High Courts05 Aug 2020Disposed Of
Rana Kishore Debbarma Vs State Of Tripura And Ors
Tripura High Court · (2020) 08 TP CK 0036
Indian Penal Code, 1860 — Section 376, 417
COURT ARCHIVE
Tripura High Court judgments, 2020
677 judgments · page 6 of 34
High Courts05 Aug 2020Dismissed
Swapan Chakraborty Vs State Of Tripura And Ors
Tripura High Court · (2020) 08 TP CK 0035
High Courts05 Aug 2020Disposed Of
Dilip Das Vs State Of Tripura And Ors
Tripura High Court · (2020) 08 TP CK 0034
High Courts05 Aug 2020Single Bench
Niranjan Debbarma Vs State Of Tripura And Ors
Tripura High Court · (2020) 08 TP CK 0033
Tripura Land Revenue And Land Reforms Act, 1960 — Section 187(B)
High Courts05 Aug 2020Disposed Of
Santosh Bahadur Vs State Of Tripura And Ors
Tripura High Court · (2020) 08 TP CK 0032
High Courts05 Aug 2020Disposed Of
Ranjit Chowhan Vs State Of Tripura And Ors
Tripura High Court · (2020) 08 TP CK 0031
High Courts05 Aug 2020Disposed Of
Seli Ray Chaudhury And Ors Vs State Of Tripura And Ors
Tripura High Court · (2020) 08 TP CK 0030
Payment Of Gratuity Act, 1972 — Section 2(s)
High Courts05 Aug 2020Disposed Of
Dalia Chakraborty And Ors Vs State Of Tripura And Ors
Tripura High Court · (2020) 08 TP CK 0029
High Courts05 Aug 2020Disposed Of
Subarna Chakraborty Vs State Of Tripura And Ors
Tripura High Court · (2020) 08 TP CK 0028
Code Of Criminal Procedure, 1973 — Section 125Constitution Of India, 1950 — Article 14, 15(4), 16, 16(4), 21(A)
High Courts05 Aug 2020Disposed Of
Karabi Debnath And Ors Vs Tripura Legislative Assembly And Ors
Tripura High Court · (2020) 08 TP CK 0027
High Courts05 Aug 2020Dismissed
Abhijit Ray Vs State Of Tripura And Ors
Tripura High Court · (2020) 08 TP CK 0026
High Courts31 Jul 2020Allowed
Sankar Saha And Ors Vs State Of Tripura And Ors
Tripura High Court · (2020) 07 TP CK 0107
Tripura Land Rrvenue And Land Reforms Act, 1960 — Section 11(3), 11(4), 95, 96, 96(1), 96(2), 96(3), 107Administration Of Evacuee Property Act, 1950 — Section 21(4), 27East Punjab (Holding, Consolidation And Prevention Of Fragmentation) Act, 1942 — Section 42
High Courts31 Jul 2020Dismissed
Balai Ch. Das And Ors Vs State Of Tripura And Ors
Tripura High Court · (2020) 07 TP CK 0106
Tripura Audit And Account Service Rules, 2007 — Rule 3, 5(1), 5(1)(a), 5(1)(b), 5(1)(d), 14(2), 15, 15(4), 15(5)Constitution Of India, 1950 — Article 14, 16, 21, 38, 39, 39(A), 39(d), 43, 46, 226, 309
High Courts31 Jul 2020Dismissed
Pankaj Bihari Saha Vs Ramkrishna Deb And Ors
Tripura High Court · (2020) 07 TP CK 0105
Code Of Criminal Procedure, 1973 — Section 378(4)Negotiable Instruments Act, 1981 — Section 138
High Courts30 Jul 2020
Karnajit De Vs State Of Tripura
Tripura High Court · (2020) 07 TP CK 0104
Code Of Criminal Procedure, 1973 — Section 164(5), 438Indian Penal Code, 1860 — Section 34, 323, 353, 506Epidemic Diseases Amendment Act, 2020 — Section 3(2)(i)
High Courts29 Jul 2020Allowed
Tapas Saha Vs State Of Tripura And Ors
Tripura High Court · (2020) 07 TP CK 0103
High Courts29 Jul 2020Dismissed
Dhyan Foundation Devipur BSF Vs State Of Tripura And Ors
Tripura High Court · (2020) 07 TP CK 0102
High Courts27 Jul 2020Allowed
Uttam Deb Vs State Of Tripura
Tripura High Court · (2020) 07 TP CK 0101
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(3), 397, 401Indian Penal Code, 1860 — Section 415, 420
High Courts24 Jul 2020Disposed Of
Subangkari Podder And Ors Vs District And Sessions Judge And Ors
Tripura High Court · (2020) 07 TP CK 0100
High Courts24 Jul 2020
Salil Debbarma Vs State Of Tripura And Ors
Tripura High Court · (2020) 07 TP CK 0099