High Courts05 Mar 2022
Utpal Datta Vs RailTel Corporation Of India Limited And 3 Others
Tripura High Court · (2022) 03 TP CK 0004
COURT ARCHIVE
Tripura High Court judgments, 2022
126 judgments · page 7 of 7
High Courts03 Mar 2022Disposed Of
LRs Of Late Ramani MohanDas, Smt. Suniti Bala Das And Ors Vs Jagadish Chandra Debnath And Ors
Tripura High Court · (2022) 03 TP CK 0003
High Courts02 Mar 2022Allowed
Subash Debnath On Behalf Of Accused Person Sri Sumit Das @ Suman Vs State Of Tripura
Tripura High Court · (2022) 03 TP CK 0001
Constitution Of India, 1949 — Article 21
High Courts28 Feb 2022Disposed Of
State Of Tripura And Ors Vs Narayan Chandra Dey
Tripura High Court · (2022) 02 TP CK 0025
Tripura Grant-In-Aid (Government Aided School) Rules, 2005 — Rule 7(ii)Constitution Of India, 1949 — Article 14
High Courts24 Feb 2022Disposed Of
Arpana Malakar @ Aparna Malakar And Ors Vs Sub-Divisional Magistrate Kailashahar, District - Unakoti, Tripura And Ors
Tripura High Court · (2022) 02 TP CK 0024
Code Of Civil Procedure, 1908 — Section 100Code Of Civil Procedure, 1908 — Order 26 Rule 10(2), Order 26 Rule 10(3)Evidence Act, 1872 — Section 90
High Courts21 Feb 2022Disposed Of
Sukhendu Bikash Debroy And 5 Ors Vs State Of Tripura And 4 Ors
Tripura High Court · (2022) 02 TP CK 0018