High Courts11 Dec 2018Disposed Of
Bipin Debbarma Vs State Of Tripura And Ors
Tripura High Court · (2018) 12 TP CK 0017
COURT ARCHIVE
Tripura High Court judgments, 2018
69 judgments · page 2 of 4
High Courts11 Dec 2018Disposed Of
Anita Sarkar Vs Swapan Sarkar And Anr
Tripura High Court · (2018) 12 TP CK 0015
Motor Vehicles Act, 1988 — Section 166
High Courts11 Dec 2018Allowed
Narayan Chandra Aich Vs Kohinur Begam And Anr
Tripura High Court · (2018) 12 TP CK 0014
Motor Vehicles Act, 1988 — Section 173(1)
High Courts11 Dec 2018Allowed
Prasanta Majumder Vs Baishakhi Bhowmik (Majumder) And Anr
Tripura High Court · (2018) 12 TP CK 0013
Family Courts Act, 1984 — Section 19(4)Code Of Criminal Procedure, 1973 — Section 125
High Courts10 Dec 2018Dismissed
Nikhil Chandra Bhattacharjee And Ors Vs State Of Tripura And Ors
Tripura High Court · (2018) 12 TP CK 0044
Constitution Of India, 1950 — Article 14
High Courts10 Dec 2018Partly Allowed
National Insurance Company Ltd. And Anr Vs Raianggya Mog And Ors
Tripura High Court · (2018) 12 TP CK 0038
Motor Vehicles Act, 1988 — Section 166Indian Penal Code, 1860 — Section 304
High Courts10 Dec 2018Dismissed
National Insurance Company Ltd. And Ors Vs Raianggya Mog And Ors
Tripura High Court · (2018) 12 TP CK 0022
Motor Vehicles Act, 1988 — Section 166Indian Penal Code, 1860 — Section 304
High Courts10 Dec 2018Disposed Of
Sankar Bhowmik And Ors Vs State Of Tripura And Ors
Tripura High Court · (2018) 12 TP CK 0019
High Courts07 Dec 2018Allowed
Dilip Sutradhar Vs State Of Tripura
Tripura High Court · (2018) 12 TP CK 0027
Code Of Criminal Procedure, 1908 — Section 153, 154, 313, 374(2)Indian Penal Code, 1860 — Section 147, 148, 149, 342, 353Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 21(c)
High Courts07 Dec 2018Dismissed
State Of Tripura Vs Biplab Das
Tripura High Court · (2018) 12 TP CK 0026
Constitution Of India, 1950 — Article 134(1)(a), 134(1)(b)Code Of Criminal Procedure, 1973 — Section 164(5), 378, 378(1), 378(3), 379Indian Penal Code, 1860 — Section 34, 304, 376, 376(1), 448, 511
High Courts07 Dec 2018Allowed
Rajendra Majumder And Ors Vs State Of Tripura And Ors
Tripura High Court · (2018) 12 TP CK 0025
High Courts07 Dec 2018Dismissed
Sunipa Saha Vs Miss. Anushka Saha And Ors
Tripura High Court · (2018) 12 TP CK 0024
Code Of Civil Procedure, 1908 — Section 100Specific Relief Act, 1963 — Section 31Registration Act, 1908 — Section 17, 17(c), 17(1)(b), 17(1)(c), 17(2), 47, 49, 50
High Courts07 Dec 2018Dismissed
Santi Ranjan Dey And Anr Vs Kalyan Deb And Anr
Tripura High Court · (2018) 12 TP CK 0023
Code Of Civil Procedure, 1908 — Section 100Evidence Act, 1872 — Section 61, 63, 67
High Courts07 Dec 2018Partly Allowed
Hargopal Banik Vs Nepal Ch. Sarkar
Tripura High Court · (2018) 12 TP CK 0021
Code Of Civil Procedure, 1908 — Section 96Special Relief Act, 1963 — Section 16, 20Evidence Act, 1872 — Section 17
High Courts06 Dec 2018Disposed Of
Biswajit Das And Anr Vs State Of Tripura
Tripura High Court · (2018) 12 TP CK 0039
Constitution Of India, 1950 — Article 20(3)Indian Penal Code, 1860 — Section 34, 120(B), 302, 394, 449Code Of Criminal Procedure, 1973 — Section 100, 100(4), 100(5), 164, 313
High Courts06 Dec 2018Dismissed
Ajit Nag Vs Rubi Pal
Tripura High Court · (2018) 12 TP CK 0033
Family Courts Act, 1894 — Section 19(4)Code Of Criminal Procedure, 1973 — Section 125
High Courts06 Dec 2018Disposed Of
Dr. Himadri Daring Vs Nayan Sena Singh (Daring)
Tripura High Court · (2018) 12 TP CK 0032
Family Courts Act, 1894 — Section 19(4)Code Of Criminal Procedure, 1973 — Section 125, 125(4)
High Courts06 Dec 2018Allowed
National Insurance Company Limited Vs Sati Bala Debnath And Ors
Tripura High Court · (2018) 12 TP CK 0031
Motor Vehicles Act, 1988 — Section 149(2), 171, 173(1)Indian Penal Code, 1860 — Section 279, 338
High Courts06 Dec 2018Allowed
Bani Kantha Debbarma And Anr Vs State Of Tripura And Ors
Tripura High Court · (2018) 12 TP CK 0030
High Courts06 Dec 2018Allowed
Jyoti Biswas Vs State Of Tripura And Anr
Tripura High Court · (2018) 12 TP CK 0029
Constitution Of India, 1950 — Article 226