HONOURBLE . SONAM PHINTSO WANGDI

28 recorded High Court judgment(s) · 2008–2015

Courts

Disposal nature

Recent judgments

• Sikkim Manipal University v. Indira Gandhi National Open University — Sikkim High Court (2015-06-26)
• Defence Estate Officer v. Public Of Lachen and Ors. — Sikkim High Court (2015-05-29)
• Chabi Kharka v. State Of Sikkim — Sikkim High Court (2015-04-21)
• Shri Bhim Biswakarma v. State Of Sikkim — Sikkim High Court (2015-04-20)
• Shekhar Roy v. State Of Sikkim — Sikkim High Court (2015-04-10)
• State Of Sikkim v. Bhakta Bahadur Gurung — Sikkim High Court (2015-04-01)
• Kharga Bahadur Pradhan v. State Of Sikkim — Sikkim High Court (2015-03-30)
• Shri Karma Thinlay Lama & Ors. v. Dr. B.m. Goswami — Sikkim High Court (2014-08-22)
• Karma Thinlay Lama & Ors. v. State Of Sikkim and Ors — Sikkim High Court (2014-08-22)
• State Of Sikkim v. Aita Hang Subba @ Kalay — Sikkim High Court (2014-07-02)