LexBHASKAR RAJ PRADHAN
56 recorded High Court judgment(s) · 2017–2021
Open in Lexace · Search this judge's casesCourts
| Sikkim High Court | 56 |
Disposal nature
| Disposed Off | 42 |
| Dismissed | 6 |
| Allowed | 4 |
| Partly Allowed | 1 |
| Granted | 1 |
| Modified | 1 |
| Dismissed as withdrawn | 1 |
Recent judgments
- Dew Kumar Chettri v. State of Sikkim and Ors. — Sikkim High Court (2021-08-21)
- Dawa Phuti Bhutia and Ors. v. State Of Sikkim and others — Sikkim High Court (2021-08-17)
- Shajal Rai alias Adrian v. State of Sikkim — Sikkim High Court (2021-03-24)
- D. B. Thapa v. Urban Development and Housing Department — Sikkim High Court (2021-03-17)
- Karma Jigme Dawa v. Union of India and Others — Sikkim High Court (2021-03-02)
- Gammon Engineers and Contractors Private Limited v. Lanco Teesta Hydro Power Limited and Ors — Sikkim High Court (2021-03-01)
- Dorjee Tshering Lepcha v. State of Sikkim and Ors. — Sikkim High Court (2021-03-01)
- In Re. Release of water from Dikchu Hydel Power Project v. x — Sikkim High Court (2021-03-01)
- Sandeep Rai v. State of Sikkim — Sikkim High Court (2020-12-07)
- D.B Thapa v. Urban Development and Housing Department — Sikkim High Court (2020-11-26)