HCMONTHLY CASE LAW ARCHIVE
Read 11 LawLens analyses of Sikkim High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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The survivor, P.W.6, was born on 1 May 2007 and was studying in Class VIII when she met the appellant in October 2021. They developed a romantic relationship, began living together, and in 2022 eloped to Gangtok, wher...
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Lupin Limited was covered by the Budgetary Support Scheme notified by the Department of Industrial Policy and Promotion on 5 October 2017.
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The appellant, the victim’s uncle, was convicted under Sections 5(m) and 5(n), punishable under Section 6 of the Protection of Children from Sexual Offences Act, 2012 (“POCSO Act”), and sentenced to twenty years’ rigo...
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The petitioner sought condonation of delay under Section 5 of the Limitation Act, 1963, in filing a civil revision petition under Section 115 of the Code of Civil Procedure, 1908, challenging the order dated 19 Decemb...
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The appellant was convicted by the Special Judge (POCSO), Pakyong, under Sections 9(l) and 10 of the Protection of Children from Sexual Offences Act, 2012 (“POCSO Act”), for committing aggravated sexual assault upon t...
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The respondent-plaintiff deposited an aggregate amount of ₹21,00,000 in connection with a proposed road-construction project represented by the defendants as being undertaken through Green Lake Power Development Priva...
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The petitioners were initially recruited as regular employees of Lanco Teesta Hydro Power Limited (LTHPL) and were subsequently promoted.
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Lupin Limited operated an industrial unit in Sikkim and claimed the benefit of the Central Capital Investment Subsidy Scheme (CCISS) under the North-East Industrial and Investment Promotion Policy, 2007 (NEIIP, 2007),...
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Petitioner No. 1, the accused, was prosecuted in FIR No. 113/2023 registered at Sadar Police Station, Gangtok, for offences under Sections 5(j)(ii)/6 of the Protection of Children from Sexual Offences Act, 2012 (“POCS...
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The respondent had filed an application under Section 9(ii) of the Arbitration and Conciliation Act, 1996 before the Commercial Court at Gangtok, seeking interim injunctive relief.
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Deepen Mukhia died in a motor vehicle accident on 12.11.2019 involving a vehicle owned by respondent no. 3 and driven by respondent no. 2.
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