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Sikkim High Court judgments, 2022

134 judgments · page 4 of 7

High Courts06 Jul 2022Dismissed

Udai Pratap Verma Vs State Of Sikkim & Others

Sikkim High Court · (2022) 07 SIK CK 0005

Indian Penal Code, 1860 — Section 34, 302, 307, 309, 326, 341, 435, 436, 342, 447Evidence Act, 1872 — Section 32, 106Code Of Criminal Procedure, 1973 — Section 313, 315, 391
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High Courts06 Jul 2022Allowed

Pema Temphel Bhutia Vs State Of Sikkim

Sikkim High Court · (2022) 07 SIK CK 0004

Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4Code Of Criminal Procedure, 1973 — Section 451
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High Courts15 Jun 2022

Binay Tamang Vs State Of Sikkim

Sikkim High Court · (2022) 06 SIK CK 0023

Indian Penal Code, 1860 — Section 324, 376(2)(f), 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(j)(ii), 5(l), 5(n), 6Protection Of Children From Sexual Offences (Amendment) Act, 2019 — Section 6
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High Courts08 Jun 2022Disposed Of

Binod Tamang Vs State Of Sikkim

Sikkim High Court · (2022) 06 SIK CK 0013

Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4Indian Penal Code, 1860 — Section 363, 366, 376, 376(2)(i)Code Of Criminal Procedure, 1973 — Section 162, 164, 173, 173(8), 177, 181(2), 313
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High Courts01 Jun 2022Allowed

Lendup Lepcha Vs State Of Sikkim

Sikkim High Court · (2022) 06 SIK CK 0001

Indian Penal Code, 1860 — Section 342, 375, 376, 376(1), 506Code Of Criminal Procedure, 1973 — Section 161, 164, 313
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High Courts27 May 2022Dismissed

Rajesh Rai And Another Vs State Of Sikkim And Others

Sikkim High Court · (2022) 05 SIK CK 0034

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 41(1)(b)(ii), 41(1)(b)(ii)(a), 41(1)(b)(ii)(b), 41(1)(b)(ii)(c), 41(1)(b)(ii)(c), 41(1)(b)(ii)(d), 41(1)(b)(ii)(e), 167, 167(2), 172(2)Indian Penal Code, 1860 — Section 120B, 153A, 354, 498A, 505(1)(2), 506, 509Information Technology Act, 2000 — Section 67A
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