COURT ARCHIVE

Tripura High Court judgments, 2021

258 judgments · page 12 of 13

High Courts18 Mar 2021Disposed Of

Bimal Nath And Ors. Vs State Of Tripura And Ors.

Tripura High Court · (2021) 03 TP CK 0059

Tripura Land Revenue And Land Reforms (Allotment Of Land) Rules, 1980 — Rule 4, 9(a), 9(a)(4)Tripura Land Revenue And Land Reforms Act, 1960 — Section 95

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High Courts18 Mar 2021Disposed Of

Suman Saha Vs State Of Tripura And Ors.

Tripura High Court · (2021) 03 TP CK 0058

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High Courts18 Mar 2021Disposed Of

Aparna Chowdhury Reang And Anr. Vs State Of Tripura And Ors.

Tripura High Court · (2021) 03 TP CK 0057

Central Civil Services (Pension) Rules, 1972 — Rule 26, 26(1), 26(2)Tripura Grant-In-Aid (Government Aided Schools) Rules, 2005 — Rule 2(a), 3, 4, 5, 5(iii), 5(v), 7, 9, 10

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High Courts18 Mar 2021Dismissed

Nani Gopal Bhaumik Vs State Of Tripura And Others

Tripura High Court · (2021) 03 TP CK 0056

Tripura Scheduled Caste And Scheduled Tribes Reservation Rules, 1992 — Rule 7A

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High Courts17 Mar 2021Partly Allowed

Ranjan Debbarma Vs State Of Tripura

Tripura High Court · (2021) 03 TP CK 0051

Indian Penal Code, 1860 — Section 302, 304Code Of Criminal Procedure, 1973 — Section 164, 164(5), 313

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High Courts17 Mar 2021Disposed Of

Abdul Mannan Vs State Of Tripura

Tripura High Court · (2021) 03 TP CK 0039

Tripura Forest Transit Rules, 1952 — Rule 13Indian Forest Act, 1927 — Section 41, 41(2)(b), 42Code Of Criminal Procedure, 1973 — Section 313

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High Courts16 Mar 2021Disposed Of

Subodh Ch. Das And Anr. Vs State Of Tripura And Ors.

Tripura High Court · (2021) 03 TP CK 0061

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High Courts16 Mar 2021Allowed

Ratan Chakraborty And Ors. Vs Monoranjan Ghosh And Ors.

Tripura High Court · (2021) 03 TP CK 0052

Tripura Land Revenue And Land Reforms Act, 1960 — Section 45(A), 95

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High Courts16 Mar 2021Disposed Of

Runika Das Vs Sanjit Das And Anr.

Tripura High Court · (2021) 03 TP CK 0043

Code Of Criminal Procedure, 1973 — Section 372Indian Penal Code, 1860 — Section 448Protection Of Children From Sexual Offences Act, 2012 — Section 6, 7, 8

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High Courts16 Mar 2021Disposed Of

State Of Tripura And Ors. Vs Sukla Nama And Ors.

Tripura High Court · (2021) 03 TP CK 0042

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High Courts16 Mar 2021Dismissed

State Of Tripura And Ors. Vs Praloy Goswami And Ors.

Tripura High Court · (2021) 03 TP CK 0041

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High Courts16 Mar 2021Disposed Of

State Of Tripura And Ors. Vs Rana Pratap Nath Bhowmik

Tripura High Court · (2021) 03 TP CK 0040

Right To Information Act, 2005 — Section 8(1)(h)

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High Courts16 Mar 2021Allowed

Dr. Manabendra Debnath And Ors. Vs State Of Tripura And Ors.

Tripura High Court · (2021) 03 TP CK 0037

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High Courts15 Mar 2021Dismissed

Bipad Bhanjan Roy Vs State Of Tripura

Tripura High Court · (2021) 03 TP CK 0053

Indian Penal Code, 1860 — Section 354, 448Protection Of Children From Sexual Offences Act, 2012 — Section 8Code Of Criminal Procedure, 1973 — Section 161, 164(5), 313

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High Courts15 Mar 2021Disposed Of

Sudip Kumar Debnath And Ors. Vs State Of Tripura And Ors.

Tripura High Court · (2021) 03 TP CK 0050

Constitution Of India, 1950 — Article 14Code Of Civil Procedure, 1908 — Order 1 Rule 8

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High Courts15 Mar 2021Disposed Of

Tutan Bhowmik Vs State Of Tripura

Tripura High Court · (2021) 03 TP CK 0047

Indian Penal Code, 1860 — Section 354, 354A, 448Code Of Criminal Procedure, 1973 — Section 313Protection Of Children From Sexual Offences Act, 2012 — Section 8

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High Courts15 Mar 2021Disposed Of