LexMEENAKSHI MADAN RAI, . BHASKAR RAJ PRADHAN
132 recorded High Court judgment(s) · 2017–2026
Open in Lexace · Search this judge's casesCourts
| Sikkim High Court | 132 |
Disposal nature
| Disposed Off | 83 |
| Allowed | 21 |
| Dismissed | 17 |
| Withdrawn | 4 |
| Partly Allowed | 4 |
| Dismissed as withdrawn | 1 |
| Admitted and Disposed Off | 1 |
| Abated | 1 |
Recent judgments
- Jeet Hang Subba v. State of Sikkim — Sikkim High Court (2026-05-29)
- Maita Singh and Ano. v. State of Sikkim — Sikkim High Court (2026-05-29)
- SUBASH GAZMER v. STATE OF SIKKIM — Sikkim High Court (2026-05-29)
- Sandeep Gajmer @ Sandeep Gazmer v. State of Sikkim — Sikkim High Court (2026-05-29)
- RINZING SHERPA v. STATE OF SIKKIM — Sikkim High Court (2026-04-29)
- State of Sikkim v. Janam — Sikkim High Court (2026-04-22)
- KRISHNA CHETTRI v. STATE OF SIKKIM — Sikkim High Court (2026-04-21)
- State of Sikkim v. Bikash Majhi and Ano. — Sikkim High Court (2026-03-18)
- MADAN GURUNG v. STATE OF SIKKIM — Sikkim High Court (2025-12-01)
- TASHI PINTSO LEPCHA v. STATE OF SIKKIM — Sikkim High Court (2025-09-10)