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Sikkim High Court judgments, 2019

110 judgments · page 4 of 6

High Courts20 Jul 2019Dismissed

Ganga Maya Gurung Vs State Of Sikkim And Another

Sikkim High Court · (2019) 07 SIK CK 0011

Sikkim Allotment Of House Sites And Construction Of Building (Regulation And Control) Act, 1985 — Section 2, 2(c), 6, 16Rights Of Persons With Disabilities Act, 2016 — Section 3, 34, 37(a), 37(c), 38Hindu Marriage Act, 1955 — Section 5(i)
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High Courts12 Jul 2019Allowed

Maya Devi Darjee Vs Executive Engineer

Sikkim High Court · (2019) 07 SIK CK 0007

Employees Compensation Act, 1923 — Section 3, 4, 4A, 4(a)(1), 4A(3)(a), 4(A)(3)(a), 4(A)(3)(b)Employees Compensation Rules, 1923 — Rule 4(A)(3)(a), 4(A)(3)(b)
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High Courts12 Jul 2019Dismissed

Kumar Rai Vs State Of Sikkim

Sikkim High Court · (2019) 07 SIK CK 0006

Indian Penal Code, 1860 — Section 307, 323, 341, 354, 354B, 354D, 376, 511Protection Of Children From Sexual Offences Act, 2012 — Section 4, 7, 8, 9(r)Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts06 Jul 2019Dismissed

Sumantra Gupta Vs State Of Sikkim

Sikkim High Court · (2019) 07 SIK CK 0005

Indian Penal Code, 1860 — Section 120B, 419, 420, 468, 471Information Technology Act, 2000 — Section 66(c), 66(d)Code Of Criminal Procedure, 1973 — Section 438
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High Courts04 Jul 2019Dismissed

Passang Dorjee Tamang Vs State Of Sikkim

Sikkim High Court · (2019) 07 SIK CK 0004

Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(m), 5(p), 6, 8Indian Penal Code, 1860 — Section 354B, 376, 376(2)(f), 376(2)(i)Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts04 Jul 2019Allowed

Shiva Kumar Nepal Vs Shankar Roy

Sikkim High Court · (2019) 07 SIK CK 0003

Karnataka Rent Control Act, 1961 — Section 21(1)(h)East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)(ii)General Clauses Act, 1897 — Section 27
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High Courts04 Jul 2019Disposed Off

Ankit Sarda Vs Subash Agarwal

Sikkim High Court · (2019) 07 SIK CK 0002

Code Of Criminal Procedure, 1973 — Section 378(4)Negotiable Instruments Act, 1881 — Section 138, 138(c), 142, 142(b), 142(1)(b)Evidence Act, 1872 — Section 58
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High Courts13 Jun 2019Disposed Off

Ankit Sarda Vs Nukul Bansal

Sikkim High Court · (2019) 06 SIK CK 0006

Code Of Criminal Procedure, 1973 — Section 311, 391Evidence Act, 1872 — Section 58, 165
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High Courts07 Jun 2019Partly Allowed

Prem Rai Alias Sambhu Rai Vs State Of Sikkim

Sikkim High Court · (2019) 06 SIK CK 0002

Indian Penal Code, 1860 — Section 6(10), 53, 71, 323, 354, 354B, 375, 375(a), 376, 376(1)Protection Of Children From Sexual Offences Act, 2012 — Section 2(2), 3(a), 4, 42Code Of Criminal Procedure, 1973 — Section 53A, 161, 164A, 220, 220(5), 313
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