Sikkim High Court Judgments – June 2026 | LawLens

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June 2026 Judgments

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Filing of Charge-Sheet in Jurisdictionless Court Fails to Defeat Accused’s Indefeasible Right to Default Bail. STATE OF SIKKIM vs Bishal Saha. High Court of Sikkim. LawLens

High Court of Sikkim·30 JUNE 2026

Criminal Procedure and EvidenceCriminal Law

Filing of Charge-Sheet in Jurisdictionless Court Fails to Defeat Accused’s Indefeasible Right to Default Bail

The respondent was arrested on June 15, 2025, following the seizure of 21.34 grams of brown sugar (intermediate quantity)

2 MIN READ

Mandatory Pre-Institution Mediation under Section 12A Applies Prospectively from August 20, 2022. Ms Yuksom Breweries Limited Through its authorised representative and PRO Mr Prem Shankar Gupta vs M/s Thomas Enterprises and Ano.. High Court of Sikkim. LawLens

High Court of Sikkim·26 JUNE 2026

Arbitration and MediationCivil Procedure and Evidence

Mandatory Pre-Institution Mediation under Section 12A Applies Prospectively from August 20, 2022

The Petitioner originally instituted a money suit (No. 03 of 2016) against the Respondents in August 2016

2 MIN READ