Tripura High Court Judgments 2017 — Page 20

Central Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 14, Rule 15, Rule 9, Rule 14(2) -Central Civil Services (Pension) Rules, 1972, Rule 9, Rule 9(2)(b)(3)

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High Courts10 Jan 2017Disposed

Shri Raiharan Datta, S/o. Late Ramesh Chandra Dutta, & Ors. Vs Shri Parimal Chandra Baidya, Son of Late Jatindra Kumar Baidya, & Ors.

Tripura High Court · (2017) 01 TP CK 0028

Code of Civil Procedure, 1908, Section 151, Order 6Rule 17, Section 152 - Saving of Inherent powers of Court - Amendment of judgments, decrees or orders

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High Courts10 Jan 2017Disposed off

Shri Raiharan Datta Vs Shri Parimal Chandra Baidya

Tripura High Court · (2017) 171 AIC 561 : (2017) AIRCC 1253

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Section 152

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High Courts09 Jan 2017Disposed Off

Shri Shyamal Malakar Vs State of Tripura

Tripura High Court · (2017) CriLJ 2593

Criminal Procedure Code, 1973 (CrPC) - Section 154Penal Code, 1860 (IPC) - Section 302, Section 34

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High Courts06 Jan 2017Allowed

The State of Tripura, Represented by the Secretary, Home Department, Government of Tripura, & Anr. Vs Sri Sukumar Shil S/o. Late Sashi Mohan Shil, & Anr.

Tripura High Court · (2017) 01 TP CK 0027

Motor Vehicles Act, 1988, Section 163A, Section 163A, Section 166, Section 166 - Special provisions as to payment of compensation on structured formula basis - Application for compensation

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High Courts05 Jan 2017Dismissed

New India Assurance Company Ltd. Vs Kanan Deb

Tripura High Court · (2017) AAC 726

Motor Vehicles Act, 1988 - Section 166, Section 173

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High Courts04 Jan 2017Dismissed

The United India Insurance Company Ltd. Vs Smti. Bhajana Sinha, W/o. Late Shibu Sinha, & Ors.

Tripura High Court · (2017) 01 TP CK 0024

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High Courts04 Jan 2017

Sri Arjun Kr. Dey, S/o- Late Jogesh Chandra Dey Vs The Union of India, Represented by its Secretary to the Ministry of Human Resource Development, Government of India, & Ors.

Tripura High Court · (2017) 01 TP CK 0023

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High Courts04 Jan 2017Dismissed

Sri Shibajyoti Bhattacharjee & Ors Vs The State of Tripura & Anr

Tripura High Court · (2017) 01 TP CK 0022

Constitution of India, Article 14, Article 16 -Tripura Power Engineering Service Rules, 1987 - Rule 35, Rule 2(f), Rule 2(g), Rule 2(e), Rule 5(xv)

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High Courts04 Jan 2017Dismissed

Sri Joydeb Das, S/o- Sri Indra Bhushan Das Vs The State of Tripura, Represented by the Secretary, Department of Home, Government of Tripura, & Anr.

Tripura High Court · (2017) 01 TP CK 0021

Code of Criminal Procedure, 1973, Section 245, Section 227, Section 239 - When accused shall be discharged - Discharge - When accused shall be dischargedIndian Penal Code, 1860, Section 302, Section 201, Section 201, Section 34, Section 304A - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by several persons in furtherance of common intention - Causing death by negligenceElectricity Act, 2003, Section 135(1)(a) - Theft of electricity

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High Courts04 Jan 2017Dismissed