COURT ARCHIVE

Tripura High Court judgments, 2022

126 judgments · page 4 of 7

High Courts14 Jul 2022Allowed

Mamata Das Vs Uttam Das

Tripura High Court · (2022) 07 TP CK 0008

High Courts14 Jul 2022Disposed Of

Md. Suleman Uddin And Anr Vs State Of Tripura

Tripura High Court · (2022) 07 TP CK 0007

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 148, 149, 307, 326, 448, 506

High Courts12 Jul 2022Disposed Of

Thailendra Marak Vs State Of Tripura And Ors

Tripura High Court · (2022) 07 TP CK 0006

Scheduled Tribes And Other Traditional Forest Dwellers (Recognition Of Forest Rights) Rules, 2007 — Rule 11(1)(a)

High Courts12 Jul 2022Disposed Of

Tapan Majumder Vs Nepal Bhawal And Others

Tripura High Court · (2022) 07 TP CK 0005

Code Of Civil Procedure, 1908 — Section 47, 96, 115(1)(c)Limitation Act, 1963 — Section 27

High Courts12 Jul 2022Dismissed

Dr. Basu Maan Das Vs State Of Tripura And 2 Others

Tripura High Court · (2022) 07 TP CK 0003

Assam Service (Pension) Rules, 1969 — Rule 98(2)Central Civil Services (Pension) Rules, 1972 — Rule 26(1), 26.1, 26.3Constitution Of India, 1949 — Article 226

High Courts08 Jul 2022Dismissed

Pratap Chandra Das Vs Pravat Chandra Das having Died & Others

Tripura High Court · (2022) 07 TP CK 0012

Code Of Civil Procedure, 1908 — Section 96

High Courts04 Jul 2022Disposed Of

Dipali Debbarma Vs State Of Tripura

Tripura High Court · (2022) 07 TP CK 0010

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 409, 420

High Courts01 Jul 2022Dismissed

Shriram General Insurance Company Ltd. Vs Subhra Lodh (Das) And 4 Ors

Tripura High Court · (2022) 07 TP CK 0002

Motor Vehicles Act, 1988 & mdash; Section 173

High Courts01 Jul 2022Allowed

Subal Chandra Dey & Others Vs Rakhal Majumder & Others

Tripura High Court · (2022) 07 TP CK 0001

Code Of Civil Procedure, 1908 — Section 96

High Courts27 Jun 2022Allowed

Bina Rani Debbarma Vs State Of Tripura And 10 Ors

Tripura High Court · (2022) 06 TP CK 0018

High Courts27 Jun 2022Allowed

Anagh Sasi De Vs State Of Tripura

Tripura High Court · (2022) 06 TP CK 0015

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 201, 409, 420, 467, 468, 506

High Courts27 Jun 2022Allowed

Dr. Sanjib Sinha Vs State Of Tripura

Tripura High Court · (2022) 06 TP CK 0014

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 409, 420

High Courts22 Jun 2022Allowed

Rasheda Khatun & Others Vs State Of Tripura & Others

Tripura High Court · (2022) 06 TP CK 0013

Indian Penal Code, 1860 — Section 34, 304, 392Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(c)Code Of Criminal Procedure, 1973 — Section 174

High Courts22 Jun 2022Disposed Of

Swasti Rubber Agency Vs State Of Tripura & Others

Tripura High Court · (2022) 06 TP CK 0012

High Courts22 Jun 2022Dismissed

Namita Paul Vs Oil And Natural Gas Corporation Ltd. Tripura Asset, Badharghat, Agartala, West Tripura, PIN-799014 & Others

Tripura High Court · (2022) 06 TP CK 0009

Arbitration And Conciliation Act, 1996 — Section 32(1), 34, 34(2), 34(3), 37

High Courts15 Jun 2022Disposed Of

Tulu Rani Das (Majumder) Vs Prabir Majumder & Others

Tripura High Court · (2022) 06 TP CK 0008

Code Of Criminal Procedure, 1973 — Section 251, 313, 378(2), 397(1), 401Negotiable Instruments Act, 1881 — Section 138Contract Act, 1872 — Section 62

High Courts03 Jun 2022Dismissed

Babul Banik Vs State Of Tripura

Tripura High Court · (2022) 06 TP CK 0001

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21Drugs And Cosmetics Rules, 1945 — Rule 65, 97

High Courts02 Jun 2022Allowed

Prabhati Debbarma Vs State Of Tripura And 4 Others

Tripura High Court · (2022) 06 TP CK 0005

High Courts01 Jun 2022Allowed

SLT Infracon Pvt. Ltd Vs State Of Tripura And Others

Tripura High Court · (2022) 06 TP CK 0007

Reserve Bank Of India Act, 1934 — Section 2(e)

High Courts30 May 2022Allowed

Gouri Debnath Vs Sanjoy Debnath

Tripura High Court · (2022) 05 TP CK 0016

Code Of Civil Procedure, 1908 — Section 24Code Of Criminal Procedure, 1973 — Section 125