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Tripura High Court judgments, 2026

144 judgments · page 3 of 8

High Courts18 Aug 2026Dismissed

The Dy. Comptroller & Auditor General Of India (Hr), O/O The Comptroller & Auditor General Of India, 9, Deen Dayal Upadhaya Marg, New Delhi – 110124 Vs Mr. Hare Krishna Roy, Son Of Late Kshirode Chandra Roy, Madhya Banamalipur, P.O. Agartala, Pin-799001, P.S. East Agartala, Dist- West Tripura

Tripura High Court · (2026) 08 TP CK 0111

Electricity (Supply) Act, 1948-Section 79(c), 15Himachal Pradesh State Electricity Board Recruitment and Promotion Regulations for Ministerial Services of the Board, 1972-Rule 8, Appendices A & B, Clause 10 of Appendix AConstitution of India-Art.14
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High Courts14 Aug 2026Allowed

Smt. Mira Datta Vs The State Of Tripura

Tripura High Court · (2026) 08 TP CK 0979

Tripura State Civil Services (Revised Pay) Rules, 2009-Sub-Rule 1 of Rule 10, Rule 10(1)Tripura State Civil Services (Revised Pay) 9th Amendment RulesPension Rules-Rule 13, Rule-19
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High Courts14 Aug 2026Disposed Of

The Deputy Chief Engineer (Construction), N.F. Railway, Agartala, District-West Tripura Vs 1. Sri. Anupam Reang, Son Of Kashiram Reang, Of 44 Advisor Chowmuhani, Krishnanagar, Ps-West Agartala, District-West Tripura, (Being Appointed As Attorney By The Original Owner As Well As His Legal Heirs Of The Acquired Land). 2. The Land Acquisition Collector, West Tripura District, Agartala.

Tripura High Court · (2026) 08 TP CK 0975

Land Acquisition Act, 1894-Section 54, 18Indian Evidence Act-Section 68
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High Courts11 Aug 2026

Sri. Som Nath Vs The Union Of India & Ors.

Tripura High Court · (2026) 08 TP CK 5259

Border Security Force Act, 1968-Sections 20, 20(a), 22, 22(e), 26, 40, 117(2)Border Security Force Rules, 1969-Rules 45, 48, 51(3)(iii), 99, 122, 122(3), 142(1), 149, 157Constitution of India-Articles 226, 227
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High Courts11 Aug 2026Dismissed

Sri. Som Nath Vs The Union of India

Tripura High Court · (2026) 08 TP CK 0976

BSF Act, 1968-Section 20 (a), 40, 22(e), 20, 22, 26, 117(2)BSF Rules, 1969-Rule 45, 48, 51 (3) (iii), 157, 122 (3), 122, 142 (1), 149, 99Constitution of India-Articles 226/227, 226
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