High Courts22 Aug 2017Dismissed
Union Of India Vs Kanai Debnath And Ors.
Tripura High Court · (2017) 08 TP CK 0032
Land Acquisition Act, 1894 — Section 6, 9, 10, 11, 12, 18(1), 34, 54Evidence Act, 1872 — Section 114
COURT ARCHIVE
Tripura High Court judgments, 2017
399 judgments · page 4 of 20
High Courts22 Aug 2017Dismissed
State Of Tripura And Ors. Vs Santosh Deb And Ors.
Tripura High Court · (2017) 08 TP CK 0031
Constitution Of India, 1950 — Article 226General Financial Rules, 2005 — Rule 22, 129(1)Code Of Civil Procedure, 1908 — Order 47 Rule 1, Order 47 Rule 2, Order 41 Rule 27(1)(aa)
High Courts22 Aug 2017Allowed
Dulu Rani Bhowmik Vs Heirs Of Dilip Kr. Goswami And Ors.
Tripura High Court · (2017) 08 TP CK 0030
Code Of Civil Procedure, 1908 — Section 96, 100Tripura Land Revenue And Land Reforms Act, 1960 — Section 11(3)
High Courts21 Aug 2017Allowed
Ranjit Datta And Ors. Vs State Of Tripura
Tripura High Court · (2017) 08 TP CK 0039
Evidence Act, 1872 — Section 145Indian Penal Code, 1860 — Section 34, 148, 149, 302, 304, 323, 325, 447Code Of Criminal Procedure, 1973 — Section 232
High Courts21 Aug 2017Disposed Of
Laxman Mandal Vs Krishna Nanda Debnath And Anr.
Tripura High Court · (2017) 08 TP CK 0038
High Courts21 Aug 2017Partly Allowed
Pushpa Debbarma And Ors. Vs Md. Phiroz Khan And Anr.
Tripura High Court · (2017) 08 TP CK 0037
Indian Penal Code, 1860 — Section 279, 304-AMotor Vehicles Act, 1988 — Section 146, 147, 149
High Courts21 Aug 2017Allowed
Chhabi Rani Roy And Ors. Vs State Of Tripura And Ors.
Tripura High Court · (2017) 08 TP CK 0036
Constitution Of India, 1950 — Article 309, 310, 310(2), 311Central Civil Services (Pension) Rules, 1972 — Rule 13, 14, 19
High Courts21 Aug 2017Allowed
Kamal Krishna Podder And Ors. Vs Indian Oil Corporation Limited And Ors.
Tripura High Court · (2017) 08 TP CK 0035
High Courts21 Aug 2017Dismissed
Sanjoy Debnath Vs Sharmila Basak (Deb)
Tripura High Court · (2017) 08 TP CK 0034
Specific Relief Act, 1963 — Section 20Evidence Act, 1872 — Section 101Code Of Civil Procedure, 1908 — Section 100
High Courts21 Aug 2017Allowed
Kalpana Paul & Ors Vs Jyoti Bhusan Dhar
Tripura High Court · (2017) 08 TP CK 0009
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151, Order 23Rule 1(iii) - Saving of Inherent powers of Court
High Courts18 Aug 2017Dismissed
Amrita Das Vs State Of Tripura And Ors.
Tripura High Court · (2017) 08 TP CK 0043
Constitution Of India, 1950 — Article 16(4)
High Courts18 Aug 2017Allowed
Sumanta Bhattacharjee Vs Tripura State Electricity Corporation Ltd. And Ors.
Tripura High Court · (2017) 08 TP CK 0042
High Courts18 Aug 2017Dismissed
Kanchanthung Halam And Ors. Vs Mallika Das And Ors.
Tripura High Court · (2017) 08 TP CK 0041
Code Of Civil Procedure, 1908 — Section 75(b), 107, 107(2), Order 26 Rule 9, Order 41 Rule 27, Order 41 Rule 27(b), Order 41 Rule 27(1)(a), Order 41 Rule 27(1)(b), Order 41 Rule 27(2)
High Courts18 Aug 2017Allowed
Phanindra Kishore Pal Vs State Of Tripura And Ors.
Tripura High Court · (2017) 08 TP CK 0040
Code Of Civil Procedure, 1908 — Section 80(1)Indian Contract Act, 1872 — Section 55
High Courts18 Aug 2017
The Divisional Manager Vs Smti. Mangali Munda @ BENJUYA & Ors
Tripura High Court · (2017) 08 TP CK 0008
Workmens Compensation Act, 1923, Section 10 - Notice and claimEmployees Compensation Act, 1923, Section 4, Section 22, Section 12, Section 4A
High Courts18 Aug 2017
Sri Biswanath Dhar Vs The State of Tripura.
Tripura High Court · (2017) 08 TP CK 0007
General Clauses Act, 1897, Section 27 - Meaning of service by postCode of Criminal Procedure, 1973, Section 200 - Examination of complainantEvidence Act, 1872, Section 114 - Court may presume existence of certain facts
High Courts17 Aug 2017Dismissed
Dr. Niru Mohan Jamatia (CMO, Gomati) And Ors. Vs State Of Tripura And Ors.
Tripura High Court · (2017) 08 TP CK 0055
Tripura Health Service Rules, 1974 — Rule 5(b)(1), 29
High Courts17 Aug 2017Allowed
Anil Chandra Som Vs Udaipur Nagar Panchayat And Anr.
Tripura High Court · (2017) 08 TP CK 0054
Constitution Of India, 1950 — Article 226Tripura Building Rules, 2004 — Rule 5Tripura Municipal Act, 1994 — Section 123, 125, 125(1), 125(3), 133
High Courts17 Aug 2017Allowed
Ananta Hari Jamatia Vs State Of Tripura And Ors.
Tripura High Court · (2017) 08 TP CK 0053
Indian Penal Code, 1860 — Section 34, 201, 302, 376, 376(2)(G)Tripura State Rifles Act, 1983 — Section 12(1), 12(1)(j)Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 10(2), 15(2)
High Courts17 Aug 2017Allowed
Md. Abdul Matlib Vs State Of Tripura And Ors.
Tripura High Court · (2017) 08 TP CK 0051