High Courts08 Jul 2020Disposed Of
Pempa Rapgay Bhutia Vs State Of Sikkim
Sikkim High Court · (2020) 07 SIK CK 0001
Protection Of Children From Sexual Offences Act, 2012 — Section 10
COURT ARCHIVE
Sikkim High Court judgments, 2020
99 judgments · page 4 of 5
High Courts26 Jun 2020Dismissed
Shanti Subba And Others Vs Jashang Subba
Sikkim High Court · (2020) 06 SIK CK 0014
Code Of Civil Procedure, 1908 — Section 115, 151, Order 7 Rule 11, Order 7 Rule 11(d)Indian Penal Code, 1860 — Section 34, 420, 468, 471General Clauses Act, 1897 — Section 3(29)
High Courts26 Jun 2020Disposed Of
Chandra Bahadur Rai And Others Vs State Of Sikkim
Sikkim High Court · (2020) 06 SIK CK 0013
Code Of Criminal Procedure, 1973 — Section 154, 161, 164, 218(1), 313Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 4, 5(l), 7, 18, 29Indian Penal Code, 1860 — Section 307, 383, 506
High Courts26 Jun 2020Disposed Of
State Of Sikkim Vs Rupesh Manger
Sikkim High Court · (2020) 06 SIK CK 0012
Limitation Act, 1963 — Section 5
High Courts24 Jun 2020Disposed Of
Tara Prasad Sharma Vs State Of Sikkim And Others
Sikkim High Court · (2020) 06 SIK CK 0011
Code Of Civil Procedure, 1908 — Order 6 Rule 17Sikkim Government Establishment Rules, 1974 — Rule 4(4)Constitution Of India, 1950 — Article 371(F)
High Courts24 Jun 2020Dismissed
Bimal Subba Vs State Of Sikkim
Sikkim High Court · (2020) 06 SIK CK 0010
Indian Penal Code, 1860 — Section 34, 302, 382Code Of Criminal Procedure, 1973 — Section 154, 154(1), 154(3), 162, 174, 311(A), 313Evidence Act, 1872 — Section 3, 8, 27, 65(B), 101, 106
High Courts23 Jun 2020Disposed Of
In Re: Collapse Of A Bridge Over Chu Phuen Phuen (Chu Bumpo) At Lachen, North Sikkim Vs
Sikkim High Court · (2020) 06 SIK CK 0009
High Courts22 Jun 2020Dismissed
Municipal Commissioner And Others Vs Pabitra Singh Kami And Others
Sikkim High Court · (2020) 06 SIK CK 0008
Code Of Civil Procedure, 1908 — Section 100(A), 104(2)Motor Vehicles Act, 1988 — Section 173Sikkim High Court (Practice And Procedure) Rules, 2011 — Rule 148
High Courts20 Jun 2020Disposed Of
In Re: Villages In Upper Dzongu Marooned Due To Collapse Of A Bridge At Mantam Lake, North Sikkim Vs
Sikkim High Court · (2020) 06 SIK CK 0007
High Courts15 Jun 2020Disposed Of
Karmapa Charitable Trust And Others Vs State Of Sikkim And Others
Sikkim High Court · (2020) 06 SIK CK 0006
Evidence Act, 1872 — Section 151, 152
High Courts10 Jun 2020Allowed/Disposed Of
Kumar Tamang @ Hari Kumar Tamang Vs State Of Sikkim And Others
Sikkim High Court · (2020) 06 SIK CK 0002
High Courts06 Jun 2020Disposed Of
Bikky Agarwal Vs State Of Sikkim
Sikkim High Court · (2020) 06 SIK CK 0001
Sikkim Anti Drugs Act, 2006 — Section 7(a)(b), 9, 14, 18Code Of Criminal Procedure, 1973 — Section 161, 173
High Courts01 Jun 2020
Damber Singh Chettri Vs Lachuman Chettri
Sikkim High Court · (2020) 06 SIK CK 0004
Evidence Act, 1872 — Section 61, 63, 76, 90
High Courts01 Jun 2020Allowed
Kendrap Lepcha Vs State Of Sikkim
Sikkim High Court · (2020) 06 SIK CK 0003
Code Of Criminal Procedure, 1973 — Section 164, 313Indian Penal Code, 1860 — Section 375(b), 376(2), 376(2)(f)(i), 376(2)(n)(I)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 5(f), 5(l), 5(m), 9(f), 9(l), 9(m), 42
High Courts27 May 2020Disposed Of
Raj Kumar Gupta And Others Vs State Of Sikkim
Sikkim High Court · (2020) 05 SIK CK 0003
Sikkim Anti Drugs Act, 2006 — Section 7, 7(1)(b), 7(4), 7(4)[sic], 9, 14, 22
High Courts26 May 2020Disposed Of
Dharmaan Rai Vs State Of Sikkim
Sikkim High Court · (2020) 05 SIK CK 0002
Sikkim Anti Drugs Act, 2006 — Section 7, 7(1)(c), 7(4), 7(4)[sic], 9, 14, 18, 18(ii)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
High Courts26 May 2020Dismissed
Dek Bahadur Katwal Vs State Of Sikkim And Others
Sikkim High Court · (2020) 05 SIK CK 0001
High Courts30 Mar 2020Disposed Of
Prashant Sharma Vs State Of Sikkim And Others
Sikkim High Court · (2020) 03 SIK CK 0015
Indian Penal Code, 1860 — Section 270
High Courts24 Mar 2020Dismissed
Dinku Khati Vs Kamal Kumari Subba
Sikkim High Court · (2020) 03 SIK CK 0014
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)Evidence Act, 1872 — Section 45
High Courts24 Mar 2020Dismissed
Sikkim University And Others Vs Vaidyanathan Krishna Ananth And Others
Sikkim High Court · (2020) 03 SIK CK 0013
University Grants Commission Act, 1956 — Section 26(1)Sikkim University Act, 2006 — Section 12(2)