura Vs Shri Ringak Manik Halam
Tripura High Court · (2016) AAC 2035
Motor Vehicles Act, 1988 — Section 147, 2(30)
High Courts01 Jul 2016Dismissed
Smt. Bijaya Das Vs Director General of Police, Government of Tripura, Police HQ, Fire Brigade Chowmuhani, P.O. Agartala, Tripura West
Tripura High Court · (2016) AIR(Tripura) 30
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 37 Rule 1, Section 79
High Courts01 Jul 2016Allowed
Sri Ajit Kumar Paul Vs State of Tripura
Tripura High Court · (2016) LIC 3190
Constitution of India, 1950 - Article 16
High Courts30 Jun 2016Disposed Off
Smt. Sibani Bhowmik Vs Sri. Narayan Baidya
Tripura High Court · (2016) 166 AIC 326
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts29 Jun 2016Allowed
Biswajit Ghosh Vs Kingshuk Ghosh And Ors.
Tripura High Court · (2016) 06 TP CK 0014
Motor Vehicles Act, 1988 — Section 173
High Courts29 Jun 2016Disposed Off
Sri Chandan Das Vs Sri Harendra Chanda Ghosh
Tripura High Court · (2016) AAC 2027
Motor Vehicles Act, 1988 — Section 168, 173
High Courts28 Jun 2016Dismissed
Shri Ajoy Kumar Das Vs Shri Chanchal Kumar Das
Tripura High Court · (2016) 165 AIC 789
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Jun 2016Allowed
Arun Chandra Gope - Appellant @HASH State of Tripura and Others
Tripura High Court · (2016) LIC 4533
Central Civil Services (Pension) Rules, 1972 - Rule 9(2)(a)Constitution of India, 1950 - Article 309
High Courts22 Jun 2016Allowed
Tripura State Electricity Corporation Ltd. Vs Smt. Anjana Sarkar
Tripura High Court · (2017) AIR(Tripura) 2
Civil Procedure Code, 1908 (CPC) - Order 29 Rule 2, Section 100
High Courts20 Jun 2016Allowed
Khorshed Alam Vs Oil and Natural Gas Corporation Limited, New Delhi
Tripura High Court · (2016) LIC 3793
Constitution of India, 1950 — Article 16, 226
High Courts15 Jun 2016Dismissed
Bharat Kumar Ghosh Vs The Union of India
Tripura High Court · (2017) AIR(Tripura) 15
Constitution of India, 1950 - Article 226