High Courts22 Jan 2026Disposed Of
Sanjit Kumar & Ors Vs Ramu Kumar
Tripura High Court · (2026) 01 TP CK 1831
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)(C), 22(b)(ii)(C),29Constitution Of India, 1950 - Article 22(1)
COURT ARCHIVE
Tripura High Court judgments, 2026
170 judgments · page 9 of 9
High Courts22 Jan 2026Disposed Of
Omnath Yadav Vs State Of Tripura
Tripura High Court · (2026) 01 TP CK 1829
High Courts16 Jan 2026
Uttam Kumar Pal Vs State Bank Of India And 4 Others
Tripura High Court · (2026) 01 TP CK 1826
High Courts16 Jan 2026Disposed Of
Dipak Das Vs State Of Tripura Represented By Secretary & Others
Tripura High Court · (2026) 01 TP CK 1824
Code Of Criminal Procedure, 1973 - Section 421, 446, 446(3), 449
High Courts15 Jan 2026Dismissed
Sew Prasad Biswas & Ors Vs State Of Tripura & Ors
Tripura High Court · (2026) 01 TP CK 1817
Tripura Scheduled Castes And Scheduled Tribes Reservation Act, 1991 - Section 2(h), 11Tripura Scheduled Castes And Scheduled Tribes Reservation Rules, 1992 - Rule 5, 6, 7A
High Courts12 Jan 2026Disposed Of
Manju Sarma Bhattacharjee Vs State Of Tripura & Ors
Tripura High Court · (2026) 01 TP CK 1820
High Courts12 Jan 2026Allowed
Sujit Sarkar Vs Rajkumar Sarkar
Tripura High Court · (2026) 01 TP CK 1813
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)(C), 42(2)Constitution Of India, 1950 - Article 22(1)
High Courts06 Jan 2026Dismissed
Gopal Chandra Roy Vs State Of Tripura & Ors
Tripura High Court · (2026) 01 TP CK 1810
Indian Penal Code, 1860 - Section 120B, 182, 469, 505(1)(b)Code Of Criminal Procedure, 1973 - Section 91, 93
High Courts05 Jan 2026Disposed Of
Debabrata Majumder & Ors Vs State Of Tripura
Tripura High Court · (2026) 01 TP CK 1811
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 118(2), 305, 331(6), 351