LexMEENAKSHI MADAN RAI
68 recorded High Court judgment(s) · 2015–2021
Open in Lexace · Search this judge's casesCourts
| Sikkim High Court | 68 |
Disposal nature
| Disposed Off | 38 |
| Dismissed | 14 |
| Allowed | 7 |
| Dismissed as withdrawn | 6 |
| Withdrawn | 1 |
| Leave Granted | 1 |
| Infructuous | 1 |
Recent judgments
- State of Sikkim v. Dipen Subba — Sikkim High Court (2021-08-25)
- EXECUTIVE ENGINEER, CENTRAL WATER COMMISSION v. MAYA DEVI DARJEE — Sikkim High Court (2021-08-24)
- Santosh Kumar Pandey v. State of Sikkim — Sikkim High Court (2021-08-05)
- State Of Sikkim v. Jigmee Bhutia — Sikkim High Court (2021-07-21)
- In Re - Removal of illegal religious structures v. x — Sikkim High Court (2021-07-08)
- Dew Kumar Chettri v. State of Sikkim and Ors. — Sikkim High Court (2021-07-05)
- Silajit Guha v. Sikkim University and Ors. — Sikkim High Court (2021-07-03)
- Anita Sherpa v. State of Sikkim and Ors. — Sikkim High Court (2021-06-01)
- Lalit Rai v. State of Sikkim — Sikkim High Court (2021-04-16)
- The Commissioner of Central Excise, Siliguri v. M/S Zydus Healthcare — Sikkim High Court (2021-04-05)