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Sikkim High Court judgments, 2025

71 judgments · page 3 of 4

High Courts23 Apr 2025Dismissed

State Of Sikkim Vs Lakpa Sherpa

Sikkim High Court · (2025) 04 SIK CK 0691

Protection Of Children From Sexual Offences Act, 2012 - Section 3(a), 4, 4(2)Indian Penal Code, 1860 - Section 361, 363, 375, 376Code Of Criminal Procedure, 1973 - Section 313
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High Courts16 Apr 2025Disposed Of

Shanu Rai @ Netra Kumar Rai Vs State Of Sikkim

Sikkim High Court · (2025) 04 SIK CK 0679

Protection Of Children From Sexual Offences Act, 2012 - Section 5(g), 6Indian Penal Code, 1860 - Section 34, 366, 376D, 376DACode Of Criminal Procedure, 1973 - Section 164, 313
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High Courts07 Apr 2025Dismissed

Bikash Rai Vs State Of Sikkim

Sikkim High Court · (2025) 04 SIK CK 0655

Children From Sexual Offences Act, 2012 - Section 7, 8, 9(m), 10, 11(i), 12Indian Penal Code, 1860 - Section 354Code Of Criminal Procedure, 1973 - Section 313
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High Courts02 Apr 2025Allowed

Nandu Ram Rai Vs State Of Sikkim

Sikkim High Court · (2025) 04 SIK CK 0634

Code Of Criminal Procedure, 1973 - Section 389(1)Protection Of Children From Sexual Offences Act, 2012 - Section 9(c), 9(f), 9(l), 9(m), 9(c), 9(f), 9(l), 9(m), 10Indian Penal Code, 1860 - Section 354
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