Thoubalmayum Fajal Alias Fajal Khan Vs State Of Sikkim
.... The above facts have been sufficiently proved by the prosecution. 18. The translation (exhibit P-26) of this conversation which has been proved by Dr. Chakpram Birendrajit (PW-38) makes it evident that the appellant was with the deceased when he made the phone calls to A. Chandrakala Devi ...
Sikkim High Court
State Of Sikkim Vs Suresh Pradhan
.... ove enunciated principles it is worth noticing that the introduction to the POCSO Act provides inter alia that, sexual offences against children are not adequately addressed by the existing laws. That, a number of such offences are neither specifically provided for nor are they adequately penali ...
Sikkim High Court
Deepak Chettri Vs State Of Sikkim
.... ate of birth of PW-1. The Learned Trial Court in Paragraph 14(c) of its Judgment was satisfied that the date of birth of PW-1 was 28-02-2014. Useful reference on this aspect is made to the observation of this Court in Sancha Hang Limboo vs. State of Sikkim SLR (2018) SIKKIM 1, where it was hel ...
Sikkim High Court
Manager, New India Assurance Co. Ltd. Vs Man Maya Ramudamu
.... rvice of Notice. The Registry reports that the AD Card has been returned after due service of the Notice to the Respondent. In such circumstances, the I.A. on delay is taken up for hearing. Heard Learned Counsel for the Applicant. The grounds for the delay have been duly considered. C ...
Sikkim High Court
Ajit Tamang & Ors. Vs Norbu Tshering Tamang & Ors.
.... Bhaskar Raj Pradhan, J I.A. No. 02/2024 This is an application filed by the learned counsel for the petitioners seeking to withdraw the present W.P. (C) No. 40 of 2023. The application is allowed. The W.P. (C) No. 40 of 2023 stands disposed as with ...
Sikkim High Court
Dawa Tshering Bhutia Vs Tar Tshering Lepcha, S/o Late Ney Tshering Lepcha & Ors.
.... n, J 1. On perusal of the Compromise Deed dated 11th May 2024 this Court is satisfied that the parties have amicably resolved their differences and disputes among themselves. The Compromise Deed is taken on record. 2. In terms of the Compromise Deed the Regular First Appeal is dispos ...
Sikkim High Court
Branch Manager, Shriram General Insurance Company Limited Vs Chanda Chettri And Others
.... g the instant Appeal. Issue Notice to the Respondents. Learned Counsel Mr. Sushant Subba is present for the Respondents No.1 to 4 on advance Notice and waives formal Notice. He has filed his Vakalatnama. Learned Counsel Ms. Tashi Doma Sherpa is present for the Respondent No.5 on a ...
Sikkim High Court
Branch Manager, National Insurance Company Limited And Another Vs Pemba Tshering Bhutia And Others
.... Notice to the Respondents. Learned Counsel Mr. Rahul Rathi is present for the Respondents No.1 and 2 on advance Notice and waives formal Notice and undertakes to file Vakalatnama during the course of the day. Requisites be filed within three days for issuance of Notice to the Responde ...
Sikkim High Court
Ashok Pradhan Vs National Highways And Infrastructure Development Corporation Ltd. & Anr.
.... o motu affidavit filed before this Court. Having heard the learned Advocates for the parties and upon perusing the impugned judgment and order dated 10th October, 2023, passed by the learned Commercial Court at Gangtok, we are of the view that a single issue/question of law is required to b ...
Sikkim High Court
Union Of India Vs M/S Valecha Shivalaya-Interdril (JV)
.... Union of India in the instant matter, her client is in constant correspondence with the respondent in the address where the service of notice has been duly effected. However, since this address has not been stated in the cause-title of the appeal, we direct the appellant, namely, the Union of In ...
Sikkim High Court
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