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Sikkim High Court judgments, 2024

162 judgments · page 4 of 9

High Courts16 Aug 2024Dismissed

Chandu Sherpa & Ors Vs Raju Rai & Ors.

Sikkim High Court · (2024) 08 SIK CK 0026

Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 15ACode Of Civil Procedure, 1908 — Order 6 Rule 17Constitution Of India, 1950 — Article 227
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High Courts06 Aug 2024

Lalit Subba Vs State Of Sikkim

Sikkim High Court · (2024) 08 SIK CK 0002

Code Of Criminal Procedure, 1973 — Section 164, 313, 377, 386, 386(e), 397, 401Indian Penal Code, 1860 — Section 82, 354A(1)(i), 375(a), 354A(2), 376, 376AB, 376(1), 376(2), 376(2(n), 377Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 5(m), 6, 9(l), 9(m), 10, 30
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High Courts08 Jul 2024Allowed

State Of Sikkim Vs Suresh Pradhan

Sikkim High Court · (2024) 07 SIK CK 0001

Indian Penal Code, 1860 — Section 354, 354A(1)(i), 376, 376(2)(f), 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(n), 6, 9(n), 9(l), 10, 29Code Of Criminal Procedure, 1973 — Section 164, 173, 222(2), 313, 377, 378, 386, 386(e)
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High Courts05 Jul 2024Dismissed

Deepak Chettri Vs State Of Sikkim

Sikkim High Court · (2024) 07 SIK CK 0020

Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4, 5(l), 6, 8, 30, 35Indian Penal Code, 1860 — Section 363Code Of Criminal Procedure, 1973 — Section 164, 313
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