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Sikkim High Court judgments, 2024

162 judgments · page 6 of 9

High Courts05 Jun 2024Dismissed

Phurba Lepcha Vs State Of Sikkim

Sikkim High Court · (2024) 06 SIK CK 0005

Indian Penal Code, 1860 — Section 342, 363, 377Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(l) , 5(m) , 6, 377, 377Code Of Criminal Procedure, 1973 — Section 313
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High Courts03 Jun 2024Disposed Of

Tshering Thendup Bhutia Vs State Of Sikkim

Sikkim High Court · (2024) 06 SIK CK 0012

Indian Penal Code, 1860 — Section 71, 341, 375, 376(1), 376(2)(f), 376(2)(l), 450, 506Code Of Criminal Procedure, 1973 — Section 161, 164, 220(5), 313
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High Courts28 May 2024Allowed

Ranjit Ghimirey Vs State Of Sikkim

Sikkim High Court · (2024) 05 SIK CK 0070

Code Of Criminal Procedure, 1973 — Section 389, 389(3), 482Indian Penal Code, 1860 — Section 34, 120B(2), 420, 468, 471
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High Courts14 May 2024Disposed Of

Ashish Manger Vs State Of Sikkim

Sikkim High Court · (2024) 05 SIK CK 0042

Protection Of Children From Sexual Offences Act, 2012 — Section 9(l), 9(m), 9(n), 10Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 6, 9, 9(2), 9(3), 18, 25Code Of Criminal Procedure, 1973 — Section 161, 164, 173(2)
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