HCMONTHLY CASE LAW ARCHIVE
Read 8 LawLens analyses of Sikkim High Court judgments published in May 2026, covering key rulings, legal principles and case law.
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The Appellant, Subash Gazmer, was convicted by the Special Judge (POCSO Act) at Gangtok for committing aggravated penetrative sexual assault on a victim aged three years and eight months
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The appellant was convicted by a Special Judge (POCSO) for penetrative sexual assault under Section 3(a) of the POCSO Act, Section 376(1) of the IPC, and Section 315 of the IPC.
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The appellant was convicted by the Special Judge (POCSO Act) for rape under Section 376(1) of the IPC and sentenced to ten years of rigorous imprisonment.
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The Petitioner, a regular employee of the Health & Family Welfare Department, Government of Sikkim, completed a diploma in Health Education in 2001 and was qualified for promotion
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The Appellant (Union of India) challenged an arbitral award dated May 26, 2026, passed by a Sole Arbitrator, which directed the Appellant to pay ₹23,21,54,534/- to the Respondent contractor.
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The Petitioner sought anticipatory bail after his initial application was rejected by the Sessions Judge, Gangtok, on 04.05.2026
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The Petitioner, a Superintending Engineer (Civil) in the Border Roads Organisation (BRO), was denied consideration for promotion to the post of Chief Engineer due to a pending vigilance enquiry, despite the existence...
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The Union of India (Appellant) challenged a judgment dated 09.07.2025 by the Commercial Court, Gangtok, which refused to set aside an arbitral award in favor of the Respondent contractor
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