High Courts20 Dec 2019
Binod Pradhan Vs Sabita Rai
Sikkim High Court · (2019) 12 SIK CK 0019
Indian Penal Code, 1860 — Section 34, 120(B), 342, 376, 376(2)(n)Code Of Criminal Procedure, 1973 — Section 53(A), 164, 313Evidence Act, 1872 — Section 54
COURT ARCHIVE
Sikkim High Court judgments, 2019
110 judgments · page 1 of 6
High Courts17 Dec 2019
Branch Manager, National Insurance Co. Ltd Vs Master Sang Dorjee Tamang And Others
Sikkim High Court · (2019) 12 SIK CK 0018
Motor Vehicles Act, 1988 — Section 163(A), 166, 173
High Courts17 Dec 2019Dismissed
Raj Kumar Darjee And Others Vs State Of Sikkim
Sikkim High Court · (2019) 12 SIK CK 0017
Protection Of Children From Sexual Offences Act, 2012 — Section 5(g), 42Indian Penal Code, 1860 — Section 53, 375, 376(2)(g),376(D)Code Of Criminal Procedure, 1973 — Section 164, 386
High Courts17 Dec 2019Allowed
Kiran Karki @ Chettri Uncle Vs State Of Sikkim
Sikkim High Court · (2019) 12 SIK CK 0016
Protection Of Children From Sexual Offences Act, 2012 — Section 5, 5(l), 5(j), 5(j)(ii), 5(k), 6, 42Indian Penal Code, 1860 — Section 71, 354(B), 376, 376(2), 376(2)(j), 376(2)(l), 376(2)(n)Code Of Criminal Procedure, 1973 — Section 154, 161, 164, 223, 313, 319
High Courts14 Dec 2019Dismissed
Makraj Limboo Vs State Of Sikkim
Sikkim High Court · (2019) 12 SIK CK 0015
Code Of Criminal Procedure, 1973 — Section 389, 389(1)
High Courts14 Dec 2019Dismissed
Menuka Devi Bhattarai Vs State Of Sikkim And Anr
Sikkim High Court · (2019) 12 SIK CK 0014
Contract Act, 1872 — Section 23Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 226, 300A, 311(2)
High Courts11 Dec 2019Dismissed
M/s. Rosmerta Technologies Limited Vs State Of Sikkim And Others
Sikkim High Court · (2019) 12 SIK CK 0013
Central Motor Vehicles Rules, 1989 — Rule 50Constitution Of India, 1950 — Article 226
High Courts09 Dec 2019Allowed
Bhagirath Dhangal Vs State Of Sikkim
Sikkim High Court · (2019) 12 SIK CK 0010
Protection Of Children From Sexual Offences Act, 2012 — Section 8, 9(m), 9(l), 10, 30Indian Penal Code, 1860 — Section 341, 354(A), 354A(1)(i)Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts09 Dec 2019Allowed
Lok Prasad Limboo @ Lokay Vs State Of Sikkim
Sikkim High Court · (2019) 12 SIK CK 0009
Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 7, 8, 9(l), 10Indian Penal Code, 1860 — Section 354Code Of Criminal Procedure, 1973 — Section 154, 161, 164, 207, 313
High Courts07 Dec 2019Dismissed
Rajen Kumar Chettri Vs State Of Sikkim And Ors
Sikkim High Court · (2019) 12 SIK CK 0008
Constitution Of India, 1950 — Article 226
High Courts07 Dec 2019Allowed
Mohamed Yusufuddin Ahmed And Ors Vs Ruth Karthak Lepchani
Sikkim High Court · (2019) 12 SIK CK 0007
Code Of Criminal Procedure, 1973 — Section 190, 200, 201, 202, 202(1), 203, 204, 482Indian Penal Code, 1860 — Section 120A, 120B, 405, 406, 415, 420, 441
High Courts06 Dec 2019Disposed Of
Commissioner Of Central Excise & Service Tax And Ors Vs Sikkim Manipal University Of Health Medical And Technological Science And Ors
Sikkim High Court · (2019) 12 SIK CK 0006
Central Excise Act, 1944 — Section 35G, 35G(1), 35L, 35L(b), 35(l)(2), 35H, 83Finance Act, 1994 — Section 35(l)(2), 65(19), 66D(i), 65(105)(zze), 65(47), 65(48), 66, 66B, 67, 68, 69, 70, 73(1), 73(2), 75, 77(1)(a), 78, 78(1)Customs Act, 1962 — Section 129C, 129D, 129D(5), 130, 130E
High Courts06 Dec 2019Dismissed
Kharga Bahadur Pradhan Vs State Of Sikkim And Ors
Sikkim High Court · (2019) 12 SIK CK 0005
Indian Penal Code, 1860 — Section 120B, 201, 302, 364, 380, 420, 457, 468, 471Sikkim Police Force (Discipline And Appeal) Rules, 1989 — Rule 3, 3(iv), 3(v), 3(vi), 3(vii), 3(viii), 3(ix), 3(x), 5, 6, 7, 7(1), 8, 9, 9(ii), 10(2)(a)Sikkim Government Establishment Rules, 1974 — Rule 7(a)(ii)
High Courts04 Dec 2019Allowed
Abdul @ Badrul And Ors Vs State Of Sikkim And Ors
Sikkim High Court · (2019) 12 SIK CK 0004
Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 304A, 392Code Of Criminal Procedure, 1973 — Section 162, 164, 281, 313Evidence Act, 1872 — Section 21, 24, 25, 30, 106
High Courts04 Dec 2019Disposed Of
Md. Nasiruddin Ansari Vs State Of Sikkim And Ors
Sikkim High Court · (2019) 12 SIK CK 0003
Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 33
High Courts03 Dec 2019Disposed Of
Biraj Adhikari Vs State Of Sikkim And Others
Sikkim High Court · (2019) 12 SIK CK 0002
High Courts02 Dec 2019Disposed Of
Krishna Lall Timsina And Ors Vs Kanu Priya Rai And Ors
Sikkim High Court · (2019) 12 SIK CK 0001
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 186, 290, 353, 500, 506, 509
High Courts30 Nov 2019Dismissed
Deepen Pradhan Vs State Of Sikkim
Sikkim High Court · (2019) 11 SIK CK 0017
Indian Penal Code, 1860 — Section 307Code Of Criminal Procedure, 1973 — Section 161, 164, 164(1), 313Evidence Act, 1872 — Section 32, 157
High Courts30 Nov 2019Allowed
Ms. Dinku Khati Daughter Of Late Tek Bahadur Khati Vs Kamal Kumari Subba And Ors
Sikkim High Court · (2019) 11 SIK CK 0016
Limitation Act, 1963 — Section 3Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 14 Rule 1, Order 14 Rule 2, Order 20 Rule 5, Order 22 Rule 5Limitation Act, 1963 — Article 18, 19, 55, 113
High Courts30 Nov 2019Dismissed
Ong Tshering Bhutia And Ors Vs Naresh Subba And Ors
Sikkim High Court · (2019) 11 SIK CK 0015
Code Of Civil Procedure, 1908 — Order 11 Rule 14Constitution Of India, 1950 — Article 227