High Courts11 Aug 2026Dismissed
Smt. Indrani Das (Sarkar) Vs The State Of Tripura
Tripura High Court · (2026) 08 TP CK 0973
Tripura State Civil Services (Conduct) Rules, 1988-Rule (3)Tripura State Civil Service (Leave) Rules, 1986-Rule 18(1), 18(3)
COURT ARCHIVE
Tripura High Court judgments
3,736 judgments · page 4 of 187
High Courts11 Aug 2026Dismissed
Smt. Sangita Sharma Vs The State Of Tripura
Tripura High Court · (2026) 08 TP CK 0971
Constitution of India-Article 226, 14
High Courts10 Aug 2026Disposed Of
Sri Subhasish Sarkar Vs The Oil And Natural Gas Corporation Ltd.
Tripura High Court · (2026) 08 TP CK 0972
Industrial Disputes Act, 1947-Section 25BCertified Standing Orders for Contingent Employees of ONGC-Clause 2(ii), 2Constitution of India-Article 21, 12, 226
High Courts10 Aug 2026Dismissed
Smt. Mukti Rani Dam Vs Smt. Santi Dam (Sangma)
Tripura High Court · (2026) 08 TP CK 0970
Limitation Act, 1963-Section 5CPC-Section 100
High Courts10 Aug 2026Disposed Of
Shri Narayan Deb Vs Smt. Gopika Datta Chowdhury
Tripura High Court · (2026) 08 TP CK 0969
Family Courts Act, 1984-Section 19(4)Cr.P.C.-Section 397 and 401, 127, 125BNSS-Section 438 and 442
High Courts07 Aug 2026Dismissed
Smt. Aparna Das Vs The State Of Tripura
Tripura High Court · (2026) 08 TP CK 0936
NCTE (Recognition Norms and Procedure) Regulations, 2002RTI Act
High Courts07 Aug 2026Allowed
Sri Rupam Roy Vs Tripura State Electricity Corporation Ltd.
Tripura High Court · (2026) 08 TP CK 0935
Tripura Electricity Supply Code, 2011-Clause 8.3(2)
High Courts07 Aug 2026Partly Allowed
Sri Sanjit Paul Vs Tripura State Electricity Corporation Ltd.
Tripura High Court · (2026) 08 TP CK 0931
Electricity Act, 2003Tripura Electricity Supply Code, 2011-Clause 8.3(2)
High Courts07 Aug 2026Disposed Of
United India Insurance Company Limited Vs Smt. Shibani Debnath, Sri Biswajit Das
Tripura High Court · (2026) 08 TP CK 0930
Motor Vehicles Act, 1988-Section 173
High Courts05 Aug 2026
Sri Binoy Reang Vs The State Of Tripura & Ors.
Tripura High Court · (2026) 08 TP CK 5233
Tripura State Rifles Act, 1983-Section 11, 11(m), 12(1)(i)
High Courts05 Aug 2026Appeal allowed
Smti. Labanga Nath, Smt. Ajanta Nath, Smt. Reba Nath, Sri Biplab Bhusan Nath, Smt. Purabi Nath Vs Sri Gopal Chandra Nath, Smt. Ajanta Nath, Sri Gopen Chandra Nath, Smt. Manashi Nath
Tripura High Court
LR Act, 1960
High Courts05 Aug 2026Appeal allowed
Smti. Labanga Nath Vs Sri Gopal Chandra Nath
Tripura High Court
LR Act, 1960
High Courts11 Jun 2026Disposed Of
Andolan Kishore Debbarma Vs State Of Tripura
Tripura High Court · (2026) 06 TP CK 0590
Code Of Criminal Procedure, 1973 - Section 313, 437A, 482Indian Penal Code, 1860 - Section 302
High Courts11 Jun 2026Disposed Of
Abdul Chattar Vs Nijamuddin
Tripura High Court · (2026) 06 TP CK 0589
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483(1)Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 22(c), 37
High Courts11 Jun 2026Disposed Of
Diocese Of Agartala Vs State Of Tripura & Ors
Tripura High Court · (2026) 06 TP CK 0587
Code Of Civil Procedure, 1908 - Order I Rule 10(2)
High Courts03 Jun 2026Dismissed
Om Rajendra Kakalij & Ors Vs State Of Tripura
Tripura High Court · (2026) 06 TP CK 0342
Bharatiya Nyaya Sanhita, 2023 - Section 61, 238, 249(b), 316, 318, 369, 389Prevent Of Corruption Act, 1988 - Section 7, 7A, 8, 11, 12, 13(1)(b), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii)Unlawful Activities (Prevention) Act, 1967 - Section 43D(5)
High Courts03 Jun 2026Dismissed
Hachina Khatun Vs State Of Tripura
Tripura High Court · (2026) 06 TP CK 0341
Code Of Criminal Procedure, 1973 - Section 82
High Courts25 May 2026Disposed Of
Puja Bhowmik Vs Babul Bhowmik
Tripura High Court · (2026) 05 TP CK 1252
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 103(1), 117(2), 109Indian Penal Code, 1860 - Section 302
High Courts21 May 2026Allowed
Uttam Kumar Nandi, S/o Late Ramani Mohan Nandi Vs State Bank Of India
Tripura High Court · (2026) 05 TP CK 1249
Constitution Of India, 1950 - Article 14, 21, 226, 300A
High Courts21 May 2026Disposed Of
Vivekananda Mehta Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1248
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 21(a)(c), 21(c), 22(a), 25, 27A, 29, 37