LexS.C.DAS, T. VAIPHEI
167 recorded High Court judgment(s) · 2016–2017
Open in Lexace · Search this judge's casesCourts
| Tripura High Court | 167 |
Disposal nature
| Disposed Of | 90 |
| Dismissed | 49 |
| Allowed | 10 |
| Dissmiss For Default/Non-Prosecution | 6 |
| Withdrawn | 4 |
| Rejected | 3 |
| Closed | 3 |
| Infractous | 1 |
Recent judgments
- UNION OF INDIA and ANR v. DISHNET WIRELESS LTD — Tripura High Court (2017-03-15)
- BISWAJIT RAKSHIT v. THE STATE OF TRIPURA — Tripura High Court (2017-03-10)
- SENTU DAS v. THE STATE OF TRIPURA and ORS — Tripura High Court (2017-03-10)
- SANKAR DAS v. THE STATE OF TRIPURA and ORS — Tripura High Court (2017-03-10)
- SASTHI CHAKRABORTY and ORS v. THE STATE OF TRIPURA — Tripura High Court (2017-03-10)
- NABAJITA SAHA and ANR v. DIPANKAR ROY — Tripura High Court (2017-03-10)
- SUBAL CH. SARKAR @ SUBAL SARKAR v. UNION OF INDIA and ANR — Tripura High Court (2017-03-08)
- HIGH COURT EMPLOYEES ASSO. and 2 ORS v. THE STATE OF TRIPURA and ORS — Tripura High Court (2017-03-08)
- HIGH COURT EMPLOYEES ASSO. and 2 ORS v. THE STATE OF TRIPURA and ORS — Tripura High Court (2017-03-08)
- GOURANGA DAS and ANR v. THE STATE OF TRIPURA and ORS — Tripura High Court (2017-03-08)