ABOUT DISTRICT COURT
History of Subordinate Courts of Sikkim
Local Jurisdiction in relation to a Court or a Judge or a Magistrate means the local area within which the Court or the Judge or the Magistrate may exercise all or any of its or his/her powers under the Code of Criminal Procedures. Such local area may comprise the whole of the State or any part of the state, as the State Government may, by notification, specify. [Under Section 2(j) Cr. P.C. , 1973 (as amended till date).
The State Government of Sikkim vide notification no. 54(103)Home/93/38 dated 5th July, 1994 divided the whole of Sikkim in two Sessions Divisions, one for East & North Districts and the other for South & West Districts of Sikkim with their headquarters at Gangtok.
The first Sessions Judge (East & North) was appointed vide notification no. 22/HCS dated 19th July, 1994. The local jurisdiction of the Ld. District & Sessions Judge (East & North) covered the whole of East and North revenue districts of Sikkim.
The local jurisdiction of the Ld. Chief Judicial Magistrate (East & North) comprised the whole of East & North districts of Sikkim.
The local jurisdiction of the Ld. Judicial Magistrate (East)[...]
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- Grievance Redressal Committee Pakyong District
- District Level Grievance Redressal Committee
- Chief Justice has been pleased to constitute a Grievance Redressal Committee for the entire State
- Nodal Officers for District Sikkim Integrated Case Management System(DSICM)
- Launch of District Sikkim Integrated Case Management System (SICM)
- District Judiciary holidays and vacations
- Internal Complaints Committee for Sexual Harrassment of Women at Workplace
- Vigilance Officer
eCOURT SERVICES
CASE STATUS
CASE STATUS
COURT ORDER
COURT ORDER
CAUSE LIST
CAUSE LIST
