HCMONTHLY CASE LAW ARCHIVE
Read 8 LawLens analyses of Tripura High Court judgments published in July 2026, covering key rulings, legal principles and case law.
← BACK TO TRIPURA COURT REPORTPERMANENT MONTHLY EDITIONS
The applicant-appellants sought to prefer a second appeal against the judgment of the First Appellate Court dated 19.03.2021.
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The petitioner, an Assistant Manager (Scale-I) at Tripura Gramin Bank since 2020, sought promotion to Manager (Scale-II) under the "First Track Channel" per the promotion policy dated 27.11.2024
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The petitioner, a proprietor of M/S Shekhar Chandra Podder, challenged a Demand-cum-Show Cause Notice (SCN) dated 22.07.2024 issued by the Joint Commissioner, Central GST (Respondent No. 5) under Section 74(1) of the...
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The Respondent filed Title Suit 02 of 2021 for declaration of title and recovery of possession
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The petitioner, a Group-C employee (Junior Mechanic), retired on 31.12.2024 with a last basic pay of ₹51,700.
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The petitioner originally joined service as a Forest Ranger on May 5, 1979, and retired from the post of TCS Grade-I on June 30, 2015, after completing a full year of service from July 1, 2014.
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The petitioner joined service as a Female Sub-Jailor in 1997. After a successful previous litigation [WP(C) No. 201 of 2015], she was promoted to the post of Female Jailor on 04.10.2018.
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The 20 petitioners, Executive Engineers (TES-III) in the Tripura Public Works Department (PWD) belonging to the Scheduled Tribe (ST) category, challenged a notification dated 13.02.2026 [Annexure-9] which granted "Ful...
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