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Sikkim High Court judgments, 2019

110 judgments · page 5 of 6

High Courts29 May 2019Allowed

Garja Bir Rai Vs State Of Sikkim

Sikkim High Court · (2019) 05 SIK CK 0011

Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 2(c), 2(r), 154, 155, 156, 157, 158, 159, 160, 161, 162, 163, 164, 165, 166, 167, 168, 169, 170, 171, 172, 173, 173(2), 174, 174(2), 175, 176, 313Evidence Act, 1872 — Section 138, 146, 157, 164
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High Courts27 May 2019

Krishna Pradhan Vs State Of Sikkim

Sikkim High Court · (2019) 05 SIK CK 0010

Indian Penal Code, 1860 — Section 34, 343, 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 2(1)(d)Evidence Act, 1872 — Section 73
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High Courts10 May 2019Disposed Off

Ashim Stanislaus Rai Vs State Of Sikkim

Sikkim High Court · (2019) 05 SIK CK 0007

Indian Penal Code, 1860 — Section 354, 354B, 376, 376(2)(i), 376(2)(f), 511Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 5(f), 5(m), 6, 7, 8, 9, 9(m), 9(f), 10Code Of Criminal Procedure, 1973 — Section 164, 164(2), 164(5), 313
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High Courts09 May 2019Dismissed

State Of Sikkim Vs Girjaman Rai @ Kami And Ors

Sikkim High Court · (2019) 05 SIK CK 0005

Protection Of Children from Sexual Offences Act, 2012 — Section 2(d), 3(a), 3(b), 5(g), 5(j)(ii)Indian Penal Code, 1860 — Section 34, 109, 342, 376D, 506Evidence Act, 1872 — Section 32(5), 35, 50, 51, 59, 60, 61, 74, 77, 79, 90
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High Courts08 May 2019Allowed

Shiva Kala Subba Vs State Of Sikkim

Sikkim High Court · (2019) 05 SIK CK 0004

Protection Of Children from Sexual Offences Act, 2012 — Section 5(m), 5(n), 6, 7Indian Penal Code, 1860 — Section 320, 323, 325Code Of Criminal Procedure, 1973 — Section 164
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High Courts10 Apr 2019Dismissed

State Of Sikkim Vs Kamal Subba

Sikkim High Court · (2019) 04 SIK CK 0008

Indian Penal Code, 1860 — Section 304Code Of Criminal Procedure, 1973 — Section 164, 174, 313Evidence Act, 1872 — Section 101, 106, 157
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High Courts08 Apr 2019Dismissed

Nar Bahadur Subba Vs Dhan Bahadur Rai And Another

Sikkim High Court · (2019) 04 SIK CK 0004

Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 11(a), Order 7 Rule 11, Order 8 Rule 6A, Order 8 Rule 6Transfer Of Property Act, 1882 — Section 123Constitution Of India, 1950 — Article 300A
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