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Sikkim High Court judgments, 1994

4 judgments · page 1 of 1

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High Courts23 Aug 1994Dismissed

Principal Chief Engineer-cum-Secretary Vs M.B Chettri

Sikkim High Court · (1995) 2 Arb. LR 313

Arbitration Act, 1940 — Section 20, 30, 31(1), 31(2), 33Limitation Act, 1963 — Section 30Limitation Act, 1963 — Article 119(b), 158
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High Courts30 Jun 1994Allowed

Motilal Lakhotia and others Vs Mewang Tobgyal Wangchuk Tenzing Namgyal and others

Sikkim High Court · AIR 1994 Sikk 6

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High Courts07 Jun 1994Allowed

Sikkim Ayurvedic Pvt. Ltd. Vs Pyari Tamangni and Others

Sikkim High Court · (1996) ACJ 1131

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High Courts19 Mar 1994Allowed

Shyam Sunder Rasaily and others Vs Madan Mohan Rasaily and others

Sikkim High Court · AIR 1994 Sikk 14

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