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Sikkim High Court judgments, 2015

101 judgments · page 5 of 6

High Courts15 Apr 2015Allowed

Khagendra Neopaney Vs State of Sikkim (CBI)

Sikkim High Court · (2015) 04 SIK CK 0010

Constitution of India, 1950 - Article 20, 226Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 161, 173(2), 197Penal Code, 1860 (IPC) - Section 120B, 193, 197, 34, 468
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High Courts10 Apr 2015

B.P. Gautam Vs State of Sikkim

Sikkim High Court · (2015) 04 SIK CK 0003

Criminal Procedure Code, 1973 (CrPC) - Section 165, 197, 313Penal Code, 1860 (IPC) - Section 384, 385, 511Prevention of Corruption Act, 1988 - Section 13(1)(a), 13(2), 13(i)(a), 13(i)(d), 19(1)(b)
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High Courts12 Mar 2015

Vijay Kumar Ghai Vs Ashwin Oberoi

Sikkim High Court · (2015) 03 SIK CK 0009

Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 405, 406, 420
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High Courts05 Mar 2015Dismissed

Renu Rai Vs Buddha Kumar Rai

Sikkim High Court · (2015) 03 SIK CK 0006

Evidence Act, 1872 - Section 3Hindu Marriage Act, 1955 - Section 13(1)(i)Protection of Women From Domestic Violence Act, 2005 - Section 12
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