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Sikkim High Court judgments, 2017

100 judgments · page 2 of 5

High Courts04 Oct 2017

Panna Lal Agarwal VsState of Sikkim

Sikkim High Court · (2017) 10 SIK CK 0003

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 420, Section 376, Section 34, Section 212, Section 506, Section 354, Section 363, Section 370, Section 120-B, Section 366-A - Cheating and dishonestly inducing delivery of property - Punishment for rape - Acts done by several persons in furtherance of common intention - Harbouring offender - Punishment for criminal ,intimidation - Assault or criminal force to woman with intent to outrage her modesty - Punishment for kidnapping - Buying or disposing of any person as a slaveImmoral Traffic (Prevention) Act, 1956, Section 4, Section 6, Section 5 - Punishment for living on the earnings of prostitution - Detaining a person in premises where prostitution is carried on - Procuring, inducing or taking person for the sake of prostitution
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High Courts22 Sept 2017

Robin Gurung VsState of Sikkim

Sikkim High Court · (2017) 09 SIK CK 0007

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 354B, Section 376(2)(I)(N) - Punishment for rapeProtection Of Children From Sexual Offences Act, 2012, Section 4, Section 6, Section 30, Section 29, Section 33(7), Section 5(l)
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High Courts21 Sept 2017

M/s Himalaya Distilleries Ltd., & Ors. VsSmt. Urmila Pradhan,

Sikkim High Court · (2017) 09 SIK CK 0004

Constitution of India, Article 120, Article 121 - Language to be used in Parliament - Restriction on discussion in ParliamentCode of Civil Procedure, 1908, Order 23Rule 1, Section 151, Order 22Rule 4 - Saving of Inherent powers of Court
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High Courts20 Sept 2017

Pema Wangyal Bhutia VsState of Sikkim and Others

Sikkim High Court · (2017) 09 SIK CK 0008

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Code of Criminal Procedure, 1973, Section 145, Section 146 - Procedure where dispute concerning land or water is likely to cause breach of peace - Power to attach subject of dispute and to appoint receiver
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High Courts15 Sept 2017

Shri Subash Gupta VsShri Yadap Nepal

Sikkim High Court · (2017) 09 SIK CK 0005

Code of Civil Procedure, 1908, Order 14Rule 1, Section 151, Order 6Rule 7 - Saving of Inherent powers of CourtCode of Criminal Procedure, 1973, Section 141, Section 133 - Procedure on order being made absolute and consequences of disobedience - Conditional order for removal of nuisanceIndian Penal Code, 1860, Section 499, Section 153 A - Defamation
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High Courts13 Sept 2017

Shri Samdup Tsh. Bhutia & Ors VsState of Sikkim & Ors

Sikkim High Court · (2017) 09 SIK CK 0003

Bombay Service of Engineers (Class I and Class Ii) Recruitment Rules, 1960, Rule 8 (iii) -Sikkim State Forest Service (Recruitment) Rules, 1976, Rule 4(2), Rule 4(3) -Sikkim Government Service Rules, 1974, Rule 5(13)
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High Courts01 Sept 2017

State of Sikkim VsGurmey Wangchuk Wazalingpa @ Gyurmee & Ors

Sikkim High Court · (2017) 09 SIK CK 0002

Indian Penal Code, 1860, Section 302, Section 34, Section 323, Section 325, Section 506, Section 176 - Punishment for murder - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Punishment for voluntarily causing grievous hurt - Punishment for criminal ,intimidation - Omission to give notice or information to public servant by person legally bound to give itLimitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
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High Courts28 Aug 2017

Shri Rabin Burman VsState of Sikkim

Sikkim High Court · (2017) 08 SIK CK 0003

Constitution of India, Article 39 - Certain principles of policy to be followed by the StateCode of Criminal Procedure, 1973, Section 31, Section 173, Section 313, Section 164, Section 207 - Sentence in cases of conviction of several offences at one trial - Report of police officer on completion of Investigation - Power to examine the accused - Recording of confessions and statements - Supply to the accused of copy of police report and other documentsIndian Penal Code, 1860, Section 376, Section 323, Section 71, Section 375, Section 372, Section 370, Section 509, Section 373, Section 334, Section 354A, Section 370A, Section 354D - Punishment for rape - Punishment for voluntarily causing hurt - Limit of punishment of offence is made up of several offences - Rape - Selling mor for purposes of prostitution, etc - Buying or disposing of any person as a slave - Word, gesture or act intended to insult the modesty of a woman - Buying minor for purpose of prostitution, etc - Voluntarily causing hurt on provocation
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High Courts25 Aug 2017

Pahalman Subba & ors. VsThe State of Sikkim & ors.

Sikkim High Court · (2017) 08 SIK CK 0004

Constitution of India, Article 246, Article 192, Article 164(1A) - Subject-matter of laws made by Parliament and by the Legislatures of States - Decision on questions as to disqualifications of members - Other provisions as to Ministers
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High Courts17 Aug 2017

Mr. Topden Pintso Bhutia VsSonam Plazor Bhutia

Sikkim High Court · (2017) 08 SIK CK 0005

Constitution of India, Article 227, Article 371F(k) - Power of superintendence over all courts by the High Court - Special provisions with respect to the State of SikkimTransfer of Property Act, 1882, Section 122, Section 123 - "Gift" defined - Transfer how effected
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High Courts03 Aug 2017

Miss Tshering Eden Bhutia VsState of Sikkim & anr.

Sikkim High Court · (2017) 08 SIK CK 0002

Constitution of India, Article 226, Article 227, Article 15, Article 16 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Annulment or suspension of acts and resolutions of District and Regional Councils - Dissolution of a District or a Regional Council
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