LexS. TALAPATRA
6,456 recorded High Court judgment(s) · 2013–2022
Open in Lexace · Search this judge's casesCourts
| Tripura High Court | 6456 |
Disposal nature
| Disposed Of | 2121 |
| Allowed | 2062 |
| Dismissed | 1639 |
| Partly Allowed | 321 |
| Closed | 195 |
| Rejected | 43 |
| Infractous | 22 |
| Withdrawn | 19 |
Recent judgments
- Sri Kasuhik Das v. THE STATE OF TRIPURA AND 2 ORS — Tripura High Court (2022-06-01)
- Shri Sanjoy Kumar Das v. Oil and Natural Gas Corporation Ltd and 3 others — Tripura High Court (2022-06-01)
- SRI DILIP KUMAR DEBBARMA v. THE STATE OF TRIPURA AND ANR — Tripura High Court (2022-06-01)
- Sri Ajoy Debnath v. Sri Ajoy Kumar Bhalla and ors — Tripura High Court (2022-06-01)
- Surajit Reang v. The State of Tripura and 3 Ors — Tripura High Court (2022-06-01)
- Fortuna Agro Plantations Limited v. Regional Provident Fund Commissioner and Anr — Tripura High Court (2022-06-01)
- Sri Haradhan Debnath and Anr. v. The State of Tripura and 3 Ors. — Tripura High Court (2022-06-01)
- Smt Mousumi Das v. The State of Tripura and 2 others — Tripura High Court (2022-05-31)
- Shri Tapan Das v. State of Tripura and Anr — Tripura High Court (2022-05-31)
- DR. MENKA BHARTI v. THE BORDER SECURITY FORCE AND 7 ORS. — Tripura High Court (2022-05-30)