COURT ARCHIVE

Sikkim High Court judgments

1,841 judgments · page 3 of 93

High Courts29 May 2026Dismissed

Sandeep Gajmer @ Sandeep Gazmer Vs State Of Sikkim

Sikkim High Court · (2026) 05 SIK CK 1109

Indian Penal Code, 1860 - Section 363, 376, 376(1), 376(3)Evidence Act, 1872 - Section 114(g)Protection Of Children From Sexual Offences Act, 2012 - Section 2(d), 3(a), 4, 4(2)

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High Courts29 May 2026

Jeet Hang Subba Vs State Of Sikkim

Sikkim High Court · (2026) 05 SIK CK 1108

Protection Of Children From Sexual Offences Act, 2012 - Section 2(d), 3(a), 5(j)(ii)Indian Penal Code, 1860 - Section 315, 376(1)Code Of Criminal Procedure, 1973 - Section 313

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High Courts29 May 2026Dismissed

Subash Gazmer Vs State Of Sikkim

Sikkim High Court · (2026) 05 SIK CK 1107

Protection Of Children From Sexual Offences Act, 2012 - Section 5(m), 5(n)Code Of Criminal Procedure, 1973 - Section 164

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High Courts29 May 2026Disposed Of

Karmapa Charitable Trust And Others Vs State Of Sikkim And Others

Sikkim High Court · (2026) 05 SIK CK 1106

Code Of Civil Procedure, 1908 - Section 151Code Of Civil Procedure, 1908 - Order I Rule 10, Order 39 Rule 2A

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High Courts28 May 2026Disposed Of

Kishore Thapa Vs State Of Sikkim & Ors

Sikkim High Court · (2026) 05 SIK CK 1098

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High Courts26 May 2026Disposed Of

Jasiel Sething Subba Vs State Of Sikkim & Ors

Sikkim High Court · (2026) 05 SIK CK 1097

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 64, 126, 127, 129, 130

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High Courts26 May 2026

Union Of India Vs M/s Nar Bahadur Dahal (NBD)

Sikkim High Court · (2026) 05 SIK CK 1096

Arbitration And Conciliation Act, 1996 - Section 34, 37(1)Limitation Act, 1963 - Section 3

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High Courts22 May 2026Disposed Of

Navneet Kishore Dixit Vs Union Of India & Ors

Sikkim High Court · (2026) 05 SIK CK 1094

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High Courts15 May 2026Disposed Of

Sikkim Public Service Commission Vs Sikkim Information Commission And Another

Sikkim High Court · (2026) 05 SIK CK 1087

Right To Information Act, 2005 - Section 8, 8(1)(j), 9, 11(1), 19(7), 23

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High Courts15 May 2026Dismissed

Divisional Forest Officer (T), Department Of Forest, Environment And Wildlife Management And Others Vs Ashok Tshering Bhutia

Sikkim High Court · (2026) 05 SIK CK 1085

Forest Conservation Act, 1980 - Section 2, 4Specific Relief Act, 1963 - Section 34Code Of Civil Procedure, 1908 - Section 151

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High Courts13 May 2026

Bishnu Lall Neopaney & Ors. Vs State Of Sikkim And Ors.

Sikkim High Court · (2026) 05 SIK CK 1082

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High Courts13 May 2026

Sujata Karki Vs State Of Sikkim And Ors

Sikkim High Court · (2026) 05 SIK CK 1081

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High Courts12 May 2026Dismissed

Union Of India Vs M/s Mahabir Prasad Agarwal

Sikkim High Court · (2026) 05 SIK CK 1077

Arbitration And Conciliation Act, 1996 - Section 34

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High Courts06 May 2026Dismissed

Ram Bahadur Das Vs State Of Sikkim & Ors

Sikkim High Court · (2026) 05 SIK CK 0355

Indian Penal Code, 1860 - Section 420, 465, 468, 471Sikkim Government Servants (Discipline And Appeal) Rules, 1985 - Rule 3, 7, 7(i)Sikkim Services (Pension) Rules, 1990 - Rule 17, 25, 26(2)

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High Courts29 Apr 2026Disposed Of

TT Energy Private Limited Vs Principal Chief Engineer Cum Secretary, energy & Power Department, Government Of Sikkim, Kazi Road, Gangtok, East Sikkim - 737101 & Ors

Sikkim High Court · (2026) 04 SIK CK 1649

Arbitration And Conciliation Act, 1996 - Section 12, 17

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High Courts29 Apr 2026Dismissed

Rinzing Sherpa Vs Stateoof Sikkim

Sikkim High Court · (2026) 04 SIK CK 1647

Indian Penal Code, 1860 - Section 376(2)(l)Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 - Section 2(e), 2(r)Code Of Criminal Procedure, 1973 - Section 173, 293, 313, 428

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High Courts23 Apr 2026