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Sikkim High Court judgments, 2014

85 judgments · page 4 of 5

High Courts05 Jun 2014Disposed Off

Chewang Pintso Bhutia Vs State of Sikkim

Sikkim High Court · (2014) 06 SIK CK 0001

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Constitution of India, 1950 — Article 21, 226, 25, 26, 29Environment (Protection) Act, 1986 — Section 3, 3(1), 3(2)(i), 3(2)(v), 3(2)(vi)
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High Courts09 May 2014Allowed

Zeegee Lachenpa Vs State of Sikkim

Sikkim High Court · (2014) CriLJ 3352

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 19, 2(1), 27, 29, 7AUttar Pradesh Children Act, 1951 — Section 2(4)
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High Courts21 Apr 2014Dismissed

M. Amratha Kumar Vs State of Sikkim

Sikkim High Court · (2014) 04 SIK CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 211, 284, 342, 464Penal Code, 1860 (IPC) — Section 21Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2), 2(c)(i)
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