High Courts28 Mar 2024
Jiban Kumar Rakshit Vs Subrata Bikash Dutta
Tripura High Court · (2024) 03 TP CK 0054
Negotiable Instruments Act, 1881 — Section 148(1)
COURT ARCHIVE
Tripura High Court judgments, 2024
138 judgments · page 5 of 7
High Courts28 Mar 2024Allowed
Abdul Rashid Vs State Of Tripura
Tripura High Court · (2024) 03 TP CK 0053
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances (NDPS) Act, 1985 — Section 21(b), 25, 29, 37
High Courts28 Mar 2024Dismissed
Jhutan Nama Vs State Of Tripura
Tripura High Court · (2024) 03 TP CK 0052
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances (NDPS) Act, 1985 — Section 20(b)(ii)(C), 25, 29, 37
High Courts28 Mar 2024Allowed
Oriental Insurance Co. Ltd. Vs Babul Deb And Ors.
Tripura High Court · (2024) 03 TP CK 0050
Code Of Civil Procedure, 1908 — Section 148
High Courts28 Mar 2024
Debashis Dey Vs State Of Tripura
Tripura High Court · (2024) 03 TP CK 0048
Indian Penal Code, 1860 — Section 34, 420
High Courts28 Mar 2024Allowed
Priyanka Chowdhury Vs Subham Banik
Tripura High Court · (2024) 03 TP CK 0024
Limitation Act, 1963 — Section 5
High Courts28 Mar 2024Allowed
Md. Deepraj Sarkar Vs Tahima Aktar
Tripura High Court · (2024) 03 TP CK 0023
Limitation Act, 1963 — Section 5
High Courts27 Mar 2024Allowed
Dhananjoy Reang & Anr. Vs State Of Tripura
Tripura High Court · (2024) 03 TP CK 0030
Indian Penal Code, 1860 — Section 354A, 363, 511Protection Of Children From Sexual Offences Act, 2012 — Section 8
High Courts26 Mar 2024Allowed
Sekhar Chowhan Vs State Of Tripura
Tripura High Court · (2024) 03 TP CK 0041
High Courts26 Mar 2024Allowed
Katha Kali Chowhan Vs State Of Tripura
Tripura High Court · (2024) 03 TP CK 0040
High Courts22 Mar 2024Allowed
Amal Baidya & Anr. Vs Joydev Das & Anr.
Tripura High Court · (2024) 03 TP CK 0038
High Courts22 Mar 2024Disposed Of
Tushar Kanti Sen Vs State Of Tripura And Ors
Tripura High Court · (2024) 03 TP CK 0036
Constitution Of India, 1949 — Article 226
High Courts19 Mar 2024Disposed Of
Dr. Amal Debnath & Others Vs State Of Tripura And 3 Ors.
Tripura High Court · (2024) 03 TP CK 0019
High Courts14 Mar 2024Disposed Of
Dipak Das & Others Vs Jitendra Kumar Sinha & Others
Tripura High Court · (2024) 03 TP CK 0010
High Courts14 Mar 2024Disposed Of
National Insurance Co. Ltd. Vs Pranati Debnath And Others
Tripura High Court · (2024) 03 TP CK 0009
High Courts14 Mar 2024Allowed
General Manager (Project) National Highways Infrastructure Development Corporation Ltd, (NHIDCL) Ministry Of Road, Transport & Highways Vs Mala Rani Saha & Others
Tripura High Court · (2024) 03 TP CK 0008
Land Acquisition Act, 1894 — Section 18
High Courts14 Mar 2024Disposed Of
Aloke Chakraborty @ Pintu Chakraborty & Others Vs Jiban Chakraborty & Others
Tripura High Court · (2024) 03 TP CK 0007
Code Of Civil Procedure, 1908 — Order 6 Rule 17Constitution Of India, 1949 — Article 227
High Courts12 Mar 2024Allowed
Sajali Tripura On Behalf Of Accused Anna Kumar Tripura Vs State Of Tripura
Tripura High Court · (2024) 03 TP CK 0002
Code Of Criminal Procedure, 1973 — Section 164(5), 165(5), 439, 439(2)Indian Penal Code, 1860 — Section 341, 376
High Courts12 Mar 2024Allowed
Bijoy Das Vs State Of Tripura
Tripura High Court · (2024) 03 TP CK 0001
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 307, 325, 341, 382B, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 18
High Courts11 Mar 2024Dismissed
Tapash Ghosh Vs Tripura Cricket Association And 3 Ors
Tripura High Court · (2024) 03 TP CK 0005
Constitution Of India, 1949 — Article 14, 21, 226