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Sikkim High Court judgments, 2023

173 judgments · page 2 of 9

High Courts20 Oct 2023Disposed Of

State Of Sikkim Vs Ganesh Dhakal

Sikkim High Court · (2023) 10 SIK CK 0064

Code Of Criminal Procedure, 1973 — Section 377(1)(b), 376(2)(b), 377(3)(b), 376(2)(c)Indian Penal Code, 1860 — Section 376(1)
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High Courts19 Oct 2023Allowed

Anga Bahadur Gurung Vs State Of Sikkim

Sikkim High Court · (2023) 10 SIK CK 0055

Code Of Criminal Procedure, 1973 — Section 389(1), 482Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8Indian Penal Code, 1860 — Section 354A(2)
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High Courts18 Oct 2023Disposed Of

State Of Sikkim Vs Suresh Pradhan

Sikkim High Court · (2023) 10 SIK CK 0053

Code Of Criminal Procedure, 1973 — Section 378(3)Limitation Act, 1963 — Section 5Land Acquisition Act, 1894 — Section 18
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High Courts09 Oct 2023Disposed Of

Chairman, National Highways & Infrastructure Development Corporation Limited, Corporation Office, 3rd Floor, PTI Building, 4 Parliament Street, New Delhi-110001 & Ors Vs Government Of Sikkim, Through The Chief Secretary, Secretariat Building, Gangtok Sikkim, Pin code 737101 & Ors

Sikkim High Court · (2023) 10 SIK CK 0015

Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 1(3), Order 41 Rule 5, Order 41 Rule 5 (1), Order 41 Rule 5(3), Order 41 Rule 5(3)(c), Order 41 Rule 5(5)Constitution Of India, 1950 — Article 226, 227
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High Courts04 Oct 2023Disposed Of

Santa Kumar Rai Vs State Of Sikkim

Sikkim High Court · (2023) 10 SIK CK 0008

Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 5(l), 5(n), 6Indian Penal Code, 1860 — Section 376(2)(f), 376(2)(n), 506Evidence Act, 1872 — Section 32(5), 35, 50, 51, 59, 60, 61, 67, 74, 101, 102Code Of Criminal Procedure, 1973 — Section 12, 17, 164
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