High Courts21 Apr 2026Disposed Of

Krishna Chettri Vs State Of Sikkim

Sikkim High Court · (2026) 04 SIK CK 1626

Protection Of Children From Sexual Offences Act, 2012 - Section 3(b), 4, 5, 5(m), 6, 8, 10, 42Indian Penal Code, 1860 - Section 376(1), 376(2), 376(3)Code Of Criminal Procedure, 1973 - Section 313, 354
High Courts17 Apr 2026

Shri Ravi Tamang Vs State Of Sikkim & Ors.

Sikkim High Court · (2026) 04 SIK CK 2911

Constitution of India-Article 14, 16, 21, Part IIIRights of Persons with Disabilities Act, 2016-Section 2(s), 34(1)(a), ScheduleEqual Employment Opportunity Act of 1972