High Courts18 Nov 2019Allowed
Bishu Kumar Debnath Vs State Of Tripura And Ors
Tripura High Court · (2019) 11 TP CK 0006
Constitution Of India, 1950 — Article 311(2)
COURT ARCHIVE
Tripura High Court judgments, 2019
295 judgments · page 7 of 15
High Courts15 Nov 2019Allowed
Nityapriya Malakar Vs State Of Tripura And Ors
Tripura High Court · (2019) 11 TP CK 0005
High Courts04 Nov 2019Allowed
Mosobbir Ali Vs State Of Tripura And Ors
Tripura High Court · (2019) 11 TP CK 0004
Indian Penal Code, 1860 — Section 148, 149, 379, 427, 447, 506Code Of Criminal Procedure, 1973 — Section 317, 313, 313(1)(b)
High Courts04 Nov 2019Allowed
Anwar Hossain Maishan Vs State Of Tripura
Tripura High Court · (2019) 11 TP CK 0003
Indian Penal Code, 1860 — Section 34, 120(B), 366, 366(A), 376(2)(i), 506Protection Of Child From Sexual Offences Act, 2012 — Section 4Code Of Criminal Procedure, 1973 — Section 161, 64(5), 313
High Courts01 Nov 2019Disposed Of
Tanusree Sarkar Vs State Of Tripura And Ors
Tripura High Court · (2019) 11 TP CK 0002
Code Of Criminal Procedure, 1973 — Section 407
High Courts01 Nov 2019Dismissed
Alam Miah Vs State Of Tripura
Tripura High Court · (2019) 11 TP CK 0001
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 164(5), 313
High Courts31 Oct 2019Allowed
Dipali Bhowmik And Ors Vs Sudhi Malakar
Tripura High Court · (2019) 10 TP CK 0023
Code Of Civil Procedure, 1908 — Section 100, Order 41 Rule 22, Order 26 Rule 9Tripura Land Revenue And Land Reforms Act, 1960 — Section 95Evidence Act, 1872 — Section 67, 90
High Courts31 Oct 2019Dismissed
Dipika Sen Vs Sachindra Sabdakar And Ors
Tripura High Court · (2019) 10 TP CK 0022
Code Of Civil Procedure, 1908 — Section 96, 100Specific Relief Act, 1963 — Section 10, 16(c), 17, 19, 19(b), 20Registration Act, 1908 — Section 17(1A), 49
High Courts31 Oct 2019Disposed Of
Joydatta Chakma And Ors Vs State Of Tripura And Ors
Tripura High Court · (2019) 10 TP CK 0021
High Courts31 Oct 2019Dismissed
Amitava Sarma Vs State Of Tripura And Ors
Tripura High Court · (2019) 10 TP CK 0020
High Courts31 Oct 2019Dismissed
Badal Choudhury And Ors Vs State Of Tripura
Tripura High Court · (2019) 10 TP CK 0019
Indian Penal Code, 1860 — Section 120(B), 201, 409, 418, 420Prevention Of Corruption Act, 1988 — Section 13Code Of Criminal Procedure, 1973 — Section 438, 439
High Courts31 Oct 2019Dismissed
Sima Debbarma Vs Tripura Gramin Bank And Ors
Tripura High Court · (2019) 10 TP CK 0017
High Courts31 Oct 2019Dismissed
Biprajit Chakraborty And Ors Vs State Of Tripura And Ors
Tripura High Court · (2019) 10 TP CK 0016
Constitution Of India, 1950 — Article 14, 16, 226, 309
High Courts31 Oct 2019Allowed
Tarun Kumar Bhatta And Ors Vs State Of Tripura And Ors
Tripura High Court · (2019) 10 TP CK 0015
Tripura State Civil Services (Revised Pay) Rules, 1999 — Rule 3, 3(d), 4, 10, 10(a), 10(b), 10(e), 10(e)(v)
High Courts31 Oct 2019Allowed
Dharmaraj Jamatia Vs State Of Tripura
Tripura High Court · (2019) 10 TP CK 0014
Indian Penal Code, 1860 — Section 302, 304Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts03 Oct 2019Disposed Of
Jahuruddin Vs State Of Tripura
Tripura High Court · (2019) 10 TP CK 0013
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120(B), 148, 149, 307, 326, 379, 435Arms Act, 1959 — Section 27
High Courts03 Oct 2019Disposed Of
Abdul Salam And Ors Vs Rimember Khasia And Ors
Tripura High Court · (2019) 10 TP CK 0012
Code Of Civil Procedure, 1908 — Order 38 Rule 5Constitution Of India, 1950 — Article 227
High Courts03 Oct 2019Allowed
Anal Biswas And Ors Vs State Of Tripura And Ors
Tripura High Court · (2019) 10 TP CK 0011
Tripura State Civil Services (Revised Pension) Rules, 2009 — Rule 10(1)
High Courts03 Oct 2019Dismissed
Saral Mohan Tripura Vs State Of Tripura And Ors
Tripura High Court · (2019) 10 TP CK 0010
High Courts03 Oct 2019Dismissed
Partha Das And Ors Vs State Of Tripura And Ors
Tripura High Court · (2019) 10 TP CK 0009
Tripura State Rifles (Recruitment) Rules, 1984 — Section 10, 24, 57, 58, 59Constitution Of India, 1950 — Article 226