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Tripura High Court judgments, 2017

399 judgments · page 1 of 20

High Courts20 Dec 2017

Sri Surjya Mohan Jamatia alias Sansa alias Sunaka, Vs The State of Tripura

Tripura High Court · (2017) 12 TP CK 0009

Code of Criminal Procedure, 1973, Section 164, Section 164(5) - Recording of confessions and statements - Recording of confessions and statementsIndian Penal Code, 1860, Section 212, Section 506, Section 376(2)(g), Section 341, Section 341, Section 376D - Harbouring offender - Punishment for criminal ,intimidation - Punishment for rape - Punishment for wrongful restraint - Punishment for wrongful restraint - Intercourse by any member of the management or staff of a hospiti with any women in that hospitalProtection Of Children From Sexual Offences Act, 2012, Section 4
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High Courts15 Dec 2017Disposed

Sri Sunil Sinha Vs Smt. Baby Sinha

Tripura High Court · (2017) 12 TP CK 0007

Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crueltyHindu Marriage Act, 1955, Section 13(1)(IA), Section 13(IB) - Divorce - Divorce
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High Courts24 Nov 2017Dismissed

Sugam Parivahan Limited Vs Dipak Chowdhury

Tripura High Court · (2017) 11 TP CK 0001

Code of Civil Procedure, 1908, Section 151, Section 96, Order 41Rule 27, Order 13Rule 1, Order 7Rule 14, Order 11Rule 14(3) - Saving of Inherent powers of Court - Appeal from original decree
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High Courts21 Nov 2017

Rikta Pal Vs Milan Pal

Tripura High Court · (2017) 11 TP CK 0005

Negotiable Instruments Act, 1881, Section 138, Section 142 - Dishonour of cheque for insufficiency, etc., of funds in the account - Cognizance of offences
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High Courts11 Oct 2017

Sri Biswajit Paul alias Bishu, S/o Shri Mihir Ranjan Paul Vs The State of Tripura

Tripura High Court · (2017) 10 TP CK 0004

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 162(2) - Examination of witnesses by police - Power to examine the accused - Statements to police not to be signed-use of statements in evidenceIndian Penal Code, 1860, Section 302, Section 34, Section 498A, Section 307, Section 326 - Punishment for murder - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons or meansEvidence Act, 1872, Section 118, Section 32(1) - Who may testify - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant
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High Courts11 Oct 2017Dismissed

Sri Shyamal Das, S/O. Sri Paresh Das Vs The State of Tripura

Tripura High Court · (2017) 10 TP CK 0003

Code of Criminal Procedure, 1973, Section 313, Section 164, Section 288 - Power to examine the accused - Recording of confessions and statements - Return of commissionIndian Penal Code, 1860, Section 376, Section 376(1) - Punishment for rape - Punishment for rapeEvidence Act, 1872, Section 6, Section 157 - Relevancy of facts forming part of same transaction - Former statements of witness may be proved to corroborate later testimony as to same fact
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High Courts11 Oct 2017Dismissed

Sri Indrajit Rabidas, S/O. Lt. Fulchan Rabidas Vs The State of Tripura

Tripura High Court · (2017) 10 TP CK 0002

Code of Criminal Procedure, 1973, Section 162 - Statements to police not to be signed-use of statements in evidenceIndian Penal Code, 1860, Section 302, Section 34, Section 341 - Punishment for murder - Acts done by several persons in furtherance of common intention - Punishment for wrongful restraintEvidence Act, 1872, Section 6 - Relevancy of facts forming part of same transaction
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