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Sikkim High Court judgments, 2019

110 judgments · page 6 of 6

High Courts06 Apr 2019Dismissed

State Of Sikkim Vs Jasbir Singh

Sikkim High Court · (2019) 04 SIK CK 0003

Indian Penal Code, 1860 — Section 302, 380Arms Act, 1959 — Section 25(1B)(a)Code Of Criminal Procedure, 1973 — Section 4, 5, 192, 209, 240, 246(1), 252, 254, 255(1), 255(2), 256(1), 257, 313, 475, 475(1), 549(1)
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High Courts01 Apr 2019Dismissed

Krishna Bahadur Chettri Vs State Of Sikkim

Sikkim High Court · (2019) 04 SIK CK 0001

Protection Of Children From Sexual Offences Act, 2012 — Section 9(l), 9(m), 9(n), 10, 27(2)Indian Penal Code, 1860 — Section 354, 354BCode Of Criminal Procedure, 1973 — Section 313
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High Courts28 Mar 2019Dismissed

Lakhi Ram Takbi Vs State Of Sikkim

Sikkim High Court · (2019) 03 SIK CK 0007

Protection Of Children From Sexual Offences Act, 2012 — Section 2(1)(d), 3, 3(a), 4, 5, 7, 5(j)(ii), 6, 9, 29, 30, 42Indian Penal Code, 1860 — Section 304B, 375, 376, 376(1), 376(2), 376(2)(i), 376(2)(j)Code Of Criminal Procedure, 1973 — Section 216(4), 313
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High Courts04 Mar 2019

Raju Prasad Vs State Of Sikkim

Sikkim High Court · (2019) 03 SIK CK 0002

Protection Of Children from Sexual Offences Act, 2012 — Section 7, 9(m), 10Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 34, 342, 354, 363
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