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Sikkim High Court judgments, 2021

151 judgments · page 8 of 8

High Courts01 Mar 2021Allowed

Manisha Karki Vs Daulat Khatiwada

Sikkim High Court · (2021) 03 SIK CK 0001

Hindu Marriage Act, 1955 — Section 13(1)(ia), 19Code Of Civil Procedure, 1908 — Section 22, 24, 151Code Of Criminal Procedure, 1973 — Section 125
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High Courts05 Feb 2021Allowed

Karma Sherpa Vs State Of Sikkim

Sikkim High Court · (2021) 02 SIK CK 0002

Code Of Criminal Procedure, 1973 — Section 439Protection Of Children From Sexual Offences Act, 2012 — Section 10, 12Indian Penal Code, 1860 — Section 354
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High Courts25 Jan 2021Dismissed

Ganesh Sharma @ Gelal Vs State Of Sikkim

Sikkim High Court · (2021) 01 SIK CK 0006

Code Of Criminal Procedure, 1973 — Section 161, 439, 482Sikkim Anti Drugs Act, 2006 — Section 7(a)(b), 9, 9(1)(c), 9(4), 14, 18, 18(b), 439Indian Penal Code, 1860 — Section 34
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High Courts25 Jan 2021Disposed Of

Sushil Pradhan And Others Vs State Of Sikkim And Others

Sikkim High Court · (2021) 01 SIK CK 0004

Sikkim Finance Accounts Service (Amendment) Rules, 1986 — Rule 3, 4, 5, 6, 6(1)(iv), 6(4), 6(4)(i), 7, 7(4), 8, 9, 10, 13, 16, 16(2), 16(4), 24, 24(5), 28Sikkim Government Service Rules, 1974 — Rule 39Constitution Of India, 1950 — Article 14, 16, 16(1), 32
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High Courts19 Jan 2021Disposed Of

Deepen Chettri Vs State Of Sikkim

Sikkim High Court · (2021) 01 SIK CK 0002

Code Of Criminal Procedure, 1973 — Section 161Sikkim Anti Drugs Act, 2006 — Section 7(a)(b), 9, 9(1)(a)(b)(c), 9(4), 14Sikkim Anti Drugs (Amendment) Act, 2017 — Section 9(1)(b)
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