High Courts12 Dec 2014
Karma Thinlay Lama Vs The State of Sikkim
Sikkim High Court · (2014) 12 SIK CK 0006
Constitution of India, 1950 — Article 21, 47Contract Act, 1872 — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 144
COURT ARCHIVE
Sikkim High Court judgments, 2014
85 judgments · page 1 of 5
High Courts12 Dec 2014
Son Tshering Lepcha Vs Saney Tshering Lepcha
Sikkim High Court · (2014) 12 SIK CK 0003
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 33, 100Limitation Act, 1963 — Section 27, 3
High Courts09 Dec 2014
Budhis Rai Vs State of Sikkim
Sikkim High Court · (2014) 12 SIK CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 307, 84
High Courts04 Dec 2014
Gopal Pathak Vs The State of Sikkim
Sikkim High Court · (2014) 12 SIK CK 0002
Constitution of India, 1950 — Article 14, 16Sikkim Police Act, 2008 — Section 125(g)
High Courts03 Dec 2014
Prasad P. Vs Union of India
Sikkim High Court · (2014) 12 SIK CK 0004
Constitution of India, 1950 — Article 12, 14, 16, 32
High Courts25 Nov 2014
Chander Pal Vs Sonam Topgay Bhutia
Sikkim High Court · (2014) 11 SIK CK 0001
Arbitration Act, 1940 — Section 41(a)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Criminal Procedure Code, 1973 (CrPC) — Section 250, 357
High Courts24 Nov 2014
Rama Shankar Gupta Vs The State Bank of India
Sikkim High Court · (2015) 3 BC 238
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(3A), 13(4), 14, 17
High Courts24 Nov 2014
Man Bahadur Subba Vs Silli Man Subba Silli Man Subba Vs Man Bahadur Subba
Sikkim High Court · (2015) 2 ACC 117 : (2015) ACJ 2575 : (2015) 2 AnWR 560
Contempt of Courts Act, 1971 — Section 16(1)Evidence Act, 1872 — Section 57, 74Motor Vehicles Act, 1988 — Section 140, 149, 163A, 166
High Courts18 Nov 2014
Pankaj Thakur Vs State of Sikkim
Sikkim High Court · (2014) 11 SIK CK 0004
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 353
High Courts18 Nov 2014
Sikkim Manipal University Vs State of Sikkim
Sikkim High Court · (2015) 273 CTR 25 : (2014) 369 ITR 567
Constitution of India, 1950 — Article 265, 371FFinance Act, 1989 — Section 26Income Tax Act, 1961 — Section 260A
High Courts31 Oct 2014
Passang Tamang Vs State of Sikkim
Sikkim High Court · (2015) CriLJ 675 : (2015) 3 Crimes 208
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 114, 118, 157Foreigners Act, 1946 — Section 14
High Courts17 Oct 2014
The Branch Manager Vs Ratna Bahadur Chettri
Sikkim High Court · (2015) 1 ACC 342 : (2015) 2 AnWR 61
Motor Vehicles Act, 1988 — Section 149, 149(2), 170, 173
High Courts15 Oct 2014
Vinay Rai Vs State of Sikkim
Sikkim High Court · (2014) 10 SIK CK 0002
All India Council for Technical Education Act, 1987 — Section 2(h)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 164, 482
High Courts13 Oct 2014
Norbu Tshering Bhutia Vs Calcutta Hardware Stores
Sikkim High Court · AIR 2015 SI 1
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 113, 9
High Courts30 Sept 2014
Lok Bahadur Lamichaney Vs The State of Sikkim
Sikkim High Court · (2014) 09 SIK CK 0013
High Courts29 Sept 2014Dismissed
Nar Bahadur Kharka Vs State of Sikkim
Sikkim High Court · (2015) CriLJ 304
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 145, 27Penal Code, 1860 (IPC) — Section 201, 300, 302, 304
High Courts25 Sept 2014Dismissed
Lall Bahadur Rai Vs The State of Sikkim
Sikkim High Court · (2015) CriLJ 326
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 304