High Courts31 May 2024
Debjani Dasgupta Vs State Of Tripura
Tripura High Court · (2024) 05 TP CK 0023
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 307, 323, 498A
COURT ARCHIVE
Tripura High Court judgments, 2024
138 judgments · page 4 of 7
High Courts13 May 2024Dismissed
Tipperah Tea Corporation Ltd. Vs State Of Tripura And 5 Ors.
Tripura High Court · (2024) 05 TP CK 0014
Code Of Civil Procedure, 1908 — Order 6 Rule 18
High Courts02 May 2024Disposed Of
Manik Dasgupta Vs State Of Tripura & Others
Tripura High Court · (2024) 05 TP CK 0008
High Courts02 May 2024Disposed Of
Pritam Dey & Others Vs State Of Tripura & Others
Tripura High Court · (2024) 05 TP CK 0007
High Courts02 May 2024Disposed Of
Surajit Chanda & Others Vs State Of Tripura & Others
Tripura High Court · (2024) 05 TP CK 0006
High Courts02 May 2024Disposed Of
Ashim Majumder & Others Vs State Of Tripura & Others
Tripura High Court · (2024) 05 TP CK 0005
High Courts02 May 2024Disposed Of
Mantu Ghosh & 3 Ors. Vs State Of Tripura & 3 Ors.
Tripura High Court · (2024) 05 TP CK 0004
High Courts02 May 2024Disposed Of
Kaushik Majumder & 4 Ors. Vs State Of Tripura & 3 Ors.
Tripura High Court · (2024) 05 TP CK 0003
High Courts02 May 2024Disposed Of
Shyamal Sarkar & Another Vs Subhash Debnath
Tripura High Court · (2024) 05 TP CK 0002
Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 6 Rule 17Constitution Of India, 1949 — Article 227
High Courts01 May 2024
Niranjan Roy Vs State Of Tripura
Tripura High Court · (2024) 05 TP CK 0001
Arbitration And Conciliation Act, 1996 — Section 34(2)(b)Commercial Courts Act, 2015 — Section 13
High Courts16 Apr 2024Dismissed
Shilpi Das & Anr. Vs State Of Tripura & 2 Ors.
Tripura High Court · (2024) 04 TP CK 0046
High Courts16 Apr 2024Disposed Of
Debabrata Barman & Ors. Vs State Of Tripura
Tripura High Court · (2024) 04 TP CK 0045
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 326, 427, 448, 506
High Courts15 Apr 2024
Rakesh Kumar Saha And 8 Ors. Vs State Of Tripura And 6 Ors.
Tripura High Court · (2024) 04 TP CK 0042
High Courts12 Apr 2024Allowed
Bijoy Kr. Labor & Ors. Vs State Of Tripura, Represented By The Public Prosecutor (P.P.), Tripura
Tripura High Court · (2024) 04 TP CK 0030
Narcotic Drugs And Psychotropic Substances (NDPS) Act, 1985 — Section 8(c), 20(b)(ii)(C), 25, 29, 32, 35, 37, 37(1)(b), 67Code Of Criminal Procedure, 1973 — Section 437, 439
High Courts09 Apr 2024Allowed
Rekha Begam And Ors Vs State Of Tripura
Tripura High Court · (2024) 04 TP CK 0025
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 401, 457
High Courts08 Apr 2024
Bijoy Kumar Labor & Anr. Vs State Of Tripura
Tripura High Court · (2024) 04 TP CK 0018
High Courts05 Apr 2024Allowed
Narottam Debbarma And Anr. Vs State Of Tripura And 2 Ors.
Tripura High Court · (2024) 04 TP CK 0016
Tripura State Civil Services (Revised Pay) Rules, 2009 — Rule 13(1)(v)
High Courts02 Apr 2024
Parbati Sarkar Vs State Of Tripura And 2 Ors
Tripura High Court · (2024) 04 TP CK 0010
High Courts01 Apr 2024Allowed
Sahajan Miah For And On Behalf Of Accused Md. Raju Miah Vs State Of Tripura
Tripura High Court · (2024) 04 TP CK 0001
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 366, 376(2)(n)