High Courts09 Sept 2022
Dipankar Saha Roy Vs State Of Tripura And 4 Others
Tripura High Court · (2022) 09 TP CK 0009
COURT ARCHIVE
Tripura High Court judgments, 2022
126 judgments · page 3 of 7
High Courts08 Sept 2022Allowed
Ratna Rani Das Vs State Of Tripura And 4 Ors
Tripura High Court · (2022) 09 TP CK 0007
High Courts08 Sept 2022Allowed
Dilip Kr. Debbarma Vs State Of Tripura And 3 Ors
Tripura High Court · (2022) 09 TP CK 0006
High Courts05 Sept 2022Allowed
Mukunda Kar And Anr Vs Digendra Ch. Chanda @ Digendra Chandra @ Shil And Anr.
Tripura High Court · (2022) 09 TP CK 0004
Code Of Civil Procedure, 1908 — Rule 9 Order 41
High Courts05 Sept 2022Disposed Of
Mukunda kar And Another Vs Digendra Ch. Chanda @ Digendra Chandra @ Shil And Anr
Tripura High Court · (2022) 09 TP CK 0003
Code Of Civil Procedure, 1908 — Section 100
High Courts01 Sept 2022Disposed Of
Sunanda Paul Vs State Of Tripura And 3 Ors
Tripura High Court · (2022) 09 TP CK 0002
High Courts17 Aug 2022Dismissed
Nikhil Chandra Das Vs State Of Tripura & Ors
Tripura High Court · (2022) 08 TP CK 0013
High Courts16 Aug 2022
Subir Deb Vs State Of Tripura
Tripura High Court · (2022) 08 TP CK 0012
Constitution Of India, 1949 — Article 21
High Courts12 Aug 2022Dismissed
Nimai Paul Vs State Of Tripura
Tripura High Court · (2022) 08 TP CK 0008
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120(B), 148, 149, 212, 302, 341
High Courts11 Aug 2022Partly Allowed
Atlantis Technology Pvt. Ltd & Ors TSCCF Shristi Infrastructure Development Ltd
Tripura High Court · (2022) 08 TP CK 0011
Code Of Civil Procedure, 1908 — Section 96
High Courts11 Aug 2022Allowed
Pramila Ghosh (Guha) Vs Anup Kumar Guha
Tripura High Court · (2022) 08 TP CK 0010
Hindu Marriage Act, 1955 — Section 13(1)(ia)Code Of Criminal Procedure, 1973 — Section 125, 128Indian Penal Code, 1860 — Section 34, 498A
High Courts05 Aug 2022Dismissed
Deshapremik Roy Vs Amar Ranjan Sarkar
Tripura High Court · (2022) 08 TP CK 0007
Code Of Civil Procedure, 1908 — Section 100
High Courts01 Aug 2022Dismissed
Mithan Das Vs State Of Tripura And 5 Ors
Tripura High Court · (2022) 08 TP CK 0001
High Courts29 Jul 2022Dismissed
Tripura Road Transport Corporation & Others Vs Lal Zakim Rokhum 8 Ors
Tripura High Court · (2022) 07 TP CK 0025
Payment of Gratuity Act, 1972 — Section 4, 4A, 4(3)
High Courts29 Jul 2022Dismissed
Utpal Datta & Ors Vs Asst. General Manager (HQ) BSNL Tripura BA Agartala, (Self Styled Estate Office) O/o The GMTD, BSNL Agartala Pin 799001
Tripura High Court · (2022) 07 TP CK 0022
Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 2(b), 3, 4(2)B(ii), 9, 10, 15Enemy Property Act, 1968 — Section 2(4)(e), 3Constitution Of India, 1949 — Article 226, 227
High Courts27 Jul 2022Disposed Of
Dr. Ravichandran B.R. Vs Union Of India And 8 Ors
Tripura High Court · (2022) 07 TP CK 0021
Border Security Force Act, 1968 — Section 117, 117(1)Code Of Criminal Procedure, 1973 — Section 177, 218, 219, 219(1), 220, 222, 223(d), 225(1), 233, 234, 235, 235(1), 236, 239, 239(a), 239(b), 239(c), 239(d), 403(2), 482Constitution Of India, 1949 — Article 226
High Courts19 Jul 2022
Punyakrit Debbarma And 3 Ors Vs State Of Tripura And Anr.
Tripura High Court · (2022) 07 TP CK 0015
Land Acquisition Act, 1894 — Section 4, 6
High Courts19 Jul 2022Allowed
Alindra Debbarma Vs State Of Tripura And 4 Others
Tripura High Court · (2022) 07 TP CK 0014
High Courts19 Jul 2022Dismissed
Sathi Sukladas & Others Vs State Of Tripura & Ors
Tripura High Court · (2022) 07 TP CK 0013
High Courts14 Jul 2022Allowed
Ashok Kumar Nag Vs State Of Tripura
Tripura High Court · (2022) 07 TP CK 0009
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 325, 448, 506