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Tripura High Court judgments, 2025

125 judgments · page 2 of 7

High Courts01 Nov 2025Disposed Of

Pradip Podder vs State Of Tripura

Tripura High Court · (2025) 11 TP CK 1786

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)(c), 25, 29, 37
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High Courts22 Oct 2025Dismissed

Hari Priya Dey & Ors vs State Of Tripura

Tripura High Court · (2025) 10 TP CK 1232

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 42Narcotic Drugs Psychotropic Substances (Seizure, Storage, Sampling And Disposal) Rules, 2022 - Rule 3
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High Courts07 Oct 2025Disposed Of

Sanjoy Debnath Vs State Of Tripura

Tripura High Court · (2025) 10 TP CK 1231

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 64(2)(m), 109, 115(2), 319, 351(3)
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High Courts26 Sept 2025Disposed Of

Haradhan Das Vs Ananta Das

Tripura High Court · (2025) 09 TP CK 0698

Code Of Criminal Procedure, 1973 - Section 439Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109(1), 118(2), 126(2)
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High Courts26 Sept 2025Disposed Of

Binod Sahni & Ors. Vs State Of Tripura

Tripura High Court · (2025) 09 TP CK 0693

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483, 483(1)(a)Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20, 20(b)(ii)(B), 20(b)(ii)(C), 29, 29(1), 37Code Of Criminal Procedure, 1973 - Section 439(1)(a)
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High Courts26 Sept 2025Disposed Of

Jaynab Banu & Ors. Vs State Of Tripura

Tripura High Court · (2025) 09 TP CK 0692

Code Of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 120(B), 212Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)(C), 25, 29
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High Courts26 Sept 2025Disposed Of

Pallabi Shil Vs State Of Tripura & Ors

Tripura High Court · (2025) 09 TP CK 0665

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 2(y), 413, 483, 483(3)Code Of Criminal Procedure, 1973 - Section 2(wa)Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 103(1), 109(1), 118(2)
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High Courts16 Sept 2025Allowed

Gan Urang@Gana & Ors Vs State Of Tripura

Tripura High Court · (2025) 09 TP CK 0676

Code Of Criminal Procedure, 1973 - Section 164(5), 313, 374Protection Of Children From Sexual Offences Act, 2012 - Section 4, 6Indian Penal Code, 1860 - Section 109, 342, 376D, 506
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High Courts15 Sept 2025Dismissed

Helen Rani Roy Vs Ratan Datta & Ors

Tripura High Court · (2025) 09 TP CK 0679

Code Of Civil Procedure, 1908 - Section 151Code Of Civil Procedure, 1908 - Order 39 Rule 4Constitution Of India, 1949 - Article 226
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