High Courts03 Jun 2021Dismissed

Kharga Bahadur Rizal Vs Suraj Rai

Sikkim High Court · (2021) 06 SIK CK 0002

Limitation Act, 1963 — Section 17Transfer Of Property Act, 1882 — Section 7, 53AEvidence Act, 1872 — Section 35, 68, 90
High Courts15 May 2021Allowed

Sagar Pradhan Vs State Of Sikkim

Sikkim High Court · (2021) 05 SIK CK 0004

Sikkim Anti Drugs Act, 2006 — Section 7(a)(b), 9, 9(1)(a), 9(1)(b), 9(1)(c), 9(4), 14, 18Sikkim Anti Drugs (Amendment) Act, 2017 — Section 9(1)(b)Indian Penal Code, 1860 — Section 34
High Courts10 May 2021Dismissed

Bikash Rai @ Kalay Bikash Vs State Of Sikkim

Sikkim High Court · (2021) 05 SIK CK 0003

Sikkim Anti Drugs Act, 2006 — Section 7, 9, 14, 18Sikkim Anti Drugs Amendment Act, 2017 — Section 9(1)(c)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
High Courts10 May 2021Allowed

Suja Khilingay Vs Archana Chettri & Others

Sikkim High Court · (2021) 05 SIK CK 0002

Motor Vehicles Act, 1988 — Section 166Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 2(i)Employee’s Compensation Act, 1923 — Section 2(g)
High Courts10 May 2021Dismissed

Tara Prasad Sharma Vs State Of Sikkim & Others

Sikkim High Court · (2021) 05 SIK CK 0001

Indian Penal Code, 1860 — Section 34, 120B, 148, 149, 161, 307, 323, 325, 420, 467, 468, 471Defence Of India rules, 1962 — Rule 81(4), 121Constitution Of India, 1950 — Article 226
High Courts23 Apr 2021

Prethivi Raj Rai Vs Secretary, Sikkim Nationalized Transport Department & Others

Sikkim High Court · (2021) 04 SIK CK 0017

Motor Vehicles Act, 1988 — Section 166, 166(3), 173Limitation Act, 1963 — Section 5Motor Vehicles (Amendment) Act, 2019 — Section 1(2), 2, 3, 4, 5, 6, 7, 9, 10, 14, 16, 17, 20, 21, 22, 23, 24, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 41, 42, 43, 45, 46, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 59, 60, 61, 62, 63, 64, 65, 66, 67, 68, 68, 70, 71, 72, 73, 74, 75, 77, 78, 79, 80, 81, 82, 83, 84, 85, 86, 87, 88, 89, 90, 91, 92
High Courts20 Apr 2021Dismissed

Maheshwar Singh Vs State Of Sikkim

Sikkim High Court · (2021) 04 SIK CK 0016

Indian Penal Code, 1860 — Section 354A, 354A(1), 354A(1)(i), 354A(2)Code Of Criminal Procedure, 1973 — Section 161, 313Protection Of Children From Sexual Offences Act, 2012 — Section 2(1)(d), 9(f), 10
High Courts17 Apr 2021Dismissed

Rajendra Chettri Vs Devi Maya Chettri & Ors

Sikkim High Court · (2021) 04 SIK CK 0015

High Court Of Sikkim Practice And Procedure Rules, 2011 — Rule 44, 45Code Of Civil Procedure, 1908 — Section 114Code Of Civil Procedure, 1908 — Order 47 Rule 1
High Courts17 Apr 2021Partly Allowed

Mikal Bhujel Alias Rubeen Vs State Of Sikkim

Sikkim High Court · (2021) 04 SIK CK 0014

Code Of Criminal Procedure, 1973 — Section 161, 164, 374, 428Indian Penal Code, 1860 — Section 375, 375(a), 375(b), 375(c), 375(d), 376, 376(2)(a)(i), 376(2)(a)(ii), 376(2)(a)(iii), 376(2)(b), 376(2)(c), 376(2)(d), 376(2)(e)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 3(a), 3(b), 3(c), 3(d), 4, 5, 5(j), 5(l)(ii), 5(l), 6, 7, 8
High Courts16 Apr 2021Dismissed

Lopsong Lama Yolmo Vs State Of Sikkim

Sikkim High Court · (2021) 04 SIK CK 0013

Indian Penal Code, 1860 — Section 354Protection Of Children From Sexual Offences Act, 2012 — Section 8Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 75
High Courts16 Apr 2021Dismissed/ Disposed Of

Rohit Tamang Vs State Of Sikkim

Sikkim High Court · (2021) 04 SIK CK 0012

Sikkim Anti Drugs Act, 2006 — Section 7, 9(1)(c), 14, 18(1)(ii)Indian Penal Code, 1860 — Section 506Narcotics Drugs And Psychotropic Substances Act, 1985 — Section 37
High Courts16 Apr 2021Dismissed

Lalit Rai Vs State Of Sikkim

Sikkim High Court · (2021) 04 SIK CK 0011

Indian Penal Code, 1860 — Section 300, 302, 304(I), 304(II)Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 27, 106
High Courts05 Apr 2021Dismissed

Sudeep Rai Vs State Of Sikkim

Sikkim High Court · (2021) 04 SIK CK 0007

Indian Penal Code, 1860 — Section 302, 304-IICode Of Criminal Procedure, 1973 — Section 313, 357Indian Evidence Act, 1872 — Section 27