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Tripura High Court judgments, 2018

69 judgments · page 1 of 4

High Courts21 Dec 2018Dismissed

Dr. Ravichandran B.R. Vs Union Of India, And Ors

Tripura High Court · (2018) 12 TP CK 0004

Constitution Of India, 1950 — Article 226Border Security Force Rules, 1969 — Rule 45(B), 48, 53, 53(1), 54, 54(2), 54(5)(a), 54(5)(b), 74, 75, 76, 173(8), 174Border Security Force Act, 1968 — Section 18, 19, 25, 29, 32, 75, 76, 117, 117(1)
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High Courts14 Dec 2018Dismissed

Raju Bhowmik Vs State Of Tripura

Tripura High Court · (2018) 12 TP CK 0041

Code Of Criminal Procedure, 1973 — Section 164(5), 315, 374, 313Indian Penal Code, 1860 — Section 375, 376, 376(A), 376(B), 376(C), 376(D), 506Evidence Act, 1872 — Section 3
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High Courts14 Dec 2018Dismissed

Samar Das Vs State Of Tripura

Tripura High Court · (2018) 12 TP CK 0012

Constitution Of India, 1950 — Article 39Evidence Act, 1872 — Section 6, 8, 118, 157Indian Penal Code, 1860 — Section 376(1)
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High Courts14 Dec 2018Allowed

Purabi Goswami (Sharma) Vs Barnali Goswami And Ors

Tripura High Court · (2018) 12 TP CK 0010

Code Of Civil Procedure, 1908 — Section 11, 48(2)(a), 96, Order 8 Rule 1, Order 32 Rule 2, Order 9 Rule 3, Order 32 Rule 3, Order 32 Rule 3(a), Order 32 Rule 3(4), Order 32 Rule 4, Order 32 Rule 4(3), Order 32 Rule 4(4), Order 9 Rule 4, Order 8 Rule 10Hindu Minority And Guardianship Act, 1956 — Section 8(2), 8(3)Evidence Act, 1872 — Section 24, 40, 41, 42, 44, 44(2)
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High Courts14 Dec 2018Dismissed

Sujit Das And Ors Vs State Of Tripura And Ors

Tripura High Court · (2018) 12 TP CK 0003

Tripura Agricultural Service (3rd Amendment) Rules, 2012 — Rule 3Tripura Agricultural Service Rules, 1989 — Rule 10, 27Tripura Agriculture Service (2nd Amendment) Rules, 1997 — Rule 4(i), 5, 9, 9(b), 9(3)
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High Courts12 Dec 2018Disposed Of

Samir Ghosh Vs State Of Tripura And Ors

Tripura High Court · (2018) 12 TP CK 0043

Tripura Sales Tax Rule, 1976 — Rule 27Tripura Value Added Tax Act, 2004 — Section 31, 32, 33, 35, 89Tripura Sales Tax Act, 1976 — Section 13, 13(1)(a), 13(1)(b), 13(1)(c), 13(1)(d), 25
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High Courts12 Dec 2018Allowed

Rajib Ray Vs State Of Tripura And Ors

Tripura High Court · (2018) 12 TP CK 0016

Central Civil Services (Control, Classification And Appeal) Rules, 1965 — Rule 14, 14(5)(C), 15, 15(1)Tripura Civil Services (Conduct) Rules 1988 — Rule 3(i)(ii), 3(i)(iii), 3(2)(ii)
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