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Tripura High Court judgments, 2017

399 judgments · page 16 of 20

High Courts16 Mar 2017

Smti. Gouri Sarkar, Wife of Late Bishwanath Sarkar Vs Shri Shyamal Sarkar, Son of Late Nidhan Sarkar, & Anr.

Tripura High Court · (2017) 03 TP CK 0018

Code of Criminal Procedure, 1973, Section 161, Section 174 - Examination of witnesses by police - Police to enquire and report on suicide, etcIndian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligenceEvidence Act, 1872, Section 165 - Judges power to put questions or order production
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High Courts15 Mar 2017

The Union of India, & Antr. Vs Dishnet Wireless Ltd., & Ors.

Tripura High Court · (2017) 03 TP CK 0016

Constitution of India, Article 14, Article 21, Article 19(1)(g) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etcContract Act, 1872, Section 23 - What considerations and objects are lawful and what notTelecom Regulatory Authority of India Act, 1997, Section 3 -
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High Courts14 Mar 2017Dismissed

Panna Ahmed, son of Md. Ayet Ali Vs The State of Tripura, represented by the Home Secretary, Government of Tripura, & Ors.

Tripura High Court · (2017) 03 TP CK 0013

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 506, Section 341, Section 376(1) - Punishment for criminal ,intimidation - Punishment for wrongful restraint - Punishment for rape
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High Courts10 Mar 2017

Sri Bapan Biswas, & Antr. Vs The State of Tripura.

Tripura High Court · (2017) 03 TP CK 0012

Indian Penal Code, 1860, Section 302, Section 34, Section 304(II) - Punishment for murder - Acts done by several persons in furtherance of common intention - Punishment for culpable homicide not amounting to murder
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High Courts09 Mar 2017

The New India Assurance Company Limited Vs Smti Arati Das

Tripura High Court · (2017) 03 TP CK 0009

Motor Vehicles Act, 1988, Section 173, Section 173, Section 147, Section 147, Section 163A, Section 163A, Section 166, Section 166, Section 171, Section 171 - Appeals - Requirements of policies and limits of liability - Special provisions as to payment of compensation on structured formula basis - Application for compensation - Award of interest where any claim is allowed
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High Courts06 Mar 2017

Shri Mitan Miah Vs The State of Tripura

Tripura High Court · (2017) 03 TP CK 0006

Code of Criminal Procedure, 1973, Section 482, Section 254, Section 360, Section 251, Section 397(3), Section 207, Section 229, Section 252 - Saving of inherent powers of High Court - Procedure when not convicted - Order to release on probation of good conduct or after admonition - Substance of accusation to be stated - Calling for records to exercise powers of revision - Supply to the accused of copy of police report and other documents - Conviction on plea of guilty - Conviction on plea of guiltyIndian Penal Code, 1860, Section 224, Section 380 - Resistance or obstruction by a person to his lawful apprehension - Theft in dwelling-house, etc.
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High Courts28 Feb 2017Dismissed

Sri Haralal Sutradhar, son of late Suresh Sutradhar Vs Smt. Sunati Paul, Wife of late Kumud Bihari Paul, & Ors.

Tripura High Court · (2017) 02 TP CK 0035

Code of Civil Procedure, 1908, Section 100, Section 96 - Second appeal - Appeal from original decreeEvidence Act, 1872, Section 65, Section 77, Section 65(a) - Cases in which secondary evidence relating to documents may be given - Proof of documents by production of certified copies - Cases in which secondary evidence relating to documents may be given
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High Courts23 Feb 2017Dismissed

Sri Somenath Ganguly Vs The State of Tripura & Ors

Tripura High Court · (2017) 02 TP CK 0012

Code of Criminal Procedure, 1973, Section 482, Section 161, Section 311, Section 391 - Saving of inherent powers of High Court - Examination of witnesses by police - Power to summon material witness, or examine person present - Appellate Court may take further evidence or direct It to be takenIndian Penal Code, 1860, Section 302, Section 34, Section 498-A - Punishment for murder - Acts done by several persons in furtherance of common intention
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