HCMONTHLY CASE LAW ARCHIVE
Read 32 LawLens analyses of Tripura High Court judgments published in May 2026, covering key rulings, legal principles and case law.
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On the night of August 3-4, 2019, a scuffle broke out near Jackson Gate, Agartala, between Bodhisattwa Das (the deceased) and Sukanta Biswas (a Traffic Inspector) after the latter allegedly urinated in front of a medi...
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The petitioner was appointed as the President of the District Consumer Disputes Redressal Commission (DCDRC), West Tripura, via notification dated 10.04.2025
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The Petitioner, a Ph.D. holder since 2009, challenged the selection of Respondent No. 4 (Dr. Arvind Kumar Jain) for the post of Professor (Electrical Engineering) at NIT Agartala
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The respondents (plaintiffs) filed Title Suit No. 07 of 2016 for declaration of title and recovery of possession, which was decreed in their favor on 20.06.2018
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The Appellant (plaintiff) filed a suit for declaration of right, title, and interest over a suit schedule property, claiming to have perfected her title through adverse possession against the State of Tripura (Respond...
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The accused, Ratan Deb, was implicated in Lefunga P.S. Case No. 30 of 2023 under Sections 21(c)/25/29 of the NDPS Act following the recovery of 960 bottles of Phensedyl and 320 bottles of Eskuf syrup from his premises...
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The Appellant was convicted by the Special Judge (POCSO), West Tripura, on 31.01.2022 for offences under Section 377 IPC and Section 6 of the POCSO Act.
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The petitioner-in-person filed a Public Interest Litigation (PIL) challenging a tender floated by Indian Oil Corporation (IOC) for a new petrol pump at Badharghat Markfed Site, Agartala
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The Respondent No. 1 (plaintiff) filed a partition suit in 1977 [T.S.(P) No. 66 of 1977] seeking an 8-anna (50%) share of 'A' Schedule properties inherited from a common ancestor, Mahesh Roy
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The petitioners were appointed as Lower Division Clerks (LDC) in 2011 under the Directorate of Health Services, Tripura
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The petitioner was engaged as a Project Implementing Officer (PIO) for the Indo-German Development Cooperation Project (CREFLAT) on a contractual basis through the Society for Entrepreneurship Development (SOFED), an...
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The petitioner, appointed to the Tripura Civil Service (TCS) Grade-II in 1997, challenged his exclusion from promotion to the Indian Administrative Service (IAS).
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The petitioner, a retired Head Clerk (Group-C), retired from the Department of Tribal Welfare on 31.10.2023.
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The 18 petitioners were untrained in-service elementary teachers working in various government-aided or private unaided schools.
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The 16 petitioners completed an 18-month Diploma in Elementary Education (D.El.Ed) through the National Institute of Open Schooling (NIOS) in ODL mode by March 31, 2019
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The Appellant, a Scientist at ICAR Tripura, filed a complaint on 05.12.2018 alleging sexual harassment by Respondent No. 7 (Joint Director).
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The Petitioner, a proprietor of "Shree Guru Bandhu Drugs" and a local distributor in Agartala, challenged specific eligibility conditions in an e-tender (No.5-II(1)/Store/Med/DHS/2026-27) issued by the Department of H...
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The Appellant (N.F. Railway) challenged the judgment and award dated 07.12.2023 passed by the Land Acquisition (L.A.) Judge, South Tripura, Sabroom, in Case No. C.M. L.A. 08 of 2022
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The appellant (Border Roads Organization) challenged a judgment and award dated 21.03.2024 passed by the Land Acquisition Judge, Sepahijala District, which enhanced compensation for land acquired from the respondents
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Late Nalini Mohan Debnath was appointed as a Supervisor (ICDS) on a temporary basis on April 1, 1991.
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The petitioner’s mother, Late Anita Debnath, was the dealer of Ishanpur Fair Price Shop (FPS) No. 2 from 2015 until her death on 02.01.2026
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The appellant challenged the judgment dated 31.01.2025 by the Additional Sessions Judge, Belonia, convicting him under Section 376(1) of the IPC and sentencing him to 10 years rigorous imprisonment
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The Respondent No. 1 married the Appellant’s son, Amit Das, in 2022. Following the marriage, she resided at the Appellant's house where she alleged torture over monetary demands
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The claimant-respondent, Md. Tajul Islam, was working as a driver for a vehicle (TR-01-E-2567) owned by respondent No. 2.
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On April 13, 2022, the appellant, Rajkumar Murasing, entered the Taibandal PHC chamber armed with a dao and attacked the victim (Biswamohan Murasingh) while he was consulting a doctor
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The Tripura University (Respondent No. 1) issued an advertisement on 19.07.2023 for the post of Associate Professor in Pharmacy, reserved for the OBC-NCL category.
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The petitioner, a Scientist-C at the Tripura State Pollution Control Board (TSPCB), retired on 31.03.2021
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The appellants (plaintiffs), heirs of Late Laipada Debbarma, claimed title over 2.09 acres of 'A' schedule land based on an allotment order dated 04.11.1997
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The respondent, Raja Saha, was accused of demanding ₹2 crores and threatening the informant and her family in connection with a 2018 land transaction, leading to the registration of East Agartala P.S. Case No. 119 of...
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The Petitioner No. 2, a registered society, has run Petitioner No. 1 (Ananda Marga School) in Sepahijala, Tripura, since 1984
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The petitioner’s Scheduled Caste (Namasudra) certificate was previously cancelled, leading to his termination from service. A coordinate bench of the High Court, via judgment dated 22.03.2022, quashed the termination...
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The Appellant, a Sports Officer under the Government of Tripura, met with a road accident on 15.11.2013 caused by a truck (TRL-3670) driven in a rash and negligent manner
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