CourtKutchehry.com

COURT ARCHIVE

Sikkim High Court judgments, 2021

151 judgments · page 1 of 8

High Courts21 Dec 2021Allowed

Ezera Tamang Vs Suk Bahadur Tamang & Ors

Sikkim High Court · (2021) 12 SIK CK 0032

Evidence Act, 1872 — Section 101, 102, 103, 104Transfer Of Property Act, 1882 — Section 53A, 123Sikkim State Registration Of Document Rules, 1930 — Rule 2, 4, 14Constitution Of India, 1950 — Article 371F
Read judgment
High Courts21 Dec 2021Dismissed

Anil Jain Vs Rekha Jain

Sikkim High Court · (2021) 12 SIK CK 0029

Code Of Criminal Procedure, 1973 — Section 125, 128, 482Protection Of Women From Domestic Violence Act, 2005 — Section 3, 18, 18(g), 20, 23, 20(6), 31, 31(1)Hindu Marriage Act, 1956 — Section 28(A)
Read judgment
High Courts16 Dec 2021Allowed

Sanjib Rai And Another Vs State Of Sikkim

Sikkim High Court · (2021) 12 SIK CK 0025

Indian Penal Code, 1860 — Section 375, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 5(j)(ii), 6Code Of Criminal Procedure, 1973 — Section 164, 313
Read judgment
High Courts15 Dec 2021Partly Allowed

Lall Bahadur Rai Vs State of Sikkim

Sikkim High Court · (2021) 12 SIK CK 0022

Protection Of Children From Sexual Offences Act, 2012 — Section 5(j)(ii), 5(l), 5(n), 6, 42Indian Penal Code, 1860 — Section 376, 376(2), 376(2)(f), 376(2)(n)
Read judgment
High Courts14 Dec 2021Allowed

Subash Thapa Vs State Of Sikkim

Sikkim High Court · (2021) 12 SIK CK 0018

Indian Penal Code, 1860 — Section 302, 341, 392, 427Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 25, 26, 27, 106
Read judgment