High Courts10 Nov 2025Disposed Of
Anju Ghosh Vs State Of Tripura
Tripura High Court · (2025) 11 TP CK 1797
Code Of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 34, 120B, 201, 302, 364A, 364BEvidence Act, 1872 - Section 3
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Tripura High Court judgments
3,736 judgments · page 9 of 187
High Courts06 Nov 2025Allowed
Sanku Sukla Baiday Vs State Of Tripura
Tripura High Court · (2025) 11 TP CK 1793
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482, 528
High Courts05 Nov 2025Disposed Of
Suparna Bardhan (Chowdhury) & Ors Vs Debasish Chowdhury
Tripura High Court · (2025) 11 TP CK 1788
Limitation Act, 1963 - Section 5Code Of Criminal Procedure, 1973 - Section 397, 401Family Courts Act, 1984 - Section 19
High Courts04 Nov 2025Allowed
Dipjoy Biswas & Ors. Vs State Of Tripura & Ors
Tripura High Court · (2025) 11 TP CK 1787
Tripura Excise Rules, 1990 - Rule 22, 29A, 154
High Courts01 Nov 2025Disposed Of
Pradip Podder vs State Of Tripura
Tripura High Court · (2025) 11 TP CK 1786
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)(c), 25, 29, 37
High Courts27 Oct 2025
Nandita Chanda & Ors. vs State Of Tripura
Tripura High Court · (2025) 10 TP CK 1238
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 76, 117(2), 127(2), 351(2)
High Courts22 Oct 2025Dismissed
Hari Priya Dey & Ors vs State Of Tripura
Tripura High Court · (2025) 10 TP CK 1232
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 42Narcotic Drugs Psychotropic Substances (Seizure, Storage, Sampling And Disposal) Rules, 2022 - Rule 3
High Courts07 Oct 2025Disposed Of
Sanjoy Debnath Vs State Of Tripura
Tripura High Court · (2025) 10 TP CK 1231
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 64(2)(m), 109, 115(2), 319, 351(3)
High Courts07 Oct 2025Disposed Of
Arup Dhar Vs State Of Tripura
Tripura High Court · (2025) 10 TP CK 1230
Bharatiya Nyaya Sanhita, 2023 - Section 74, 75, 109, 134, 183, 351(2)
High Courts26 Sept 2025Disposed Of
Haradhan Das Vs Ananta Das
Tripura High Court · (2025) 09 TP CK 0698
Code Of Criminal Procedure, 1973 - Section 439Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109(1), 118(2), 126(2)
High Courts26 Sept 2025Dismissed
Ratan Datta Vs State Of Tripura & Ors
Tripura High Court · (2025) 09 TP CK 0696
Arbitration And Conciliation Act, 1996 - Section 13(1A), 34, 37, 37(1)(c)Limitation Act, 1963 - Section 5
High Courts26 Sept 2025Dismissed
Deputy Chief Engineer (Con-2), N.F. Railway, Pandit Nehru Complex, Gurkhabasti, Agartala, West Tripura (Now at Badharghat, Agartala-799003) Vs Dilip Das, Son of Late Surendra Das & Ors
Tripura High Court · (2025) 09 TP CK 0695
Land Acquisition Act, 1894 - Section 4(1), 18, 23(2), 28Code Of Civil Procedure, 1908 - Section 47, 152Code Of Civil Procedure, 1908 - Order 21 Rule 11(2)
High Courts26 Sept 2025Disposed Of
Jahenara Begam & Ors. Vs State Of Tripura
Tripura High Court · (2025) 09 TP CK 0694
Code Of Criminal Procedure, 1973 - Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)(c), 25, 29
High Courts26 Sept 2025Disposed Of
Binod Sahni & Ors. Vs State Of Tripura
Tripura High Court · (2025) 09 TP CK 0693
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483, 483(1)(a)Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20, 20(b)(ii)(B), 20(b)(ii)(C), 29, 29(1), 37Code Of Criminal Procedure, 1973 - Section 439(1)(a)
High Courts26 Sept 2025Disposed Of
Jaynab Banu & Ors. Vs State Of Tripura
Tripura High Court · (2025) 09 TP CK 0692
Code Of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 120(B), 212Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)(C), 25, 29
High Courts26 Sept 2025Disposed Of
Pallabi Shil Vs State Of Tripura & Ors
Tripura High Court · (2025) 09 TP CK 0665
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 2(y), 413, 483, 483(3)Code Of Criminal Procedure, 1973 - Section 2(wa)Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 103(1), 109(1), 118(2)
High Courts26 Sept 2025
Biplab Debbarma & Ors. Vs Tapan Chowdhury @ Tapan Kumar Chowdhury
Tripura High Court · (2025) 09 TP CK 0662
Tripura Land Revenue And Land Reforms Act, 1960 - Section 93, 93(1)(b), 187BCode Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule (1)(r)
High Courts16 Sept 2025Allowed
Gan Urang@Gana & Ors Vs State Of Tripura
Tripura High Court · (2025) 09 TP CK 0676
Code Of Criminal Procedure, 1973 - Section 164(5), 313, 374Protection Of Children From Sexual Offences Act, 2012 - Section 4, 6Indian Penal Code, 1860 - Section 109, 342, 376D, 506
High Courts16 Sept 2025Allowed
Chandan Ghosh Vs State Of Tripura
Tripura High Court · (2025) 09 TP CK 0675
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 34, 406, 420, 506
High Courts15 Sept 2025Disposed Of
Bhudda Kumar Jamatia And Ors. Vs Cholamandalam Ms. General Insurance Company Ltd.
Tripura High Court · (2025) 09 TP CK 0682