HCMONTHLY CASE LAW ARCHIVE
Read 4 LawLens analyses of Sikkim High Court judgments published in April 2026, covering key rulings, legal principles and case law.
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The victim (PW-4), a woman with 70% mental retardation and cerebral palsy, was allegedly raped by the appellant, a mason/carpenter working at her home, on September 2, 2022.
2 MIN READ→
The Appellant, TT Energy Private Limited, entered into an Implementation Agreement (IA) on 03.09.2008 with the State of Sikkim for a hydroelectric project
2 MIN READ→
The Petitioner (Defendant No. 1 below) filed an application under Section 151 of the Code of Civil Procedure (CPC) before the Civil Judge (Senior Division), Pakyong, seeking leave to produce additional documents (elec...
2 MIN READ→
An FIR was filed by PW-2 on September 5, 2020, at 10:00 hours, stating that his five-year-old niece was sexually molested by the Appellant, Krishna Chettri, the previous day.
4 MIN READ→