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Sikkim High Court judgments, 2022

134 judgments · page 3 of 7

High Courts29 Aug 2022Allowed

Pem Lhamu Lepcha & Ors Vs State Of Sikkim

Sikkim High Court · (2022) 08 SIK CK 0035

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 143, 144, 147, 148, 149, 294, 307, 323, 324, 326, 341, 143, 144, 342, 380, 442, 448, 457, 504Constitution Of India, 1950 — Article 142
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High Courts24 Aug 2022

State Of Sikkim Vs Rupesh Manger (Thapa)

Sikkim High Court · (2022) 08 SIK CK 0042

Indian Penal Code, 1860 — Section 84, 302Code Of Criminal Procedure, 1973 — Section 313, 328Evidence Act, 1872 — Section 3, 61, 62, 63, 64, 65, 67, 105
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High Courts03 Aug 2022Disposed Of

Union Of India Vs Dasang Bhutia

Sikkim High Court · (2022) 08 SIK CK 0004

Customs Act, 1962 — Section 100, 101, 102, 104, 108, 110(1), 111, 112(a), 112b(i), 123, 135(1)(a), 135(1)(b), 137(1)Code Of Criminal Procedure, 1973 — Section 102, 161(3), 164, 173, 203, 204, 227, 238, 239, 240, 244, 244(1), 244(2), 245, 245(1), 245(2), 246, 246(1), 397
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High Courts28 Jul 2022Dismissed

Satar Gurung Vs State Of Sikkim

Sikkim High Court · (2022) 07 SIK CK 0020

Indian Penal Code, 1860 — Section 34, 300, 302, 304(II), 307, 324, 326Code Of Criminal Procedure, 1973 — Section 161, 164, 313Evidence Act, 1872 — Section 27, 65B, 65B(4)
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High Courts26 Jul 2022Allowed

Jigmi Phunchok Bhutia & Ors Vs Aishwarya Rai & Ors

Sikkim High Court · (2022) 07 SIK CK 0021

Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(4), Order 6 Rule 17, Order 7 Rule 14(3), Order 7 Rule 10(4), Order 23 Rule 1(3), Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 — Article 227
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