High Courts30 May 2017Dismissed
Dipankar Biswas Vs Panchali Das (Biswas)
Tripura High Court · (2017) 05 TP CK 0028
Code Of Civil Procedure, 1908 — Order 23 Rule 3, Order 6 Rule 17Hindu Marriage Act, 1955 — Section 12(1)(C), 13-B(1), 13-B(2)
COURT ARCHIVE
Tripura High Court judgments, 2017
399 judgments · page 13 of 20
High Courts30 May 2017Allowed
Sambhunath Chowdhury Vs State Of Tripura And Ors.
Tripura High Court · (2017) 05 TP CK 0027
Code Of Civil Procedure, 1908 — Order 22 Rule 3Motor Vehicles Act, 1988 — Section 166Indian Succession Act, 1925 — Section 306
High Courts30 May 2017Dismissed
Anjali Sarkar And Ors. Vs Bibek Roy And Ors.
Tripura High Court · (2017) 05 TP CK 0026
Limitation Act, 1963 — Article 65Code Of Civil Procedure, 1908 — Section 96Tripura Land Revenue And Land Reforms Act, 1960 — Section 43, 43(3)
High Courts30 May 2017Partly Allowed
United India Insurance Co. Ltd. Vs Dulal Chandra Das And Ors.
Tripura High Court · (2017) 05 TP CK 0025
Indian Penal Code, 1860 — Section 279, 338Motor Vehicles Act, 1988 — Section 166
High Courts30 May 2017
Shri Mouli Bhusan Bhattacharjee, S/o Late Bidhu Bhusan Bhattacharjee Vs Shri Swarup Bhattacharjee, S/o Late Biswa Bhusan Bhattacharjee, & Ors.
Tripura High Court · (2017) 05 TP CK 0011
Hindu Succession Act, 1956, Section 14, Section 14(1) - Property of a female Hindu to be her absolute property - Property of a female Hindu to be her absolute propertyHindu Womens Rights to Property Act, 1937, Section 3(1), Section 3(1), Section 3(3), Section 3(3)
High Courts29 May 2017Disposed Of
Priyanka Roy Vs Union Of India And Ors.
Tripura High Court · (2017) 05 TP CK 0055
Constitution Of India, 1950 — Article 12, 14, 31, 32, 226
High Courts29 May 2017Dismissed
Officer Commanding Vs Subrata Paul And Ors.
Tripura High Court · (2017) 05 TP CK 0048
Land Acquisition Act, 1894 — Section 4, 28-A
High Courts29 May 2017Allowed
Sarojini Chakma Vs Land Acquisition Collector And Anr.
Tripura High Court · (2017) 05 TP CK 0046
Land Acquisition Act, 1894 — Section 9, 18, 18(1), 23, 23(1A), 23(2), 34
High Courts18 May 2017Dismissed
Mohammad Ali Talukdar Vs State Of Tripura And Ors.
Tripura High Court · (2017) 05 TP CK 0057
High Courts17 May 2017Allowed
Gouranga Roy And Ors. Vs Goutam Debbarma And Anr.
Tripura High Court · (2017) 05 TP CK 0051
Code Of Civil Procedure, 1908 — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 173
High Courts16 May 2017Allowed
Bharati Hexacom Limited Vs Union Of India And Ors.
Tripura High Court · (2017) 05 TP CK 0054
Constitution Of India, 1950 — Article 12, 14, 19(1)(g), 226Indian Telegraph Act, 1985 — Section 4Telecom Regulatory Authority Of India Act, 1997 — Section 3, 3(1), 11, 11(1), 11(1)(a), 11(1)(a)(ii), 14, 14(a)(i), 14(1)(a)(i), 14A, 14(M), 14(N), 16, 18
High Courts16 May 2017Allowed
State Of Tripura And Ors. Vs Mehbuba Majumder And Ors.
Tripura High Court · (2017) 05 TP CK 0050
Tripura Land Revenue And Land Reforms Act, 1960 — Section 11(3), 11(4)Code Of Civil Procedure, 1908 — Section 80
High Courts16 May 2017Dismissed
Union Of India Vs Kalpana Dey And Ors.
Tripura High Court · (2017) 05 TP CK 0045
Land Acquisition Act, 1894 — Section 4, 4(1), 54
High Courts16 May 2017
National Insurance Company Ltd. Vs Smt. Namita Saha, Wife of Late Sambhu Ch. Saha, & Ors.
Tripura High Court · (2017) 05 TP CK 0010
Motor Vehicles Act, 1988, Section 174, Section 174, Section 171, Section 171, Section 149(2), Section 149(2) - Recovery of money from insurer as arrear of land revenue - Award of interest where any claim is allowed - Duty of insurers to satisfy judgments and awards against persons insured in respect of third party risks
High Courts16 May 2017Dismissed
Sri Mahadeb Sarkar, S/O - Late Sukumar Sarkar Vs The State of Tripura
Tripura High Court · (2017) 05 TP CK 0009
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 376(2), Section 376(2)(f), Section 376(1) - Punishment for rape - Punishment for rape - Punishment for rape - Punishment for rape
High Courts15 May 2017Disposed Of
Shibu Debbarma Vs State Of Tripura And Anr.
Tripura High Court · (2017) 05 TP CK 0059
Tripura Civil Services (Conduct) Rules, 1988 — Rule 3, 3(1)Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 14, 15(2), 15(3), 15(4), 23
High Courts15 May 2017Partly Allowed
In-Charge, HR-ER, ONGC Limited Vs Rani Bala Debnath And Ors.
Tripura High Court · (2017) 05 TP CK 0047
Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 23(1A), 23(2), 28A, 34, 54
High Courts15 May 2017Dismissed
Ardhendu Dey And Anr. Vs Naresh Chandra Nag
Tripura High Court · (2017) 05 TP CK 0034
Indian Penal Code, 1860 — Section 324Code Of Civil Procedure, 1908 — Section 96, 100, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 8, Order 9 Rule 9
High Courts12 May 2017Partly Allowed
Debabrata Acharjee And Anr. Vs State Of Tripura And Ors.
Tripura High Court · (2017) 05 TP CK 0056
High Courts12 May 2017Allowed
Dr. Hari Sankar Chakraborty Vs Union Of India And Ors.
Tripura High Court · (2017) 05 TP CK 0053
University Grants Commission Act, 1956 — Section 12, 26(1)(e)(g)Central Civil Services (Revised Pay) Rules, 2008 — Rule 10Constitution Of India, 1950 — Article 311(2)