High Courts31 Jul 2017Dismissed
Baby Das And Ors. Vs Rajib Kar And Anr.
Tripura High Court · (2017) 07 TP CK 0014
Motor Vehicles Act, 1988 — Section 166, 173
COURT ARCHIVE
Tripura High Court judgments, 2017
399 judgments · page 7 of 20
High Courts31 Jul 2017Partly Allowed
Gopa Deb Vs New India Assurance Co. Ltd.,
Tripura High Court · (2017) 07 TP CK 0007
Indian Penal Code, 1860 — Section 279, 304A, 427
High Courts31 Jul 2017Allowed
Radhamohan Sinha And Anr. Vs Land Acquisition Collector And Ors.
Tripura High Court · (2017) 07 TP CK 0006
Land Acquisition Act, 1894 — Section 18(1), 34
High Courts28 Jul 2017Allowed
Tapan Kr. Dey Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0033
Constitution Of India, 1950 — Article 21
High Courts28 Jul 2017Allowed
Fakira Mohan Nahak Vs Tripura University And Ors.
Tripura High Court · (2017) 07 TP CK 0031
High Courts28 Jul 2017Allowed
Brite Rubber Processor Pvt. Ltd. Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0029
Land Acquisition Act, 1894 — Section 23, 23(1)(a), 23(1-A)Assam General Sales Tax Act, 1993 — Section 27Customs Tariffs Act, 1975 — Section 3
High Courts28 Jul 2017Dismissed
Arjun Sil Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0028
Tripura State Civil Services (Leave) Rules, 1986 — Rule 56(3)
High Courts28 Jul 2017Disposed Of
Mira Debnath alias Mira Das (Debnath) Vs Competent Authority And Anr.
Tripura High Court · (2017) 07 TP CK 0022
National Highways Act, 1956 — Section 3G
High Courts28 Jul 2017Dismissed
Oriental Insurance Company Ltd. Vs Rinku Datta And Ors.
Tripura High Court · (2017) 07 TP CK 0011
Indian Penal Code, 1860 — Section 279, 304A, 338
High Courts28 Jul 2017Allowed
United India Insurance Company Ltd. And Ors. Vs Rita Rani Sutradhar And Ors.
Tripura High Court · (2017) 07 TP CK 0010
High Courts28 Jul 2017Allowed
Sri Sujit Ghosh, Son of Sri Pijush Ghosh Vs Sri Samir Das, S/O. Sri Chinta Haran Das, & Anr.
Tripura High Court · (2017) 07 TP CK 0005
Indian Penal Code, 1860, Section 279, Section 338 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of others
High Courts27 Jul 2017Disposed Of
Dr. Bishnu Chandra De Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0019
Constitution Of India, 1950 — Article 309
High Courts27 Jul 2017Allowed
Sumit Kumar Saha Vs Tripura Tribal Areas Autonomous And Ors.
Tripura High Court · (2017) 07 TP CK 0018
Central Civil Services (Classification Control And Appeals) Rules, 1965 — Rule 11(i), 11(ii), 11(iii), 11(iv), 11(v), 11(vi), 11(vii), 11(viii), 11(ix), 14, 15(3), 21(1)
High Courts27 Jul 2017Disposed Of
Nimai Debnath Vs Ratan Saha And Anr.
Tripura High Court · (2017) 07 TP CK 0015
Indian Penal Code, 1860 — Section 279, 338
High Courts27 Jul 2017Disposed Of
Md. Abdul Oyahid alias Abdul Wahid And Anr. Vs M/s P.C. Roy Choudhury & Sons And Anr.
Tripura High Court · (2017) 07 TP CK 0013
High Courts25 Jul 2017Dismissed
Subal Das Vs Mousumi Saha (Das) And Anr.
Tripura High Court · (2017) 07 TP CK 0044
Code Of Criminal Procedure, 1973 — Section 18, 125, 125(1), 125(4), 125(5), 127(2), 397, 401, 488Hindu Marriage Act, 1955 — Section 9, 25Parsi Marriage And Divorce Act, 1936 — Section 30
High Courts25 Jul 2017Allowed
Saibal Das And Anr. Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0032
High Courts25 Jul 2017Disposed Of
Jamuna Prasad Roy Barman Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0017
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 406, 420Code Of Criminal Procedure, 1973 — Section 154(1), 173(2), 173(8)
High Courts25 Jul 2017Dismissed
State Of Tripura And Ors. Vs Milan Ghosh And Ors.
Tripura High Court · (2017) 07 TP CK 0009
Indian Penal Code, 1860 — Section 279, 304-A
High Courts25 Jul 2017Allowed
Smt. Putul Rani Debnath, W/o Lt. Nitya Gopal Debnath, & Ors. Vs Sri Sankar Lal Chowdhury, S/o Nani Gopal Chowdhury, & Anr.
Tripura High Court · (2017) 07 TP CK 0002
Indian Penal Code, 1860, Section 379, Section 279, Section 304(A) - Punishment for theft - Rash driving or riding on a public way - Punishment for culpable homicide not amounting to murderMotor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation