COURT ARCHIVE

Sikkim High Court judgments

1,841 judgments · page 12 of 93

High Courts04 Sept 2024Disposed Of

Devi Prasad Sharma Vs State Of Sikkim And Others

Sikkim High Court · (2024) 09 SIK CK 0002

Limitation Act, 1963 — Section 5, 14Code Of Civil Procedure, 1908 — Order 7 Rule 11Constitution Of India, 1950 — Article 227

High Courts29 Aug 2024Disposed Of

Birendra Rai @ Biren Vs State Of Sikkim

Sikkim High Court · (2024) 08 SIK CK 0036

High Courts28 Aug 2024Disposed Of

State Of Sikkim Vs Krishna Prasad Biswakarma And Another

Sikkim High Court · (2024) 08 SIK CK 0034

Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 1378(3)

High Courts22 Aug 2024

Ongdi Sherpa Vs Nim Temba Sherpa And Others

Sikkim High Court · (2024) 08 SIK CK 0060

Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order I Rule 10(2), Order 6 Rule 17

High Courts22 Aug 2024Dismissed

Januki Pradhan Vs Zuventus Healthcare Limited

Sikkim High Court · (2024) 08 SIK CK 0054

High Courts21 Aug 2024

Madan Subba Vs State Of Sikkim

Sikkim High Court · (2024) 08 SIK CK 0056

High Courts16 Aug 2024Disposed Of

M/S Mahabir Prasad Agarwala Vs Union Of India And Ors.

Sikkim High Court · (2024) 08 SIK CK 0032

High Courts16 Aug 2024Dismissed

Chandu Sherpa & Ors Vs Raju Rai & Ors.

Sikkim High Court · (2024) 08 SIK CK 0026

Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 15ACode Of Civil Procedure, 1908 — Order 6 Rule 17Constitution Of India, 1950 — Article 227

High Courts14 Aug 2024

Aakash Gurung & Ors Vs State Of Sikkim & Ors.

Sikkim High Court · (2024) 08 SIK CK 0028

High Courts09 Aug 2024

Karma Sonam Bhempulasongpa Vs Dorjee Doma Bhutia And Another

Sikkim High Court · (2024) 08 SIK CK 0024

Code Of Civil Procedure, 1908 — Order 41 Rule 22

High Courts06 Aug 2024

Lalit Subba Vs State Of Sikkim

Sikkim High Court · (2024) 08 SIK CK 0002

Code Of Criminal Procedure, 1973 — Section 164, 313, 377, 386, 386(e), 397, 401Indian Penal Code, 1860 — Section 82, 354A(1)(i), 375(a), 354A(2), 376, 376AB, 376(1), 376(2), 376(2(n), 377Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 5(m), 6, 9(l), 9(m), 10, 30

High Courts06 Aug 2024Allowed

Mani Kumar Subba Vs State Of Sikkim & Ors.

Sikkim High Court · (2024) 08 SIK CK 0001

High Courts05 Aug 2024Disposed Of

Bindhyachal Baitha Vs State Of Sikkim

Sikkim High Court · (2024) 08 SIK CK 0011

Protection Of Children From Sexual Offences Act, 2012 — Section 5(m), 6, 9(m), 10

High Courts05 Aug 2024Disposed Of

Ealsona Rai Alias Sonam Vs State Of Sikkim

Sikkim High Court · (2024) 08 SIK CK 0003

Indian Penal Code, 1860 — Section 361, 363Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 18

High Courts02 Aug 2024Disposed Of

Branch Manager, National Insurance Company Limited And Another Vs Pemba Tshering Bhutia And Others

Sikkim High Court · (2024) 08 SIK CK 0008

Motor Vehicles Act, 1988 — Section 173(1)

High Courts02 Aug 2024Dismissed

Branch Manager, Shriram General Insurance Company Limited Vs Chanda Chettri And Others

Sikkim High Court · (2024) 08 SIK CK 0007

Motor Vehicles Act, 1988 — Section 163A

High Courts01 Aug 2024

Airports Authority Of India & Ors Vs State Of Sikkim & Ors.

Sikkim High Court · (2024) 08 SIK CK 0012

High Courts01 Aug 2024Allowed

Hissey Doma Bhutia & Ors. Vs Gram Prasashan Kendra, 10th Aritar GPU & Ors.

Sikkim High Court · (2024) 08 SIK CK 0005

High Courts01 Aug 2024Allowed

Mahesh Agarwal Vs Umesh Agarwal And Another

Sikkim High Court · (2024) 08 SIK CK 0004

Code Of Civil Procedure, 1908 — Order 6 Rule 17

High Courts31 Jul 2024Disposed Of

State Of Sikkim Vs Suresh Pradhan

Sikkim High Court · (2024) 07 SIK CK 0035

Indian Penal Code, 1860 — Section 354A(1)(i), 506