Air (Prevention and Control of Pollution) Act, 1981 — Section 31Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 14, 19, 21, 226, 227

Read judgment

High Courts30 Jan 2014Dismissed

Shri Dhananjoy Bhowmik VsShri Tapas Kumar Sarkar, Shri Usha Ranjan Datta, The Divisional Manager, Divisional Office, The Oriental Insurance Company Ltd.

Tripura High Court · (2014) 01 TP CK 0017

Read judgment

High Courts29 Jan 2014Dismissed

Tripura State Electricity Corporation Limited VsSmt. Begam Bibi and Others

Tripura High Court · (2014) 01 TP CK 0040

Civil Procedure Code, 1908 (CPC) — Section 80

Read judgment

High Courts28 Jan 2014Disposed Off

Shri Chintaharan Debnath VsDebabrata Laskar, Sri Manindra Jamatia, The National Insurance Co. Ltd. and The New India Assurance Co. Ltd.

Tripura High Court · (2014) 01 TP CK 0016

Read judgment

High Courts28 Jan 2014Partly Allowed

Smt. Gita Dhar (Sarkar) VsThe State of Tripura,represented by the Secretary,to the Government of Tripura,Department of Home,The Director General of Police,The Assistant Inspector General of Police,Government of Tripura and The Commandant,1st Battalion T.S.R.

Tripura High Court · (2014) 01 TP CK 0004

Read judgment

High Courts28 Jan 2014Dismissed

Chandan Debnath VsSuniti Nath,M.P.W.(F)

Tripura High Court · (2014) 2 DMC 813 : (2014) 3 GLD 226 : (2014) 2 GLT 235

Evidence Act, 1872 — Section 114, 50Hindu Marriage Act, 1955 — Section 11, 12, 13, 13(1)(i-a), 5

Read judgment

High Courts27 Jan 2014Disposed Off

Smt. Shyamali Nag (Mazumdar) and Smt. Shaine Mazumder VsShri Nirmal Chandra Sarkar and United India Insurance Co. Ltd.

Tripura High Court · (2014) 3 GLD 262 : (2014) 2 GLT 88

Motor Vehicles Act, 1988 — Section 110, 166, 168, 95

Read judgment

High Courts24 Jan 2014Dismissed

The Deity (The God-Shiva) Represented by Smt. Kamala Nath (Shebait) VsSri Abani Mohan Nath and Others

Tripura High Court · (2015) 1 GLD 582 : (2014) 4 GLT 220

Evidence Act, 1872 — Section 35Specific Relief Act, 1963 — Section 34, 35, 36, 37, 38, 38

Read judgment

High Courts24 Jan 2014Disposed Off

Sri Swapan Kumar Dey VsThe Airport''s Authority of India

Tripura High Court · (2014) 01 TP CK 0010

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(7), 2(i)(o), 2(i)(v), 2(o)

Read judgment

High Courts24 Jan 2014Allowed

Sri Mrinal Kanti Dey VsThe State of Tripura

Tripura High Court · (2014) 01 TP CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 251, 397, 401Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 279, 338

Read judgment

High Courts22 Jan 2014Allowed

The New India Assurance Co. Ltd. represented by its Branch Manager VsShri Jhalak Shil,Smt. Rakhi Bala Das (Shil) and Shri Parimal Das

Tripura High Court · (2014) 01 TP CK 0030

Motor Vehicles Act, 1988 — Section 171, 66

Read judgment