CourtKutchehry.com

COURT ARCHIVE

Sikkim High Court judgments, 2019

110 judgments · page 3 of 6

High Courts24 Sept 2019Dismissed

Lalit Chettri Vs State Of Sikkim

Sikkim High Court · (2019) 09 SIK CK 0008

Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(m), 6, 9(m), 10Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 164, 313
Read judgment
High Courts16 Sept 2019Dismissed

Nima Tamang Vs State Of Sikkim

Sikkim High Court · (2019) 09 SIK CK 0007

Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(m), 6, 33Code Of Criminal Procedure, 1973 — Section 154, 164, 313Indian Penal Code, 1860 — Section 342, 376, 376(i)(j), 506
Read judgment
High Courts12 Sept 2019Dismissed

Renu Meena Vs State Of Sikkim And Ors

Sikkim High Court · (2019) 09 SIK CK 0005

Code Of Criminal Procedure, 1973 — Section 91, 161, 174, 313Indian Penal Code, 1860 — Section 34, 109, 147, 148, 176, 201, 302, 304, 323, 324, 325, 500, 503, 506Evidence Act, 1872 — Section 45
Read judgment
High Courts11 Sept 2019Dismissed

Padam Kumar Chettri Vs State Of Sikkim

Sikkim High Court · (2019) 09 SIK CK 0004

Code Of Criminal Procedure, 1973 — Section 164, 313, 374(2)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5M, 5N, 6Indian Penal Code, 1860 — Section 376(2), 376(2)(f), 376(2)(i)
Read judgment
High Courts29 Aug 2019Allowed/Disposed Off

Prakash Chand Pradhan Vs Union Of India And Another

Sikkim High Court · (2019) 08 SIK CK 0010

Arbitration And Conciliation Act, 1996 — Section 11(4), 11(5), 11(6), 12, 12(1), 12(5), 14, 14(1)(a), 15National Highways Act, 1956 — Section 3A, 3B, 3C, 3D, 3E, 3F, 3G, 3G(1), 3G(2), 3G(5), 3G(6), 3D(1)Electricity Act, 2003 — Section 86(1)(f)
Read judgment
High Courts23 Aug 2019

Dal Bahadur Darjee Vs State Of Sikkim

Sikkim High Court · (2019) 08 SIK CK 0007

Indian Penal Code, 1860 — Section 375, 375(a), 376(1), 376(2), 376(2)(j), 376(2)(l), 376(2)(j)Code Of Criminal Procedure, 1973 — Section 164, 284Rights Of Persons With Disabilities Act, 2016 — Section 2(s)
Read judgment
High Courts23 Aug 2019Partly Allowed

Sangay Bhutia Vs State Of Sikkim

Sikkim High Court · (2019) 08 SIK CK 0006

Code Of Criminal Procedure, 1973 — Section 164, 374(2)Indian Penal Code, 1860 — Section 323, 341, 354, 376, 376(1)Evidence Act, 1872 — Section 113A, 113B, 114A
Read judgment
High Courts20 Aug 2019Partly Allowed

Ashok Kumar Pariyar Vs State Of Sikkim

Sikkim High Court · (2019) 08 SIK CK 0004

Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 3(a), 4Indian Penal Code, 1860 — Section 340, 342, 366, 376(2)(i)Evidence Act, 1872 — Section 3
Read judgment