High Courts24 Jul 2017Allowed
Rajesh Paul And Ors. Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0030
COURT ARCHIVE
Tripura High Court judgments, 2017
399 judgments · page 8 of 20
High Courts24 Jul 2017Allowed
Kamala Kanta Debbarma Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0026
High Courts24 Jul 2017Allowed
C.2377 Sri Ranjan Bhattacharjee Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0023
Indian Penal Code, 1860 — Section 396, 397Arms Act, 1959 — Section 27Explosive Substances Act, 1908 — Section 35
High Courts24 Jul 2017Dismissed
Jhumur Ghosh Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0021
High Courts24 Jul 2017Allowed
Laxman Sarkar And Anr. Vs Divisional Manager And Anr.
Tripura High Court · (2017) 07 TP CK 0012
Motor Vehicles Act, 1988 — Section 140, 163(A), 166, 168, 173
High Courts24 Jul 2017Disposed Of
ICICI Lombard General Insurance Company Ltd. Vs Kinkar Chakraborty And Ors.
Tripura High Court · (2017) 07 TP CK 0008
Motor Vehicles Act, 1988 — Section 171, 173
High Courts21 Jul 2017Allowed
Mira Mukherjee Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0016
Payment Of Gratuity Act, 1972 — Section 4, 4(2), 7(4)(c)
High Courts20 Jul 2017Dismissed
State Of Tripura Vs Sathang Mog
Tripura High Court · (2017) 07 TP CK 0043
Indian Penal Code, 1860 — Section 90, 375, 375(1), 376, 376(1), 417Code Of Criminal Procedure, 1973 — Section 313, 482Evidence Act, 1872 — Section 6
High Courts20 Jul 2017Allowed
Uttam Debnath And Ors. Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0042
Constitution Of India, 1950 — Article 14
High Courts20 Jul 2017Allowed
Soumitra Chakma Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0027
Constitution Of India, 1950 — Article 320(3)(c)Tripura Civil Services (Conduct) Rules, 1988 — Rule 3Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 15(2), 15(2)(A), 15(4), 32, 33
High Courts20 Jul 2017Dismissed
Singhi Rubber Traders Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0025
Tripura Value Added Tax Act, 2004 — Section 25(4)Central Sales Tax Act, 1956 — Section 9(2)
High Courts20 Jul 2017Allowed
Ratna Rani Saha Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0024
High Courts18 Jul 2017Allowed
Satyendra Sarkar And Ors. Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0041
Constitution Of India, 1950 — Article 226
High Courts18 Jul 2017Allowed
Nitai Chandra Saha And Anr. Vs Land Acquisition Collector And Anr.
Tripura High Court · (2017) 07 TP CK 0040
Land Acquisition Act, 1894 — Section 4, 4(1), 6, 18, 23(1), 23(1-A), 23(2), 54Evidence Act, 1872 — Section 156Tripura Land Revenue And Land Reforms Act, 1960 — Section 20
High Courts18 Jul 2017Allowed
Pankaj Saha Vs Jaya Saha And Anr.
Tripura High Court · (2017) 07 TP CK 0039
Indian Penal Code, 1860 — Section 34, 405, 406, 498-ACode Of Criminal Procedure, 1973 — Section 200, 313, 374(3), 397, 401
High Courts18 Jul 2017Allowed
Hari Mohan Rudrapal Vs Bakul Chandra Datta And Anr.
Tripura High Court · (2017) 07 TP CK 0038
Motor Vehicles Act, 1988 — Section 173
High Courts18 Jul 2017Allowed
Nantu Ranjan Roy Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0037
Income Tax Act, 1961 — Section 194C
High Courts18 Jul 2017Allowed
Swapna Majumder (Rakshit) Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0036
Tripura Grant-In-Aid (Government Aided Schools) Rules, 2005 — Rule 7(ii), 7(2)
High Courts18 Jul 2017Dismissed
Manik Das Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0035
Tripura Police Service Rules, 1967 — Rule 30Tripura Scheduled Castes And Scheduled Tribes Rules, 1992 — Rule 9(2)
High Courts17 Jul 2017Disposed Of
Rai Mohan Paul Vs Matilal Paul
Tripura High Court · (2017) 07 TP CK 0061