High Courts13 Dec 2024Disposed Of
Manju Minda And Others Vs Manoj Kumar Gupta And Others
Sikkim High Court · (2024) 12 SIK CK 0018
COURT ARCHIVE
Sikkim High Court judgments, 2024
162 judgments · page 1 of 9
High Courts12 Dec 2024Dismissed
National Insurance Company Limited Vs Nim Tshering Sherpa And Another
Sikkim High Court · (2024) 12 SIK CK 0019
Motor Vehicles Act, 1988 &mash; Section 147, 149, 149(2), 149(7), 163A, 166, 170, 173
High Courts11 Dec 202454 Sikkim (Pension) Rules
Mani Kumar Subba Vs State Of Sikkim & Ors.
Sikkim High Court · (2024) 12 51 CK 0001
All India Services Act, 1951 — Section 3(1)Employees' State Insurance Act, 1948 — Section 2(9)(b)Sikkim Government Servants� (Discipline And Appeal) Rules, 1985 — Rule 3(ix), 5, 10, 11
High Courts11 Dec 2024Allowed
Dinesh Ahirwar Vs State Of Sikkim
Sikkim High Court · (2024) 12 SIK CK 0016
Code Of Criminal Procedure, 1973 — Section 397(1)Indian Penal Code, 1860 — Section 354D
High Courts10 Dec 2024Disposed Of
New India Assurance Co. Ltd. Vs Hemlata Lucksom And Another
Sikkim High Court · (2024) 12 SIK CK 0017
Motor Vehicles Act, 1988 &mash; Section 146, 147, 166
High Courts10 Dec 2024Disposed Of
New India Assurance Co. Ltd. Vs Sunita Pradhan
Sikkim High Court · (2024) 12 SIK CK 0015
Motor Vehicles Act, 1988 &mash; Section 146, 147, 166
High Courts09 Dec 2024Allowed
Bidhan Gurung Vs State Of Sikkim
Sikkim High Court · (2024) 12 SIK CK 0006
Code Of Criminal Procedure, 1973 — Section 389(1)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6Indian Penal Code, 1860 — Section 376
High Courts04 Dec 2024Disposed Of
Sandeep Gajmer @ Sandeep Gazmer Vs State Of Sikkim
Sikkim High Court · (2024) 12 SIK CK 0005
Code Of Criminal Procedure, 1973 — Section 389, 389(1), 439Indian Penal Code, 1860 — Section 376(1)
High Courts04 Dec 2024Dismissed
Jeet Hang Subba Vs State Of Sikkim
Sikkim High Court · (2024) 12 SIK CK 0004
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 376(1)Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4(1)
High Courts04 Dec 2024Allowed
Txxxxx Rxx (Victim�s Father Name Redacted) Vs State Of Sikkim
Sikkim High Court · (2024) 12 SIK CK 0001
Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 5(n), 5(l), 5(m), 6, 9(l), 9(m), 9(n), 10, 29Indian Penal Code, 1860 — Section 354, 376(2)(f), 376(2)(n), 376(3)Code Of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts03 Dec 2024Disposed Of
CB Hang Yaku Rai Vs M/S A.K. Builders
Sikkim High Court · (2024) 12 SIK CK 0002
Arbitration And Conciliation Act, 1996 — Section 11
High Courts28 Nov 2024Disposed Of
Branch Manager, National Insurance Company Limited And Another Vs Diku Maya Sharma And Another
Sikkim High Court · (2024) 11 SIK CK 0040
Motor Vehicles Act, 1988 &mash; Section 166Indian Penal Code, 1860 — Section 279, 337, 338
High Courts21 Nov 2024Dismissed
National Insurance Company Limited Vs Nim Lhamu Sherpa And Another
Sikkim High Court · (2024) 11 SIK CK 0018
Motor Vehicles Act, 1988 — Section 147, 149, 149(2), 149(7), 163A, 163A(1), 166, 170, 173
High Courts19 Nov 2024Dismissed
Anga Bahadur Gurung Vs State Of Sikkim
Sikkim High Court · (2024) 11 SIK CK 0027
Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8Indian Penal Code, 1860 — Section 85, 354, 354A(1)(i), 354A(2)Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 357(1)(b)
High Courts18 Nov 2024
Eastern Export Safety Products Private Limited & Anr. Vs Assessing Authority, Commercial Taxes Division & Ors.
Sikkim High Court · (2024) 11 SIK CK 0021
High Courts15 Nov 2024
Som Kumar Subba Vs Secretary, Urban Development Department & Ors.
Sikkim High Court · (2024) 11 SIK CK 0035
Code Of Civil Procedure, 1908 — Order 7 Rule 11Constitution Of India, 1950 — Article 227
High Courts15 Nov 2024
Narayan Dhungel & Ors. Vs Land Revenue & Disaster Management Department & Ors.
Sikkim High Court · (2024) 11 SIK CK 0032
High Courts15 Nov 2024Disposed Of
Ugen Dorjee Bhutia Vs Pankaj Agarwal
Sikkim High Court · (2024) 11 SIK CK 0029
Negotiable Instruments Act, 1881 — Section 138, 138(a), 138(b), 138(c), 139
High Courts12 Nov 2024Allowed
State Of Sikkim & Ors. Vs M/s Tashi Delek Gaming Solutions (P) Ltd., 135-Continental Building, Dr. A.B. Road, Worli, Mumbai � 18
Sikkim High Court · (2024) 11 SIK CK 0038
Arbitration And Conciliation Act, 1996 — Section 9, 11, 34, 34(2)(a)(ii)Partnership Act, 1932 — Section 69(3)
High Courts11 Nov 2024
CB Hang Yaku Rai Vs M/S A.K. Builders
Sikkim High Court · (2024) 11 SIK CK 0002