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Tripura High Court judgments, 2017

399 judgments · page 19 of 20

High Courts19 Jan 2017

Smt. Sandhya Devi Thapa, Wife of Shri Dalbahadur Thapa, & Anr. Vs Smti Anjali Singh Thapa, D/o Lt. Ganapada Singh Thapa, & Ors.

Tripura High Court · (2017) 01 TP CK 0042

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 7Rule 11, Order 23Rule 1, Section 151, Order 23Rule 1(3), Order 23Rule 3, Order 23Rule 4 - Saving of Inherent powers of CourtSpecific Relief Act, 1963, Section 31 - When cancellation may be ordered
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High Courts16 Jan 2017

Sri Biplab Bhar, S/o. Late Birbal Bhar Vs The State of Tripura

Tripura High Court · (2017) 01 TP CK 0038

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 28, Section 489A, Section 489C, Section 489B, Section 489E - "Counterfeit - Counterfeiting currency-notes or bank-notes - Possession of forged or counterfeit currency-note or bank- notes - Using as genuine, forged or counterfeit currency-notes or bank- notes - Making or using documents resembling currency-notes or bank- notes
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High Courts13 Jan 2017Dismissed

Sri Raju Das, S/O Sri Chan Mohan Das Vs The State of Tripura

Tripura High Court · (2017) 01 TP CK 0036

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 498A - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty
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