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Tripura High Court judgments, 2021

258 judgments · page 11 of 13

High Courts23 Mar 2021Disposed Of

Tulsi Malakar And Anr. Vs State Of Tripura And Ors.

Tripura High Court · (2021) 03 TP CK 0076

Tripura Panchayats (Administration) Rules, 1994 — Section 5, 5(1)Tripura Panchayats (Election Of Office Bearers) Rules, 1994 — Rule 30Tripura Panchayats Act, 1993 — Section 15(1)(a), 15(1)(b), 15(1)(c), 15(1)(d), 15(1)(e), 15(1)(f), 15(1)(g), 15(1)(h), 15(1)(i), 15(1)(j), 15(1)(k), 15(1)(l), 22, 22(1), 22(1)(a), 22(1)(b), 22(1)(c), 22(1)(d), 22(2), 23, 23(1), 23(2), 23(3), 23(6), 47(2), 47(4)
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High Courts22 Mar 2021Disposed Of

Biki Debnath Vs State Of Tripura

Tripura High Court · (2021) 03 TP CK 0072

Indian Penal Code, 1860 — Section 354, 354(B)Code Of Criminal Procedure, 1973 — Section 161, 164, 164(5), 313(1)(b)Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12
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High Courts22 Mar 2021Dismissed

Nirmal Paul Vs Namita Paul

Tripura High Court · (2021) 03 TP CK 0065

Indian Penal Code, 1860 — Section 498AHindu Marriage Act, 1955 — Section 13, 13(1)(ib)
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High Courts22 Mar 2021Disposed Of

Debasish Mazumder And Ors. Vs State Of Tripura And Ors.

Tripura High Court · (2021) 03 TP CK 0064

Tripura Panchayats (Administration) Rules, 1994 — Rule 23, 23(2), 23(3), 23(4), 23(5), 23(6)Tripura Panchayats (Election Of Office Bearers) Rules, 1994 — Rule 3, 27(1), 27(2)Tripura Panchayats Act, 1993 — Section 76, 76(1)(b), 76(2), 76(3), 81(1), 81(2), 82, 87(3), 87(5)
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