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Sikkim High Court judgments, 2026

110 judgments · page 1 of 6

High Courts14 Oct 2026Disposed Of

Zydus Healthcare Limited Vs Assistant Commissioner Of Income Tax

Sikkim High Court · (2026) 10 SIK CK 3292

Constitution of India-Article 226Income Tax Act, 1961-Sections 32, 41, 80IE, 90, 90A, 115JB, 115JC, 132, 132A, 133A, 135A, 142, 143(2), 143(3), 144B, 147, 148, 148A(a), 148A(b), 148A(c), 148A(d), 149(1)(a), 149(1)(b), 149(1-A), 149(2), 151, 153, 153A, 153C, 246A, 271(1)(c)Finance Act, 2021
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High Courts14 Oct 2026Disposed Of

Zydus Healthcare Limited Vs Assistant Commissioner Of Income Tax, Circle 3(2), Gangtok

Sikkim High Court · (2026) 10 SIK CK 3095

Constitution of India-Article 226Income Tax Act, 1961-Sections 32, 41, 80IE, 90, 90A, 115JB, 115JC, 132, 132A, 133A, 135A, 142, 143(2), 143(3), 144B, 147, 148, 148A, 148A(a), 148A(b), 148A(c), 148A(d), 148A proviso clause (c), 149, 149(1)(a), 149(1)(b), 149(1-A), 151, 153, 153A, 153C, 246A, 271(1)(c), Explanation 1 to Section 148, Explanation 1(ii) to Section 148, Explanation 2 to Section 148, Explanation 3 to Section 148, Explanation to Section 149(1)(b), proviso to Section 148Direct Tax Laws (Amendment) Act, 1987
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High Courts14 Oct 2026Disposed Of

Zydus Healthcare Limited Vs Assistant Commissioner of Income Tax

Sikkim High Court · (2026) 10 SIK CK 2763

Constitution of India-Article 226Income Tax Act, 1961-Section 32, 41, 80IE, 90, 90A, 115JB, 115JC, 132, 132A, 133A, 135A, 142, 143(2), 143(3), 144B, 147, 148, 148A, 148A(b), 148A(d), 149, 149(1)(a), 149(1)(b), 151, 153A, 153C, 246A, 271(1)(c)Direct Tax Laws (Amendment) Act, 1987
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High Courts01 Oct 2026Disposed Of

Norbu Gurung Vs Poonam Rai & Anr.

Sikkim High Court · (2026) 10 SIK CK 3105

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 498A, 323Code of Criminal Procedure, 1973-Section 320
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High Courts23 Sept 2026

Bishnu Chettri Alias Aditya Vs State Of Sikkim

Sikkim High Court · (2026) 09 SIK CK 4122

Code of Criminal Procedure, 1973-Section 374 (2), 313Protection of Children from Sexual Offences Act, 2012-Section 5(j)(ii), 5(l), 6, 2(d)Registration of Births and Deaths Act, 1969-Section 12, 16
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High Courts23 Sept 2026

Ashok Subba Vs State Of Sikkim

Sikkim High Court · (2026) 09 SIK CK 4123

Code of Criminal Procedure, 1973-Section 374(2)Protection of Children from Sexual Offences (POCSO) Act, 2012-Sections 5(m), 5(n), 6
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