High Courts15 Jul 2020Disposed Of
Bijoy Acharje Vs State Of Tripura
Tripura High Court · (2020) 07 TP CK 0078
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(B)(2)(C), 25, 29, 67
COURT ARCHIVE
Tripura High Court judgments, 2020
677 judgments · page 8 of 34
High Courts15 Jul 2020Allowed
Tripura State Electricity Corporation Limited And Ors Vs Rita Kalai And Ors
Tripura High Court · (2020) 07 TP CK 0077
Code Of Civil Procedure, 1908 — Section 80, 96Fatal Accident Act, 1939 — Section 1(A)Code Of Criminal Procedure, 1973 — Section 174
High Courts15 Jul 2020Allowed
Nilima Bhattacharjee And Ors Vs State Of Tripura And Ors
Tripura High Court · (2020) 07 TP CK 0076
Code Of Civil Procedure, 1908 — Section 96, 100, Order 41 Rule 22Limitation Act, 1963 — Section 27, Article 65, 112Tripura Land Revenue And Land Reforms Act, 1960 — Section 15, 15(1)
High Courts15 Jul 2020Allowed
Manju Sarkar And Ors Vs Pradip Majumder And Ors
Tripura High Court · (2020) 07 TP CK 0075
Code Of Civil Procedure, 1908 — Section 96, 100Code Of Criminal Procedure, 1973 — Section 145, 482Evidence Act, 1872 — Section 101, 103
High Courts15 Jul 2020
Manoj Kr. Pal Vs High Court Of Tripura And Ors
Tripura High Court · (2020) 07 TP CK 0074
High Courts15 Jul 2020Dismissed
Tripura State Of Council For Science & Technology Vs State Of Tripura And Ors
Tripura High Court · (2020) 07 TP CK 0073
Constitution Of India, 1950 — Article 14, 226
High Courts15 Jul 2020Dismissed
Dipankar Paul And Ors Vs State Of Tripura And Ors
Tripura High Court · (2020) 07 TP CK 0072
Constitution Of India, 1950 — Article 309
High Courts15 Jul 2020Disposed Of
Paresh Debnath Vs State Of Tripura And Ors
Tripura High Court · (2020) 07 TP CK 0071
Constitution Of India, 1950 — Article 309, 310, 311
High Courts15 Jul 2020
Kamala Deb Vs Amitabha Das Gupta And Ors
Tripura High Court · (2020) 07 TP CK 0070
High Courts15 Jul 2020Disposed Of
Anamika Rudra Pal And Ors Vs Mahendra Mohan Goswami
Tripura High Court · (2020) 07 TP CK 0069
High Courts15 Jul 2020Allowed
Prafulla Debbarma Vs State Of Tripura
Tripura High Court · (2020) 07 TP CK 0068
Code Of Criminal Procedure, 1973 — Section 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(a), 57, 60(3)
High Courts15 Jul 2020Allowed
Bijoy Deb Vs State Of Tripura
Tripura High Court · (2020) 07 TP CK 0067
Code Of Criminal Procedure, 1973 — Section 457, 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(b), 29, 60(3)
High Courts13 Jul 2020Allowed
Subrata Nath Vs State Of Tripura And Ors
Tripura High Court · (2020) 07 TP CK 0066
High Courts13 Jul 2020Allowed
Sudhir Debnath Vs State Of Tripura And Ors
Tripura High Court · (2020) 07 TP CK 0065
High Courts13 Jul 2020Allowed
Pradip Roy Vs State Of Tripura And Ors
Tripura High Court · (2020) 07 TP CK 0064
Constitution Of India, 1950 — Article 14
High Courts13 Jul 2020
Ajit Kumar Paul Vs Union Of India And Ors
Tripura High Court · (2020) 07 TP CK 0063
High Courts13 Jul 2020
Utpal Datta Vs tate Bank Of India And Ors
Tripura High Court · (2020) 07 TP CK 0062
High Courts13 Jul 2020Disposed Of
Pankaj Nath And Ors Vs State Of Tripura And Ors
Tripura High Court · (2020) 07 TP CK 0061
Constitution Of India, 1950 — Article 14, 21
High Courts13 Jul 2020Disposed Of
Billal Miah Vs Jagabandhu Goswami And Ors
Tripura High Court · (2020) 07 TP CK 0059
High Courts13 Jul 2020Disposed Of
Mubarak Sarkar Vs State Of Tripura
Tripura High Court · (2020) 07 TP CK 0058
Code Of Criminal Procedure, 1973 — Section 391