High Courts01 Aug 2024Disposed Of
Nripendra Das & Ors. Vs State Of Tripura & Ors.
Tripura High Court · (2024) 08 TP CK 0005
COURT ARCHIVE
Tripura High Court judgments, 2024
138 judgments · page 3 of 7
High Courts01 Aug 2024Dismissed
Umacharan Namasudra Vs Harendra Nath & Ors.
Tripura High Court · (2024) 08 TP CK 0004
Code Of Civil Procedure, 1908 — Section 114, 151Code Of Civil Procedure, 1908 — Order 7 Rule 14(3), Order 8 Rule 10, Order 41 Rule 17Constitution Of India, 1949 — Article 227
High Courts01 Aug 2024Disposed Of
Raja Pal Vs Bandita Chakraborty (Paul) & Ors.
Tripura High Court · (2024) 08 TP CK 0003
Partition Act, 1893 — Section 2, 3Code Of Civil Procedure, 1908 — Section 151
High Courts01 Aug 2024Disposed Of
Basana Khatun Alias Basana Begam Vs Rabiul Hossain, S/O. Late Abdul Gafur, Village-Boxnagar (Mullamura), P.S.-Kalam Choura, Sub-Division-Sonamura, District-Sepahijala & Ors.
Tripura High Court · (2024) 08 TP CK 0002
Code Of Civil Procedure, 1908 — Section 152Constitution Of India, 1949 — Article 227
High Courts26 Jul 2024Allowed
Sanjit Roy Vs State Of Tripura
Tripura High Court · (2024) 07 TP CK 0024
Indian Penal Code, 1860 — Section 34, 148, 149, 307, 325, 326, 333, 341, 353, 506
High Courts25 Jul 2024Dismissed
Uttam Kumar Paul, Son Of Late Sukumar Paul Vs State Of Tripura, Represented By The Principal Secretary, Department Of Power, New Secretariat Complex, Khejur Bagan, P. O. Secretariat S. O., P. S. New Capital Complex, District - West Tripura, Pin - 799010 & Ors.
Tripura High Court · (2024) 07 TP CK 0031
Constitution Of India, 1949 — Article 14, 16, 226
High Courts25 Jul 2024Disposed Of
Bikash Majumder & Ors. Vs State Of Tripura, Represented By Its Principal Secretary, School Education Department, Government Of Tripura, P.O -Secretariat, P.S New Capital Complex, District -West Tripura, Pin - 799010. & Ors.
Tripura High Court · (2024) 07 TP CK 0030
High Courts25 Jul 2024Allowed/ Disposed Of
Md. Ashad Ali On Behalf Of Accused In Custody Md. Mohidul Islam Vs State Of Tripura
Tripura High Court · (2024) 07 TP CK 0029
High Courts18 Jul 2024Dismissed
Bhanu Lodh Vs Tripura Jute Mills Limited And Ors.
Tripura High Court · (2024) 07 TP CK 0023
High Courts18 Jul 2024Allowed
Angita Dey On Behalf Of Tanmoy Dey (Accused) Vs State Of Tripura
Tripura High Court · (2024) 07 TP CK 0022
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 506
High Courts15 Jul 2024
Prasanta Rout On Behalf Of Accused Sri Jayanta Rout Vs State Of Tripura
Tripura High Court · (2024) 07 TP CK 0020
Indian Penal Code, 1860 — Section 120(B), 225, 328, 342, 366, 376, 376DCode Of Criminal Procedure, 1973 — Section 161, 164(5)
High Courts15 Jul 2024Allowed
Nasir Uddin Vs State Of Tripura
Tripura High Court · (2024) 07 TP CK 0018
Indian Penal Code, 1860 — Section 279, 304-IIMotor Vehicle Act, 1988 — Section 184, 187
High Courts09 Jul 2024Allowed
Mithan Sarkar Vs State Of Tripura
Tripura High Court · (2024) 07 TP CK 0002
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 376, 448
High Courts09 Jul 2024Allowed
Avishek Chakraborty Vs State Of Tripura, Represented By Secretary, Home Department Govt. Of Tripura, Agartala
Tripura High Court · (2024) 07 TP CK 0001
Code Of Criminal Procedure, 1973 — Section 161, 438Indian Penal Code, 1860 — Section 34, 342, 354(A), 366(A), 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 04, 08
High Courts08 Jul 2024
Prabhabati Rajkuari (Singha) @ Smt. Rajkumari Prabhabati Singha Vs Purnima Singha & Ors.
Tripura High Court · (2024) 07 TP CK 0006
High Courts05 Jul 2024Allowed
Rahima Begum Laskar Vs CBI
Tripura High Court · (2024) 07 TP CK 0008
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120(B), 168, 406, 420, 506
High Courts01 Jul 2024Disposed Of
Naruttam Debnath Vs Babul Chandra Dutta And 2 Ors.
Tripura High Court · (2024) 07 TP CK 0014
High Courts21 Jun 2024Disposed Of
Madhumita Bhattacharyaa Vs State Of Tripura And 4 Ors.
Tripura High Court · (2024) 06 TP CK 0002
High Courts20 Jun 2024Allowed
State Of Tripura, Represented By The Secretary To The Government Of Tripura, Home Department, Agartala Vs Mijanur Rahaman, S/O Late Sayad Ali
Tripura High Court · (2024) 06 TP CK 0003
Code Of Criminal Procedure, 1973 — Section 439(2), 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 25, 29, 37, 37(1)(b)