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Sikkim High Court judgments, 2021

151 judgments · page 4 of 8

High Courts02 Sept 2021Allowed

Neha Sharma Vs Sikkim University & Ors

Sikkim High Court · (2021) 09 SIK CK 0018

Sikkim University Act, 2006 — Section 29, 30, 30(b), 30(1)(a), 30(1)(b), 30(1)(c), 30(1)(d), 30(1)(e), 30(1)(f), 30(1)(g), 30(1)(h), 30(1)(i), 30(1)(j), 30(1)(k), 30(1)(l), 30(1)(m), 30(1)(n), 30(1)(o), 30(1)(p), 31Constitution Of India, 1950 — Article 12, 13, 14, 19, 19(2), 19(3), 19(4), 19(5), 19(6), 226, 227Maharashtra Secondary And Higher Secondary Education Boards Regulations, 1977 — Regulation 8, 8(i), 8(1), 9, 10, 104, 104(3)
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High Courts02 Sept 2021Dismissed

Trilochan Kapoor Sharma Vs State Of Sikkim

Sikkim High Court · (2021) 09 SIK CK 0003

Code Of Criminal Procedure, 1973 — Section 313, 329, 391, 482Indian Penal Code, 1860 — Section 201, 419, 420, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d)(i)
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High Courts02 Sept 2021Disposed Of

Durga Gupta @ Golu Vs State Of Sikkim

Sikkim High Court · (2021) 09 SIK CK 0002

Sikkim Anti Drugs Act, 2006 — Section 9(1)(c), 14Narcotic Drugs And Psychotropic Substances Act, 1985 — Sections 22(b), 27Indian Penal Code, 1860 — Section 34
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High Courts25 Aug 2021Dismissed

State Of Sikkim Vs Dipen Subba

Sikkim High Court · (2021) 08 SIK CK 0020

Indian Penal Code, 1860 — Section 376(2)(j), 376(2)(l)Code Of Criminal Procedure, 1973 — Section 378(3)
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High Courts21 Aug 2021Partly Allowed

Rabin Baraily & Ors Vs State Of Sikkim

Sikkim High Court · (2021) 08 SIK CK 0018

Code Of Criminal Procedure, 1973 — Section 100, 173, 313, 374(2)Sikkim Anti Drugs Act, 2006 — Section 9, 9(b), 9(1)(b), 14, 21, 22, 23, 24, 24(1), 24(2)Drugs And Cosmetics Act, 1940 — Section 13(c)
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High Courts18 Aug 2021Allowed/ Disposed Of

Hem Prasad Subedi Vs Deo Narayan Dahal & Ors

Sikkim High Court · (2021) 08 SIK CK 0022

Code Of Civil Procedure, 1908 — Section 115, 151Indian Penal Code, 1860 — Section 211, 341, 354B, 376, 376(1), 376(2)(i), 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(j)(ii), 5(l), 7, 8, 9, 19, 19(1), 19(7), 21, 22
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High Courts16 Aug 2021Disposed Of

Jyoti Agarwal Vs State Of Sikkim And Others

Sikkim High Court · (2021) 08 SIK CK 0026

University Grants Commission Act, 1956 — Section 2(f), 2(g), 3(7), 22, 22(1), 22(3), 24Companies Act, 1956 — Section 25Constitution Of India, 1950 — Article 226, 245(1)
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High Courts09 Aug 2021Allowed

Naina Kala Sharma & Ors Vs Deepak Kumar Rai

Sikkim High Court · (2021) 08 SIK CK 0007

Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 6 Rule 17Protection Of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21, 22, 26
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