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Sikkim High Court judgments, 2023

173 judgments · page 5 of 9

High Courts10 Jul 2023Dismissed

Karma Tshering Bhutia And Others Vs State Of Sikkim And Others

Sikkim High Court · (2023) 07 SIK CK 0033

Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 5A(1), 6, 9(1), 11, 11A, 12(2), 15, 16, 17, 17(1), 17(2), 17(4), 23, 23(1A), 23(2), 24, 31, 31(1), 31(2)(a), 31(2)(c), 31(2)(d), 31(2)(e), 31(2)(f), 34, 114Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 19, 24, 24(1)(a), 24(1)(b), 24(2), 25, 26, 27, 28, 29, 30, 30(1), 31, 31(1), 114 General Clauses Act, 1897 — Section 6
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High Courts27 Jun 2023Dismissed

Eastern Institute For Integrated Learning In Management University Through The Vice Chancellor, 8th Mile, Budang, Malbassey, West Sikkim-737121 Vs Joint Director, Directorate of Enforcement Government of India, CGO, Complex, 3rd MSO Building, 6th Floor, DF Block, Salt Lake, Kolkata-Pin No. 700064 & Ors.

Sikkim High Court · (2023) 06 SIK CK 0059

Prevention Of Money Laundering Act, 2002 — Section 5(1), 5(2), 5(3), 6(3)(a), 6(3)(a)(ii), 6(5)(a), 6(5)(b), 8Code Of Criminal Procedure, 1973 — Section 482
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High Courts16 Jun 2023Dismissed

Chewang Lhamu Bhutia Vs M/S Yama Enterprises Private Limited

Sikkim High Court · (2023) 06 SIK CK 0034

Code Of Civil Procedure, 1908 — Section 2(2), 115, 115(1), 151Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(d)Transfer Of Property Act, 1882 — Section 122, 123
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High Courts08 Jun 2023Dismissed

Ganesh Tamang Vs State Of Sikkim

Sikkim High Court · (2023) 06 SIK CK 0016

Code Of Criminal Procedure, 1973 — Section 389(1), 389(3)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 8
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High Courts29 May 2023Dismissed

Nanda Lall Sanyasi Vs State Of Sikkim

Sikkim High Court · (2023) 05 SIK CK 0094

Indian Penal Code, 1860 — Section 376, 376(2)(n), 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6, 42Code Of Criminal Procedure, 1973 — Section 313, 428
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High Courts29 May 2023Disposed Of

Tej Bahadur Thapa Vs Union Of India & Ors

Sikkim High Court · (2023) 05 SIK CK 0087

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 26(2), 105National Highways Act, 1956 — Section 3, 3(A), 3A(1), 3C, 3C(2), 3C(3), 3D, 3D(2), 3E, 3G, 3G(3), 3G(5), 3H(1), 3-IEvidence Act, 1872 — Section 83
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