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Tripura High Court judgments, 2021

258 judgments · page 13 of 13

High Courts12 Mar 2021Disposed Of

Nityananda Malakar Vs State Of Tripura

Tripura High Court · (2021) 03 TP CK 0075

Constitution Of India, 1950 — Article 20(3), 21Indian Penal Code, 1860 — Section 354, 354A(1)(i), 354B, 506Protection Of Children From Sexual Offences Act, 2012 — Section 8, 29, 30
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High Courts12 Mar 2021Disposed Of

Samir Karmakar Vs State Of Tripura

Tripura High Court · (2021) 03 TP CK 0033

Code Of Criminal Procedure, 1973 — Section 161, 313, 313(1)(b)Indian Penal Code, 1860 — Section 34, 302, 307, 326, 494, 495Evidence Act, 1872 — Section 3(b), 6, 14, 32, 106
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High Courts12 Mar 2021Allowed

Soumen Sarkar Vs State Of Tripura And Ors.

Tripura High Court · (2021) 03 TP CK 0031

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 41A, 157, 199(2)Indian Penal Code, 1860 — Section 120(B), 384, 468, 469, 500, 501, 501(b), 506, 509, 511
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High Courts10 Mar 2021Dismissed

Subash Ch. Nama Das Vs State Of Tripura

Tripura High Court · (2021) 03 TP CK 0025

Indian Penal Code, 1860 — Section 84, 302, 304Code Of Criminal Procedure, 1973 — Section 24, 161, 313Evidence Act, 1872 — Section 4, 6, 105
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High Courts01 Mar 2021Disposed Of

Pranab Deb Vs State Of Tripura And Ors.

Tripura High Court · (2021) 03 TP CK 0078

Constitution Of India, 1950 — Article 14, 19, 19(1), 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(2), 19(3), 32, 226Tripura Police Act, 2007 — Section 78, 78(1), 78(2), 78(3), 79
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