High Courts12 May 2017Dismissed
Pranab Kumar Saha Vs Food Corporation Of India And Anr.
Tripura High Court · (2017) 05 TP CK 0044
COURT ARCHIVE
Tripura High Court judgments, 2017
399 judgments · page 14 of 20
High Courts12 May 2017
Sri Jyotirmoy Ghosh, S/O. Lt. Nani Gopal Ghosh, & Anr. Vs Sri Sudhangshu Das, & Ors.
Tripura High Court · (2017) 05 TP CK 0008
Code of Civil Procedure, 1908, Section 100, Section 9, Order 14Rule 2(2) - Second appeal - Courts to try all civil suits unless barredTripura Land Revenue and Land Reforms Act, 1960, Section 4, Section 96, Section 26, Section 95, Section 93, Section 94, Section 44, Section 188
High Courts12 May 2017
Shri Pranab Kumar Saha, son of Shri Jagadish Chandra Saha Vs The Food Corporation of India, represented by the Senior Regional Manager, & Anr.
Tripura High Court · (2017) 05 TP CK 0007
Evidence Act, 1872, Section 91, Section 92 - Evidence of terms of contracts, grants and other dispositions of property reduced to form of document - Exclusion of evidence of oral agreement
High Courts12 May 2017
Sri Jagadish Karmakar, S/O. Sri Mahendra Karmakar, & Ors. Vs The State of Tripura
Tripura High Court · (2017) 05 TP CK 0006
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Section 300, Section 323, Section 325, Section 448, Section 452 - Punishment for murder - Acts done by several persons in furtherance of common intention - Murder - Punishment for voluntarily causing hurt - Punishment for voluntarily causing grievous hurt - Punishment for house-trespass - House -trespass after preparation for hurt, assault or wrongful restraint
High Courts11 May 2017Disposed Of
Swapan Chandra Debroy Vs State Of Tripura And Ors.
Tripura High Court · (2017) 05 TP CK 0052
High Courts11 May 2017
Sri Rabindra Kumar Debnath Vs The Tripura Small Industries Corporation Ltd
Tripura High Court · (2017) 05 TP CK 0005
Right to Information Act, 2005, Section 6 - Request for obtaining information
High Courts08 May 2017Dismissed
Malay Chakraborty Vs District Magistrate And Collector And Ors.
Tripura High Court · (2017) 05 TP CK 0061
Cable Television Networks (Regulation) Act, 1995 — Section 2(iv), 3, 4Code Of Criminal Procedure, 1973 — Section 107, 116
High Courts08 May 2017Allowed
Pratima Banik Vs State Of Tripura And Ors.
Tripura High Court · (2017) 05 TP CK 0060
High Courts08 May 2017Allowed
Kanthiray Reang Vs State Of Tripura And Ors.
Tripura High Court · (2017) 05 TP CK 0058
High Courts08 May 2017Allowed
Akehir Miah Palwan And Ors. Vs Land Acquisition Collector And Anr.
Tripura High Court · (2017) 05 TP CK 0049
Land Acquisition Act, 1894 — Section 4, 6, 17, 18, 23, 23(1A), 23(2), 54
High Courts08 May 2017Allowed
National Insurance Company Limited Vs Garmansri Tripura And Anr.
Tripura High Court · (2017) 05 TP CK 0037
Indian Penal Code, 1860 — Section 279, 304(A), 338Motor Vehicles Act, 1988 — Section 173Code Of Criminal Procedure, 1973 — Section 164
High Courts08 May 2017
Smt. Kalpana Majumder, W/O. Late Subhash Majumder, & Ors. Vs Sri Sankar Debnath, S/O. Late Haralal Debnath, & Anr.
Tripura High Court · (2017) 05 TP CK 0004
Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligence
High Courts05 May 2017Partly Allowed
Borgang Tea Company Private Limited Vs State Of Tripura And Anr.
Tripura High Court · (2017) 05 TP CK 0039
Tripura Land Revenue And Land Reforms Act, 1960 — Section 136(1), 136(1)(f), 164, 164A, 178(1), 178(1)(a), 178(4)
High Courts05 May 2017
Sri Sukumar Das, S/o Lt. Chitta Ranjan Das Vs The Tripura State Co-operative Bank Ltd., & Ors.
Tripura High Court · (2017) 05 TP CK 0003
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 477A, Section 380, Section 465, Section 477 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Falsification of accounts - Theft in dwelling-house, etc. - Punishment for forgery - Fraudulent cancellation, destruction, etc. of will, authority to adopt, or valuable security
High Courts05 May 2017
Smt. Bina Rani Debbarma, Wife of Lt. Dilip Debbarma, & Anr. Vs Sri Nihar Debbarma, S/O. Lt Budhi Ram Debbarma, & Anr.
Tripura High Court · (2017) 05 TP CK 0002
Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligenceMotor Vehicles Act, 1988, Section 158(6), Section 158(6) - Production of certain certificates, licence and permit in certain cases
High Courts04 May 2017Dismissed
Prasun Kanti Chakraborty Vs State Of Tripura And Ors.
Tripura High Court · (2017) 05 TP CK 0040
Constitution Of India, 1950 — Article 14Tripura State Civil Services (Revised Pay) Rules, 2009 — Rule 13(v), 13(1)(v)Tripura State Civil Services (Revised Pay) Rules, 1999 — Rule 13, 13(1), 13(1)(v)
High Courts04 May 2017Disposed Of
Tripura Road Transport Corporation And Anr. Vs State Of Tripura And Ors.
Tripura High Court · (2017) 05 TP CK 0038
Constitution Of India, 1950 — Article 14
High Courts04 May 2017Disposed Of
Dr. Smt. Bijaya Bhattacharya Vs State Of Tripura And Ors.
Tripura High Court · (2017) 05 TP CK 0036
High Courts04 May 2017Dismissed
Ratan Kar Vs State Of Tripura And Ors.
Tripura High Court · (2017) 05 TP CK 0035
High Courts03 May 2017
Shri Rajesh Kumar Paul, S/o Shri Santosh Chandra Paul Vs The State of Tripura
Tripura High Court · (2017) 05 TP CK 0001
Code of Criminal Procedure, 1973, Section 41, Section 438, Section 41D, Section 41A, Section 41B -Tripura Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Act, 2013, Section 3, Section 332, Section 353