High Courts08 Nov 2022
Dachima Tamang Vs Ran Maya Sherpa And Another
Sikkim High Court · (2022) 11 SIK CK 0018
Code Of Civil Procedure, 1908 — Order 22 Rule 5
COURT ARCHIVE
Sikkim High Court judgments, 2022
134 judgments · page 2 of 7
High Courts03 Nov 2022
Branch Manager, New India Assurance Co. Ltd. And Another Vs Krishna Bahadur Darjee And Others
Sikkim High Court · (2022) 11 SIK CK 0015
Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 22 Rule 2, Order 22 Rule 4, Order 22 Rule 5
High Courts03 Nov 2022Disposed Of
Norden Dorjee Shangderpa Vs Executive Engineer, CPWD
Sikkim High Court · (2022) 11 SIK CK 0010
High Courts01 Nov 2022Disposed Of
Chandan Bikomiya Deori Vs Ministry Of Home Affairs, Through Secretary, Government Of India, Department ITBP 11 Wahini & Ors
Sikkim High Court · (2022) 11 SIK CK 0001
IndoTibetan Border Police Force Rules, 1994 — Rule 28
High Courts20 Oct 2022Allowed
Gyaltsen Dadul Bhutia & Ors Vs State Of Sikkim
Sikkim High Court · (2022) 10 SIK CK 0007
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 324
High Courts30 Sept 2022Allowed
Milan Kumar Rai Vs State Of Sikkim
Sikkim High Court · (2022) 09 SIK CK 0050
Indian Penal Code, 1860 — Section 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 2(1)(d), 6, 29, 30Code Of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts29 Sept 2022
ICFAI University Sikkim Vs Union Of India & Ors
Sikkim High Court · (2022) 09 SIK CK 0048
High Courts29 Sept 2022
Kamala Tamang & Ors Vs State Of Sikkim & Ors
Sikkim High Court · (2022) 09 SIK CK 0047
High Courts22 Sept 2022
Dolma Kumari Thatal And Another Vs State Of Sikkim And Others
Sikkim High Court · (2022) 09 SIK CK 0029
High Courts19 Sept 2022
Karma Sonam Bhutia Vs Union Of India & Ors.
Sikkim High Court · (2022) 09 SIK CK 0022
Code Of Civil Procedure, 1973 — Section 151Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 4, 5, 6, 9, 23Code Of Civil Procedure, 1973 — Order 39 Rule 1, Order 39 Rule 2
High Courts19 Sept 2022
Tej Bahadur Thapa Vs Union Of India & Ors.
Sikkim High Court · (2022) 09 SIK CK 0021
High Courts13 Sept 2022Allowed
Prem Pradhan Vs Santosh Rai
Sikkim High Court · (2022) 09 SIK CK 0016
Code Of Civil Procedure, 1973 — Section 35, 151Code Of Civil Procedure, 1973 — Order 41 Rule 27Negotiable Instruments Act, 1881 — Section 138
High Courts08 Sept 2022Dismissed
Sashi Shekhar Thakur Vs State Of Sikkim
Sikkim High Court · (2022) 09 SIK CK 0055
Indian Penal Code, 1860 — Section 354 A(1)Code Of Criminal Procedure, 1973 — Section 360Probation Of Offenders Act, 1958 — Section 4
High Courts07 Sept 2022Disposed Of
Palzor Thendup Bhutia Vs State Of Sikkim And Others
Sikkim High Court · (2022) 09 SIK CK 0011
Transfer Of Property Act, 1882 — Section 106, 106(1)
High Courts07 Sept 2022Disposed Of
Subash Chandra Chettri Vs State Of Sikkim
Sikkim High Court · (2022) 09 SIK CK 0009
Indian Penal Code, 1860 — Section 376ABProtection Of Children From Sexual Offences Act, 2012 — Section 5, 5(m), 6, 29, 30Code Of Criminal Procedure, 1973 — Section 164
High Courts06 Sept 2022Disposed Of
Sonam Doma Lepcha Vs State Of Sikkim And Others
Sikkim High Court · (2022) 09 SIK CK 0010
High Courts05 Sept 2022Disposed Of
State Of Sikkim Vs Rupesh Manger (Thapa)
Sikkim High Court · (2022) 09 SIK CK 0008
Indian Penal Code, 1860 — Section 302
High Courts05 Sept 2022
Tej Bahadur Thapa Vs Union Of India & Ors
Sikkim High Court · (2022) 09 SIK CK 0006
High Courts02 Sept 2022Allowed
Kharka Singh Chettri & Ors Vs Mangal Chandra Rai & Ors
Sikkim High Court · (2022) 09 SIK CK 0004
Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 14 Rule 5Constitution Of India, 1950 — Article 227
High Courts02 Sept 2022Disposed Of
Ruth Karthak Lepchani Vs D.C, South, Namchi, South Sikkim
Sikkim High Court · (2022) 09 SIK CK 0003