COURT ARCHIVE

Sikkim High Court judgments, 2024

162 judgments · page 8 of 9

High Courts12 Apr 2024Allowed

Sarad Ghalay Vs Chewang Lhamu Bhutia And Others

Sikkim High Court · (2024) 04 SIK CK 0046

Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(d), Order 14 Rule 2(2)Limitation Act, 1963 — Section 58, 65

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High Courts05 Apr 2024

Nar Bahadur Chettri (Khatiwada) And Another Vs Devi Lall Khatiwada And Others

Sikkim High Court · (2024) 04 SIK CK 0030

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High Courts05 Apr 2024Disposed Of

Tulshi Chhetri & Ors. Vs Deepa Chettri

Sikkim High Court · (2024) 04 SIK CK 0028

Code Of Civil Procedure, 1908 &227; Order 8 Rule 9

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High Courts03 Apr 2024

Rinki Vs State Of Sikkim And Others

Sikkim High Court · (2024) 04 SIK CK 0020

Sikkim On-line Network Lottery Rules, 2001 — Rule 18

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High Courts03 Apr 2024Dismissed

Prameela Gurung Vs Urmila Manger & Ors.

Sikkim High Court · (2024) 04 SIK CK 0016

Code Of Civil Procedure, 1908 — Section 115, 151Pension Act, 1871 — Section 4, 6, 11, 12, 14Indian Succession Act, 1925 — Section 372

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High Courts02 Apr 2024Dismissed

Kumar Tamang @ Hari Kumar Tamang Vs State Of Sikkim And Others

Sikkim High Court · (2024) 04 SIK CK 0027

Constitution Of India, 1950 — Article 14, 19, 21, 226, 227, 300A

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High Courts02 Apr 2024

Pema Tenzing Bhutia Vs State Of Sikkim & Ors..

Sikkim High Court · (2024) 04 SIK CK 0012

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High Courts02 Apr 2024Disposed Of

Krishna Kharel Vs State Of Sikkim & Ors.

Sikkim High Court · (2024) 04 SIK CK 0006

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High Courts01 Apr 2024

Anil Chettri Vs State Of Sikkim

Sikkim High Court · (2024) 04 SIK CK 0015

Limitation Act, 1963 — Section 5

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High Courts01 Apr 2024Disposed Of

State Of Sikkim Vs Lall Bahadur Rai

Sikkim High Court · (2024) 04 SIK CK 0005

Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 161, 164

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High Courts28 Mar 2024

Krishna Kharel Vs State Of Sikkim & Ors.

Sikkim High Court · (2024) 03 SIK CK 0095

Code Of Criminal Procedure, 1973 — Section 107, 111

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High Courts26 Mar 2024Disposed Of

Bishnu Maya Rai Vs Dr. Rameshwar Prasad And Others

Sikkim High Court · (2024) 03 SIK CK 0091

Code Of Civil Procedure, 1908 — Section 107, 151Code Of Civil Procedure, 1908 &227; Order 26 Rule 9, Order 26 Rule 10, Order 26 Rule 11Constitution Of India, 1950 — Article 227

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High Courts26 Mar 2024Disposed Of

Branch Manager, National Insurance Company Limited & Ors. Vs Avipsa Pathak And Others

Sikkim High Court · (2024) 03 SIK CK 0090

Motor Vehicles Act, 1988 — Section 96(1), 96(2), 96(2)(b)(ii), 145, 147, 147(2), 147(3), 149, 149(2), 149(2)(a), 149(2)(a),(ii), 149(2)(b), 149(2)(7), 168(3), 174

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High Courts21 Mar 2024