HONOURBLE . SONAM PHINTSO WANGDI

118 recorded High Court judgment(s) · 2009–2015

Courts

Disposal nature

Recent judgments

• Chezum Lepcha v. State Of Sikkim — Sikkim High Court (2015-10-15)
• Laxmi Devi & Ors. v. Saraswati Prasad and Ors. — Sikkim High Court (2015-10-15)
• Sikkim Manipal University & Anr. v. Union Of India And Ors. — Sikkim High Court (2015-10-07)
• Eastern Institute For Integrated Learning In Management University v. The Joint Director, Directorate Of Enforcement and Ors. — Sikkim High Court (2015-09-22)
• Surya Baraily v. State Of Sikkim — Sikkim High Court (2015-09-22)
• Padam Bahadur Tamang & Anr. v. Secretary Land Revenue Department and Ors. — Sikkim High Court (2015-09-17)
• Master Himanshu Upereti v. State Of Sikkim — Sikkim High Court (2015-09-08)
• Abhijit Das Gupta v. State Of Sikkim — Sikkim High Court (2015-09-08)
• Prakash Pradhan & Anr. v. State Of Sikkim — Sikkim High Court (2015-08-20)
• Dil Kumari Subba & Ors. v. The Branch Manager, National Insurance Company Limited — Sikkim High Court (2015-08-13)