High Courts08 Feb 2017Dismissed
Jharna Deb Vs Sri Madhu Mog
Tripura High Court · (2017) AAC 971
Motor Vehicles Act, 1988 - Section 147, Section 148
COURT ARCHIVE
Tripura High Court judgments, 2017
399 judgments · page 18 of 20
High Courts07 Feb 2017Allowed
Shri Prabir Datta, son of Batu Krishna Datta Vs The State of Tripura, represented by its Secretary-cum- Commissioner to the Department of G.A (P&T), Government of Tripura, & Ors.
Tripura High Court · (2017) 02 TP CK 0019
Constitution of India, Article 16(4), Article 16(1) - Dissolution of a District or a Regional Council - Dissolution of a District or a Regional CouncilPersons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, Section 33, Section 32 - Reservation of posts - Identification of posts which can be reserved for persons with disabilities
High Courts06 Feb 2017Dismissed
National Insurance Company Limited & Anr Vs Sri Pritwish Saha
Tripura High Court · (2017) 02 TP CK 0018
High Courts06 Feb 2017
Sri Bapi Datta, S/o Sri Dipu Datta alias Dipak Datta Vs The State of Tripura
Tripura High Court · (2017) 02 TP CK 0017
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 325, Section 375, Section 90, Section 417, Section 366, Section 376(1), Section 375(4) - Punishment for rape - Punishment for voluntarily causing grievous hurt - Rape - Consent known to be given under fear or misconception - Punishment for cheating - Kidnapping, abducting or inducing woman to compel her marriage, etc - Punishment for rape - RapeEvidence Act, 1872, Section 3 - Interpretation clause
High Courts06 Feb 2017Disposed
Smt. Purnima Majumder, alias Purnima Majumder (Shil) Vs Sri Goutam Shil, son of late Manoranjan Shil
Tripura High Court · (2017) 02 TP CK 0016
Code of Criminal Procedure, 1973, Section 125, Section 125(1) - Order for maintenance of wives, children and parents - Order for maintenance of wives, children and parentsFamily Courts Act, 1984, Section 19(4) - Appeal
High Courts06 Feb 2017Allowed
Sri Debasish Baruah Vs Sri Narayan Debnath
Tripura High Court · (2017) AAC 752
Motor Vehicles Act, 1988 - Section 168
High Courts06 Feb 2017Dismissed
Sri Guna Sindhu Choudhury Vs Sri Subir Chandra Das
Tripura High Court · (2017) AIRCC 1262
Civil Procedure Code, 1908 (CPC) - Order 3 Rule 4, Order 41 Rule 19Limitation Act, 1963 - Section 5
High Courts02 Feb 2017Dismissed
Sri Sitansu Ranjan De, son of late Manindra Chandra De Vs The Union of India, represented by the Secretary, Ministry of Home Affairs, Government of India, & Ors.
Tripura High Court · (2017) 02 TP CK 0010
Tripura Land Revenue and Land Reforms Act, 1960, Section 20
High Courts02 Feb 2017Allowed
Sri Subhash Ranjan Banik, son of Sri Sudhir Ranjan Banik Vs The State of Tripura, represented by the Secretary to the Government of Tripura, Public Works Department (R & B), & Ors.
Tripura High Court · (2017) 02 TP CK 0009
High Courts02 Feb 2017Dismissed
Smt. Gauri Rani Malakar, wife of Sri Priyatosh Sharma Vs The State of Tripura, represented by the Secretary, Department of Health & Family Welfare, Government of Tripura, & Ors.
Tripura High Court · (2017) 02 TP CK 0008
Indian Penal Code, 1860, Section 468 - Forgery for purpose of cheatingLimitation Act, 1963, Section 17 - Effect of fraud or mistakeCentral Civil Services (Pension) Rules, 1972, Rule 9(2)(b)
High Courts31 Jan 2017Allowed
Sri Swapan Kumar Bhattacharya Vs The State of Tripura & Ors
Tripura High Court · (2017) 01 TP CK 0050
Constitution of India, Article 148 - Comptroller and Auditor-General of India
High Courts31 Jan 2017
Shri Biman Behari De & Ors. Vs Shri Sukhendu Kr. Deb
Tripura High Court · (2017) 01 TP CK 0049
Code of Civil Procedure, 1908, Section 100 - Second appealSpecific Relief Act, 1963, Section 38(3) - Perpetual injunction when granted
High Courts31 Jan 2017
Smt. Rekha Das, D/O Late Nirmal Chandra Das Vs The State of Tripura, Represented by the Principal Secretary, Health & Family Welfare Department, Government of Tripura, & Ors.
Tripura High Court · (2017) 01 TP CK 0048
Constitution of India, Article 226 -Tripura Scheduled Castes & Scheduled Tribes Reservation Rules, 1992, Rule 6, Rule 7A, Rule 7A(4)
High Courts31 Jan 2017Dismissed
Dr. Md. Mijan Hossain, S/O Md. Mamtaj Uddin Ahamad Vs The State of Tripura, Represented by the Principal Secretary to the Government of Tripura, Department of Agriculture, & Ors.
Tripura High Court · (2017) 01 TP CK 0047
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts31 Jan 2017
Smti. Rahima Khatun, W/O. Md. Matsiju Islam Vs Sri Panna Ahamed, S/O. Md. Ayat Ali, & Anr.
Tripura High Court · (2017) 01 TP CK 0046
Code of Criminal Procedure, 1973, Section 482, Section 439(2), Section 107 - Saving of inherent powers of High Court - Special powers of High Court or Court of Session regarding bail - Security for keeping the peace in other cases
High Courts31 Jan 2017Dismissed
Smt. Rekha Das Vs The State of Tripura
Tripura High Court · (2017) 2 GauLT 424
Constitution of India, 1950 - Article 226
High Courts27 Jan 2017
Shri Asok Bhattacharya Vs The State of Tripura
Tripura High Court · (2017) 01 TP CK 0045
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts27 Jan 2017
Smt. Jayashree Saha Vs The State of Tripura
Tripura High Court · (2017) 01 TP CK 0044
Code of Civil Procedure, 1908, Section 80, Section 80 -Drugs and Cosmetics Rules, 1940, - Rule 66(1), Rule 66(1)
High Courts27 Jan 2017Dismissed
Jayashree Saha Vs State of Tripura
Tripura High Court · (2017) AIR(Tripura) 41
Drugs and Cosmetics Act, 1940 - Section 33NDrugs and Cosmetics Rules, 1945 - Rule 66(1)
High Courts27 Jan 2017Dismissed
New India Assurance Company Ltd. Vs Sri Biswajit Das
Tripura High Court · (2017) AAC 880
Motor Vehicles Act, 1988 - Section 147, Section 149