High Courts04 May 2023Allowed
Sarada Gautam Vs Sikkim And Others
Sikkim High Court · (2023) 05 SIK CK 0016
Hindu Succession Act, 1956 — Section 6
COURT ARCHIVE
Sikkim High Court judgments, 2023
173 judgments · page 7 of 9
High Courts04 May 2023Disposed Of
Alpesh Narendra Shah And Another Vs Manoj Agarwal
Sikkim High Court · (2023) 05 SIK CK 0015
Negotiable Instruments Act, 1881 — Section 138, 142, 147Code Of Criminal Procedure, 1973 — Section 320, 320(9), 357Constitution Of India, 1950 — Article 136
High Courts04 May 2023Disposed Of
Pravin Sharma & Ors. Vs Sikkim University & Ors
Sikkim High Court · (2023) 05 SIK CK 0014
Formal Education Regulations, 2003 — Regulation 5.8, 8.1
High Courts04 May 2023Dismissed
M/s. Himal Match Co. Pvt. Ltd. And Another Vs Kiran Agarwal
Sikkim High Court · (2023) 05 SIK CK 0013
Limitation Act, 1963 — Article 52
High Courts02 May 2023Dismissed
Trilochan Kapoor Sharma Vs State Of Sikkim
Sikkim High Court · (2023) 05 SIK CK 0010
Indian Penal Code, 1860 — Section 84, 161, 201, 328, 416, 419, 420, 468, 471, 477APrevention Of Corruption Act, 1988 — Section 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2)Code Of Criminal Procedure, 1973 — Section 84, 197, 197(1), 328
High Courts27 Apr 2023Dismissed
State Of Sikkim & Ors Vs Dr. Mool Raj Kotwal
Sikkim High Court · (2023) 04 SIK CK 0077
Sikkim Government Service (Leave) Rules, 1982 — Rule 32, 36Sikkim Government Service Rules, 1974 — 98, 102Constitution Of India, 1950 — Article 226
High Courts26 Apr 2023Dismissed
Dr. Dilli Ram Dahal And Another Vs State Of Sikkim And Others
Sikkim High Court · (2023) 04 SIK CK 0076
Sikkim Interpretation And General Clauses Act, 1977 — Section 36Constitution Of India, 1950 — Article 14, 16, 309, 315, 320
High Courts20 Apr 2023Disposed Of
Sikkim Gorkha Jagaran Sangh And Others Vs Union Of India And Others
Sikkim High Court · (2023) 04 SIK CK 0061
Representation Of The People Act, 1950 — Section 7(1A), 25ARepresentation Of The People Act, 1951 — Section 5A(2)Constitution Of India, 1950 — Article 2, 14, 15(1), 141, 170, 170(2), 325, 332, 332(3), 333, 342, 371F(f), 371F(g)
High Courts20 Apr 2023
M/S Nauratanmal Ashok Kumar & Anr Vs Yangzila Bhutiani & Anr
Sikkim High Court · (2023) 04 SIK CK 0059
High Courts17 Apr 2023
Meena Jha Vs State Bank Of India And Others
Sikkim High Court · (2023) 04 SIK CK 0047
High Courts12 Apr 2023Disposed Of
State Of Sikkim Vs Lakpa Sherpa
Sikkim High Court · (2023) 04 SIK CK 0045
High Courts12 Apr 2023Dismissed
Sak Tshering Lepcha Vs State Of Sikkim
Sikkim High Court · (2023) 04 SIK CK 0039
Indian Penal Code, 1860 — Section 375, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(j)(ii), 5(n), 6, 7, 8, 10Code Of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts11 Apr 2023Disposed Of
Ashal Kumar Thapa And Another Vs State Of Sikkim Through The Director, Vigilance Department
Sikkim High Court · (2023) 04 SIK CK 0038
Code Of Criminal Procedure, 1973 — Section 227, 228, 306, 306(4)(b), 319, 397, 401
High Courts11 Apr 2023
Dr. Madan Kumar Yadav Vs Sikkim University
Sikkim High Court · (2023) 04 SIK CK 0034
High Courts06 Apr 2023Allowed
Kishore Gurung Vs State Of Sikkim
Sikkim High Court · (2023) 04 SIK CK 0024
Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4, 5(j)(ii), 6, 33(2)Indian Penal Code, 1860 — Section 376, 376(i)Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts05 Apr 2023
Bisleri International Private Limited Vs State Of Sikkim
Sikkim High Court · (2023) 04 SIK CK 0021
High Courts05 Apr 2023Disposed Of
Tsheten Tshering Bhutia Vs State Of Sikkim
Sikkim High Court · (2023) 04 SIK CK 0020
Limitation Act, 1963 — Section 5
High Courts03 Apr 2023
Kamal Das Rai Vs State Of Sikkim And Others
Sikkim High Court · (2023) 04 SIK CK 0014
High Courts03 Apr 2023
Bar Association Of Sikkim & Ors Vs State Of Sikkim & Others
Sikkim High Court · (2023) 04 SIK CK 0004
Advocate�s Welfare Fund Act, 2001 — Section 4
High Courts31 Mar 2023Disposed Of
Directorate Of Enforcement (PMLA) Vs Vinay Rai And Others
Sikkim High Court · (2023) 03 SIK CK 0068
Prevention Of Money Laundering Act, 2002 — Section 3, 4, 47Code Of Criminal Procedure, 1973 — Section 397, 401