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Tripura High Court judgments, 2017

399 judgments · page 2 of 20

High Courts25 Sept 2017

Sri Raju Das, son of Sri Narayan Das, & Ors. Vs The Union of India Department of Personnel and Training, represented by Principal Secretary, & Ors.

Tripura High Court · (2017) 09 TP CK 0002

Constitution of India, Article 226, Article 227, Article 32, Article 323A, Article 323B - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Remedies for enforcement of rights conferred by this Part - Administrative tribunals - Tribunals for other mattersAdministrative Tribunals Act, 1985, Section 21, Section 21(3), Section 14 - Limitation - Limitation - Jurisdiction, Powers and Authority of the Central Administrative Tribunal
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High Courts16 Sept 2017Allowed

Md. Abdul Ali, S/o Md. Abdul Rahaman Vs The State of Tripura

Tripura High Court · (2017) 09 TP CK 0013

Code of Criminal Procedure, 1973, Section 164, Section 428, Section 164(5), Section 374(2) - Recording of confessions and statements - Period of detention undergone by the accused to be set off against the sentence of imprisonment - Recording of confessions and statements - Appeals from convictionsIndian Penal Code, 1860, Section 506, Section 511, Section 354, Section 366, Section 376(1), Section 376(2)(1) - Punishment for criminal ,intimidation - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Assault or criminal force to woman with intent to outrage her modesty - Kidnapping, abducting or inducing woman to compel her marriage, etc - Punishment for rape - Punishment for rapeProtection Of Children From Sexual Offences Act, 2012, Section 4, Section 8, Section 42
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High Courts04 Sept 2017Dismissed

Sumangal Das Vs Narendra Chandra Das & Anr

Tripura High Court · (2017) 09 TP CK 0001

Code of Civil Procedure, 1908, Section 100, Section 96 - Second appeal - Appeal from original decreeSpecific Relief Act, 1963, Section 6 - Suit by persons dispossessed of immovable property
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