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Tripura High Court judgments, 2017

399 judgments · page 15 of 20

High Courts26 Apr 2017Dismissed

The State ofTripura, represented by the learned Public Prosecutor, High Court of Tripura, Agartala Vs Sri Mitan Debnath, son of late Akhil Debnath

Tripura High Court · (2017) 04 TP CK 0010

Code of Criminal Procedure, 1973, Section 313, Section 164(5), Section 378(1)(b) - Power to examine the accused - Recording of confessions and statements - Appeal in case of acquittalIndian Penal Code, 1860, Section 366A, Section 366 - Procuration of minor girl - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts26 Apr 2017Allowed

Samsul Islam, son of Mullah Muhammad Ali, & Ors. Vs The State of Tripura

Tripura High Court · (2017) 04 TP CK 0002

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 428, Section 374(2) - Examination of witnesses by police - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonment - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 34, Section 323, Section 325, Section 304(2) - Punishment for murder - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Punishment for voluntarily causing grievous hurt - Punishment for culpable homicide not amounting to murder
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High Courts25 Apr 2017

Sri Gautam Debnath Vs Smti. Rekha Debnath, & Antr.

Tripura High Court · (2017) 04 TP CK 0001

Code of Criminal Procedure, 1973, Section 128, Section 125(3) - Enforcement of order of maintenance - Order for maintenance of wives, children and parentsFamily Courts Act, 1984, Section 19(4) - Appeal
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High Courts20 Apr 2017Dismissed

Smti. Suparna Das Vs Sri Abhijit Majumder

Tripura High Court · (2017) 04 TP CK 0007

Code of Criminal Procedure, 1973, Section 161, Section 465, Section 392, Section 173(2)(II) - Examination of witnesses by police - Finding or sentence when reversible by reason of error, omission or irregularly - Procedure where Judges of Court of Appeal are equally divided - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 147, Section 447, Section 148, Section 325, Section 506, Section 427 - Punishment for rioting - Punishment for criminal trespass - Rioting, armed with deadly weapon - Punishment for voluntarily causing grievous hurt - Punishment for criminal ,intimidation - Mischief causing damage to the amount of fifty rupees
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High Courts22 Mar 2017Dismissed

Global Educational Net, & Ors. Vs The State of Tripura, Represented by the Public Prosecutor, High Court of Tripura, Agartala, & Ors.

Tripura High Court · (2017) 03 TP CK 0004

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 409, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Criminal breach of trust by public servant, or by banker, merchant of agent - Punishment for Criminal breach of trust
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High Courts16 Mar 2017

The Oriental Insurance Company Ltd., Represented by its Divisional Manager Vs Sri Tushar Kanti Mahajan, S/o Sri Bindu Lal Mahajan, & Ors.

Tripura High Court · (2017) 03 TP CK 0019

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 115 - RevisionMotor Vehicles Act, 1988, Section 170, Section 170, Section 163A, Section 163A - Impleading insurer in certain cases - Special provisions as to payment of compensation on structured formula basis
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