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Sikkim High Court judgments, 2018

93 judgments · page 1 of 5

High Courts26 Dec 2018Disposed Off

Trilochan Kapoor Sharma Vs State Of Sikkim

Sikkim High Court · (2018) 12 SIK CK 0006

Indian Penal Code, 1860 — Section 201, 419, 420, 468, 471Prevention Of Corruption Act, 1988 — Section 13(2)Code of Criminal Procedure, 1973 — Section 389
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High Courts01 Dec 2018Allowed

Sushil Sharma Vs State of Sikkim

Sikkim High Court · (2018) 12 SIK CK 0001

Sikkim Anti Drugs Act, 2006 — Section 2(ii), 9, 9(b), 9(c), 14, 16, 21, 22, 24, 28, 30Code of Criminal Procedure, 1973 — Section 211, 218, 224, 313, 464Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(iii), 2(iii)(b), 2(xiv), 2(xxiii), 2(xxiiia), 8, 20, 20(A), 20(b)(ii), 20(b)(ii)(A), 20(b)(ii)(B), 20(b)(ii)(c), 42, 43, 50, 55, 57
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High Courts02 Nov 2018Disposed Off

Bijay Gurung Vs State of Sikkim and Others

Sikkim High Court · (2018) 11 SIK CK 0004

Central Motor Vehicles Rules, 1989 — Rule 5(a) 7, 7(2), 7(3), 7(3)(b), 7(3)(i), 7(3)(ii)(a), 7(3)(ii)(b), 7(4), 7(5)(a), 7(5)(b), 7(5)(c), 7(6), 7(16), 7(25) 3, 3(xi), (xv), 3(xiii), 11Constitution of India, 1950 — Article 226
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High Courts09 Oct 2018Disposed Off

Arun Rai @APPELLANT@Hash State of Sikkim

Sikkim High Court · (2018) 10 SIK CK 0002

Code of Criminal Procedure, 1973 — Section 164, 374(2), 389, 428Protection of Children from Sexual Offences Act, 2012 — Section 8Indian Penal Code, 1860 — Section 506
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