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.
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.
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.
Hon'ble the Chief Justice, High Court of Sikkim, has been pleased to revise the determination of Division Bench(es) and Single Benches of the High Court of Sikkim with effect from 15th June, 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.
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.
In partial modification of Notification No. 11/HCS dated 19.02.2026, Hon'ble Mr. Justice Bhaskar Raj Pradhan, Judge, High Court of Sikkim, shall be the Administrative Judge for Mangan District with immediate effect.
It is hereby notified that a Ceremonial Bench shall be held after the sitting of Division Bench-I in Court No. 01 today to felicitate Hon'ble Mrs. Justice Meenakshi Madan Rai, Judge, High Court of Sikkim.
In pursuance of the order dated 11.05.2026 passed by the Hon’ble Supreme Court of India, Hon’ble the Chief Justice has been pleased to constitute a Grievance Redressal Committee for the entire State.
In pursuance of Notification No. 51/Home/2026 dated 14.05.2026 issued by the State Government of Sikkim, the High Court of Sikkim hereby directs the following measures.
In partial modification of Notification No. 78/Confdl./HCS dated 26.12.2025, it is hereby notified that 14th, 15th, 22nd and 23rd July, 2026 are included in the Special Vacation of the High Court.
Pursuant to letter dated 18.05.2026 received from Hon’ble Mr. Justice Aravind Kumar, Judge, Supreme Court of India, the following have been pleased to be nominated at the High Court level.
Pursuant to the induction of Mr. Yashir Namgyal Tamang as a Member of the Sikkim Judicial Service, his name is hereby deleted from the list of Oath Commissioners appointed vide Notification No. 45/HCS dated 03.12.2025.
Applications are invited from learned Advocates practicing within the jurisdiction of the District Court, Pakyong, for appointment as Oath Commissioners for Pakyong District.
It is hereby informed for the information of all concerned that the District Sikkim Integrated Case Management System (SICM) shall be implemented in the District Court, Gangtok in a phased manner.
