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Sikkim High Court judgments, 2017

100 judgments · page 1 of 5

High Courts15 Dec 2017

State of West Bengal VsSmt. Sabitri Rai

Sikkim High Court · (2017) 12 SIK CK 0003

General Clauses Act, 1897, Section 27 - Meaning of service by postCode of Criminal Procedure, 1973, Section 2, Section 177, Section 178, Section 179 - Definitions - Ordinary place of Inquiry and trial - Place of Inquiry or trial - Offence triable where act is done or consequence ensues
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High Courts01 Dec 2017

Taraman Kami VsState of Sikkim

Sikkim High Court · (2017) 12 SIK CK 0011

Code of Criminal Procedure, 1973, Section 161, Section 154, Section 313, Section 164, Section 154(1) - Examination of witnesses by police - Information in cognizable cases - Power to examine the accused - Recording of confessions and statements - Information in cognizable casesIndian Penal Code, 1860, Section 376, Section 506, Section 354, Section 377 - Punishment for rape - Punishment for criminal ,intimidation - Assault or criminal force to woman with intent to outrage her modesty - Unnatural offencesEvidence Act, 1872, Section 145 - Cross-examination as to previous statements in writing
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High Courts01 Dec 2017

Nar Bahadur Khatiwada VsState of Sikkim & Anr.

Sikkim High Court · (2017) 12 SIK CK 0008

Constitution of India, Article 226, Article 137 - Power of High Courts to Issue certain writs - Review of judgments or orders by the Supreme CourtCode of Civil Procedure, 1908, Order 47Rule 1 -Land Acquisition Act, 1894, Section 3, Section 4, Section 6, Section 11 - Definitions - Publication of preliminary notification and powers of officers thereupon. - Declaration that land is required for a public purpose - Enquiry and award by Collector
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High Courts28 Nov 2017

Lalan Kumar Roy @ Lalon Kumar Roy VsChiranjilal Pareek

Sikkim High Court · (2017) 11 SIK CK 0009

Code of Criminal Procedure, 1973, Section 439, Section 436, Section 390 - Special powers of High Court or Court of Session regarding bail - In what cases bail to be taken - Arrest of accused in appeal from acquittalNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts28 Nov 2017

Bishal Gurung VsState of Sikkim

Sikkim High Court · (2017) 11 SIK CK 0008

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376 - Punishment for rapeProtection Of Children From Sexual Offences Act, 2012, Section 35, Section 6
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High Courts21 Nov 2017

Sun Pharma Laboratories Limited VsThe Union of India Ors.

Sikkim High Court · (2017) 11 SIK CK 0010

Central Excise Act, 1944, Section 11, Section 5A - Recovery of sums due to Government - Power to grant exemption from duty of exciseAdditional Duties of Excise (Goods of Special Importance) Act, 1957, Section 3 -Additional Duties Of Excise (textiles And Textile Articles) Act,1978, Section 3
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High Courts13 Nov 2017

Pawan Kumar Todi VsShri Ankit Sarda

Sikkim High Court · (2017) 11 SIK CK 0002

Constitution of India, Article 226, Article 227, Article 32 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Remedies for enforcement of rights conferred by this PartCode of Civil Procedure, 1908, Section 10, Order 13Rule 1, Order 7Rule 14 - Stay of suit
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High Courts10 Nov 2017

Pawan Kumar Agarwal VsState of Sikkim

Sikkim High Court · (2017) 11 SIK CK 0001

Indian Penal Code, 1860, Section 493, Section 376(f), Section 376(K) - Cohabitation caused by a man deceitfully inducing a belief of lawful marriage - Punishment for rape - Punishment for rapeProtection Of Children From Sexual Offences Act, 2012, Section 35, Section 6
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High Courts09 Nov 2017

Md. Shahid and Others VsMrs. Marium Iqbal and Others

Sikkim High Court · (2017) 11 SIK CK 0005

Constitution of India, Article 226, Article 227, Article 115 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Supplementary, additional or excess grantsCode of Civil Procedure, 1908, Section 151, Order 39Rule 2, Order 18Rule 17, Section 115(1), Order 42Rule 22, Order 39Rule - Saving of Inherent powers of Court - RevisionEvidence Act, 1872, Section 145, Section 138, Section 137 - Cross-examination as to previous statements in writing - Order of examinations - Examination-in-chief
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High Courts09 Nov 2017

Shri Bal Krishna Dhamala VsSmt. Mala Rai

Sikkim High Court · (2017) 11 SIK CK 0003

Limitation Act, 1963, Section 5 - Extension of prescribed period in certain casesProtection of Women From Domestic Violence Act, 2005, Section 29 - Appeal
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High Courts04 Nov 2017

Prem Kumar Tiwari, & Ors. VsState of Sikkim

Sikkim High Court · (2017) 11 SIK CK 0004

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 34 - Punishment of criminal conspiracy - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by several persons in furtherance of common intention
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High Courts25 Oct 2017

Anil Oberoi & Anr VsSajan Kumar Agarwal

Sikkim High Court · (2017) 10 SIK CK 0011

Code of Criminal Procedure, 1973, Section 482, Section 313, Section 311 - Saving of inherent powers of High Court - Power to examine the accused - Power to summon material witness, or examine person presentNegotiable Instruments Act, 1881, Section 138, Section 142 - Dishonour of cheque for insufficiency, etc., of funds in the account - Cognizance of offences
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High Courts25 Oct 2017

Lall Bahadur Kami VsThe State of Sikkim

Sikkim High Court · (2017) 10 SIK CK 0009

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 376, Section 419, Section 419, Section 376(2)(n), Section 376(2)(J), Section 376(2)(J), Section 376(2)(l) - Punishment for rape - Punishment for rape - Punishment for cheating by personation - Punishment for cheating by personation - Punishment for rape - Punishment for rape - Punishment for rape - Punishment for rapeEvidence Act, 1872, Section 35, Section 114(g), Section 74, Section 118 - Relevancy of entry in public record, made in performance of duty - Court may presume existence of certain facts - Public documents - Who may testify
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High Courts13 Oct 2017

Ashok Kumar Subba VsSmt. Kamal Kumari Subba & Ors

Sikkim High Court · (2017) 10 SIK CK 0008

Code of Civil Procedure, 1908, Section 151, Section 151, Order 6Rule 17, Order 6Rule 17, Order 14Rule 1(5), Order 14Rule 1(5) - Saving of Inherent powers of Court - Saving of Inherent powers of CourtBenami Transactions (Prohibition) Act, 1988, Section 45, Section 45, Section 2(9)(A)(iii), Section 2(9)(A)(iii) - Definitions - Definitions
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High Courts06 Oct 2017

Shri Kunga Nima Lepcha & ors VsThe State of Sikkim & ors

Sikkim High Court · (2017) 10 SIK CK 0002

Constitution of India, Article 245, Article 32, Article 246 - Extent of laws made by Parliament and by the Legislatures of States - Remedies for enforcement of rights conferred by this Part - Subject-matter of laws made by Parliament and by the Legislatures of StatesGeneral Clauses Act, 1897, Section 21 - Power to issue, to include power to add to, amend, vary or rescind, notifications, orders, rules or byelawsDelhi Special Police Establishment Act, 1946, Section 6, Section 5 - Consent of State Government to exercise of powers and jurisdication - Extension of powers and jurisdiction of special police establishment to other areas
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