High Courts25 Aug 2026Disposed Of
Hachina Akhtar Vs Union Of India
Tripura High Court · (2026) 08 TP CK 3843
NDPS Act, 1985-Sections 8(c)/22(c)/28/29, 37IPC 1860BNS 2023
COURT ARCHIVE
Tripura High Court judgments
3,736 judgments · page 2 of 187
High Courts25 Aug 2026Disposed Of
Sri Anal Roy Choudhury Vs Sri Samar Das
Tripura High Court · (2026) 08 TP CK 0917
Bhartiya Nagrik Sanhitya (BNS)-Section 356(3)the Code-Section 406
High Courts24 Aug 2026Disposed Of
Sri Pallab Das Vs The State Of Tripura
Tripura High Court · (2026) 08 TP CK 3841
NDPS Act, 1985-Sections 20(b)(ii)(C), 29, 67, 37Code of Criminal Procedure, 1973-Section 82, 83, 299, 162, 161, 84Bharatiya Nagarik Suraksha Sanhita, 2023-84/85, 335, section 180, 84
High Courts24 Aug 2026Dismissed
Union Of India Represented By The Senior Intelligence Officer, Directorate Of Revenue Intelligence, Agartala Regional Unit, Under Ministry Of Finance, Department Of Revenue, Govt. Of India. Vs Smt. Gopa Debnath Roy, Sri Jakir Hussain, Sri Abdul Rahaman
Tripura High Court · (2026) 08 TP CK 0960
BNSS, 2023-Section 438, 442Cr.P.C., 1973-Section 397, 401, 451NDPS Act-Section 63
High Courts24 Aug 2026Disposed Of
Sri Pallab Das Vs The State of Tripura
Tripura High Court · (2026) 08 TP CK 0943
NDPS Act, 1985-Sections 20(b)(ii)(C), 29, 20(b)(ii)(C)/29, 67, 37Cr.P.C.-Section 82, 82/83, 299, 162, 161, 84Indian Evidence Act-Section(s) 25, 26, Section(s) 24, 28, 29, Section 17, 21
High Courts24 Aug 2026Dismissed
Union Of India Represented By The Senior Intelligence Officer, Directorate Of Revenue Intelligence, Agartala Regional Unit, Under Ministry Of Finance, Department Of Revenue, Govt. Of India Vs Smt. Gopa Debnath Roy, Sri Jakir Hussain, Sri Abdul Rahaman
Tripura High Court · (2026) 08 TP CK 0920
BNSS, 2023-Section 438, 442Cr.P.C., 1973-Section 397, 401, 451NDPS Act-Section 63
High Courts21 Aug 2026
Tufani Ram Bin Vs The State Of Tripura & Ors.
Tripura High Court · (2026) 08 TP CK 5253
Constitution of India-Article 226, 227Tripura Land Revenue & Land Reforms Act, 1960-Section 187, 187B(1)(b), 93(1), 93(2)(b), 94, 95, 96
High Courts21 Aug 2026Dismissed
Tufani Ram Bin Vs The State Of Tripura
Tripura High Court · (2026) 08 TP CK 0934
Constitution of India-Article 226, 227Tripura Land Revenue & Land Reforms Act, 1960-Section 187, 187B(1)(b), 95, 96, 93(1), 93(2)(b)
High Courts21 Aug 2026Allowed
Smt. Sharmishta Deb Vs The State of Tripura
Tripura High Court · (2026) 08 TP CK 0933
Constitution of India-Article 226
High Courts21 Aug 2026Allowed
Smti. Nandita Chakraborty Vs The State Of Tripura
Tripura High Court · (2026) 08 TP CK 0932
Tripura Municipality Act, 1994-Section 6, Rule 78(1)
High Courts21 Aug 2026Allowed
Smt. Sharmishta Deb Vs The State Of Tripura
Tripura High Court · (2026) 08 TP CK 0928
Constitution of India-Article 226
High Courts21 Aug 2026Allowed
Sri Swapan Kumar Bhowmik Vs Tripura Tribal Areas Autonomous District Council (TTAADC)
Tripura High Court · (2026) 08 TP CK 0967
High Courts20 Aug 2026
Sri Krishna Das Vs Tripura University & Ors.
Tripura High Court · (2026) 08 TP CK 5249
Cadre Recruitment Rules, 2023-Rule 32, Section 32.1Constitution of India-Article 311(1), 14Defence of India Act or Rules
High Courts20 Aug 2026Dismissed
Soumitra Karmakar Vs The State of Tripura
Tripura High Court · (2026) 08 TP CK 0927
Cr.P.C.-Section 374(2), 313NDPS Act, 1985-Section 21(b), U/S-21(b), U/S-25/21(b), 42(2), 52A(2)Probation of Offenders Act
High Courts20 Aug 2026Disposed Of
Sri Krishna Das Vs Tripura University
Tripura High Court · (2026) 08 TP CK 0968
Cadre Recruitment Rules, 2023-Rule 32, Section 32.1Constitution of India-Article 311(1), 14Defence of India Act
High Courts20 Aug 2026Allowed
Moushumi Das Vs The State Of Tripura
Tripura High Court · (2026) 08 TP CK 0962
CCS (Pension) Rules, 1972
High Courts20 Aug 2026Allowed
Moushumi Das, Eshika Das Vs The State Of Tripura, The Secretary, Home Department, The Director, Fire & Emergency Services, The Divisional Fire Officer
Tripura High Court · (2026) 08 TP CK 0104
CCS (Pension) Rules, 1972
High Courts18 Aug 2026Dismissed
The Dy. Comptroller & Auditor General Of India (Hr), O/O The Comptroller & Auditor General Of India Vs Mr. Hare Krishna Roy
Tripura High Court · (2026) 08 TP CK 0961
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, Clause 10 of Appendix AConstitution of India-Art.14
High Courts18 Aug 2026Dismissed
Shri. Gopal Das Vs The State of Tripura
Tripura High Court · (2026) 08 TP CK 0944
Code of Criminal Procedure, 1973-Section 374, 161, 313IPC-Section 201, 302, 302/201Indian Evidence Act, 1872-Section 106, 114, 8
High Courts18 Aug 2026Dismissed
Shri. Gopal Das Vs The State Of Tripura
Tripura High Court · (2026) 08 TP CK 0112
Code of Criminal Procedure, 1973-Section 374, 161, 313IPC-Section 201, 302, 302/201, 302 and 201Indian Evidence Act, 1872-Section 106, 114, 8