COURT ARCHIVE

Tripura High Court judgments, 2017

399 judgments · page 10 of 20

High Courts30 Jun 2017Dismissed

Raj Kumari Goala And Anr. Vs Sabita Goala And Ors.

Tripura High Court · (2017) 06 TP CK 0040

Constitution Of India, 1950 — Article 32, 32(2), 226, 227Code Of Civil Procedure, 1908 — Section 124(1), 125, Order 12 Rule 31Tripura Land Revenue And Land Reforms Act, 1960 — Section 4, 95, 96

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High Courts30 Jun 2017Allowed

Laxmi Deb Vs State Of Tripura And Anr.

Tripura High Court · (2017) 06 TP CK 0039

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High Courts30 Jun 2017Dismissed

Sukhamoy Paul Vs State Of Tripura And Ors.

Tripura High Court · (2017) 06 TP CK 0034

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High Courts30 Jun 2017Partly Allowed

Billaram Reang Vs State Of Tripura

Tripura High Court · (2017) 06 TP CK 0031

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 201, 302, 304Evidence Act, 1872 — Section 106, 122

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High Courts30 Jun 2017Dismissed

Parbin Necha Khatun And Ors. Vs Prabir Singha And Ors.

Tripura High Court · (2017) 06 TP CK 0030

Tripura Land Revenue And Land Reforms Act, 1960 — Section 43(3)Specific Relief Act, 1963 — Section 38, 38(3)

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High Courts30 Jun 2017Dismissed

Swarnembhu Sarkar Vs Binoy Krishna Podder And Anr.

Tripura High Court · (2017) 06 TP CK 0028

Code Of Criminal Procedure, 1973 — Section 177, 200, 482Negotiable Instruments Act, 1881 — Section 138, 142-A, 142-A(1), 142(2)Negotiable Instruments (Amendment) Second Ordinance, 2015 — Section 4, 142(a)

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High Courts30 Jun 2017Dismissed

Md. Arman Ali And Ors. Vs State Of Tripura

Tripura High Court · (2017) 06 TP CK 0027

Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 311Evidence Act, 1872 — Section 145, 165

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High Courts30 Jun 2017Allowed

Shri Subal Chandra Das, S/O. Late Karuna Kumar Das, & Ors. Vs Shri Swapan Ghosh, S/O. Shri Santipada Ghosh, & Ors.

Tripura High Court · (2017) 06 TP CK 0008

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High Courts30 Jun 2017

Sri Surjya Kumar Deb, S/o. Late Girendra Chandra Deb Vs Sri Dulal Deb, S/o. Late Rajkumar Deb, & Ors.

Tripura High Court · (2017) 06 TP CK 0007

Code of Civil Procedure, 1908, Section 97, Section 2(2), Order 20Rule 18, Order 26Rule 13, Order 26Rule 14 - Appeal from final decree where no appeal from preliminary decree - Definitions

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High Courts29 Jun 2017Dismissed

Srabani Das Vs State Of Tripura And Ors.

Tripura High Court · (2017) 06 TP CK 0035

Constitution Of India, 1950 — Article 226

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High Courts27 Jun 2017Allowed

Manilal Malakar And Ors. Vs State Of Tripura And Ors.

Tripura High Court · (2017) 06 TP CK 0037

Payment Of Gratuity Act, 1972 — Section 4, 4(3), 5, 7(3), 7(3A)

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High Courts23 Jun 2017Allowed

Swapan Chakraborty And Ors. Vs State Of Tripura And Ors.

Tripura High Court · (2017) 06 TP CK 0042

Constitution Of India, 1950 — Article 226Orissa Education Act, 1969 — Section 7-C(4)

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High Courts23 Jun 2017Allowed

Ajit Debnath And Ors. Vs State Of Tripura And Ors.

Tripura High Court · (2017) 06 TP CK 0041

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High Courts23 Jun 2017Allowed

Tapash Sarkar Vs State Of Tripura And Ors.

Tripura High Court · (2017) 06 TP CK 0038

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High Courts23 Jun 2017Allowed

Saraswati Sarkar (Majumder) Vs State Of Tripura And Ors.

Tripura High Court · (2017) 06 TP CK 0033

Indian Penal Code, 1860 — Section 302, 304Official Secrets Act, 1923 — Section 5Central Civil Services (Pension) Rules, 1972 — Rule 8, 8(1)(a), 8(1)(b), 8(3)(a), 8(5), 54(11-C), 54(11-C)(b), 54(11-C)(i)

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High Courts23 Jun 2017Allowed