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Tripura High Court judgments, 2016

243 judgments · page 8 of 13

High Courts17 Mar 2016Partly Allowed

Bipul Deb Vs The State of Tripura

Tripura High Court · (2016) 03 TP CK 0036

Criminal Procedure Code, 1973 (CrPC) - Section 222, Section 397, Section 401Penal Code, 1860 (IPC) - Section 320, Section 325, Section 333, Section 353, Section 511
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High Courts17 Mar 2016Disposed off

Nirmal Deb Vs The State of Tripura

Tripura High Court · (2016) 03 TP CK 0021

Criminal Procedure Code, 1973 (CrPC) - Section 27Evidence Act, 1872 - Section 25, Section 25, Section 25, Section 26, Section 26, Section 26, Section 27, Section 27Penal Code, 1860 (IPC) - Section 201, Section 302
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High Courts17 Mar 2016Disposed off

Asis Debbarma and Others Vs The State of Tripura and Others

Tripura High Court · (2016) 03 TP CK 0012

Constitution of India, 1950 - Article 14, Article 16, Article 16(4), Article 16(4-A), Article 226, Article 309, Article 335Tripura Scheduled Castes and Scheduled Tribes Reservation Act, 1991 - Section 3(5), Section 4
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High Courts16 Mar 2016Allowed

Ranjit Debbarma Vs State of Tripura

Tripura High Court · (2016) 161 AIC 840

Arms Act, 1959 - Section 27, Section 27 (1), Section 27(1), Section 5, Section 7Constitution of India, 1950 - Article 20Criminal Procedure Code, 1973 (CrPC) - Section 173, Section 437A
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High Courts16 Mar 2016Dismissed

The State of Tripura Vs Ranjit Debbarma

Tripura High Court · (2016) 03 TP CK 0035

Arms Act, 1959 - Section 27, Section 4(b)Criminal Procedure Code, 1973 (CrPC) - Section 232, Section 313, Section 321Penal Code, 1860 (IPC) - Section 109, Section 120B, Section 121, Section 121A, Section 148, Section 149, Section 302
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High Courts16 Mar 2016Dismissed

Jyoti Khasnabish Vs Arindam Khasnabish and Others

Tripura High Court · (2016) 03 TP CK 0016

Civil Procedure Code, 1908 (CPC) - Section 96Evidence Act, 1872 - Section 114, Section 45, Section 67, Section 68Registration Act, 1908 - Section 52, Section 58, Section 59, Section 60
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High Courts11 Mar 2016Disposed off

Shikha Rani Dey Vs The State of Tripura and Others

Tripura High Court · (2016) AIRCC 1777

Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 11, Section 11(1), Section 12, Section 12(2), Section 13(1), Section 16, Section 18, Section 18(1), Section 30, Section 4, Section 9
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High Courts09 Mar 2016Disposed Off

Sri Sachindra Das Vs State of Tripura

Tripura High Court · (2016) CriLJ 3908 : (2016) 3 GauLJ 636 : (2016) 2 GauLT 894 : (2017) 2 RCRCriminal 14

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 409
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High Courts09 Mar 2016Disposed off

Sachindra Das Vs The State of Tripura

Tripura High Court · (2016) CriLJ 3908 : (2016) 3 GauLJ 636 : (2016) 2 GauLT 894 : (2017) 2 RCRCriminal 14

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 397, Section 401Penal Code, 1860 (IPC) - Section 23, Section 24, Section 34, Section 380, Section 405, Section 409, Section 457
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High Courts09 Mar 2016Partly Allowed

Nikhil Shil Vs The State of Tripura

Tripura High Court · (2016) CriLJ 2237 : (2016) 3 GauLT 677

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304, Section 323, Section 325, Section 34, Section 447, Section 448
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