COURT ARCHIVE

Tripura High Court judgments, 2017

399 judgments · page 6 of 20

High Courts08 Aug 2017Disposed Of

Ramaprasad Bhattacharjee And Ors. Vs State Of Tripura And Ors.

Tripura High Court · (2017) 08 TP CK 0076

Indian Penal Code, 1860 — Section 268, 285Water (Prevention And Control Of Pollution) Act, 1974 — Section 25, 26Air (Prevention And Control Of Pollution) Act, 1981 — Section 21

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High Courts08 Aug 2017Disposed Of

Hena Rani Das Vs State Of Tripura And Ors.

Tripura High Court · (2017) 08 TP CK 0072

Delegation Of Financial Power Rules, Tripura, 2011 — Rule 9(xiii), 15Payment Of Gratuity Act, 1973 — Section 7, 7(3), 7(3A)

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High Courts08 Aug 2017Allowed

Rakesh Saha Vs State Of Tripura And Ors.

Tripura High Court · (2017) 08 TP CK 0068

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High Courts08 Aug 2017Dismissed

Dhriti Sundar Datta Vs Managing Committee Of Udaipur Ramesh And Ors.

Tripura High Court · (2017) 08 TP CK 0066

Tripura Grant-In-Aid (Government Aided Schools) Rules, 2005 — Rule 5(iii)

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High Courts08 Aug 2017Party Allowed

Gopal Chandra Roy Vs Sunanda Roy And Ors.

Tripura High Court · (2017) 08 TP CK 0065

Code Of Civil Procedure, 1908 — Section 96

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High Courts07 Aug 2017Allowed

Tarun Choudhury Vs State Of Tripura And Ors.

Tripura High Court · (2017) 08 TP CK 0080

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High Courts07 Aug 2017Dismissed

Bhiba Basu Khisa Vs State Of Tripura And Ors.

Tripura High Court · (2017) 08 TP CK 0073

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)

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High Courts07 Aug 2017Disposed Of

Raju Debnath Vs State Of Tripura And Ors.

Tripura High Court · (2017) 08 TP CK 0070

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High Courts07 Aug 2017Allowed

Nabendu Bhattacharjee Vs Bandana Goswami (Bhattacharjee)

Tripura High Court · (2017) 08 TP CK 0064

Code Of Civil Procedure, 1908 — Section 151Guardians And Wards Act, 1890 — Section 10, 47Hindu Minority And Guardianship Act, 1956 — Section 6, 13

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High Courts04 Aug 2017Dismissed

Fortuna Agro Plantations Ltd. Vs Shri Manu Urang S/o Late Dualal Urang of Samrucherra, & Ors.

Tripura High Court · (2017) 08 TP CK 0002

Transfer of Property Act, 1882, Section 108, Section 105 - Rights and liabilities of lessor and lessee - Lease definedSpecific Relief Act, 1963, Section 34 - Discretion of court as to declaration of status or right

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High Courts03 Aug 2017Allowed

Shyamal Chakraborty Vs State Of Tripura And Ors.

Tripura High Court · (2017) 08 TP CK 0075

Right To Information Act, 2005 — Section 6

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High Courts03 Aug 2017Allowed

Bhabatosh Bhowmik And Ors. Vs State Of Tripura And Ors.

Tripura High Court · (2017) 08 TP CK 0071

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High Courts03 Aug 2017Dismissed

Pradip Das Vs Muslim Kabarsthan Suraksha Committee And Ors.

Tripura High Court · (2017) 08 TP CK 0058

Code Of Civil Procedure, 1908 — Section 100, Order 41 Rule 27Tripura Land Revenue And Land Reforms Act, 1960 — Section 43Specific Relief Act, 1963 — Section 37, 38

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High Courts02 Aug 2017Allowed

Sukanta Shil Vs Union Of India And Ors.

Tripura High Court · (2017) 08 TP CK 0081

Constitution Of India, 1950 — Article 226Family Courts Act, 1984 — Section 19(1)Indian Penal Code, 1860 — Section 34, 307, 498(A)

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High Courts01 Aug 2017Dismissed

Sandeep Dev Burman Vs State Of Tripura And Ors.

Tripura High Court · (2017) 08 TP CK 0067

Constitution Of India, 1950 — Article 14, 16

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High Courts01 Aug 2017Disposed Of

State Of Tripura Vs Rashida Tripura And Anr.

Tripura High Court · (2017) 08 TP CK 0061

Indian Penal Code, 1860 — Section 34, 120B, 302, 304-B, 366A, 376(ii)(1), 376DCode Of Criminal Procedure, 1973 — Section 313, 313(1), 313(1)(b), 313(4), 342, 366(1), 374(2)Code Of Criminal Procedure, 1898 — Section 342

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High Courts01 Aug 2017Allowed

Sridam Biswas Vs Srikanta Biswas And Ors.

Tripura High Court · (2017) 08 TP CK 0060

Right To Information Act, 2005 — Section 6Code Of Civil Procedure, 1908 — Order 6 Rule 17

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High Courts01 Aug 2017

Smt. Soma Dhar (Deb), W/O. Shri Sujit Deb, & Anr. Vs Shri Tapash Saha, S/O. Late Parimal Saha, & Anr.

Tripura High Court · (2017) 08 TP CK 0001

Indian Penal Code, 1860, Section 420, Section 34, Section 406 - Cheating and dishonestly inducing delivery of property - Acts done by several persons in furtherance of common intention - Punishment for Criminal breach of trust

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High Courts31 Jul 2017Dismissed

Gouranga Chandra Sarkar And Ors. Vs State Of Tripura And Ors.

Tripura High Court · (2017) 07 TP CK 0034

Panchayat Act, 1993 — Section 320(2)(S)Tripura Scheduled Castes And Scheduled Tribes Reservation Rules, 1992 — Rule 6, 7A, 7A(3), 7A(4), 7A(9)Constitution Of India, 1950 — Article 226

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High Courts31 Jul 2017Allowed

Chandi Bhattacharjee Vs State Of Tripura And Anr.

Tripura High Court · (2017) 07 TP CK 0020

Constitution Of India, 1950 — Article 14Delegation Of Financial Powers Rules, Tripura, 2011 — Rule 22(8)

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