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Tripura High Court judgments, 2022

126 judgments · page 2 of 7

High Courts03 Nov 2022

Prabhas Das Vs Dipak Das And Anr

Tripura High Court · (2022) 11 TP CK 0001

Indian Penal Code, 1860 — Section 201, 279, 338Motor Vehicles Act, 1988 — Section 134, 166, 187Code Of Civil Procedure, 1908 — Order 41 Rule 27, Order 41 Rule 28, Order 41 Rule 29
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High Courts31 Oct 2022Disposed Of

Shaila Rani Chakma Vs State Of Tripura

Tripura High Court · (2022) 10 TP CK 0012

Arms Act, 1959 — Section 25(I)(A), 25(i)(a)(1A), 25(1)(IAA), 25(1A)(1B)(A)Indian Penal Code, 1860 — Section 34, 120, 120(B)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(A), 20(b)(ii)(c), 25, 27(A), 29
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High Courts25 Oct 2022Dismissed

Shipra Biswas(Das) Vs State Of Tripura

Tripura High Court · (2022) 10 TP CK 0008

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 326, 385, 506National Security Act, 1980 — Section 3
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High Courts11 Oct 2022Disposed Of

Bina Debbarma (Ex-Staff Nurse) Vs State Of Tripura & Ors

Tripura High Court · (2022) 10 TP CK 0005

Tripura State Civil Service (Revised Pay) Rules, 1988 — Rule 7(1), 7(1)(A)(1), 7(1)(A)(1)(a), 7(1)(A)(1)(b), 7(1)(A)(1)(b)(i), 7(1)(A)(1)(b)(ii)Tripura State Civil Service (Revised Pay) Rules,1982 —Constitution Of India, 1949 — Article 226, 309
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