High Courts07 Apr 2021Partly Allowed
Ratan Sarkar Vs State Of Tripura
Tripura High Court · (2021) 04 TP CK 0012
Code Of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 320, 323, 326, 335, 341
COURT ARCHIVE
Tripura High Court judgments, 2021
258 judgments · page 9 of 13
High Courts07 Apr 2021Disposed Of
Sundar Ali Vs State Of Tripura
Tripura High Court · (2021) 04 TP CK 0011
Code Of Criminal Procedure, 1973 — Section 313, 397, 401, 428Evidence Act, 1872 — Section 155Indian Penal Code, 1860 — Section 21, 319, 332, 353, 379, 506
High Courts07 Apr 2021Disposed Of
Biswajit Debnath Vs State Of Tripura And Ors.
Tripura High Court · (2021) 04 TP CK 0010
Code Of Criminal Procedure, 1973 — Section 161, 198(2), 313Indian Penal Code, 1860 — Section 34, 323, 441, 442, 448, 497Constitution Of India, 1950 — Article 14, 15, 21
High Courts07 Apr 2021Disposed Of
Biswajit Ghosh Vs State Of Tripura
Tripura High Court · (2021) 04 TP CK 0009
Code Of Criminal Procedure, 1973 — Section 161, 251, 313Indian Penal Code, 1860 — Section 279, 304, 304A, 337, 338Motor Vehicles Act, 1988 — Section 112, 183, 184, 190, 190(2)
High Courts06 Apr 2021Disposed Of
Oil And Natural Gas Corporation Ltd. Vs Santibala Roy
Tripura High Court · (2021) 04 TP CK 0092
Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962 — Section 10, 10(2)Limitation Act, 1963 — Section 5
High Courts06 Apr 2021Disposed Of
Oil And Natural Gas Corporation Ltd. Vs Dina Bandhu Debbarma And Anr.
Tripura High Court · (2021) 04 TP CK 0091
Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962 — Section 10, 10(2)Limitation Act, 1963 — Section 5
High Courts06 Apr 2021Disposed Of
Maran Jamatia Vs State Of Tripura And 2 Ors.
Tripura High Court · (2021) 04 TP CK 0082
Tripura Scheduled Case And Scheduled Tribes Reservation Rules, 1992 — Rule 6, 6-A, 7-A
High Courts06 Apr 2021Disposed Of
Chayarani Bhowmik Vs State Of Tripura And Ors.
Tripura High Court · (2021) 04 TP CK 0064
Code Of Criminal Procedure, 1973 — Section 174
High Courts06 Apr 2021Disposed Of
Shipra Debbarma And Anr. Vs State Of Tripura And Ors.
Tripura High Court · (2021) 04 TP CK 0026
Tripura Scheduled Castes And Scheduled Tribes Reservation Rules, 1992 — Rule 7A
High Courts06 Apr 2021Disposed Of
Sumit Chowdhury Vs State Of Tripura And Ors.
Tripura High Court · (2021) 04 TP CK 0014
High Courts06 Apr 2021Disposed Of
Usha Ranjan Debnath Vs State Of Tripura And 3 Ors.
Tripura High Court · (2021) 04 TP CK 0013
High Courts06 Apr 2021Disposed Of
M/S John Energy Limited Vs State Of Tripura And Ors.
Tripura High Court · (2021) 04 TP CK 0007
Constitution Of India, 1950 — Article 366(29A)
High Courts05 Apr 2021Disposed Of
Dr. Prasun Bhattacharjee And Ors. Vs State Of Tripura And Ors.
Tripura High Court · (2021) 04 TP CK 0069
Tripura Civil Services (Conduct) Rules, 1988 — Rule 3Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 32
High Courts05 Apr 2021Disposed Of
Deputy Chief Engineer (Construction), N.F.Railway Vs Ajit Sarkar And Ors.
Tripura High Court · (2021) 04 TP CK 0068
Land Acquisition Act, 1894 — Section 4, 18, 34
High Courts05 Apr 2021Dismissed
Malina Paul And Ors. Vs Shibani Paul And Ors.
Tripura High Court · (2021) 04 TP CK 0023
Code Of Civil Procedure, 1908 — Section 96
High Courts01 Apr 2021Disposed Of
State Of Tripura And Ors. Vs Anarkali Begam And Anr .
Tripura High Court · (2021) 04 TP CK 0039
High Courts01 Apr 2021Disposed Of
Bimal Saha Vs Agartala Municipal Corporation And Others
Tripura High Court · (2021) 04 TP CK 0024
Tripura Municipal Act, 1994 — Section 133
High Courts01 Apr 2021Disposed Of
Sanjit Debbarma Vs State Of Tripura And Others
Tripura High Court · (2021) 04 TP CK 0015
High Courts01 Apr 2021Disposed Of
Deputy Commandant Vs Sujay Dhar And Ors.
Tripura High Court · (2021) 04 TP CK 0008
Land Acquisition Act, 1894 — Section 54
High Courts01 Apr 2021Disposed Of
Madhuchanda Saha Vs Mamata Saha And Ors.
Tripura High Court · (2021) 04 TP CK 0006
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 323, 426, 448Code Of Criminal Procedure, 1973 — Section 2(h), 156(1), 156(3), 173(8), 482