The Sikkim Judicial Academy invites sealed quotations from authorized Distributors/Dealers/Suppliers within the State of Sikkim for the refill of fire extinguisher
The Hon'ble Chief Justice, has been pleased to constitute a Grievance Redressal Committee for Judicial Officers and Staff of the District Judiciary of Sikkim
Guidelines for assessing suitability of Judicial Officers for promotion as District Judge/Chief Judicial Magistrate in terms of the Full Court Resolution dated 30th June, 2026
The Hon'ble Chief Justice is pleased to re-constitute a committee for inviting, opening and finalizing tenders/quotations for procurement of items required for the High Court of Sikkim
In partial modification of Notification No. 69/Confdl./HCS dated 29.05.2026, it is hereby notified for general information that 08.08.2026 (Saturday) is declared a holiday on occasion of Tendong Lho Rum Faat.
Notification No. 83/V(99)Confdl./HCS dated 28.07.2026 - Regarding reconstitution of Sikkim High Court Committee for Sensitization of Family Court matters
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.
Advertisement in respect of Delhi Higher Judicial Service Examination-2026 for recruitment to Delhi Higher Judicial Service under direct recruitment quota.
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."
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
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.
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’
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.
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.
