High Courts14 May 2024Disposed Of
Passi Lamu Sherpa And Another Vs Branch Manager, New India Assurance Co. Ltd
Sikkim High Court · (2024) 05 SIK CK 0039
Motor Vehicles Act, 1988 — Section 147
COURT ARCHIVE
Sikkim High Court judgments, 2024
162 judgments · page 7 of 9
High Courts13 May 2024
Anand Kumar Ojha Vs Ramesh Kumar Agarwal
Sikkim High Court · (2024) 05 SIK CK 0044
High Courts08 May 2024
Pema Chhoda Sherpa & Ors. Vs State Of Sikkim & Ors.
Sikkim High Court · (2024) 05 SIK CK 0036
High Courts08 May 2024Disposed Of
Hari Prasad Sharma Vs Union Of India, Through The Secretary, Ministry Of Road Transport And Highways, Government Of India, 1. Sansad Marg, New Delhi-110001 & Ors.
Sikkim High Court · (2024) 05 SIK CK 0034
National Highways Act, 1956 — Section 3A(1), 3(D)
High Courts06 May 2024Dismissed
Glenmark Pharmaceuticals Limited, Represented By Soumaya Dutt, Site Head (Attorney Holder) For The Petitioner Vs Union Of India, Through The Secretary, Department Of Revenue, Ministry Of Finance, North Block, New Delhi � 110001 & Ors.
Sikkim High Court · (2024) 05 SIK CK 0102
Central Goods And Services Act, 2017 — Section 10, 49(1)Integrated Goods And Services Act, 2017 — Section 20
High Courts06 May 2024Allowed
Madan Subb Vs State Of Sikkim
Sikkim High Court · (2024) 05 SIK CK 0016
Code Of Criminal Procedure, 1973 — Section 389(1), 389, 389(3)Indian Penal Code, 1860 — Section 34, 120B(2), 420Prevention Of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(2)
High Courts06 May 2024Disposed Of
Chief Engineer, Roads & Bridges Department, Government Of Sikkim Vs KMC Brahmaputra Infrastructure Limited
Sikkim High Court · (2024) 05 SIK CK 0015
Arbitration And Conciliation Act, 1996 — Section 34, 36, 37Code Of Criminal Procedure, 1973 — Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(2), Order 21 Rule 1(4), Order 21 Rule 1(5), Order 21 Rule 10, Order 21 Rule 11
High Courts03 May 2024Partly Allowed
Padam Bahadur Chettri Vs State Of Sikkim
Sikkim High Court · (2024) 05 SIK CK 0014
Protection Of Children From Sexual Offences Act, 2012 mdash; Section 5(m), 5(n), 7, 8, 9(a)(iii), 9(l), 9(m), 10, 30, 30(2)Evidence Act, 1872 — Section 67, 114(g)Indian Penal Code, 1860 — Section 30, 86, 323
High Courts03 May 2024Disposed Of
Roshni Sinha Roy (Rasaily) Vs Suvranshu Sinha Roy
Sikkim High Court · (2024) 05 SIK CK 0013
High Courts02 May 2024
Dr. Madan kumar yadav Vs Sikkim University
Sikkim High Court · (2024) 05 SIK CK 0006
High Courts01 May 2024Dismissed
State Of Sikkim Vs Pema Wangchuk Lepcha
Sikkim High Court · (2024) 05 SIK CK 0004
Indian Penal Code, 1860 — Section 375, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5(j)(ii), 5(l), 6Code Of Criminal Procedure, 1973 — Section 313
High Courts01 May 2024Disposed Of
Sarad Ghaley Vs Chewang Lhamu Bhutia And Others
Sikkim High Court · (2024) 05 SIK CK 0001
Code Of Criminal Procedure, 1973 — Section 152
High Courts30 Apr 2024
Karma Tshering Bhutia Vs State Of Sikkim & Ors.
Sikkim High Court · (2024) 04 SIK CK 0096
High Courts26 Apr 2024Dismissed
Ranjit Ghimirey Vs State Of Sikkim
Sikkim High Court · (2024) 04 SIK CK 0079
Code Of Criminal Procedure, 1973 — Section 389, 389(3), 482Indian Penal Code, 1860 — Section 34, 120B(2), 420, 468, 471
High Courts26 Apr 2024Dismissed
Madan Subba Vs State Of Sikkim
Sikkim High Court · (2024) 04 SIK CK 0078
Code Of Criminal Procedure, 1973 — Section 389(1), 389(3)Indian Penal Code, 1860 — Section 34, 120B(2), 420Prevention Of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(2)
High Courts25 Apr 2024
Mingyur Bhutia @Ingrik Dorjee Vs Chief Engineer, National Hydro Power Corporation Ltd. Rangit Nagar-737111 South Sikkim And Others
Sikkim High Court · (2024) 04 SIK CK 0077
Land Acquisition Act, 1894 — Section 4, 4(1), 6, 9, 11
High Courts24 Apr 2024Dismissed
Kamal Das Rai Vs State Of Sikkim And Others
Sikkim High Court · (2024) 04 SIK CK 0069
Constitution Of India, 1950 — Article 14, 16, 39(d), 43, 226,
High Courts24 Apr 2024Dismissed
Pema Tshering Lepcha @ Mikmar Vs State Of Sikkim
Sikkim High Court · (2024) 04 SIK CK 0068
Protection Of Children From Sexual Offences Act, 2012 — Section 8, 9(l), 10Indian Penal Code, 1860 — Section 354, 354B, 376, 417Code Of Criminal Procedure, 1973 — Section 216, 216(3), 313, 464, 465
High Courts24 Apr 2024Allowed
Pradeep Khatiwara Vs State Of Sikkim
Sikkim High Court · (2024) 04 SIK CK 0067
Indian Penal Code, 1860 — Section 84, 300, 302Code Of Criminal Procedure, 1973 — Section 313, 335, 391Evidence Act, 1872 — Section 105
High Courts24 Apr 2024Allowed
Chitraman Chettri Vs State Of Sikkim
Sikkim High Court · (2024) 04 SIK CK 0065
Indian Penal Code, 1860 — Section 323, 408, 452, 506Code Of Criminal Procedure, 1973 — Section 313Probation Of Offenders Act, 1958 — Section 3, 4, 13, 14, 17