High Courts26 Oct 2021Disposed Of
IN RE: Suspension Of Flight Operations From Pakyong Airport
Sikkim High Court · (2021) 10 SIK CK 0013
COURT ARCHIVE
Sikkim High Court judgments, 2021
151 judgments · page 3 of 8
High Courts23 Oct 2021Dismissed
Pratik Biswakarma Vs State Of Sikkim
Sikkim High Court · (2021) 10 SIK CK 0012
Code Of Criminal Procedure, 1973 — Section 439Sikkim Anti Drugs Act, 2006 — Section 9(1)(c), 9(4), 18, 18(1)Indian Penal Code, 1860 — Section 34
High Courts22 Oct 2021Disposed Of
Gangtok Municipal Corporation Vs Union Of India & Ors
Sikkim High Court · (2021) 10 SIK CK 0011
Employees Provident Fund And Miscellaneous Provisions Act, 1952 — Section 7A, 7I, 7L, 7Q, 8, 14, 14BConstitution Of India, 1950 — Article 226, 371F
High Courts21 Oct 2021Disposed Of
In Re : Closure Of Entry Point For The Public Of Syari By The Army At Ganju Lama Dwar, Syari
Sikkim High Court · (2021) 10 SIK CK 0010
High Courts21 Oct 2021Dismissed
Manju Chettri Vs State Of Sikkim & Ors
Sikkim High Court · (2021) 10 SIK CK 0009
Constitution Of India, 1950 — Article 226
High Courts20 Oct 2021Dismissed
Chandra Bir Gurung Vs Pratap Singh Gurung & Ors
Sikkim High Court · (2021) 10 SIK CK 0008
Code Of Civil Procedure, 1908 — Section 100Evidence Act, 1872 — Section 101
High Courts20 Oct 2021Dismissed
Chandra Bahadur Katwal Vs State Of Sikkim & Ors
Sikkim High Court · (2021) 10 SIK CK 0007
High Courts07 Oct 2021Dismissed
Chief Of The Army Staff & Ors Vs Secretary, Land Revenue & Disaster Management Department, Government Of Sikkim & Ors
Sikkim High Court · (2021) 10 SIK CK 0003
High Courts07 Oct 2021Disposed Of
Sikkim Power Development Corporation Ltd. And Another Vs M/s Amalgamated Transpower (India) Ltd
Sikkim High Court · (2021) 10 SIK CK 0001
Arbitration And Conciliation Act, 1996 — Section 18, 34, 36, 36(2), 36(3), 37Code Of Civil Procedure, 1908 — Order 27, Rule 8A, Order 41, Rule 1(3), Order 41, Rule 5, Order 41, Rule 6, Order 41 Rule 27
High Courts30 Sept 2021Dismissed
Umesh Prasad Sharma & Others Vs Allahabad Bank & Others
Sikkim High Court · (2021) 09 SIK CK 0016
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17Recovery Of Debts And Bankruptcy Act, 1993 — Section 20, 25, 29, 30
High Courts29 Sept 2021Allowed
Dilip Goel Vs State Of Sikkim
Sikkim High Court · (2021) 09 SIK CK 0014
Protection Of Children From Sexual Offences Act, 2012 — Section 3, 3(b), 4Indian Penal Code, 1860 — Section 342, 363, 376, 376(1), 376(2)(i)Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 428
High Courts27 Sept 2021Disposed Of
Krishna Kumari Chettri & Others Vs State Of Sikkim & Others
Sikkim High Court · (2021) 09 SIK CK 0012
Disaster Management Act, 2005 — Section 51, 51(b)Sikkim Public Health And Safety (Covid-19) Regulations, 2020 — Section 3(b)Indian Penal Code, 1860 — Section 188
High Courts24 Sept 2021Dismissed
Bijay Chettri Vs State Of Sikkim
Sikkim High Court · (2021) 09 SIK CK 0015
Protection Of Children From Sexual Offences Act, 2012 — Section 6, 7, 9, 9(m), 10, 33Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 428Indian Penal Code, 1860 — Section 323, 341, 342, 354, 363, 376, 376(2)(i)
High Courts24 Sept 2021Disposed Of
T. Nagendra Rao And Others Vs State Of Sikkim
Sikkim High Court · (2021) 09 SIK CK 0013
Code Of Criminal Procedure, 1973 — Section 151, 160, 320, 482Arbitration And Conciliation Act, 1996 — Section 48Indian Penal Code, 1860 — Section 120B, 409, 420
High Courts23 Sept 2021Dismissed
Garja Man Subba And Others Vs State Of Sikkim And Others
Sikkim High Court · (2021) 09 SIK CK 0017
Code Of Civil Procedure, 1908 — Section 11Constitution Of India, 1950 — Article 14, 16, 21, 226
High Courts22 Sept 2021
Ramesh Rai And Others Vs State Of Sikkim And Others
Sikkim High Court · (2021) 09 SIK CK 0011
High Courts15 Sept 2021Disposed Of
In Re Vs Covid 19 Management
Sikkim High Court · (2021) 09 SIK CK 0009
High Courts15 Sept 2021Disposed Of
Mani Kumar Subba Vs State Of Sikkim And Others
Sikkim High Court · (2021) 09 SIK CK 0008
High Courts14 Sept 2021Dismissed
Kuber Raj Rai Vs Saran Thapa & Others
Sikkim High Court · (2021) 09 SIK CK 0006
Negotiable Instrument Act, 1881 — Section 138, 142Code Of Civil Procedure, 1908 — Order 41 Rule 27Contract Act, 1872 — Section 63
High Courts14 Sept 2021Disposed Of
Shanti Subba And Others Vs Jashang Subba
Sikkim High Court · (2021) 09 SIK CK 0005
Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order I Rule 9, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(c), Order 7 Rule 11(d), Order 7 Rule 11(e), Order 7 Rule 11(f), Order 8 Rule 1, Order 8 Rule 10, Order 18 Rule 17, Order 39 Rule 1, Order 39 Rule 2Commercial Courts Act, 2015 — Section 2(c), 16