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Tripura High Court judgments, 2020

677 judgments · page 3 of 34

High Courts28 Sept 2020Dismissed

Mohan Tripura Vs State Of Tripura

Tripura High Court · (2020) 09 TP CK 0029

Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 313(1)(b)Evidence Act, 1872 — Section 3, 27, 106
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High Courts28 Sept 2020Allowed

Chintarani Jamatia Vs State Of Tripura

Tripura High Court · (2020) 09 TP CK 0023

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(c), 22(c), 37, 67Indian Penal Code, 1860 — Section 120(B)Code Of Criminal Procedure, 1973 — Section 161
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High Courts28 Sept 2020Dismissed

Jeffrey Hrangkhal Vs State Of Tripura

Tripura High Court · (2020) 09 TP CK 0021

Code Of Criminal Procedure, 1973 — Section 161, 164, 164(5), 222, 313(1)(b), 374(2)Indian Penal Code, 1860 — Section 376, 376(1), 376(2)(i)Evidence Act, 1872 — Section 35
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High Courts23 Sept 2020Allowed

Dhananjoy Reang Vs State Of Tripura

Tripura High Court · (2020) 09 TP CK 0004

Indian Penal Code, 1860 — Section 34, 121, 121(A), 302, 457Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 313
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High Courts23 Sept 2020Allowed

Surajit Debbarma Vs Sonali Debbarma

Tripura High Court · (2020) 09 TP CK 0003

Divorce Act, 1869 — Section 10, 10(1, 32)Indian Penal Code, 1860 — Section 34, 494, 498(A)Hindu Marriage Act, 1955 — Section 13, 13(1)(ia)
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High Courts16 Sept 2020Allowed

Sujit Datta Vs State Of Tripura

Tripura High Court · (2020) 09 TP CK 0007

Code Of Criminal Procedure, 1973 — Section 109, 161, 164(5), 313(1)(b), 374(2), 428Indian Penal Code, 1860 — Section 222, 361, 363, 366, 366(A)Registration Of Births And Deaths Act, 1969 — Section 12, 17
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High Courts15 Sept 2020Allowed

Saptam Sarkar Vs Sita Sarkar And Ors

Tripura High Court · (2020) 09 TP CK 0010

Indian Penal Code, 1860 — Section 34, 324, 326, 498(A)Code Of Criminal Procedure, 1973 — Section 156(3), 161, 162, 173(2), 313(1)(b), 372, 397, 401Evidence Act, 1872 — Section 114(g), 145, 145(i), 154
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High Courts11 Sept 2020Disposed Of

Nilanjan Dutta Vs Arghyajit Biswas And Ors

Tripura High Court · (2020) 09 TP CK 0011

Code Of Civil Procedure, 1908 — Section 151, Order 32 Rule 3, Order 32 Rule 3(2), Order 32 Rule 3(3), Order 32 Rule 15Constitution Of India, 1950 — Article 227
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High Courts09 Sept 2020Dismissed

Dilip Debbarma Vs State Of Tripura

Tripura High Court · (2020) 09 TP CK 0015

Indian Penal Code, 1860 — Section 361, 366, 366(A), 376, 376(2)(f), 376(2)(1)Code Of Civil Procedure, 1908 — Section 164(5), 293, 313
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