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Tripura High Court judgments, 2016

243 judgments · page 9 of 13

High Courts09 Mar 2016Disposed off

Court on Own Motion Vs The State of Tripura and Others

Tripura High Court · (2016) 03 TP CK 0033

Criminal Law (Amendment) Act, 2013 - Section 23Legal Services Authorities Act, 1987 - Section 6Penal Code, 1860 (IPC) - Section 326A, Section 376, Section 376A, Section 376B, Section 376C, Section 376D, Section 376E
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High Courts09 Mar 2016Partly Allowed

Sadhan Shil Vs The State of Tripura

Tripura High Court · (2016) 03 TP CK 0031

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 374(2)Penal Code, 1860 (IPC) - Section 307, Section 323, Section 325, Section 340, Section 342, Section 353, Section 384
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High Courts09 Mar 2016Partly Allowed

Dhirulal Das Vs The State of Tripura

Tripura High Court · (2016) 03 TP CK 0029

Criminal Procedure Code, 1973 (CrPC) - Section 164(5), Section 173, Section 222, Section 293, Section 313(1)(b)Evidence Act, 1872 - Section 114A, Section 17Penal Code, 1860 (IPC) - Section 375, Section 376, Section 376(1), Section 44
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High Courts23 Feb 2016Allowed

Sukumar Debbarma Vs The State of Tripura

Tripura High Court · (2016) 02 TP CK 0025

Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 232, Section 313, Section 374Penal Code, 1860 (IPC) - Section 315, Section 34, Section 367(1), Section 375, Section 376, Section 376(1), Section 417, Section 506, Section 90
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