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Sikkim High Court judgments, 2018

94 judgments · page 2 of 5

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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High Courts25 Sept 2018Allowed

Shri Narendra Kumar Chettri Vs Shri Ashok Kumar Pradhan

Sikkim High Court · (2018) 09 SIK CK 0008

Motor Vehicles Act, 1988 — Section 2(20), 28, 38, 65, 95, 96, 107, 111, 138, 140, 140(1), 140(3), 140(4), 141(2), 142, 145( c), 146, 147, 147(1), 147(3), 149, 149(2), 163A, 166, 168, 169, 173, 176, 211Code of Criminal Procedure, 1973 — Section — Section 251, 252, 253, 254, 255, 262Sikkim Motor Vehicles Rules, 1991 — Section 247, 248, 249, 250, 251, 252, 253, 254, 255, 256, 257, 258, 259, 260, 261, 263, 264, 265, 266, 267, 268, 269, 270, 274, 275
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High Courts24 Sept 2018Partly Allowed

Michael Kami Vs State of Sikkim

Sikkim High Court · (2018) 09 SIK CK 0007

Protection of Children from Sexual Offences Act, 2012 — Section 7, 8, 9(m), 10, 42Indian Penal Code, 1860 — Section 71, 354, 354B, 511Code of Criminal Procedure, 1973 — Section 313
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High Courts18 Sept 2018Dismissed

Mr. Shrish Khare Vs Mr. C. B. Basnett

Sikkim High Court · (2018) 09 SIK CK 0005

Code of Criminal Procedure, 1973 — Section 161, 192, 197, 200, 202, 203, 204, 244, 245, 245(2), 397, 482Indian Penal Code, 1860 — Section 34, 120B, 220, 324, 500, 509Constitution Of India, 1950 — Article 14
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High Courts14 Sept 2018Disposed Off

Devon Lepcha And Ors. Vs State of Sikkim

Sikkim High Court · (2018) 09 SIK CK 0004

Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 279, 307, 323, 324, 337, 338Motor Vehicles Act, 1988 — Section 182, 184, 185, 190(2), 192, 196
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High Courts04 Sept 2018Dismissed

Shri Mahesh Kumar Trivedi Vs Kamala Prasad

Sikkim High Court · (2018) 09 SIK CK 0001

Code of Civil Procedure, 1908 — Section 94, 105, 151, Order 41 Rule 1, Order 41 Rule 2, Order 1 Rule 3, Order 8 Rule 6, Order 7 Rule 2Specific Relief Act, 1963 — Section 16(c), 20Indian Evidence Act, 1872 — Section 17, 58, 101, 102
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High Courts30 Aug 2018Disposed Off

State of Sikkim Vs Ram Nath Choudhary

Sikkim High Court · (2018) 08 SIK CK 0012

Indian Penal Code, 1860 — Section 354A, 376, 376(1), 376(2)(f)(i)(n)Protection of Children from Sexual Offences Act, 2012 — Section 4, 5(1), 5(n), 6, 8, 9(1), 9(n), 10, 42Code of Criminal Procedure, 1973 — Section 313
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High Courts30 Aug 2018Allowed

Purna Kumar Gurung Vs Ankit Sarda

Sikkim High Court · (2018) 08 SIK CK 0010

Negotiable Instruments Act, 1881 — Section 118, 118(a), 138, 138(b), 139Code of Criminal Procedure, 1973 — Section 313, 357(3)General Clauses Act, 1897 — Section 27
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High Courts13 Aug 2018Disposed Off

Shri Chetan Sharma Vs Mrs. Januki Pradhan

Sikkim High Court · (2018) 08 SIK CK 0006

Sikkim State Rules, Registration of Document, 1930 — Rule 20Code of Civil Procedure, 1908 — Order 1 Rule 10Constitution Of India, 1950 — Article 226
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High Courts09 Aug 2018Dismissed

Ram Krishna Jana Vs State of Sikkim

Sikkim High Court · (2018) 08 SIK CK 0005

Protection of Children from Sexual Offences Act, 2012 — Section 2, 4, 5(m)Indian Penal Code, 1860 — Section 376Code of Criminal Procedure, 1973 — Section 313
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High Courts02 Aug 2018Dismissed

Tanam Limboo Vs State of Sikkim

Sikkim High Court · (2018) 08 SIK CK 0001

Protection of Children from Sexual Offences Act, 2012 — Section 3(a), 3, 4, 5, 7, 9, 29, 30Code of Criminal Procedure, 1973 — Section 154, 161, 162(1), 164, 313Indian Evidence Act, 1872 — Section 27
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