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Sikkim High Court judgments, 2022

134 judgments · page 5 of 7

High Courts24 May 2022Dismissed

Chandra Singh Rai & Another Vs State Of Sikkim

Sikkim High Court · (2022) 05 SIK CK 0033

Code Of Criminal Procedure, 1973 — Section 197, 321Prevention Of Corruption Act, 1988 — Section 13(1)(c), 13(2), 19Indian Penal Code, 1860 — Section 120B, 409, 477A
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High Courts19 May 2022Disposed Of

Kaushik Saha Vs State Of Sikkim & Ors

Sikkim High Court · (2022) 05 SIK CK 0027

Code Of Criminal Procedure, 1973 — Section 41A, 155(2), 156(1), 482Indian Penal Code, 1860 — Section 5, 120B, 420Sikkim Value Added Tax Act, 2005 — Section 51, 81, 81(4)
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High Courts10 May 2022Dismissed

Swarna Smriti Pradhan & Others Vs State Of Sikkim & Others

Sikkim High Court · (2022) 05 SIK CK 0012

Sikkim State Labour Service Rules, 2006 — Rule 12, 12(a), 31Sikkim State Direct Recruitment (Special Provisions) Rules, 2008 — Rule 2(e), 3, 3(1), 3(2)Karnataka Civil Services (General Recruitment) Rules, 1997 — Rule 3(2)
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High Courts05 May 2022Allowed

Ash Bahadur Subba Vs State Of Sikkim

Sikkim High Court · (2022) 05 SIK CK 0004

Protection Of Children From Sexual Offences Act, 2012 — Section 5(m), 6, 7, 10, 18Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 161, 164, 222(2), 313
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