High Courts02 Dec 2015Allowed
Yogesh Rai and Others Vs State of Sikkim
Sikkim High Court · (2015) 12 SIK CK 0002
Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Penal Code, 1860 (IPC) - Section 380, 457
COURT ARCHIVE
Sikkim High Court judgments, 2015
101 judgments · page 1 of 6
High Courts01 Dec 2015Allowed
Shiva Kumar Pradhan Vs Meena Rawat and Others
Sikkim High Court · (2016) CriLJ 1017
Criminal Procedure Code, 1973 (CrPC) - Section 125, 126, 127, 128
High Courts26 Nov 2015Dismissed
Kharga Bahadur Gurung and Others Vs Nirmal Gurung
Sikkim High Court · (2015) 11 SIK CK 0004
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, 11Constitution of India, 1950 - Article 371F
High Courts20 Nov 2015Allowed
Manoj Kumar Gupta Vs State of Sikkim
Sikkim High Court · (2015) 11 SIK CK 0001
Criminal Procedure Code, 1973 (CrPC) - Section 451, 457Sikkim Anti Drugs Act, 2006 - Section 14, 19, 44, 9, 9(b)
High Courts16 Nov 2015
Nurul Haque Vs State of Sikkim
Sikkim High Court · (2015) 11 SIK CK 0003
Criminal Procedure Code, 1973 (CrPC) - Section 100Evidence Act, 1872 - Section 114(g)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 50
High Courts10 Nov 2015Dismissed
The State of Sikkim Vs Pem Dorjee Sherpa and Others
Sikkim High Court · (2015) 11 SIK CK 0002
Penal Code, 1860 (IPC) - Section 302, 324, 34, 452
High Courts16 Oct 2015Dismissed
Prem Kumar Rai and Others Vs The State of Sikkim and Others
Sikkim High Court · (2015) 10 SIK CK 0008
Constitution of India, 1950 - Article 19(1), 21, 226Criminal Procedure Code, 1973 (CrPC) - Section 57Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 10, 63
High Courts15 Oct 2015Allowed
Chezum Lepcha Vs State of Sikkim
Sikkim High Court · (2016) LabIC 561
Constitution of India, 1950 - Article 226
High Courts14 Oct 2015Allowed
Shubh Enterprises Vs The Union of India and Others
Sikkim High Court · (2015) 10 SIK CK 0007
Constitution of India, 1950 - Article 14, 19, 245, 248, 266Lotteries (Regulation) Act, 1998 - Section 10, 11, 11(1), 12, 4
High Courts14 Oct 2015
Future Gaming & Hotel Services (Pvt.) Ltd. Vs Union of India
Sikkim High Court · (2016) 282 CTR 225 : (2015) 40 STR 833
Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958 - Section 32, 32(b)Central Excises and Salt Act, 1944 - Section 37BConstitution of India, 1950 - Article 148, 19(1)(g), 246, 246(1), 248
High Courts13 Oct 2015Dismissed
Karma Denka Bhutia and Others Vs Lakpa Sherpa and Others
Sikkim High Court · (2015) 10 SIK CK 0006
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 41 Rule 24, Order 41 Rule 27, 100
High Courts13 Oct 2015Dismissed
Kunga Nima Lepcha and Others Vs State of Sikkim and Others
Sikkim High Court · (2015) 10 SIK CK 0005
Constitution of India, 1950 - Article 172, 317(1)
High Courts07 Oct 2015Disposed off
Sikkim-Manipal University (SMU) and Others Vs Union of India and Others
Sikkim High Court · (2015) 10 SIK CK 0002
Indian Medical Council Act, 1956 - Section 10A, 10A(1)(b)(ii), 10A(2), 10B(3), 11(2)
High Courts01 Oct 2015Allowed
Mingma Sherpa Vs Phurba Dokpa Sherpa and Others
Sikkim High Court · (2015) 10 SIK CK 0001
Evidence Act, 1872 - Section 101, 57(6), 59, 60, 64
High Courts28 Sept 2015Disposed off
Pralhad Dani Chhetri and Others Vs Union of India and Others
Sikkim High Court · (2015) 09 SIK CK 0008
High Courts25 Sept 2015Dismissed
State of Sikkim Vs Amit Darjee (Darnal)
Sikkim High Court · (2016) CriLJ 523
Evidence Act, 1872 - Section 79Penal Code, 1860 (IPC) - Section 363Protection of Children from Sexual Offences Act, 2012 - Section 3, 3(a), 4
High Courts22 Sept 2015Allowed
Eastern Institute for Integrated Learning in Management University Vs The Joint Director, Directorate of Enforcement, Government of India and Others
Sikkim High Court · (2016) CriLJ 526
Penal Code, 1860 (IPC) - Section 193, 228Prevention of Money-Laundering Act, 2002 - Section 11, 5, 6, 8
High Courts18 Sept 2015Dismissed
Shiva Bahadur Dahal Vs Dambar Chettri and Others
Sikkim High Court · (2015) 09 SIK CK 0005
Evidence Act, 1872 - Section 90
High Courts17 Sept 2015Dismissed
Eastern Institute for Integrated Learning in Management University Vs The Joint Director, Directorate of Enforcement, Government of India and Others
Sikkim High Court · (2015) 09 SIK CK 0004
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, 201, 420, 467, 471Prevention of Money-Laundering Act, 2002 - Section 2, 2(1)(y), 26, 3, 5
High Courts17 Sept 2015Dismissed
Padam Bahadur Tamang and Others Vs The Secretary, Land Revenue and Disaster Management Department, Government of Sikkim and Others
Sikkim High Court · (2015) 09 SIK CK 0003
Constitution of India, 1950 - Article 226