High Courts06 Dec 2018Dismissed
Ranjit Kumar Paul Vs Mitra Paul And Ors
Tripura High Court · (2018) 12 TP CK 0028
Limitation Act, 1963 — Article 65Code Of Civil Procedure, 1908 — Section 11, 96
COURT ARCHIVE
Tripura High Court judgments, 2018
69 judgments · page 3 of 4
High Courts05 Dec 2018Partly Allowed
Bedu Kumari Debbarma And Anr Vs Tripura State Electricity Corpn. Ltd And Ors
Tripura High Court · (2018) 12 TP CK 0049
Employees Compensation Act, 1923 — Section 4, 12, 12(1), 12(2), 12(3), 30Code Of Criminal Procedure, 1973 — Section 174Limitation Act, 1963 — Section 4
High Courts05 Dec 2018Allowed
Ajish Debbarma Vs State Of Tripura
Tripura High Court · (2018) 12 TP CK 0048
Code Of Criminal Procedure, 1973 — Section 164(5), 173(2), 311, 313, 374(2)Indian Penal Code, 1860 — Section 304, 306, 354, 375, 376, 376(I), 376(1), 511Evidence Act, 1872 — Section 35
High Courts05 Dec 2018Partly Allowed
Swapan Chandra Shil Vs State Of Tripura
Tripura High Court · (2018) 12 TP CK 0047
Code Of Criminal Procedure, 1973 — Section 313, 360, 374(2)Indian Penal Code, 1860 — Section 365, 366, 511Probation Of Offenders Act, 1958 — Section 4
High Courts05 Dec 2018Disposed Of
State Of Tripura And Ors Vs Manik Lal Modak Bhowmik And Ors
Tripura High Court · (2018) 12 TP CK 0037
Land Acquisition Act, 1894 — Section 4, 30, 31Tripura Land Revenue And Land Reforms Act, 1960 — Section 136(1)(f), 164, 164(a), 164(A), 164(2)(b), 165, 168, 178(1), 178(1)(a), 178(4), 178(5)Transfer Of Property Act, 1882 — Section 5, 44, 68
High Courts05 Dec 2018Disposed Of
Oil And Natural Gas Corporation Ltd Vs State Of Tripura And Ors
Tripura High Court · (2018) 12 TP CK 0036
Constitution Of India, 1950 — Article 366(29)(A)Tripura Value Added Tax Act, 2004 — Section 45
High Courts05 Dec 2018Dismissed
Tapan Kumar Choudhury Vs Arindam Choudhury And Ors
Tripura High Court · (2018) 12 TP CK 0035
Code Of Civil Procedure, 1908 — Section 96, 100
High Courts05 Dec 2018Allowed
Satya Narayan Dey And Anr Vs Sushen Chandra Saha
Tripura High Court · (2018) 12 TP CK 0034
Limitation Act, 1963 — Article 55Code Of Civil Procedure, 1908 — Section 96, 100, Order Rule 6(A)Indian Contract Act, 1872 — Section 73
High Courts04 Dec 2018Dismissed
09130363 Rfn. (Gd) Manash Gon Vs State Of Tripura And Ors
Tripura High Court · (2018) 12 TP CK 0050
Tripura State Rifles Act, 1983 — Section 12(1)
High Courts04 Dec 2018Allowed
Priyanka Datta Vs State Of Tripura And Ors
Tripura High Court · (2018) 12 TP CK 0046
Constitution Of India, 1950 — Article 311(2)Indian Penal Code, 1860 — Section 468, 471
High Courts21 Jun 2018Allowed
Bimal Acharjee Vs State Of Tripura
Tripura High Court · (2018) 06 TP CK 0022
Indian Penal Code, 1860 — Section 354, 376, 376(1), 451Code Of Criminal Procedure, 1973 — Section 161, 164(5), 313Evidence Act, 1872 — Section 114(g)
High Courts21 Feb 2018Dismissed
M/S Dharampal Satyapal Ltd. Vs The Union of India
Tripura High Court · (2018) 02 TP CK 0004
Central Excise Act, 1944, Section 35-B, Section 35-F
High Courts20 Feb 2018Dismissed
M/S Loknath Electricals, Vs The State of Tripura
Tripura High Court · (2018) 02 TP CK 0002
Tripura Value Added Tax Act, 2004, Section 33, Section 31, Section 69(1), Section 69(1)(ii), Section 69(1)(iii)
High Courts13 Feb 2018Allowed
Sri Prantosh Das Vs The State of Tripura
Tripura High Court · (2018) 02 TP CK 0003
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
High Courts13 Feb 2018Allowed
Smt. Usha Rani Nath (Dey) Vs The world at large
Tripura High Court · (2018) 02 TP CK 0001
Guardian and Wards Act, 1890, Section 47A
High Courts31 Jan 2018Dismissed
Shri Nirananda Sinha Vs The State of Tripura
Tripura High Court · (2018) 01 TP CK 0014
Code of Criminal Procedure, 1973, Section 313, Section 428 - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonment
High Courts31 Jan 2018Allowed
Smti. Chaya Rani Debnath & Anr Vs Sri Rakhal Chandra Roy & Anr
Tripura High Court · (2018) 01 TP CK 0012
Workmens Compensation Act, 1923, Section 2(1)(n) - DefinitionsEssential Commodities Act, 1955, Section 4-A(a) -Employees Compensation Act, 1923
High Courts31 Jan 2018Dismissed
The Chief Regional Manager Vs Smti Fulan Deb & Ors
Tripura High Court · (2018) 01 TP CK 0005
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 114, Section 151
High Courts29 Jan 2018
National Insurance Company Limited Vs Smt. Prabita Debnath (Roy) & Ors
Tripura High Court · (2018) 01 TP CK 0009
Motor Vehicles Act, 1988, Section 173, Section 173, Section 149(2), Section 149(2), Section 170(b), Section 1
High Courts25 Jan 2018Dismissed
Sri Dhiraj Dhar, Contractor Vs The State of Tripura & Ors
Tripura High Court · (2018) 01 TP CK 0004
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtArbitration and Conciliation Act, 1996, Section 16, Section