High Courts20 May 2026Disposed Of
Litan Das Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1251
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 22(b)(ii)(c), 25, 27A, 29Constitution Of India, 1950 - Article 22(1)
COURT ARCHIVE
Tripura High Court judgments
3,736 judgments · page 5 of 187
High Courts20 May 2026Disposed Of
Mihir Kanti Nath Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1250
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 180, 183, 483Bharatiya Nyaya Sanhita, 2023 - Section 64(2)(m)
High Courts18 May 2026
Uttam Kumar Nandi Vs State Bank Of India
Tripura High Court · (2026) 05 TP CK 1244
High Courts18 May 2026Disposed Of
Ruma Deb Kar Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1243
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viiib), 22(b), 25, 27A, 29, 37
High Courts18 May 2026Disposed Of
Akhi Aktar, W/O- Sadam Hussain Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1242
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483(1)Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 21(c)Constitution Of India, 1950 - Article 22(1)
High Courts18 May 2026Dismissed
Sanjay Deb @ Motu Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1241
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)(C), 25, 29Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts16 May 2026Disposed Of
Sadhan Das Vs Namita Rani Das Lodh & Ors
Tripura High Court · (2026) 05 TP CK 1246
High Courts16 May 2026Dismissed
New India Assurance Company Ltd. Vs Dipali Roy & Ors
Tripura High Court · (2026) 05 TP CK 1245
High Courts15 May 2026Disposed Of
Chaitanya Rani Jamatia Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1247
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 64(2), 64(2)(m), 75, 79, 351(2)Constitution Of India, 1950 - Article 22(1)
High Courts12 May 2026
Ratna Roy Vs State Of Tripura & Others
Tripura High Court · (2026) 05 TP CK 1239
High Courts11 May 2026Allowed
Union Of India Vs Tanmoy Saha & Ors
Tripura High Court · (2026) 05 TP CK 1237
Customs Act, 1962 - Section 125(1)
High Courts11 May 2026Disposed Of
State Of Tripura & Ors Vs Prasenjit Das
Tripura High Court · (2026) 05 TP CK 1236
High Courts11 May 2026Disposed Of/ Allowed
Sourab Nath Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 1235
Bharatiya Nyaya Sanhita, 2023 - Section 105, 106(1), 125(b), 281Motor Vehicles Act, 1988 - Section 133, 184, 187Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 47
High Courts08 May 2026Disposed Of
Alaka Das Vs Nabendu Datta
Tripura High Court · (2026) 05 TP CK 0221
High Courts08 May 2026Disposed Of
Sumanta Saha Vs Tripura University (A Central University) & Ors
Tripura High Court · (2026) 05 TP CK 0220
High Courts08 May 2026
Dr. Swarajit Debbarma Vs State Of Tripura And 4 Others
Tripura High Court · (2026) 05 TP CK 0219
Teachers Eligibility Qualifications In Medical Institutions Regulations, 2022 - Regulation 16
High Courts08 May 2026Dismissed
Sudip Kumar Roy Vs State Of Tripura & Ors
Tripura High Court · (2026) 05 TP CK 0218
Constitution Of India, 1950 - Article 226
High Courts04 May 2026Disposed Of
Hasan Chowdhury Vs State Of Tripura
Tripura High Court · (2026) 05 TP CK 0217
Code Of Criminal Procedure, 1973 - Section 107, 439(2), 528
High Courts01 May 2026
Subhash Chakraborty Vs State Of Tripura & Ors
Tripura High Court · (2026) 05 TP CK 0206
High Courts24 Apr 2026Disposed Of
Vivek Kumar Vs State Of Tripura
Tripura High Court · (2026) 04 TP CK 1134