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Sikkim High Court judgments

1,841 judgments · page 10 of 93

High Courts19 Nov 2024Dismissed

Anga Bahadur Gurung Vs State Of Sikkim

Sikkim High Court · (2024) 11 SIK CK 0027

Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8Indian Penal Code, 1860 — Section 85, 354, 354A(1)(i), 354A(2)Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 357(1)(b)
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High Courts30 Oct 2024Disposed Of

State Of Sikkim Vs Lall Bahadur Rai

Sikkim High Court · (2024) 10 SIK CK 0030

Protection Of Children from Sexual Offences Act, 2012 — Section 7, 8, 9(m), 9(n), 10Code Of Criminal Procedure, 1973 — Section 222(2), 482Indian Penal Code, 1860 — Section 71, 354
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High Courts28 Oct 2024Allowed

State Of Sikkim Vs Lall Bahadur Rai

Sikkim High Court · (2024) 10 SIK CK 0026

Protection Of Children from Sexual Offences Act, 2012 — Section 7, 8, 9(m), 9(n), 10, 24(2), 29, 30Indian Penal Code, 1860 — Section 71, 354Code Of Criminal Procedure, 1973 — Section 164, 222(2), 313
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High Courts28 Oct 2024Disposed Of

Yeshay Lepcha Vs State Of Sikkim

Sikkim High Court · (2024) 10 SIK CK 0023

Code Of Criminal Procedure, 1973 — Section 389, 389(1), 439Protection Of Children from Sexual Offences Act, 2012 — Section 9(l), 9(n), 10Indian Penal Code, 1860 — Section 376(2)(n)
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High Courts28 Oct 2024Disposed Of

Sushan Darjee (Hingmang) Vs State Of Sikkim

Sikkim High Court · (2024) 10 SIK CK 0022

Code Of Criminal Procedure, 1973 — Section 222(2), 389, 389(1), 439Indian Penal Code, 1860 — Section 376(1), 376(2)(h), 376(2)(n), 376(3)Protection Of Children from Sexual Offences Act, 2012 — Section 5(j)(ii), 5(l), 5(q), 6
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High Courts28 Oct 2024Disposed Of

XXX Vs State Of Sikkim

Sikkim High Court · (2024) 10 SIK CK 0021

Indian Penal Code, 1860 — Section 71, 376, 376ABProtection Of Children from Sexual Offences Act, 2012 — Section 5(l), 5(m), 5(n), 6
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High Courts28 Oct 2024Disposed Of

State Of Sikkim Vs Lasang Tamang

Sikkim High Court · (2024) 10 SIK CK 0018

Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 377(1)(b)Protection Of Children from Sexual Offences Act, 2012 — Section 5(j)(ii), 5(l), 6
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