HCMONTHLY CASE LAW ARCHIVE
Read 9 LawLens analyses of Tripura High Court judgments published in June 2026, covering key rulings, legal principles and case law.
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The petitioner served in the Tripura Sub-Ordinate Judiciary from 1981 until his voluntary retirement on January 31, 2021.
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The petitioners, Samin Miah and Jahir Miah, were accused under Sections 20(b)(ii)(C)/29 of the NDPS Act, 1985
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The petitioners were convicted by the Learned CJM, Sepahijala, on 04.08.2025 in PRC(WP) No. 94 of 2024 for offences under Sections 457 and 382 of the IPC.
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The case arises from the death of the petitioner’s son, Md. Sharif, during a border incident on June 22, 2019.
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The petitioner was awarded a contract in 2010 for the construction of an Indoor Gymnasium Hall at Agartala for a total value of ₹32.74 crores.
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On January 10, 2025, during a search conducted by the Enforcement Directorate at the accused’s residence, 66 kg of Ganja was recovered from a blue plastic drum and two sacks.
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On February 6, 2026, police raided the house of Ali Hossen in Sonamura based on secret information, recovering a commercial quantity of Yaba tablets, illegal arms, ammunition, and foreign currency
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The applicant, Abdul Rahaman, sought bail following his arrest on January 5, 2026, in connection with a case involving the seizure of 30 kg of Yaba tablets (containing Methamphetamine) valued at approximately ₹30.16 c...
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The accused, Tapas Paul, was arrested on 27.02.2025 following the recovery of 9 Kgs of Yaba tablets (Methamphetamine) valued at ₹9.11 crores from a vehicle he was driving.
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