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Sikkim High Court judgments, 2017

100 judgments · page 4 of 5

High Courts19 Jun 2017Dismissed

Smt. Rajiya Begum, W/o Late Md. Mustaque @ Md. VsThe Branch Manager, United India Insurance Company Limited,

Sikkim High Court · (2017) 06 SIK CK 0003

Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligenceMotor Vehicles Act, 1988, Section 170, Section 170, Section 163A, Section 163A, Section 163A(2), Section 163A(2), Section 163A(1), Section 163A(1) - Impleading insurer in certain cases - Special provisions as to payment of compensation on structured formula basis - Special provisions as to payment of compensation on structured formula basis - Special provisions as to payment of compensation on structured formula basis
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High Courts16 Jun 2017

Sanjok Rai VsState of Sikkim

Sikkim High Court · (2017) 06 SIK CK 0022

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 365, Section 363, Section 366, Section 376(2) - Punishment for rape - Kidnapping or abducting with intent secretly and wrongfully to confine person - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc - Punishment for rapeEvidence Act, 1872, Section 35, Section 74 - Relevancy of entry in public record, made in performance of duty - Public documents
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High Courts12 Jun 2017

Mohit Kumar Agarwal & Ors. VsState of Sikkim

Sikkim High Court · (2017) 06 SIK CK 0012

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 380, Section 454 - Acts done by several persons in furtherance of common intention - Theft in dwelling-house, etc. - Lurking house-trespass or house-breaking in order to commit offence punishable with imprisonment
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High Courts08 Jun 2017

Shri Binod Kumar Agarwal VsShri Ratna Kumar Chettri

Sikkim High Court · (2017) 06 SIK CK 0020

Motor Vehicles Act, 1939, Section 96(1), Section 96(2)(B)(II) - Duty of insurers to satisfy judgments against persons insured in re- respect of third party risks - Duty of insurers to satisfy judgments against persons insured in re- respect of third party risksMotor Vehicles Act, 1988, Section 140, Section 140, Section 149(2)(a)(II), Section 149(2)(a)(II) - Liability to pay compensation in certain cases on the principle of no fault - Duty of insurers to satisfy judgments and awards against persons insured in respect of third party risks
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High Courts08 Jun 2017

Shri Binod Kumar Agarwal, VsShri Ratna Kumar Chettri

Sikkim High Court · (2017) 06 SIK CK 0007

Motor Vehicles Act, 1939, Section 84, Section 96(1), Section 140, Section 96(2)(B)(II) - Stationary vehicles - Duty of insurers to satisfy judgments against persons insured in re- respect of third party risks - Duty of insurers to satisfy judgments against persons insured in re- respect of third party risksMotor Vehicles Act, 1988, Section 149(2)(a)(II), Section 149(2)(a)(II) - Duty of insurers to satisfy judgments and awards against persons insured in respect of third party risks
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High Courts01 Jun 2017

Ranjit Bajaj VsState of Sikkim

Sikkim High Court · (2017) 06 SIK CK 0011

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtForeigners Act, 1946, Section 14, Section 14C - Penalty for contravention of provisions of the Act, etc - Penalty for abetment
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High Courts31 May 2017Disposed

Nim Tshering Lepcha, VsState of Sikkim

Sikkim High Court · (2017) 05 SIK CK 0010

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860, Section 506, Section 341 - Punishment for criminal ,intimidation - Punishment for wrongful restraintProtection Of Children From Sexual Offences Act, 2012, Section 3, Section 4, Section 29
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High Courts29 May 2017

Indian National Congress (Sikkim Pradesh) & Anr. VsState of Sikkim & Ors.

Sikkim High Court · (2017) 05 SIK CK 0014

Constitution of India, Article 14, Article 21, Article 19, Article 19(1)(a)(b) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etc - Protection of certain rights regarding freedom of speech, etc
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High Courts29 May 2017

Birendra Prasad VsState of Sikkim

Sikkim High Court · (2017) 05 SIK CK 0013

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 324, Section 498A - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means - Husband or relative of husband of a woman subjecting her to cruelty
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High Courts29 May 2017Allowed

Thutob Namgyal Bhutia VsState of Sikkim

Sikkim High Court · (2017) 05 SIK CK 0007

Code of Criminal Procedure, 1973, Section 213, Section 211, Section 174, Section 220, Section 464 - When manner of committing offence must be stated - Contents of charge - Police to enquire and report on suicide, etc - Trial for more than one offence - Effect of omission to frame, or absence of, or error in, chargeIndian Penal Code, 1860, Section 468, Section 471, Section 498A, Section 380, Section 306 - Forgery for purpose of cheating - Using as genuine a forged document - Husband or relative of husband of a woman subjecting her to cruelty - Theft in dwelling-house, etc. - Abetment of SuiddeEvidence Act, 1872, Section 113A, Section 118 - Presumption as to abetment of suicide by a married woman - Who may testify
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