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Sikkim High Court judgments, 2019

110 judgments · page 2 of 6

High Courts28 Nov 2019

M/s. Phonographic Performance Ltd Vs Tara Palace Hotel And Others

Sikkim High Court · (2019) 11 SIK CK 0014

Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 7 Rule 14(3), Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(c), Order 7 Rule 11(d), Order 39 Rule 2A, Order 39 Rule 4Copyright Act, 1957 — Section 2(uu), 2(y)(iii), 2(d)(v), 13(1)(c), 14(e)(iii), 17, 18, 18(2), 18(3), 19, 19(2), 19(3), 19(4), 19(5), 19(6), 19(8), 19(9), 19(10), 30, 30A, 33, 51, 61
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High Courts27 Nov 2019Disposed Of

M/s Bluefern Ventures (P) Ltd And Ors Vs Union Of India And Ors

Sikkim High Court · (2019) 11 SIK CK 0012

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 13(12), 17, 17(2), 31(j)Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 9Constitution Of India, 1950 — Article 226
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High Courts26 Nov 2019

P.K. Vs State Of Sikkim

Sikkim High Court · (2019) 11 SIK CK 0010

Indian Penal Code, 1860 — Section 6(10), 71, 354, 375(a), 376, 376(2), 376(2)(n), 376(2)(f), 376(2)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 3(b), 4, 5(l), 5(n), 5(m), 6, 7, 8, 9(l), 9(m), 9(n), 10, 27(2), 42Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts15 Nov 2019Disposed Of

Sanjay Rai Vs State Of Sikkim

Sikkim High Court · (2019) 11 SIK CK 0009

Indian Penal Code, 1860 — Section 359, 361, 363, 366Protection Of Children From Sexual Offences Act, 2012 — Section 3, 3(a), 4, 5, 7, 9, 29Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts12 Nov 2019Allowed

Tshering Tempa Sherpa Vs State Of Sikkim

Sikkim High Court · (2019) 11 SIK CK 0006

Indian Penal Code, 1860 — Section 375, 375(b), 375(c), 375(d), 376, 376(2), 376(2)(n), 376(2)(i), 376(2)(l), 354A(1)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(l), 5(k), 6, 7Evidence Act, 1872 — Section 165
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High Courts08 Nov 2019Dismissed

Suk Bir Chettri Vs Jamuna Chettri

Sikkim High Court · (2019) 11 SIK CK 0002

Family Courts Act, 1984 — Section 19(4)Code Of Criminal Procedure, 1973 — Section 125, 125(4)Code Of Criminal Procedure, 1898 — Section 488(4)
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High Courts25 Oct 2019Partly Allowed

Dinesh Baitha Vs State Of Sikkim

Sikkim High Court · (2019) 10 SIK CK 0004

Code Of Criminal Procedure, 1973 — Section 154, 164, 313, 374(2)Protection Of Children From Sexual Offences Act, 2012 — Section 3(b), 3, 4, 5, 5(m), 6, 7, 9, 29Indian Penal Code, 1860 — Section 341, 342, 377
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High Courts23 Oct 2019Dismissed

Pema Sherpa Vs State Of Sikkim

Sikkim High Court · (2019) 10 SIK CK 0002

Protection Of Children From Sexual Offences Act, 2012 — Section 7, 9, 9(l), 9(m), 9(n), 10, 33, 94Indian Penal Code, 1860 — Section 354, 354A(1)(i)Evidence Act, 1872 — Section 118
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High Courts24 Sept 2019Partly Allowed

Palden Sherpa Vs State Of Sikkim

Sikkim High Court · (2019) 09 SIK CK 0009

Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4Indian Penal Code, 1860 — Section 71, 341Code Of Criminal Procedure, 1973 — Section 164
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