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Sikkim High Court judgments, 2021

151 judgments · page 5 of 8

High Courts05 Aug 2021Allowed

Santosh Kumar Pandey Vs State Of Sikkim

Sikkim High Court · (2021) 08 SIK CK 0005

Indian Penal Code, 1860 — Section 201, 300, 302, 323, 498ACode Of Criminal Procedure, 1973 — Section 157, 161, 161(3), 164, 174, 175, 313, 428Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts21 Jul 2021Dismissed

Ram Bahadur Das Vs State Of Sikkim & Ors

Sikkim High Court · (2021) 07 SIK CK 0021

Indian Penal Code, 1860 — Section 323, 376, 376(1), 457Code Of Criminal Procedure, 1973 — Section 420, 467, 468, 471Sikkim Government Service (Discipline And Appeal) Rules, 1985 — Rule 7
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High Courts21 Jul 2021Dismissed

State Of Sikkim Vs Jigmee Bhutia

Sikkim High Court · (2021) 07 SIK CK 0020

Indian Penal Code, 1860 — Section 323, 376, 376(1), 457Code Of Criminal Procedure, 1973 — Section 164, 313Evidence Act, 1872 — Section 106, 114(g)
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High Courts05 Jul 2021Dismissed

Asha Devi & Ors Vs State Of Sikkim & Ors

Sikkim High Court · (2021) 07 SIK CK 0017

Education Department (Principals Of The Senior Secondary Schools And Headmasters Of The Secondary Schools) Recruitment Rules, 1992 — Rule 4Sikkim Government Services (Advancement Grade) Rules, 1999 — Rule 6Constitution Of India, 1950 — Article 226
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High Courts03 Jul 2021Partly Allowed

Silajit Guha Vs Sikkim University And Ors

Sikkim High Court · (2021) 07 SIK CK 0008

Sikkim High Court (Practice And Procedure) Rules, 2011 — Rule 148Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013 — Section 2(o), 9
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