High Courts31 Aug 2017Dismissed
Monomohan Debnath Vs L.A. Collector And Anr.
Tripura High Court · (2017) 08 TP CK 0010
COURT ARCHIVE
Tripura High Court judgments, 2017
399 judgments · page 3 of 20
High Courts30 Aug 2017Disposed Of
United India Insurance Co. Ltd. And Anr. Vs Billal Hossain And Ors.
Tripura High Court · (2017) 08 TP CK 0017
Indian Penal Code, 1860 — Section 279, 338Evidence Act, 1872 — Section 58
High Courts29 Aug 2017Allowed
Bhusan Tripura Vs State Of Tripura
Tripura High Court · (2017) 08 TP CK 0018
Code Of Criminal Procedure, 1973 — Section 161, 174, 302, 313, 374(2)
High Courts29 Aug 2017Dismissed
State Of Tripura Vs Khokan Saha And Ors.
Tripura High Court · (2017) 08 TP CK 0016
Code Of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 306, 498A
High Courts29 Aug 2017Dismissed
State Of Tripura And Ors. Vs Koushik Das
Tripura High Court · (2017) 08 TP CK 0015
High Courts29 Aug 2017Dismissed
Subrata Ghosh Vs Nababrata Ghosh
Tripura High Court · (2017) 08 TP CK 0014
Transfer Of Property Act, 1882 — Section 122
High Courts28 Aug 2017Allowed
Tapas Chakraborty And Ors. Vs State Of Tripura And Ors.
Tripura High Court · (2017) 08 TP CK 0044
Tripura Audit And Accounts Service Rules, 2007 — Rule 1(b), 3, 5(1)(a), 14(2), 30(2)
High Courts25 Aug 2017Dismissed
Sajal Das Vs Champa Das
Tripura High Court · (2017) 08 TP CK 0022
Code Of Criminal Procedure, 1973 — Section 127
High Courts25 Aug 2017Disposed Of
Sreyashi Sinha Vs Tripura University (A Central University) And Ors.
Tripura High Court · (2017) 08 TP CK 0021
Constitution Of India, 1950 — Article 241(1)University Grants Commission Act, 1956 — Section 3
High Courts25 Aug 2017Dismissed
Rajib Sarkar Vs State Of Tripura And Ors.
Tripura High Court · (2017) 08 TP CK 0020
High Courts25 Aug 2017
Sri Arghyadeep Das & Ors Vs The State of Tripura & Ors
Tripura High Court · (2017) 08 TP CK 0004
Tripura Scheduled Castes and Scheduled Tribes Reservation Act, 1991, Section 5, Section 5(a)
High Courts25 Aug 2017
Sri Mithu @ Nantu Bhadra, son of Sri Krishna Bhadra Vs The State of Tripura
Tripura High Court · (2017) 08 TP CK 0003
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313, Section 374(3) - Calling for records to exercise powers of revision - High Courts powers of revision - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 375, Section 376(1) - Rape - Punishment for rapeEvidence Act, 1872, Section 35 - Relevancy of entry in public record, made in performance of duty
High Courts24 Aug 2017Disposed Of
Dipak Bhattacharjee Vs State Of Tripura And Ors.
Tripura High Court · (2017) 08 TP CK 0026
High Courts24 Aug 2017Allowed
Subrata Debbarma Vs Oil And Natural Gas Commission And Ors.
Tripura High Court · (2017) 08 TP CK 0025
High Courts24 Aug 2017Disposed Of
Tripura Gramin Bank Employees Federation Vs Tripura Gramin Bank And Ors.
Tripura High Court · (2017) 08 TP CK 0024
High Courts24 Aug 2017Allowed
Nandini Chakma Vs State Election Commissioner And Ors.
Tripura High Court · (2017) 08 TP CK 0023
Tripura Tribal Areas Autonomous District Council (Establishment Of Village Committee) Act, 1994 — Section 7(1)(b)Tripura Tribal Area's Autonomous District Village Committee (Conduct Of Election) Rules, 1996 — Rule 8, 9, 75Tripura Tribal Areas Autonomous District Village Committee (Preparation Of Electoral Roll) Rules, 1996 — Rule 4, 6, 5, 15
High Courts23 Aug 2017Disposed Of
Court on Own Motion Vs State Of Tripura & Others
Tripura High Court · (2017) 08 TP CK 0029
Indian Penal Code, 1860 — Section 304-A, 304-AACode Of Criminal Procedure, 1973 — Section 206(2), 258, 321Contempt Of Courts Act, 1971 — Section 2(c)
High Courts23 Aug 2017Allowed
Pratima Dey (Bhowmik) Vs Parimal Bhowmik
Tripura High Court · (2017) 08 TP CK 0028
Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)Indian Penal Code, 1860 — Section 34, 109, 497, 498A
High Courts23 Aug 2017Allowed
Subhrangshu Saha And Ors. Vs State Of Tripura And Ors.
Tripura High Court · (2017) 08 TP CK 0027
Constitution Of India, 1950 — Article 16(4-B), 335Tripura Scheduled Castes And Scheduled Tribes Reservation Rules, 1992 — Rule 8, 8(8)(a), 8(8)(b), 8(8)(c)
High Courts22 Aug 2017Partly Allowed
New India Assurance Company Ltd. Vs Krishna Das And Anr.
Tripura High Court · (2017) 08 TP CK 0033
Employee‘s Compensation Act, 1923 — Section 2(dd), 2(n), 10, 30Railways Act, 1989 — Section 2(34)