High Courts22 Jan 2024Disposed Of
Bikramjit Debbarma Vs State Of Tripura And 4 Ors.
Tripura High Court · (2024) 01 TP CK 0038
COURT ARCHIVE
Tripura High Court judgments, 2024
138 judgments · page 7 of 7
High Courts22 Jan 2024Disposed Of
Prabhat Chandra Sil Vs State Of Tripura, Represented By The Chief Secretary, Government Of Tripura, New Capital Complex, Kunjaban, Agartala, West Tripura & Ors.
Tripura High Court · (2024) 01 TP CK 0037
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(c)Constitution Of India, 1949 — Article 226
High Courts22 Jan 2024
Kalpita Sutradhar Vs Saradindu Choudhury And Anr.
Tripura High Court · (2024) 01 TP CK 0033
High Courts22 Jan 2024
Dr. Gopinandan Dey Vs Union Of India And 3 Ors
Tripura High Court · (2024) 01 TP CK 0028
High Courts22 Jan 2024
Rupak Goswami And 2 Ors Vs State Of Tripura And 4 Ors.
Tripura High Court · (2024) 01 TP CK 0027
High Courts22 Jan 2024
Krishanu Datta And 3 Ors Vs State Of Tripura And 4 Ors
Tripura High Court · (2024) 01 TP CK 0026
High Courts22 Jan 2024Dismissed
Tapash Ghosh & Ors. Vs State Of Tripura, Represented By The Secretary, Sport Department, Government Of Tripura, Agartala, West Tripura & Ors
Tripura High Court · (2024) 01 TP CK 0025
Constitution Of India, 1949 — Article 226
High Courts22 Jan 2024Allowed
Tapasi Roy Vs Prasenjit Roy And Ors
Tripura High Court · (2024) 01 TP CK 0022
Indian Penal Code, 1860 — Section 34, 120B, 323, 341, 382B, 395, 506
High Courts19 Jan 2024Allowed
Amar Paul Vs Akash Paul
Tripura High Court · (2024) 01 TP CK 0021
Indian Penal Code, 1860 — Section 109, 307, 325, 376(n), 498(A)Protection Of Children From Sexual Offences Act, 2012 — Section 6Child Marriage Act, 2023 — Section 10, 11
High Courts12 Jan 2024Dismissed
Land Acquisition Collector, Khowai District, Khowai Tripura Vs Subodh Sarkar
Tripura High Court · (2024) 01 TP CK 0015
Land Acquisition Act, 1894 — Section 18
High Courts12 Jan 2024Dismissed
Rayal Barua Vs State Of Tripura
Tripura High Court · (2024) 01 TP CK 0014
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323, 341, 395, 400, 506Evidence Act, 1872 — Section 25
High Courts12 Jan 2024Dismissed
Surajit Kumar Deb @ Sunu Vs State Of Tripura
Tripura High Court · (2024) 01 TP CK 0013
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323, 341, 395, 400, 506Evidence Act, 1872 — Section 25
High Courts09 Jan 2024
Ramu Debnath Vs State Of Tripura And 2 Ors
Tripura High Court · (2024) 01 TP CK 0011
Tripura States Civil Services (Revised Pay) Rules, 2009 — Rule 13(1)(ii)
High Courts09 Jan 2024
Damayanti Reang Vs State Of Tripura And 2 Ors.
Tripura High Court · (2024) 01 TP CK 0010
Tripura States Civil Services (Revised Pay) Rules, 2009 — Rule 13(1)(ii)
High Courts09 Jan 2024
Bina Rani Das And Anr. Vs State Of Tripura And 2 Ors.
Tripura High Court · (2024) 01 TP CK 0009
Tripura States Civil Services (Revised Pay) Rules, 2009 — Rule 13(1)(ii)
High Courts04 Jan 2024Dismissed
Abdul Jabbar Vs State Of Tripura
Tripura High Court · (2024) 01 TP CK 0006
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 377Protection Of Children From Sexual Offences Act, 2012 — Section 6
High Courts04 Jan 2024Dismissed
Soma Begam On Behalf Of Mijanur Rahaman Vs State Of Tripura
Tripura High Court · (2024) 01 TP CK 0005
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 25, 29, 37
High Courts04 Jan 2024Disposed Of
Prasenjit Roy And Anr. Vs State Of Tripura
Tripura High Court · (2024) 01 TP CK 0004
Code Of Criminal Procedure, 1973 — Section 161, 438Indian Penal Code, 1860 — Section 34, 120B, 323, 341, 382B, 395