RADHA KRISHNA PATRA

43 recorded High Court judgment(s) · 2004–2010

Courts

Disposal nature

Recent judgments

• Court of Suo Moto v. x — Sikkim High Court (2010-06-30)
• Geeta Bungel v. State of Sikkim and Ors — Sikkim High Court (2006-05-22)
• Nar Bahadur Khatiwada v. Union of India and Ors. — Sikkim High Court (2005-08-23)
• Sonam Palden Bhutia and ors. v. Chief Secretary and Ors. — Sikkim High Court (2005-06-23)
• Sikkim Subba Associates v. Union of India and Ors. — Sikkim High Court (2005-05-31)
• Phur Lamu Sherpa v. State of Sikkim and Ors. — Sikkim High Court (2005-04-11)
• Nanda Kishore Khanal and Ano. v. State of Sikkim — Sikkim High Court (2004-12-03)
• Lakshmi shankar Srivastava v. State of Sikkim and Ors — Sikkim High Court (2004-11-26)
• Union of India and Ors v. T. R. Oberoi — Sikkim High Court (2004-11-23)
• Union of India and Ors. v. T. R. Oberoi — Sikkim High Court (2004-11-23)