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Sikkim High Court judgments, 2018

94 judgments · page 3 of 5

High Courts01 Aug 2018Dismissed

Phurba Tenzing Bhutia Vs State of Sikkim

Sikkim High Court · (2018) 08 SIK CK 0002

Indian Penal Code, 1860 — Section 24, 34, 300, 302, 304, 304A, 307, 323, 324Code of Criminal Procedure, 1973 — Section 154, 161, 313, 357Indian Evidence Act, 1872 — Section 114(g)
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High Courts26 Jul 2018Disposed Off

Mrs. Suman Rai Vs State of Sikkim

Sikkim High Court · (2018) 07 SIK CK 0006

Sikkim Government Establishment Rules, 1974 — Rule 8, 8(a), 8(a)(i), 8(d)Sikkim State Service (Regulation of Seniority) Rules, 1980 — Rule 4(d), 4(f)Sikkim State Nursing Service Rules, 1997 — Rule 13
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High Courts24 Jul 2018Dismissed

Md. Ibraj Alam Vs State of Sikkim

Sikkim High Court · (2018) 07 SIK CK 0001

Indian Penal Code, 1860 — Section 34, 307, 319, 323, 334, 342, 360, 361, 363Indian Evidence Act, 1872 — Section 118
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High Courts20 Jul 2018Allowed

Anish Rai, Vs State of Sikkim

Sikkim High Court · (2018) 07 SIK CK 0004

Protection of Children from Sexual Offences Act, 2012 — Section 5(I), 5(p), 6Indian Penal Code, 1860 — Section 354(B), 376(2)(n), 376(2)(i)(n), 376(2)Code of Criminal Procedure, 1973 — Section 313
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High Courts09 Jul 2018

Damber Singh Chettri Vs State of Sikkim

Sikkim High Court · (2018) 07 SIK CK 0002

Protection of Children from Sexual Offences Act, 2012 — Section 3, 5, 5(1), (m), 6, 7, 8, 9, 9(1), (m), 10, 33(7)Indian Penal Code, 1860 — Section 10, 34, 71, 302, 351, 354, 354A(i), 376(2), 376(2)(i), (n), 396, 404, 460Indian Evidence Act, 1872 — Section 101, 118, 155
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High Courts19 Jun 2018Disposed of

Pahalman Subba and Others Vs The Hon'ble Speaker, Sikkim Legislative Assembly and Others

Sikkim High Court · (2018) 06 SIK CK 0012

Members of Sikkim Legislative Assembly (Disqualification on ground of Defection) Rules, 1985 — Rule 6, 6(2), 6(3)(4)(5)(6)(7)(8), 6(3)(a), 6(b)(a), 7, 7(1)(2), 7(2)Members of Orissa Legislative Assembly (Disqualification on Ground of Defection) Rules, 1987 — Rule 6Constitution of India, 1950 — Article 51A, 191(2), 212, 226, 227
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High Courts12 Jun 2018Dismissed

Md.atiullah Vs State Of Sikkim

Sikkim High Court · (2018) 06 SIK CK 0008

Indian Penal Code, 1860 — Section 302, 341, 354, 354A, 354D, 366, 376, 376(1), 511, 506Code of Criminal Procedure, 1973 — Section 164, 313
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High Courts04 Jun 2018Allowed

State Of Sikkim Vs Suren Rai

Sikkim High Court · (2018) 06 SIK CK 0005

Indian Evidence Act, 1872 — Section 25, 26, 27, 91, 94, 106Code of Criminal Procedure, 1973 — Section 2(y), 164, 164(2), 164(4), 281, 313, 366, 463Indian Penal Code, 1860 — Section — Section 39, 96, 97, 99, 100, 102, 299, 300, 302, 304
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