High Courts01 Jun 2018Disposed of
M/s Sheela Foam Limited Vs State of Sikkim and Ors.
Sikkim High Court · (2018) 06 SIK CK 0001
Sikkim Value Added Tax Act, 2005 — Section 42(3), 73
COURT ARCHIVE
Sikkim High Court judgments, 2018
94 judgments · page 4 of 5
High Courts28 May 2018Disposed of
Furden Tshering Bhutia & Ors. Vs Payjee Bhutia sherpa and Ors.
Sikkim High Court · (2018) 05 SIK CK 0007
Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2
High Courts25 May 2018Disposed of
Ashish Subba & Ors. Vs State Of Sikkim and Ors.
Sikkim High Court · (2018) 05 SIK CK 0008
High Courts25 May 2018Dismissed
Malvika Foundation and Anr. Vs Human Resources Development Dept. and Anr.
Sikkim High Court · (2018) 05 SIK CK 0006
Indian Penal Code, 1860 — Section 34, 120B, 406, 420, 467EIILM University Act, 2006 — Section 47(2), 47, 47(3)
High Courts24 May 2018Dismissed
State of Sikkim Vs Dawa Tshering Bhutia
Sikkim High Court · (2018) 05 SIK CK 0005
Indian Penal Code, 1860 — Section 350, 351, 354, 376, 511Code of Criminal Procedure, 1973 — Section 161, 164, 173, 313Indian Evidence Act, 1872 — Section 65B
High Courts24 May 2018Dismissed
Puran Alley Vs State of Sikkim and Ors.
Sikkim High Court · (2018) 05 SIK CK 0004
High Courts10 May 2018Dismissed
Santa Maya Rai Vs State Of Sikkim
Sikkim High Court · (2018) 05 SIK CK 0003
Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 292, 489A, 489B, 489C
High Courts02 May 2018Allowed
Bishnu Lall Sharma and Others Vs Rabi Lall Sharma and Another
Sikkim High Court · (2018) 05 SIK CK 0002
Constitution of India, 1950 — Article 371F (k)
High Courts01 May 2018Disposed of
Krishna Lal Timsina Vs State of Sikkim
Sikkim High Court · (2018) 05 SIK CK 0001
Code of Criminal Procedure, 1973 — Section 197
High Courts30 Apr 2018Dismissed
Sancha Bahadur Subba Vs State of Sikkim and Others
Sikkim High Court · (2018) 04 SIK CK 0010
Right to Information Act, 2005 — Section 3, 2(h), 8, 8(1), 8(2), 8(1)(j), 11, 15, 17, 18, 19, 23Sikkim Government Servants (Conduct) Rules, 1981 — Rule 19Constitution of India, 1950 — Article 19, 19(1)(a), 19(1), 19(2), 21
High Courts28 Apr 2018Disposed of
Zimpa Topgay Bhutia and Another Vs Tshering Dolma Bhutia and Others
Sikkim High Court · (2018) 04 SIK CK 0009
High Courts25 Apr 2018Disposed of
Tshering Thendup Bhutia Vs State Of Sikkim
Sikkim High Court · (2018) 04 SIK CK 0008
High Courts23 Apr 2018Dismissed
Sri Avantika Contractors (I) Limited Vs Union of India and Others
Sikkim High Court · (2018) 04 SIK CK 0007
Code of Civil Procedure, 1908 — Order 1 Rule 10Sikkim High Court (Practice & Procedure) Rules, 2011 — Rule 101, 113
High Courts18 Apr 2018Allowed
Narayan Sharma (Dawari) and Anr. Vs State Of Sikkim
Sikkim High Court · (2018) 04 SIK CK 0006
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 307, 498A
High Courts16 Apr 2018Dismissed
Chenga Tshering Bhutia Vs State Of Sikkim
Sikkim High Court · (2018) 04 SIK CK 0005
Indian Penal Code, 1860 — Section 341, 376, 376(1), 376(2)Indian Evidence Act, 1872 — Section 114AProtection of Children from Sexual Offences Act, 2012 — Section 2, 3(a), 4
High Courts11 Apr 2018Allowed
Suren Gurung Vs State of Sikkim
Sikkim High Court · (2018) 04 SIK CK 0004
Indian Penal Code, 1860 — Section 173, 279, 287, 304A, 336, 337, 338Motor Vehicles Act, 1988 — Section 2(28), 3, 9III(b), 181, 183, 184Code of Criminal Procedure 1973 — Section 161313, 374 (3) (a), 397, 401, 482
High Courts11 Apr 2018Allowed
Prem Singh Tamang and Others Vs State Of Sikkim
Sikkim High Court · (2018) 04 SIK CK 0003
Code of Criminal Procedure, 1973 — Section 154, 157, 482Indian Penal Code, 1860 — Section 34, 120B, 307, 323, 354, 468, 420, 471Constitution of India, 1950 — Article 226
High Courts11 Apr 2018Disposed of
State Of Sikkim Vs Suren Rai
Sikkim High Court · (2018) 04 SIK CK 0002
Code of Criminal Procedure, 1973 — Section 164, 281, 313, 390, 463Indian Penal Code, 1860 — Section 302, 391
High Courts10 Apr 2018Dismissed
Miss Dibya Gurung Vs State Of Sikkim and Ors.
Sikkim High Court · (2018) 04 SIK CK 0001
Architects Act, 1972 — Section 2(a), 23Sikkim State Architect Service Recruitment Rules, 2001 — Rule 3Constitution of India, 1950 — Article 226, 309, 371F, 371F(n)
High Courts31 Mar 2018Dismissed
Subash Chandra Rai Vs State of Sikkim
Sikkim High Court · (2018) 03 SIK CK 0002
Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 4, 5(l), 5(m), 5(n) , 7, 8, 9(l), 9(m), 9(n), 10, 11(iii), 12, 19, 21, 23, 29, 33(7)Indian Penal Code, 1860 — Section 293, 354, 354(4), 354A(1)(i), 354A(1)(iii), 376(2)(n), 376(2)(i), 376(2)(f)Code of Criminal Procedure, 1973 — Section 164, 313