High Courts09 Sept 2020Dismissed
Birendra Chandra Biswas Vs Ratan Chandra Dhar
Tripura High Court · (2020) 09 TP CK 0013
Code Of Civil Procedure, 1908 — Section 96Indian Penal Code, 1860 — Section 406, 420Evidence Act, 1872 — Section 2(2), 62(2)
COURT ARCHIVE
Tripura High Court judgments, 2020
677 judgments · page 4 of 34
High Courts09 Sept 2020Disposed Of
Aparna Dey Vs Alok Dey
Tripura High Court · (2020) 09 TP CK 0012
Hindu Marriage Act, 1955 — Section 13, 24, 29Family Courts Act, 1984 — Section 19Indian Penal Code, 1860 — Section 34, 498(A)
High Courts08 Sept 2020Allowed
Anjana Roy And Ors Vs Gouranga Chandra Debnath And Ors
Tripura High Court · (2020) 09 TP CK 0016
Employees Compensation Act, 1923 — Section 4, 30
High Courts07 Sept 2020Disposed Of
Nabajit Debbarma Vs Union Of India And Ors
Tripura High Court · (2020) 09 TP CK 0017
Border Security Force Act, 1968 — Section 62Border Security Force Rules, 1969 — Rule 22(2), 173, 173(8), 177
High Courts04 Sept 2020Allowed
Rumpa Debnath And Ors Vs State Of Tripura
Tripura High Court · (2020) 09 TP CK 0018
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 16, 19, 22(b), 24, 25, 27(A), 29, 37, 41, 41(1), 41(2), 41(3), 42, 42(1), 42(2), 43, 44, 52
High Courts02 Sept 2020Disposed Of
Ranjita Bala Banik Vs Agartala Municipal Corporation And Ors
Tripura High Court · (2020) 09 TP CK 0019
Tripura Municipal Act, 1994 — Section 188
High Courts31 Aug 2020Disposed Of
Tutan Ghosh And Ors Vs State Of Tripura
Tripura High Court · (2020) 08 TP CK 0002
Indian Penal Code, 1860 — Section 34, 326, 384
High Courts31 Aug 2020Disposed Of
Susmita Datta Vs State Of Tripura
Tripura High Court · (2020) 08 TP CK 0001
Indian Penal Code, 1860 — Section 120(B), 409, 420, 511
High Courts28 Aug 2020Disposed Of
Gopa Debnath Vs State Of Tripura And Ors
Tripura High Court · (2020) 08 TP CK 0014
High Courts28 Aug 2020Disposed Of
Utpal Majumder Vs Farid Miah And Ors
Tripura High Court · (2020) 08 TP CK 0004
Negotiable Instruments Act, 1881 — Section 138, 139, 140, 141, 142, 143, 144, 145, 146, 147Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 67
High Courts28 Aug 2020Disposed Of
Lafruchai Mog Vs State Of Tripura
Tripura High Court · (2020) 08 TP CK 0003
Indian Penal Code, 1860 — Section 444, 448, 342, 376, 376(2)(1)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(k), 6, 9(k), 10Code Of Criminal Procedure, 1973 — Section 164(5), 313
High Courts27 Aug 2020Disposed Of
Bulan Shil Vs State Of Tripura And Ors
Tripura High Court · (2020) 08 TP CK 0018
Indian Penal Code, 1860 — Section 34, 323, 357, 447, 506
High Courts26 Aug 2020Disposed Of
Atikul Islam Vs State Of Tripura And Ors
Tripura High Court · (2020) 08 TP CK 0019
High Courts25 Aug 2020Dismissed
State Of Tripura And Ors Vs Arunabha Saha And Ors
Tripura High Court · (2020) 08 TP CK 0006
Constitution Of India, 1950 — Article 309
High Courts25 Aug 2020Allowed
Shipra Debnath And Ors Vs State Of Tripura And Ors
Tripura High Court · (2020) 08 TP CK 0005
High Courts24 Aug 2020Allowed
Puja Majumder Vs State Of Tripura
Tripura High Court · (2020) 08 TP CK 0024
Indian Penal Code, 1860 — Section 34, 323, 353, 506Tripura Medicare Service Persons And Medicare Service Institution (Prevention Of Violence & Damage Property) Act, 2013 — Section 3Code Of Criminal Procedure, 1973 — Section 164(5)
High Courts24 Aug 2020Dismissed
Moni Begam And Ors Vs State Of Tripura
Tripura High Court · (2020) 08 TP CK 0022
Code Of Criminal Procedure, 1973 — Section 438
High Courts22 Aug 2020Allowed
Manas Kumar Pal Vs State Of Tripura
Tripura High Court · (2020) 08 TP CK 0053
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 354, 498(A), 506
High Courts22 Aug 2020Allowed
Shyamal Banik Vs State Of Tripura
Tripura High Court · (2020) 08 TP CK 0052
Code Of Criminal Procedure, 1973 — Section 125, 438Indian Penal Code, 1860 — Section 34, 498(A), 506
High Courts22 Aug 2020Dismissed
Ratan Saha Vs Bappa Das And Ors
Tripura High Court · (2020) 08 TP CK 0051
Code Of Criminal Procedure, 1973 — Section 251, 313, 374(3), 378Negotiable Instruments Act, 1881 — Section 118, 138, 138(c), 139Indian Penal Code, 1860 — Section 420