LexBHASKAR RAJ PRADHAN
389 recorded High Court judgment(s) · 2017–2026
Open in Lexace · Search this judge's casesCourts
| Sikkim High Court | 389 |
Disposal nature
| Disposed Off | 194 |
| Withdrawn | 93 |
| Dismissed | 43 |
| Allowed | 25 |
| Dismissed as withdrawn | 16 |
| Infructuous | 7 |
| Compromised/Consent Terms | 4 |
| Rejected | 3 |
Recent judgments
- Smt. Kimti Subba v. State of Sikkim and Ors. — Sikkim High Court (2026-05-08)
- Dhanesh Gupta alias Dhanesh Kumar Gupta v. The Divisional Manager, National Insurance Company Limited and Ors. — Sikkim High Court (2026-04-15)
- Rabden Sherpa v. State of Sikkim and Ors. — Sikkim High Court (2026-04-07)
- Mrs. Srijana Gurung and Anr. v. The Union of India and Ors. — Sikkim High Court (2026-04-06)
- SAROJ PRADHAN v. STATE OF SIKKIM — Sikkim High Court (2026-03-31)
- Bidhan trikhatri and Ano. v. State of Sikkim — Sikkim High Court (2026-03-23)
- State of Sikkim v. Pawan Kumar — Sikkim High Court (2026-03-12)
- State Bank of India and Ano. v. District Magistrate, Soreng District and Ors. — Sikkim High Court (2026-03-05)
- STATE OF SIKKIM v. HARI GAJMER — Sikkim High Court (2026-02-16)
- Bethlehem Fellowship v. R.T. Rapheal Karthak and Ors. — Sikkim High Court (2026-02-11)