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Sikkim High Court judgments, 2017

100 judgments · page 5 of 5

High Courts08 May 2017

Tula Ram Rai @ Gorey Rai, S/o Dik Bahadur Rai, VsState of Sikkim

Sikkim High Court · (2017) 05 SIK CK 0002

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 506, Section 457, Section 457, Section 376(2)(f), Section 376(2)(n) - Punishment for rape - Punishment for criminal ,intimidation - Lurking house-trespass or house-breaking by night in order to commit offence punishable with imprisonment - Lurking house-trespass or house-breaking by night in order to commit offence punishable with imprisonment - Punishment for rape - Punishment for rape
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High Courts01 May 2017

Mukti Prasad Sharma VsState of Sikkim

Sikkim High Court · (2017) 05 SIK CK 0006

Code of Criminal Procedure, 1973, Section 164, Section 472, Section 374(2) - Recording of confessions and statements - Continuing offence - Appeals from convictionsIndian Penal Code, 1860, Section 376(2)(I) -Protection of Children from Sexual Offences (POCSO) Act, 2012, Section 6, Section 5(c), Section 5(l), Section 5(j)(ii)
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High Courts18 Apr 2017

Shri Arjun Subba alias Saila, VsState of Sikkim

Sikkim High Court · (2017) 04 SIK CK 0008

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 511, Section 354B - Punishment for rape - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonmentProtection Of Children From Sexual Offences Act, 2012, Section 8, Section 30, Section 29, Section 7
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High Courts13 Apr 2017

Smt. Naina Kala Sharma VsShri Deepak Kumar Rai

Sikkim High Court · (2017) 04 SIK CK 0004

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsLimitation Act, 1963, Article 59, Article 58 -Hindu Marriage Act, 1955, Section 13(1) - Divorce
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High Courts12 Apr 2017Disposed

Dr. Milind Jha, S/o Dr. Chandra Mohan Jha VsUnion of India

Sikkim High Court · (2017) 04 SIK CK 0006

Medical Council Act, 1956, Section 33, Section 10, Section 11(2), Section 10A - Power to make regulations - The Executive Committee - Recognition of medical qualifications granted by Universities or medical institutions in India - Permission for establishment of new medical college, new course of study etc
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High Courts12 Apr 2017Dismissed

Smt. Kalpana Roy, W/o Late Dulal Roy, VsM/s Dhamala Autoworks,

Sikkim High Court · (2017) 04 SIK CK 0005

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151, Order 11Rule 14, Order 13Rule 4, Order 13Rule 6, Order 13Rule 7 - Saving of Inherent powers of CourtEvidence Act, 1872, Section 63, Section 65 - Secondary evidence - Cases in which secondary evidence relating to documents may be given
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High Courts07 Apr 2017

Shri Santosh Gurung VsState of Sikkim

Sikkim High Court · (2017) 04 SIK CK 0003

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Section 376(2)(I) - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Punishment for rapeEvidence Act, 1872, Section 24, Section 27 - Confession caused by inducement, threat or promise when irrelevant in criminal proceeding - How much of information received from accused may be proved
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High Courts07 Apr 2017Disposed Off

Shri Santosh Gurung Vs State of Sikkim

Sikkim High Court · (2017) CriLJ 2389

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 25, Section 27Penal Code, 1860 (IPC) - Section 201, Section 302, Section 376(2)(i)
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High Courts23 Mar 2017Allowed

M/s Future Gaming & Hotel Services (P) Ltd. VsUnion of India

Sikkim High Court · (2017) 03 SIK CK 0005

Constitution of India, Article 265, Article 276 - Taxes not to be imposed save by authority of law - Taxes on professions, trades, callings and employmentsContract Act, 1872, Section 23(2) - What considerations and objects are lawful and what notFinance Act, 1994, Section 65, Section 105(zzzzn) - Definitions
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High Courts17 Mar 2017Dismissed

Shri Yam Prasad Pradhan, VsMr. Sonam Pradhan, Resident of Melli Payon

Sikkim High Court · (2017) 03 SIK CK 0006

Constitution of India, Article 21, Article 226, Article 227 - Amendment of the Schedule - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of Court
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High Courts14 Mar 2017Allowed

Prakash Subba VsState of Sikkim

Sikkim High Court · (2017) 03 SIK CK 0004

Code of Criminal Procedure, 1973, Section 173, Section 161, Section 162, Section 313, Section 174 - Report of police officer on completion of Investigation - Examination of witnesses by police - Statements to police not to be signed-use of statements in evidence - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860, Section 100, Section 304, Section 96, Section 97, Section 99, Section 98 - when the right of private defence of the body extends to causing death - Punishment for culpable homicide not amounting to murder - Things done in private defence - Right of private defence of the body and of property - Acts against which there is no right of private defence - Right of private defence against the act of person of unsound mind etcEvidence Act, 1872, Section 60, Section 25, Section 106, Section 27, Section 26 - Oral evidence must be direct - Confession to police officer not to be proved - Burden of proving fact especially within knowledge - How much of information received from accused may be proved - Confession by accused while in custody of police and not to be proved against him
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High Courts14 Mar 2017Allowed

Prakash Subba Vs State of Sikkim

Sikkim High Court · (2017) CriLJ 2713

Evidence Act, 1872 - Section 106, Section 26, Section 27, Section 3Penal Code, 1860 (IPC) - Section 302, Section 96, Section 97
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High Courts06 Mar 2017Dismissed

The Branch Manager, National Insurance Company Limited, VsShri Pankaj Kumar Balabhai Kapadia

Sikkim High Court · (2017) 03 SIK CK 0003

Indian Penal Code, 1860, Section 279, Section 304A, Section 338, Section 337 - Rash driving or riding on a public way - Causing death by negligence - Causing grievous hurt by act endangering life or personal safety of others - Causing hurt by act endangering life or personal safety of othersEvidence Act, 1872, Section 108 - Burden of proving that person is alive who has not been heard of, for seven years
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