S. DATTA PURKAYASTHA

394 recorded High Court judgment(s) · 2023–2026

Courts

Disposal nature

Recent judgments

• Smt. Smriti Rani Acharjee v. Sri Tapash Ray, IAS and Ors — Tripura High Court (2026-05-22)
• Smt. Swapna Deb (Debnath) v. Sri Tapash Ray, IAS, Secretary and Ors — Tripura High Court (2026-05-22)
• Sri Ranjit Kumar Deb v. Shri Uttam Kumar Chakma and ors — Tripura High Court (2026-04-24)
• Prof. Dr. Kamalakant Sharma v. The Union of India and Others — Tripura High Court (2026-04-24)
• Pintu Chowdhury v. The Union of India and Others — Tripura High Court (2026-04-24)
• Sri Pinaki Samanta v. The State of Tripura and Others — Tripura High Court (2026-02-27)
• Sri Pinaki Samanta v. The State of Tripura and Ors — Tripura High Court (2026-02-27)
• Sri Litan Hrishi Das v. Smt. Rupa Rudra Paul — Tripura High Court (2026-01-28)
• Sri Biplab Kanti Ghosh v. Mr. Biswajit Basu — Tripura High Court (2026-01-16)
• Sri Sew Prasad Biswas v. The State of Tripura and Ors. — Tripura High Court (2026-01-15)