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Sikkim High Court judgments, 2017

100 judgments · page 3 of 5

High Courts28 Jul 2017

Shri Sanjay Prasad & Anr. VsState of Sikkim

Sikkim High Court · (2017) 07 SIK CK 0002

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 34, Section 498A, Section 352, Section 120-B - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for assault or criminal force otherwise than on grave provocation
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High Courts25 Jul 2017

State of Sikkim VsKeshab Pd. Pradhan & Ors

Sikkim High Court · (2017) 07 SIK CK 0010

Code of Civil Procedure, 1908, Section 19, Section 20, Section 15, Section 151, Order 6Rule 17, Order 5Rule 1, Order 7Rule 10, Order 8Rule 1, Order 8Rule 6(c), Order 8Rule 6A, Section 16(d), Order 8Rule 6(2) - Suits for compensation for wrong to person or moveables - Other suits to be instituted where defendants reside or cause of action arises - Court in which suits to be instituted - Saving of Inherent powers of Court - Suits to be instituted where subject-matter situate
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High Courts07 Jul 2017

Shri Gajendra Singh Rana VsThe Union of India & Ors

Sikkim High Court · (2017) 07 SIK CK 0014

Constitution of India, Article 226, Article 226, Article 311(2), Article 311(2), Article 226(2), Article 226(2) - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writs - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 141, Section 141, Section 20(c), Section 20(c) - Miscellaneous proceedings - Miscellaneous proceedings - Other suits to be instituted where defendants reside or cause of action arises - Other suits to be instituted where defendants reside or cause of action arisesCentral Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 14, Rule 14, Rule 15(2), Rule 15(2), Rule 11, Rule 11, Rule 15(1), Rule 15(1)
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High Courts05 Jul 2017

Prakash Chand Pradhan VsUnion fo India & Ors

Sikkim High Court · (2017) 07 SIK CK 0012

Arbitration and Conciliation Act, 1996, Section 11(4), Section 11(5), Section 11(6), Section 11(2) - Appointment of arbitrators - Appointment of arbitrators - Appointment of arbitrators - Appointment of arbitratorsNational Highways Act, 1956, Section 3A(1), Section 3D, Section 3(II), Section 3G(5), Section 3G(6) - Power to acquire land, etc - Declaration of acquisition - Definitions - Determination of amount payable as compensation - Determination of amount payable as compensation
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High Courts30 Jun 2017

The Branch Manager VsMrs. Indra Maya Biswakarma & Anr

Sikkim High Court · (2017) 06 SIK CK 0019

Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligenceMotor Vehicles Act, 1988, Section 3, Section 3, Section 10, Section 10, Section 11, Section 11, Section 9, Section 9, Section 163A, Section 163A, Section 2(21), Section 2(21), Section 14(2), Section 14(2), Section 2(23), Section 2(23) - Necessity for driving licence - Form and contents of licences to drive - Additions to driving licence - Grant of driving licence - Special provisions as to payment of compensation on structured formula basis - Definitions - Currency of licences to drive motor vehicles - DefinitionsCentral Motor Vehicles Rules, 1989, Rule 14, Rule 16, Rule 2(e)
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High Courts28 Jun 2017

Prem Singh Tamang (Golay) & Anr VsState of Sikkim

Sikkim High Court · (2017) 06 SIK CK 0018

Code of Criminal Procedure, 1973, Section 197, Section 197, Section 197, Section 197, Section 197 - Prosecution of Judges and public servants - Prosecution of Judges and public servants - Prosecution of Judges and public servants - Prosecution of Judges and public servants - Prosecution of Judges and public servantsIndian Penal Code, 1860, Section 468, Section 468, Section 468, Section 468, Section 468, Section 409, Section 409, Section 409, Section 409, Section 409, Section 405, Section 405, Section 405, Section 405, Section 405, Section 406, Section 406, Section 406, Section 406, Section 406, Section 403, Section 403, Section 403, Section 403, Section 403, Section 403, Section 403, Section 403, Section 403, Section 403, Section 120B(2), Section 120B(2), Section 120B(2), Section 120B(2), Section 120B(2) - Forgery for purpose of cheating - Forgery for purpose of cheating - Forgery for purpose of cheating - Forgery for purpose of cheating - Forgery for purpose of cheating - Criminal breach of trust by public servant, or by banker, merchant of agent - Criminal breach of trust by public servant, or by banker, merchant of agent - Criminal breach of trust by public servant, or by banker, merchant of agent - Criminal breach of trust by public servant, or by banker, merchant of agent - Criminal breach of trust by public servant, or by banker, merchant of agent - Criminal breach of trust - Criminal breach of trust - Criminal breach of trust - Criminal breach of trust - Criminal breach of trust - Punishment for Criminal breach of trust - Punishment for Criminal breach of trust - Punishment for Criminal breach of trust - Punishment for Criminal breach of trust - Punishment for Criminal breach of trust - Dishonest misappropriation of property - Dishonest misappropriation of property - Dishonest misappropriation of property - Dishonest misappropriation of property - Dishonest misappropriation of property - Dishonest misappropriation of property - Dishonest misappropriation of property - Dishonest misappropriation of property - Dishonest misappropriation of property - Dishonest misappropriation of property - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Punishment of criminal conspiracyEvidence Act, 1872, Section 114 (g), Section 114 (g), Section 114 (g), Section 114 (g), Section 114 (g) - Court may presume existence of certain facts - Court may presume existence of certain facts - Court may presume existence of certain facts - Court may presume existence of certain facts - Court may presume existence of certain facts
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High Courts28 Jun 2017

Dr. Yogesh Verma & Ors VsShri Shiv Kumar Agarwal & Ors

Sikkim High Court · (2017) 06 SIK CK 0017

Transfer of Property Act, 1882, Section 8, Section 106, Section 109, Section 122, Section 107, Section 123 - Operation of transfer - Duration of certain leases in absence of written contract or local usage. - Rights of lessors transferee - "Gift" defined - Leases how made - Transfer how effectedEvidence Act, 1872, Section 101, Section 22 -Gangtok Rent Control and Eviction Act, 1956, Section 4, Section 5, Section 12
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High Courts27 Jun 2017

State of Sikkim VsPrem Kumar Rai

Sikkim High Court · (2017) 06 SIK CK 0014

Code of Criminal Procedure, 1973, Section 6, Section 14, Section 15, Section 16, Section 397 - Classes of Criminal Courts - Local Jurisdiction of Judicial Magistrates - Subordination of Judicial Magistrates - Courts of Metropolitan Magistrates - Calling for records to exercise powers of revisionIndian Penal Code, 1860, Section 506, Section 189, Section 186 - Punishment for criminal ,intimidation - Threat of injury to public servant - Obstructing public servant in discharge of public functionsJuvenile Justice (Care and Protection of Children) Act, 2000, Section 53 -
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High Courts23 Jun 2017

Shri Indra Kumar Pradhan VsState of Sikkim

Sikkim High Court · (2017) 06 SIK CK 0006

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860, Section 354(a) - Assault or criminal force to woman with intent to outrage her modestyProtection Of Children From Sexual Offences Act, 2012, Section 3, Section 8, Section 10, Section 30, Section 9, Section 5, Section 29, Section 7
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High Courts22 Jun 2017

Santosh Kumar Gurung VsThe District Collector & Another

Sikkim High Court · (2017) 06 SIK CK 0009

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesNegotiable Instruments Act, 1881, Section 138, Section 147 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences to be compoundable
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High Courts20 Jun 2017Dismissed

Shri Mithun Sah, S/o Ramakanth Sah, VsState of Sikkim

Sikkim High Court · (2017) 06 SIK CK 0002

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 307, Section 506, Section 448, Section 451, Section 200, Section 354, Section 354A, Section 354D - Attempt to murder - Punishment for criminal ,intimidation - Punishment for house-trespass - House-trespass in in order to commit offence punishable with imprisonment - Using as true such declaration knowing it to be false - Assault or criminal force to woman with intent to outrage her modesty
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