High Courts23 Feb 2017Disposed Off
Shri Bijoy Krishna Acharjee Vs Shri Mithun Sharma
Tripura High Court · (2017) AIRCC 1619
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1
COURT ARCHIVE
Tripura High Court judgments, 2017
399 judgments · page 17 of 20
High Courts23 Feb 2017Dismissed
Sri Anil Chandra Poddar Vs Sri Uttam Poddar
Tripura High Court · (2017) AIRCC 1394
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27 (1)(aa), Order 6 Rule 17
High Courts22 Feb 2017Allowed
Delux Engineering Represented by its sole proprietor Shri Narayan Debnath Vs The Commandant, 6th Bn. Tripura State Rifles (IR-II) Teliamura, P.O. Chakmaghat, & Anr.
Tripura High Court · (2017) 02 TP CK 0034
Arbitration and Conciliation Act, 1996, Section 34, Section 37(1)(b) - Application for setting aside arbitral award - Appealable orders
High Courts21 Feb 2017Dismissed
Narayan Sutradhar And Ors. Vs State Of Tripura And Ors.
Tripura High Court · (2017) 02 TP CK 0064
High Courts21 Feb 2017Dismissed
Member Secretary (Block Development Officer), Teliamura Nagar Panchayat, Teliamura, & Anr. Vs Shri Samar Bhusan Sarkar, S/O Late Bhibhuti Bhusan Sarkar, & Anr.
Tripura High Court · (2017) 02 TP CK 0033
Code of Criminal Procedure, 1973, Section 313, Section 219, Section 372, Section 464, Section 378, Section 25A, Section 212(2) - Power to examine the accused - Three offences of same kind within year may be charged together - No appeal to lie unless otherwise provided - Effect of omission to frame, or absence of, or error in, charge - Appeal in case of acquittal - Directorate of Prosecution - Particulars as to time, place and personIndian Penal Code, 1860, Section 468, Section 24, Section 409, Section 405, Section 406, Section 408 - Forgery for purpose of cheating - "Dishonestly" - Criminal breach of trust by public servant, or by banker, merchant of agent - Criminal breach of trust - Punishment for Criminal breach of trust - Criminal breach of trust by clerk or servant
High Courts20 Feb 2017
Sri Bankesh Choudhuri Vs Sri Samarendra Lal Roy, & Antr.
Tripura High Court · (2017) 02 TP CK 0032
Motor Vehicles Act, 1939, Section 173
High Courts20 Feb 2017Dismissed
Shri Animesh Dey, S/O. Manoranjan Dey, & Ors. Vs The State of Tripura, represented by the Secretary cum Commissioner, Department of Higher Education, & Ors.
Tripura High Court · (2017) 02 TP CK 0031
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 114, Order 47Rule 1 - Review
High Courts20 Feb 2017Dismissed
The Executive Engineer Vs Sri Ratan Gope & Ors
Tripura High Court · (2017) 02 TP CK 0030
Land Acquisition Act, 1894, Section 54 - Appeals in proceedings before Court
High Courts17 Feb 2017Dismissed
Sri Kamal Dey, Son of Sri Bidhu Ranjan Dey, & Ors. Vs The State of Tripura, Represented by the Commissioner to the Government of Tripura, Revenue Department, & Ors.
Tripura High Court · (2017) 02 TP CK 0029
Constitution of India, Article 226 - Power of High Courts to Issue certain writsTripura Land Revenue and Land Reforms Act, 1960, Section 93, Section 187, Section 97(2), Section 93(2)(b)
High Courts16 Feb 2017
Miss Papai Pal Vs The Managing Committee & Ors
Tripura High Court · (2017) 02 TP CK 0028
High Courts16 Feb 2017Dismissed
Sri Pradip Sarkar Vs The Managing Director & Ors
Tripura High Court · (2017) 02 TP CK 0027
Indian Penal Code, 1860, Section 358 - Assault or criminal force on grave provocationWorkmens Compensation Act, 1923, Section 4, Section 10, Section 22, Section 4A - Amount of compensation - Notice and claim - Form of application - Compensation to be paid when due and penalty for default
High Courts15 Feb 2017Dismissed
Shri Naresh Kumar, S/o Shri Sish Ram Vs The Union of India, (Represented by the Union Home Secretary), Ministry of Home Affairs, & Ors.
Tripura High Court · (2017) 02 TP CK 0026
Indian Penal Code, 1860, Section 468, Section 471, Section 34 - Forgery for purpose of cheating - Using as genuine a forged document - Acts done by several persons in furtherance of common intention
High Courts15 Feb 2017Dismissed
Shri Rupam Roy, S/o Shri Pradip Kumar Roy Vs M/s. Infotech Distributors, & Anr.
Tripura High Court · (2017) 02 TP CK 0025
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNegotiable Instruments Act, 1881, Section 138, Section 139, Section 118 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder - Presumptions as to negotiable instruments of consideration
High Courts15 Feb 2017Allowed
Smt. Kajal Sarkar, W/o Sri Pradip Ranjan Mitra, & Ors. Vs The State of Tripura, Represented by the Secretary, Social Welfare & Social Education Department, Government of Tripura, & Ors.
Tripura High Court · (2017) 02 TP CK 0024
High Courts14 Feb 2017Dismissed
Sri Pankaj Kumar Vs Union of India
Tripura High Court · (2017) LIC 1091
Central Civil Services (Classification, Control and Appeal) Rules, 1965 - Rule 14Central Civil Services (Conduct) Rules, 1955 - Rule 3Constitution of India, 1950 - Article 226, Article 309
High Courts13 Feb 2017
Smt. Champu Rani Ghosh, W/o Late Manik Gope @ Manik Ghosh Vs The State of Tripura, & Ors.
Tripura High Court · (2017) 02 TP CK 0023
High Courts13 Feb 2017Dismissed
Sri Ashok Das Vs State of Tripura
Tripura High Court · (2017) AIR(Tripura) 47
Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991 - Section 17Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1992 - Rule 6, Rule 7A
High Courts10 Feb 2017Disposed
Shri Abhijit Paul, Son of Sri Swapan Kumar Paul, & Anr. Vs Food Corporation of India, Represented by its Managing Director, & Ors.
Tripura High Court · (2017) 02 TP CK 0022
High Courts09 Feb 2017Allowed
Smti. Shilpi (Ghosh) Roy, W/o Lt. Partha Sarathi Roy, & Ors. Vs Shri Ratan Kr. Banik S/o. Lt. Nityananda Banik, & Ors.
Tripura High Court · (2017) 02 TP CK 0021
High Courts08 Feb 2017
Shri Ajit Chakraborty Vs The State of Tripura
Tripura High Court · (2017) 02 TP CK 0020