High Courts17 Jul 2017Allowed
Oriental Insurance Company Ltd. Vs Tandra Paul (Sutradhar) And Ors.
Tripura High Court · (2017) 07 TP CK 0055
Motor Vehicles Act, 1988 — Section 147, 147(1)(b)(i), 173Indian Penal Code, 1860 — Section 279, 304-A
COURT ARCHIVE
Tripura High Court judgments, 2017
399 judgments · page 9 of 20
High Courts17 Jul 2017Dismissed
Sri Paresh Chandra Sutradhar Vs Smti. Savitri Sutradhar, & Ors.
Tripura High Court · (2017) 07 TP CK 0004
Evidence Act, 1872, Section 45, Section 90 - Opinions of experts - Presumption as to documents thirty years old
High Courts14 Jul 2017Disposed Of
National Insurance Company Limited Vs Sandhya Rani Roy And Ors.
Tripura High Court · (2017) 07 TP CK 0052
Motor Vehicles Act, 1988 — Section 149(1), 166, 171, 174Indian Penal Code, 1860 — Section 279, 304a, 337, 338, 427
High Courts14 Jul 2017Disposed Of
Abani Mohan Das And Ors. Vs Tripura State Pollution Control Board And Ors.
Tripura High Court · (2017) 07 TP CK 0048
Water (Prevention And Control Of Pollution) Act, 1974 — Section 28, 28(2), 33AAir (Prevention And Control Of Pollution) Act, 1981 — Section 31, 31(A), 31(2)
High Courts14 Jul 2017Allowed
Ranjit Malakar Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0046
Constitution Of India, 1950 — Article 14
High Courts13 Jul 2017Disposed Of
Bakul Chandra Das Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0060
Limitation Act, 1963 — Article 115Code Of Criminal Procedure, 1973 — Section 2(d), 2(r), 2(wa), 154, 173(2), 195, 372, 374, 374(2), 374(3)(a), 378, 378(1), 378(1)(a), 378(1)(b), 378(2)(b), 378(2), 378(3), 378(4)Indian Penal Code, 1860 — Section 34, 109, 325, 360, 497
High Courts13 Jul 2017Allowed
Sumendra Debbarma And Ors. Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0050
High Courts13 Jul 2017Disposed Of
Md. Abdul Monaf And Ors. Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0045
Constitution Of India, 1950 — Article 14Tripura Panchayat Act, 1993 — Section 112
High Courts13 Jul 2017Allowed
Kaji Muslim Miah, son of Kaji Eunus Miah Vs The State of Tripura, represented by the Secretary/Commissioner, Department of Agriculture, Government of Tripura, & Ors.
Tripura High Court · (2017) 07 TP CK 0003
High Courts10 Jul 2017Allowed
Dipti Roy Vs Sumendra Kumar Dey And Anr.
Tripura High Court · (2017) 07 TP CK 0053
Code Of Civil Procedure, 1908 — Order 61 Rule 42Evidence Act, 1872 — Section 74
High Courts07 Jul 2017Allowed
National Insurance Company Ltd. Vs Charubala Sarkar And Ors.
Tripura High Court · (2017) 07 TP CK 0054
Motor Vehicles Act, 1988 — Section 166, 171, 173
High Courts06 Jul 2017Allowed
Chinta Haran Bhowmik Vs Land Acquisition Collectir And Anr.
Tripura High Court · (2017) 07 TP CK 0056
Land Acquisition Act, 1894 — Section 18, 23(IA), 23(2), 34, 54
High Courts06 Jul 2017Allowed
Bhupal Chandra Das And Ors. Vs State Of Tripura And Ors.
Tripura High Court · (2017) 07 TP CK 0049
Payment Of Gratuity Act, 1972 — Section 4, 4(3), 7(3), 7(3A)
High Courts05 Jul 2017Allowed
Union Of India Vs Soma Roy (Dey) And Ors.
Tripura High Court · (2017) 07 TP CK 0062
Code Of Civil Procedure, 1908 — Section 115Land Acquisition Act, 1894 — Section 4, 23(1A), 23(2), 34
High Courts05 Jul 2017Dismissed
State Of Tripura And Ors. Vs Jamini Jamatia Alias Sri Jamini
Tripura High Court · (2017) 07 TP CK 0059
Land Acquisition Act, 1894 — Section 4, 4(1), 11, 18, 23, 28A, 54
High Courts05 Jul 2017Dismissed
Union Of India Vs Suresh Laskar And Ors.
Tripura High Court · (2017) 07 TP CK 0058
Land Acquisition Act, 1894 — Section 4, 18, 23, 23(1), 23(1)(a), 23(2), 28A, 34
High Courts05 Jul 2017Allowed
Union Of India Vs Subhash Chandra Roy And Anr.
Tripura High Court · (2017) 07 TP CK 0057
Land Acquisition Act, 1894 — Section 4, 9, 18, 23(1A), 23(2), 54
High Courts05 Jul 2017Allowed
Manju Chakraborty Vs State Of Tripura And Anr.
Tripura High Court · (2017) 07 TP CK 0051
High Courts05 Jul 2017Allowed
Malay Saha Vs Agartala Municipal Corporation And Ors.
Tripura High Court · (2017) 07 TP CK 0047
Tripura Buildings Rules, 2004 — Rule 49(1)(a), 97(1)(a)Tripura Municipal Act, 1994 — Section 133(3)
High Courts03 Jul 2017
Shri Parimal Saha, Son of Bidhu Bhushan Saha, & Ors. Vs The State of Tripura, represented by the Secretary, Government of Tripura, Home Department, & Ors.
Tripura High Court · (2017) 07 TP CK 0001
Constitution of India, Article 21, Article 22 - Amendment of the Schedule - Protection against arrest and detention in certain casesGeneral Clauses Act, 1897, Section 27 - Meaning of service by postCustoms Act, 1962, Section 104, Section 111 - Power to arrest - Confiscation of improperly imported goods, etc