High Courts22 Jan 2014Partly Allowed
Shri Shanibrata Roy VsThe State of Tripura
Tripura High Court · (2014) 3 GLD 1
Penal Code, 1860 (IPC) — Section 148, 302, 304
COURT ARCHIVE
Tripura High Court judgments
3,736 judgments · page 184 of 187
High Courts22 Jan 2014Partly Allowed
Sri Nantu Nandi VsThe State of Tripura
Tripura High Court · (2014) 01 TP CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 222, 360, 397, 401Penal Code, 1860 (IPC) — Section 300, 322, 323, 325, 34
High Courts22 Jan 2014Allowed
Ms. Nisha Debnath VsThe State of Tripura represented by the Secretary Department of Revenue Government of Tripura,The District Magistrate and Collector and Sub-Divisional Magistrate
Tripura High Court · (2014) 01 TP CK 0002
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 326, 436
High Courts21 Jan 2014Disposed Off
Sri Babul Laskar VsThe State of Tripura
Tripura High Court · (2014) 3 GLD 286 : (2014) 2 GLT 188
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 293, 313Evidence Act, 1872 — Section 113A, 113B, 114A, 145
High Courts20 Jan 2014Allowed
Sri Manik Kar and Smt. Manju Kar VsThe State of Tripura
Tripura High Court · (2014) 01 TP CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401Penal Code, 1860 (IPC) — Section 109, 494, 498A
High Courts17 Jan 2014Disposed Off
Sri Shibendu Roy Chowdhury VsSri Nitai Saha, The Divisional Manager, Oriental Insurance Company Limited, Sri Keshab Das and The Branch Manager, United India Insurance Company Limited
Tripura High Court · (2014) 01 TP CK 0009
Motor Vehicles Act, 1988 — Section 171
High Courts16 Jan 2014Dismissed
The State of Tripura VsSri Arabinda Ghosh and Smt. Bimala Ghosh
Tripura High Court · (2014) 01 TP CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 498A
High Courts16 Jan 2014Disposed Off
Shri Subhas Chandra Nath, Smt. Pritibala Nath, Smt. Archana Nath and Smt. Sabita Nath VsShri Pulin Bihari Nath, Shri Shyamal Nath, Shri Prem Chandra Nath and Smt. Sindhu Nath
Tripura High Court · (2014) 01 TP CK 0020
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts16 Jan 2014Allowed
Sri Sanjoy Sur VsThe State of Tripura
Tripura High Court · (2014) 01 TP CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 397, 401Penal Code, 1860 (IPC) — Section 34, 379, 380, 457, 511
High Courts15 Jan 2014Disposed Off
National Insurance Company Limited,represented by its Divisional Manager VsSmti. Uma Debnat and Sri Rati Ranjan Saha
Tripura High Court · (2014) 01 TP CK 0036
Motor Vehicles Act, 1988 — Section 147, 17
High Courts15 Jan 2014Disposed Off
National Insurance Company Limited,represented by its Divisional Manager VsSmti. Putul Bhowmik,Sri Dharani Bhowmik and Smti. Gayatri Das
Tripura High Court · (2014) 01 TP CK 0034
Motor Vehicles Act, 1988 — Section 147, 17
High Courts15 Jan 2014Partly Allowed
Shri Jadu Nandan Saha VsThe State of Tripura
Tripura High Court · (2014) 01 TP CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts15 Jan 2014Disposed Off
National Insurance Company Limited,represented by its Divisional Manager VsSmti Basanti Das and Others
Tripura High Court · (2014) 01 TP CK 0032
Motor Vehicles Act, 1988 — Section 147, 17
High Courts13 Jan 2014Dismissed
The Tripura Khadi and Village Industries Board, The Chairman, Tripura Khadi and Village Industries Board and The Executive Officer VsSri Kajal Bhadra
Tripura High Court · (2014) 01 TP CK 0039
High Courts13 Jan 2014Dismissed
The Land Acquisition Collector VsSri Ramkrishna Goala and Others
Tripura High Court · (2014) 01 TP CK 0037
Land Acquisition Act, 1894 — Section 54
High Courts13 Jan 2014Partly Allowed
National Insurance Company Ltd. VsSmt. Ashulata Bhowmik and Others
Tripura High Court · (2014) 01 TP CK 0021
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 171, 173
High Courts10 Jan 2014Disposed Off
Sri Pradip Bhowmik VsSri Sankar Debbarma and The Branch Manager, The New India Assurance Company Ltd.
Tripura High Court · (2014) 01 TP CK 0038
High Courts10 Jan 2014Dismissed
Smt. Usha Barua VsThe State of Tripura and Others
Tripura High Court · (2014) 4 GLT 353
Constitution of India, 1950 — Article 102, 102(1), 103, 122, 122(1)Tripura Panchayats Act, 1993 — Section 128, 16, 23, 76
High Courts10 Jan 2014Dismissed
Sri Tapan Chandra Das, Executive Engineer, Public Works Department (DWS) VsState of Tripura
Tripura High Court · (2014) 01 TP CK 0011
Constitution of India, 1950 — Article 226
High Courts09 Jan 2014Disposed Off
Smt. Chhaya Das, Sri Mintu Das and Smt. Alaka Bala Das VsSri Soumendra Chandra Saha and The Oriental Insurance Company Limited
Tripura High Court · (2014) 01 TP CK 0023
Workmens Compensation Act, 1923 — Section 3, 3(1), 4, 4(4)