Notification No. 84/Confdl./HCS dated 04.08.2026: In partial modification of Notification No. 69/Confdl./HCS dated 29.05.2026, it is hereby notified for general information that 08.08.2026 is declared a holiday on occasion of Tendong Lho Rum Faat.
View
Notice No. 25/Judl/HCS dated 01.08.2026 - Regarding the adoption of a Uniform Template for preparation of Judgments/Final Orders by all Hon'ble Benches of this High Court
View
Notification No. 83/V(99)Confdl./HCS dated 28.07.2026: In supersession of Notification No. 44/HCS dated 25.09.2019- Regarding reconstitution of Sikkim High Court Committee for Sensitization of Family Court matters
View
Notification No. 697/Confdl./HCS Dated: 10.07.2026: Roster arrangement for Judicial Officers in the District Judiciary under the High Court of Sikkim during the ensuing Special (Monsoon) Vacation in the month of July, 2026.
View
Advertisement in respect of Delhi Higher Judicial Service Examination-2026 for recruitment to Delhi Higher Judicial Service under direct recruitment quota.
View
Notification No. 80/Judl./HCS dated 26.06.2026: Constitution of a Monitoring Committee pursuant to the Hon'ble Supreme Court's order dated 16.04.2026 in Shankar Mahto vs. State of Bihar.
View
A yoga session is being organized in the premises of the High Court of Sikkim to commemorate the "International Day of Yoga" on 21st June 2026, from 8 A.M. onward. The theme of the current year 2026 is "Yoga for Healthy Ageing."
View
In supersession to the Notice No. 17/Judl./HCS dated 12/06/2026,the Hon'ble, the Chief Justice , High Court of Sikkim, has been pleased to revise the determination of Division Bench(s) and Single Benches of the High Court of Sikkim with immediate effect
View
Notification No. 79/HCS, dated 18.06.2026 - Hon'ble the Chief Justice is pleased to re-constitute the Building Committee and Committee for monitoring the Infrastructure Development in the High Court and Subordinate Courts of Sikkim.
View
Extension of time for submission of views/comments by stakeholders and the general public on draft ‘Regulations for Use of Artificial Intelligence (AI) in Courts, 2026’
View
Notification No. 77 dated 16.06.2026: In supersession of Notification No. 19/HCS dated 03.08.2019, the Hon'ble Chief Justice has been pleased to reconstitute the Permanent Secretariat under Rule 4(iii) of the High Court of Sikkim Rules.
View
Notification No. 76/HCS dated 15.06.2026: Reconstitution of the Committee for better and effective implementation of the Juvenile Justice Act, 2015, in supersession of Notification No. 32/HCS dated 06.11.2015.
View
Notice No.18/Judl./HCS dated: 13.06.2026- Notice and Form for requesting Adjournment
View
Office Order No. 619/HCS dated: 13.06.2026- Hon'ble the Chief Justice has been pleased to constitute the following Committee for re-working and streamlining the responsibilities of staff members and officers of the District Courts.
View
Notification No.75/HCS dated:13.06.2026- In partial modification of Notification No.14/HCS dated 15.06.2018, the Committee constituted for re-visiting all High Court Rules and other Rules relating to proper management is hereby reconstituted as under.
View
Notification No. 73/HCS dated 12.06.2026: Hon'ble the Chief Justice has constituted a Committee to oversee and monitor the implementation of the Paperless Court System w.e.f. 01.06.2026.
View
NOTIFICATION No. 17/Judl./HCS Dated: 12.06.2026- Hon'ble the Chief Justice, High Court of Sikkim, has been pleased to revise the determination of Division Bench(s) and Single Benches of the High Court of Sikkim with effect from 15th June, 2026.
View
NOTIFICATION No. 74/HCS Dated: 12.06.2026-In partial modification of Notification No. 20/HCS dated 22.06.2023, Hon'ble the Chief Justice, High Court of Sikkim, is pleased to re-constitute the State Court Management System Committee with immediate effect.
View
Office Order No. 216/HCS/Comp/603 Dated: 09.06.2026- Notification regarding nomination of Nodal Officers for the District Sikkim Integrated Case Management System (DSICMS).
View
NOTIFICATION No. 72/HCS Dated: 08.06.2026- All concerned are hereby informed that e-filing of cases, applications, interlocutory applications, and petitions shall be mandatory in all Courts of Sikkim w.e.f. 15.06.2026.
View
Free Legal Aid is available to all who are eligible under section 12 of the Legal Services Authorities Act, 1987.
One may contact Sikkim State Legal Services Authority.