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Sikkim High Court judgments, 2020

99 judgments · page 1 of 5

High Courts14 Dec 2020Disposed Of

Mahesh Agarwal And Others Vs Umesh Agarwal And Others

Sikkim High Court · (2020) 12 SIK CK 0015

Evidence Act, 1872 — Section 3, 21, 47, 58, 61, 62, 63, 64, 65, 66, 67, 80, 92, 101, 145Indian Partnership Act, 1932 — Section 7Code Of Civil Procedure,1908 — Order 12 Rule 6, Order 22 Rule 3
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High Courts11 Dec 2020Dismissed

Roshan Giri & Others Vs Rakesh Gurung & Others

Sikkim High Court · (2020) 12 SIK CK 0012

Code Of Civil Procedure,1908 — Section 151Code Of Civil Procedure,1908 — Order 6 Rule 17, Order 8 Rule 6A, Order 14 Rule 5Constitution Of India, 1950 — Article 227
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High Courts10 Dec 2020Disposed Of

Anthony Rai Vs State Of Sikkim

Sikkim High Court · (2020) 12 SIK CK 0006

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 4
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High Courts08 Dec 2020Disposed Of

Silajit Guha Vs Sikkim University & Others

Sikkim High Court · (2020) 12 SIK CK 0010

Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013 — Section 2(o), 2(o)(v), 9Constitution Of India, 1950 — Article 311(2)University Grants Commission (Prevention, Prohibition And Redressal Of Sexual Harassment Of Women Employees And Students In Higher Educational Institutions) Regulation, 2015 — Regulation 8, 8(4), 8(5), 8(6)
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High Courts07 Dec 2020Disposed Of

Sandeep Rai Vs State Of Sikkim

Sikkim High Court · (2020) 12 SIK CK 0009

Protection Of Children From Sexual Offences Act, 2012 — Section 3, 5(l), 5(m), 5(n), 6, 7, 9, 9(l), 9(m), 9(n), 10Code Of Criminal Procedure, 1973 — Section 164, 313, 428Indian Penal Code, 1860 — Section 376, 376D
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High Courts27 Nov 2020Disposed Of

Sita Rai @ Sita Darjee Vs State Of Sikkim

Sikkim High Court · (2020) 11 SIK CK 0021

Sikkim Anti Drugs Act, 2006 — Section 7(a)(b), 14, 21Sikkim Anti Drugs (Amendment) Act, 2017 — Section 9(1)(b)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22, 27
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High Courts26 Nov 2020Dismissed

D.B. Thapa Vs Urban Development And Housing Department

Sikkim High Court · (2020) 11 SIK CK 0022

Bombay Municipal Corporation Act, 1888 — Section 351Sikkim Allotment Of House-Sites And Construction Of Building (Regulation And Control) Act, 1985 — Section 8Sikkim High Court (Practice And Procedure) Rules, 2011 — Rule 148
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High Courts23 Nov 2020Disposed Of

Sashi Shekhar Thakur Vs State Of Sikkim

Sikkim High Court · (2020) 11 SIK CK 0020

Indian Penal Code, 1860 — Section 5, 354, 354A, 354A(1), 354A(1)(i), 354A(1)(iv), 376, 509, 511Code Of Criminal Procedure, 1973 — Section 162, 164, 313, 360, 361, 395, 396, 397, 398, 399, 400, 401Probation Of Offenders Act, 1958 — Section 4, 11
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High Courts20 Nov 2020Dismissed

Mahesh Chettri & Others Vs State Of Sikkim & Others

Sikkim High Court · (2020) 11 SIK CK 0019

Code Of Civil Procedure,1908 — Section 151Code Of Civil Procedure,1908 — Order 7 Rule 11Sikkim Public Premises (Eviction Of Unauthorized Occupants And Rents Recovery Act), 1980 — Section 4, 5, 9
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High Courts19 Nov 2020Dismissed

V. Vijaya Lakshmi Vs Additional Chief Engineer (S/W)

Sikkim High Court · (2020) 11 SIK CK 0012

Arbitration And Conciliation Act, 1996 — Section 11, 33, 34, 34(3), 36, 37(1)(c)Limitation Act, 1963 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 17(1)(a), 17(1)(b), 17(1)(c), 17(1)(d), 18, 19, 20, 21, 22, 23, 24, 29, 29(2)
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