High Courts03 Oct 2019Dismissed
Bijoy Krishna Saha And Ors Vs State Of Tripura And Ors
Tripura High Court · (2019) 10 TP CK 0008
Code Of Civil Procedure, 1908 — Order 1 Rule 8Constitution Of India, 1950 — Article 14, 16
COURT ARCHIVE
Tripura High Court judgments, 2019
295 judgments · page 8 of 15
High Courts03 Oct 2019Dismissed
Kartik @ Jhikna Debbarma And Ors Vs State Of Tripura
Tripura High Court · (2019) 10 TP CK 0007
Indian Penal Code, 1860 — Section 148, 149, 302, 307, 326Arms Act, 1959 — Section 27(1), 27(3)Code Of Criminal Procedure, 1973 — Section 313
High Courts03 Oct 2019Disposed Of
Shyam Manik Debnath Vs State Of Tripura And Ors
Tripura High Court · (2019) 10 TP CK 0006
Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3Evidence Act, 1872 — Section 74Constitution Of India, 1950 — Article 21, 22, 22(5)
High Courts01 Oct 2019
Chunu Miah Vs Hazi Mahammad Rushan Ali And Ors
Tripura High Court · (2019) 10 TP CK 0005
Code Of Civil Procedure, 1908 — Section 100
High Courts01 Oct 2019Allowed
Murrah Livestock Corporation Vs State Of Tripura And Ors
Tripura High Court · (2019) 10 TP CK 0004
Constitution Of India, 1950 — Article 14, 226
High Courts01 Oct 2019Allowed
Satyajit Chakrabort And Ors Vs State Of Tripura And Ors
Tripura High Court · (2019) 10 TP CK 0003
High Courts01 Oct 2019Allowed
Payel Deb And Ors Vs State Of Tripura And Ors
Tripura High Court · (2019) 10 TP CK 0002
High Courts01 Oct 2019Allowed
Amrita Sinha And Ors Vs State Of Tripura And Ors
Tripura High Court · (2019) 10 TP CK 0001
High Courts30 Sept 2019Dismissed
Manas Lodh Vs State Of Tripura And Ors
Tripura High Court · (2019) 09 TP CK 0092
Code Of Civil Procedure, 1908 — Section 141, Order 1 Rule 8, Order 1 Rule 9Constitution Of India, 1950 — Article 14, 226, 309
High Courts30 Sept 2019Dismissed
Ratna Dey And Ors Vs State Of Tripura And Ors
Tripura High Court · (2019) 09 TP CK 0091
Code Of Civil Procedure, 1908 — Section 141, Order 1 Rule 8, Order 1 Rule 9Constitution Of India, 1950 — Article 14, 226, 309
High Courts30 Sept 2019Dismissed
Jishu Das Vs State Of Tripura And Ors
Tripura High Court · (2019) 09 TP CK 0090
Code Of Civil Procedure, 1908 — Section 141, Order 1 Rule 8, Order 1 Rule 9Constitution Of India, 1950 — Article 14, 226, 309
High Courts30 Sept 2019Dismissed
Suvra Saha (Bhowmik) Vs State Of Tripura And Ors
Tripura High Court · (2019) 09 TP CK 0089
Code Of Civil Procedure, 1908 — Section 141, Order 1 Rule 8, Order 1 Rule 9Constitution Of India, 1950 — Article 14, 226, 309
High Courts30 Sept 2019Allowed
Barnali Datta And Ors Vs State Of Tripura And Ors
Tripura High Court · (2019) 09 TP CK 0088
High Courts30 Sept 2019Dismissed
Sutapa Das Vs State Of Tripura And Ors
Tripura High Court · (2019) 09 TP CK 0087
Code Of Civil Procedure, 1908 — Section 141, Order 1 Rule 8, Order 1 Rule 9Constitution Of India, 1950 — Article 14, 226, 309
High Courts30 Sept 2019Dismissed
Parvin Akter Vs State Of Tripura And Ors
Tripura High Court · (2019) 09 TP CK 0086
Code Of Civil Procedure, 1908 — Section 141, Order 1 Rule 8, Order 1 Rule 9Constitution Of India, 1950 — Article 14, 226, 309
High Courts30 Sept 2019Dismissed
Tanusree Debnath Vs State Of Tripura And Ors
Tripura High Court · (2019) 09 TP CK 0085
Code Of Civil Procedure, 1908 — Section 141, Order 1 Rule 8, Order 1 Rule 9Constitution Of India, 1950 — Article 14, 226, 309
High Courts30 Sept 2019Dismissed
Biswajit Saha Vs State Of Tripura And Ors
Tripura High Court · (2019) 09 TP CK 0084
Code Of Civil Procedure, 1908 — Section 141, Order 1 Rule 8, Order 1 Rule 9Constitution Of India, 1950 — Article 14, 226, 309
High Courts30 Sept 2019Dismissed
Choumi Sutradhar Vs State Of Tripura And Ors
Tripura High Court · (2019) 09 TP CK 0083
Code Of Civil Procedure, 1908 — Section 141, Order 1 Rule 8, Order 1 Rule 9Constitution Of India, 1950 — Article 14, 226, 309
High Courts30 Sept 2019Dismissed
Sutrishna Paul Vs State Of Tripura And Ors
Tripura High Court · (2019) 09 TP CK 0082
Code Of Civil Procedure, 1908 — Section 141, Order 1 Rule 8, Order 1 Rule 9Constitution Of India, 1950 — Article 14, 226, 309
High Courts30 Sept 2019Dismissed
Poonam Ghosh Vs State Of Tripura And Ors
Tripura High Court · (2019) 09 TP CK 0078
Code Of Civil Procedure, 1908 — Section 141, Order 1 Rule 8, Order 1 Rule 9Constitution Of India, 1950 — Article 14, 226, 309