Kamal Das Rai Vs State Of Sikkim And Others
.... erlooked. The memorandum of the offer of appointment of the Respondent No.2 bearing no.60/Ptg. & Sty., dated 16-08-1991, offered him appointment in a temporary capacity to the post of cameraman in the Printing and Stationary Department, Government of Sikkim, on a monthly pay of ₹ 1,030 ...
Sikkim High Court
Pema Tshering Lepcha @ Mikmar Vs State Of Sikkim
.... “465. Finding or sentence when reversible by reason of error, omission or irregularity .—(1) Subject to the provisions hereinbefore contained, on finding, sentence or order passed by a Court of competent jurisdiction shall be reversed or altered by a Court of appeal, confirmation or revisi ...
Sikkim High Court
Pradeep Khatiwara Vs State Of Sikkim
.... ection 84 of the Penal Code, 1860, the accused may rebut it by placing before the Court all the relevant evidence — oral, documentary or circumstantial, but the burden of proof upon him is no higher than that which rests upon a party to civil proceedings‖. It was further observed: ...
Sikkim High Court
Tashi Bhutia Vs State Of Sikkim
.... y the Learned Legal Aid Counsel for the Appellant annexing therewith a copy of the Death Certificate of the Appellant dated 21-09-2023. Learned Counsel for the State-Respondent submits that he has been served a copy of the application along with the Death Certificate of the Appellant. ...
Sikkim High Court
Chitraman Chettri Vs State Of Sikkim
.... ision of a probation officer named in the order during such period, not being less than one year, as may be specified therein, and may in such supervision order impose such conditions as it deems necessary for the due supervision of the offender. (4) The court making a supervision order und ...
Sikkim High Court
Dadi Ram Sharma (Bahun) Vs State Of Sikkim
.... Meenakshi Madan Rai, J Paper-Books have been prepared and made over to Learned Counsel for the parties who submit that no errors are found therein. List on 01-07-2024 as found convenient by the parties. ...
Sikkim High Court
Tashi Pintso Lepcha Vs State Of Sikkim
.... enakshi Madan Rai, J Learned Counsel appearing on behalf of the Appellant submits that the Counsel on record is unable to appear before this Court today on account of his medical treatment at Siliguri, West Bengal. Not opposed. Considered and ordered accordingly. List on 2 ...
Sikkim High Court
Chitraman Chettri Vs State Of Sikkim
.... enakshi Madan Rai, J It is submitted by Learned Counsel for the Revisionist that although an Affidavit has been filed by the Revisionist in compliance of the Order of this Court, dated 12-04-2024, he seeks to file a better Affidavit. Not opposed by the State-Respondent. Considere ...
Sikkim High Court
Branch Manager, National Insurance Co. Ltd. Vs Yoel Subba And Others
.... GMENTTAG-JUDGMENT Meenakshi Madan Rai, J Learned Counsel appearing for the Appellant verbally seeks time on grounds that the Counsel on record is engaged in an unavoidable personal work. Not opposed. Considered and ordered accordingly. List on 29-04-2024 as found conve ...
Sikkim High Court
Bhagirath @ Bhaktaman Biswakarma & Ors Vs Union Of India & Ors.
.... NT Bhaskar Raj Pradhan, J 1. None of the respondents have filed their counter affidavits, although time was granted to them. They seek two weeks further time to file their counter affidavits. Time prayed for is granted. Two weeks thereafter, to the petitioner to file rejoinder, if re ...
Sikkim High Court
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