HCMONTHLY CASE LAW ARCHIVE
Read 26 LawLens analyses of Tripura High Court judgments published in August 2026, covering key rulings, legal principles and case law.
← BACK TO TRIPURA COURT REPORTPERMANENT MONTHLY EDITIONS
The petitioner, a Group-C Work Assistant in the PWD(R&B) Department, sought reimbursement of ₹3,85,763 incurred for the treatment of his wife, Bina Rani Sutradhar, who was suffering from cancer.
3 MIN READ→
The petitioner sought bail on behalf of Smt. Sima Devi and Smt. Soni Devi, who were arrested on 5 April 2026 in connection with R.K. Pur P.S. Case No. 32 of 2016, registered under Sections 20(b)(ii)(c) and 29 of the N...
4 MIN READ→
Respondent No. 8, the plaintiff, and the appellant, defendant No. 8, were brothers who jointly owned ancestral property.
3 MIN READ→
The appellant-plaintiff claimed that the respondent’s father had sold the suit property to the appellant’s father through an unregistered sale deed, allegedly lost during communal riots in 1980. He asserted that his f...
3 MIN READ→
The petitioner was working as a Basic Teacher-cum-Registrar/Senior Resident in the Department of Orthopaedics at AGMC & GBP Hospital from 02.05.2006 and was subsequently absorbed through the Tripura Public Service Com...
3 MIN READ→
The petitioner was appointed as a Basic Teacher-cum-Registrar in the Department of Anaesthesiology, AGMC & GBP Hospital, with effect from 12 December 2013. His service was subsequently regularised through the Tripura...
3 MIN READ→
The petitioner, a journalist and editor-publisher, sought transfer of C.R. No. 16 of 2025, instituted under Section 356(3) of the Bharatiya Nagarik Sanhita (as recorded in the judgment), from the Court of the Chief Ju...
4 MIN READ→
On 20 September 2023, the appellant was allegedly intercepted while driving vehicle No. TR-04C-0671 at Dhalabil Chowmohani, and 66 grams of suspected heroin was recovered from beneath the driver’s seat.
3 MIN READ→
On 25 July 2025, during vehicle-checking duty, police officers of Baijalbari Police Station intercepted vehicle No. TR05F1685 and allegedly recovered 1,200 bottles of Broncof-C cough syrup containing Codeine Phosphate...
4 MIN READ→
Dipankar Saha, a Group-D/Peon employee posted at Rajnagar RD Block, died in harness on 21 June 2018, leaving behind his wife, Smt. Sumitra Karmakar (Saha), and two daughters, including petitioner No. 2, Priya Saha.
4 MIN READ→
The petitioner completed an 18-month Diploma in Elementary Education (D.El.Ed.) through the National Institute of Open Schooling (NIOS) in Open and Distance Learning mode and applied for T-TET 2024, Paper-I. Although...
3 MIN READ→
A truck bearing registration No. TR-04-D-1758 was seized in connection with Special (NDPS) Case No. 15 of 2026.
3 MIN READ→
The petitioner-accused challenged the order dated 07.08.2026 passed by the Special Judge (NDPS), Sonamura, Sepahijala, in Special (NDPS) Case No. 91 of 2023 under Sections 22(c) and 25 of the NDPS Act, whereby his app...
3 MIN READ→
The petitioners appeared in the T-TET 2024 Paper-I examination for teachers of Classes I–V.
4 MIN READ→
Kumarghat Nagar Panchayat advertised vacancies, including Lower Division Clerk (“LDC”), on 22 August 2003. The petitioner applied, participated in the interview held on 2 September 2003, was selected, and joined as an...
4 MIN READ→
The petitioner-husband’s wife and minor son obtained a maintenance order dated 19.03.2022 under Section 125 Cr.P.C., directing him to pay ₹4,000 per month—₹2,000 each to the wife and son—from 10.02.2022, the date of f...
3 MIN READ→
The petitioner sought anticipatory bail in Dharmanagar GRP Station Case No. 1 of 2024, registered under Sections 20(b)(ii)(C) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, concerning the alleged...
4 MIN READ→
The petitioner-husband challenged the judgment dated 12 December 2025 passed by the Family Court, Udaipur, Gomati District, in Crl. Misc. Case No. 06 of 2021, whereby the Family Court directed him to pay maintenance o...
4 MIN READ→
Tripura University issued an advertisement dated 10.11.2023 for four posts of Deputy Registrar—one unreserved, one Scheduled Caste, and two Other Backward Classes posts.
4 MIN READ→
On 19.03.2019, the deceased, husband of Respondent No. 1 and father of Respondents Nos. 2 and 3, died in a motor-vehicle accident allegedly caused by the rash and negligent driving of Tata truck No. TR-01-X-1805.
3 MIN READ→
The petitioner claimed ownership and possession over portions of land comprised in Hal Plot Nos. 2822 and 2824 and alleged that the land had been wrongly recorded in the name of private respondent No. 5, Jishnu Debbarma.
4 MIN READ→
The appellant-State challenged the judgment and award dated 05.06.2018 passed by the Land Acquisition Judge, South Tripura, Belonia, in LA(Ref) No. 17 of 2016, whereby the compensation payable to respondent No. 1 was...
3 MIN READ→
The appellant challenged the judgment and award dated 05.06.2018 passed by the Land Acquisition Judge, South Tripura, Belonia, in LA (Ref.) No. 18 of 2016, by which the compensation payable to Respondent No. 1 was enh...
3 MIN READ→
The petitioner, the legally married wife of Respondent No. 4, alleged that Respondent No. 4 had subjected her to cruelty and had entered into a relationship and marriage with another woman during the subsistence of th...
2 MIN READ→
On 21 February 2026, the petitioner and his two brothers were travelling towards Agartala in a vehicle carrying gold ornaments and gold bars allegedly intended for sale to fund medical treatment. They were intercepted...
3 MIN READ→
Prasenjit Das, serving as a Leading Fireman in the Fire & Emergency Services Department, Government of Tripura, died in harness on 20.12.2024 at the age of approximately 43 years, leaving behind his wife, daughter, an...
3 MIN READ→