MEENAKSHI MADAN RAI

506 recorded High Court judgment(s) · 2015–2026

Courts

Disposal nature

Recent judgments

• Karmapa Charitable Trust and Ors. v. State of Sikkim and Ors. — Sikkim High Court (2026-05-29)
• Jigme Namgyal Lakar v. The District Collector, Gangtok — Sikkim High Court (2026-04-28)
• Dawa Tamang v. Maita kumar Tamang @ Maitay and Ano. — Sikkim High Court (2026-04-21)
• The Branch Manager, The New India Assurance Company Limited v. Gyandup Tshering Lepcha and Ors. — Sikkim High Court (2026-04-16)
• The Branch Manager, Cholamandalam MS General Insurance Company and Ano. v. Mina Kumari Pradhan and Ors. — Sikkim High Court (2026-04-15)
• TT Energy Private Limited v. Principal Chief Engineer cum Secretary, Energy and Power Department, Government of Sikkim and Ano. — Sikkim High Court (2026-04-09)
• Rabin Rai v. State of Sikkim — Sikkim High Court (2026-04-09)
• The Branch Manager, Cholamandalam Ms General Insurance Company Ltd. v. Dal Bahadur Thapa and Ors. — Sikkim High Court (2026-04-06)
• Puspa Mishra and Ors v. State of Sikkim and ors. — Sikkim High Court (2026-04-06)
• Sikkim Public Service Commission v. Sikkim Information Commission and Ano. — Sikkim High Court (2026-04-02)