LexS. DATTA PURKAYASTHA
538 recorded High Court judgment(s) · 2023–2026
Open in Lexace · Search this judge's casesCourts
| Tripura High Court | 538 |
Disposal nature
| Disposed Of | 199 |
| Allowed | 130 |
| Dismissed | 66 |
| Rejected | 56 |
| NOT-PRESSED | 35 |
| Withdrawn | 19 |
| Partly Allowed | 12 |
| Closed | 7 |
Recent judgments
- Habil Miah on behalf of accused Mariam Bibi v. The State of Tripura — Tripura High Court (2026-06-03)
- Jamir Ali v. The State of Tripura — Tripura High Court (2026-06-03)
- Hachina Khatun v. The State of Tripura — Tripura High Court (2026-06-03)
- Smt Susmita Shukla Das on behalf of Sri Tapas Paul v. Union of India — Tripura High Court (2026-06-03)
- Shahena Begam on behalf of accused Abdul Rahaman v. Union of India — Tripura High Court (2026-06-03)
- Mr Om Rajendra Kakalij on behalf of Accused Person Mr Rajendra ChintamanKaklij v. The State of Tripura — Tripura High Court (2026-06-03)
- Shri Gitangshu Sinha v. The State of Tripura — Tripura High Court (2026-06-03)
- Smt. Jaya Rani Debbarma on behalf of the accused Sri Bishu Kumar Tripura v. The State of Tripura — Tripura High Court (2026-06-03)
- Sri Tinku Das v. The State of Tripura — Tripura High Court (2026-06-03)
- Sri Gaurav Ravindra Wagh v. The State Of Tripura — Tripura High Court (2026-06-03)