High Courts21 Mar 2018Disposed of
Yam Prasad Rai and Others Vs State of Sikkim and Others
Sikkim High Court · (2018) 03 SIK CK 0001
COURT ARCHIVE
Sikkim High Court judgments, 2018
94 judgments · page 5 of 5
High Courts20 Mar 2018Disposed of
Ashim Stanislaus Rai Vs State of Sikkim
Sikkim High Court · (2018) 03 SIK CK 0008
Indian Penal Code, 1860 — Section 354B, 376(2)(i), 376(2)(f)Protection of Children from Sexual Offences Act, 2012 — Section 5(m), 6, 5(f), 6
High Courts19 Mar 2018Allowed
Ankit Sarda Vs Subash Agarwal
Sikkim High Court · (2018) 03 SIK CK 0007
Negotiable Instruments Act, 1881 — Section 138Code of Criminal Procedure, 1973 — Section 378, 378(4), 378(5), 401, 417(1), (2), 482Limitation Act, 1963 — Section 2(h), 4, 5, 12, 14, 24, 29(2)
High Courts15 Mar 2018Allowed
Ramayan Singh Meena @ Ramayan Singh Vs State Of Sikkim
Sikkim High Court · (2018) 03 SIK CK 0006
Indian Penal Code, 1860 — Section 120B, 187, 420, 463, 468, 471, 466, 471Prevention of Corruption Act, 1988 — Section 13(2), 13(1)(d)Code of Criminal Procedure, 1973 — Section 11(b), 100(4), 313
High Courts14 Mar 2018Disposed of
Anita Tamang and Others Vs The Branch Manager, New India Assurance Company Limited, Gangtok Branch, Gangtok, East Sikkim.
Sikkim High Court · (2018) 03 SIK CK 0005
Code of Civil Procedure, 1908 — Section 107(1)(b)(d), 151, Order 41 Rule 27Motor Vehicles Act, 1988 — Section 163AIndian Penal Code, 1860 — Section 279, 304, 337, 338
High Courts10 Mar 2018Disposed
State Of Sikkim Vs Suren Rai
Sikkim High Court · (2018) 03 SIK CK 0004
Code Of Criminal Procedure, 1973 — Section 37, 161, 164, 164(b), 164(1), 164(2), 164(3), 164(4), 164(5), 193, 281, 281(4), 313, 313(2), 313(3), 315, 342, 362(2A), 364(1), 364(3), 364, 463, 533, 533(1)Oaths Act, 1969 — Section 3, 4, 4(2), 5, 6, 7, 8Indian Evidence Act, 1872 — Section 3, 17, 24, 25, 26, 27, 32, 80, 91, 132, 145, 161, 162, 162(2), 163, 164
High Courts06 Mar 2018Allowed
Dr. Vaidyanathan Krishna Ananth Vs Sikkim University and Others
Sikkim High Court · (2018) 03 SIK CK 0003
Sikkim University Act, 2006 — Section 12, 12(2), 12(3)University Grants Commission Act, 1956 — Section 23(1), 26(1)Constitution of India, 1950 — Article 14, 15, 309
High Courts26 Feb 2018Dismissed
The Principal Secretary Vs M/s. Snowlion Automobile Pvt. Ltd
Sikkim High Court · (2018) 02 SIK CK 0009
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtLimitation Act, 1
High Courts23 Feb 2018Disposed off
M/s. Teesta Urja Limited Vs M/s. Abir Infrastructure Pvt. Ltd. & Ors.
Sikkim High Court · (2018) 02 SIK CK 0008
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
High Courts22 Feb 2018Allowed
Shri Manoj Darjee & Ors Vs State of Sikkim
Sikkim High Court · (2018) 02 SIK CK 0004
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts19 Feb 2018Disposed off
Shri Raju Prasad Vs State of Sikkim
Sikkim High Court · (2018) 02 SIK CK 0006
Indian Penal Code, 1860, Section 376, Section 34, Section 342, Section 511, Section 354 - Punishment for rape - Acts done by sever
High Courts19 Feb 2018
Sancha Hang Limboo Vs State of Sikkim
Sikkim High Court · (2018) 02 SIK CK 0002
Code of Criminal Procedure, 1973, Section 313, Section 164, Section 357 - Power to examine the accused - Recording of confessions and statements - Order to pay compensatio
High Courts19 Feb 2018
Durga Prasad Shrestha Vs Special Secretary & Ors
Sikkim High Court · (2018) 02 SIK CK 0001
Constitution of India, Article 371F - Special provisions with respect to the State of SikkimCode of Civil Procedure, 1908, Section 80, Section 151
High Courts25 Jan 2018
Deepa Chettri & Anr. Vs Ministry of Health and Family Welfare & Ors.
Sikkim High Court · (2018) 01 SIK CK 0001