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Sikkim High Court judgments

1,841 judgments · page 13 of 93

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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High Courts03 Jul 2024Dismissed

Mahesh Chettri Vs State Of Sikkim

Sikkim High Court · (2024) 07 SIK CK 0016

Indian Penal Code, 1860 — Section 376, 376(2)(f), 376(2)(n), 506Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts02 Jul 2024Disposed Of

Phigu Tshering Bhutia Vs Karma Samten Bhutia & Ors.

Sikkim High Court · (2024) 07 SIK CK 0021

Code Of Civil Procedure, 1908 — Section 9A, 80, 151Code Of Civil Procedure, 1908 — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), Order 14 Rule 2(2)(b)Constitution Of India, 1950 — Article 227
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High Courts21 Jun 2024Dismissed

Chandra Kumar Chettri & Ors Vs Kipu Lepcha

Sikkim High Court · (2024) 06 SIK CK 0103

National Highways Act, 1956 — Section 3A, 3B, 3C, 3D, 3E, 3F, 3G, 3G(1), 3G(2), 3G(4), 3G(5), 3H, 3H(1), 3H(3), 3H(4)Transfer Of Property Act, 1882 — Section 54Constitution Of India, 1950 — Article 227, 371F
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High Courts19 Jun 2024Dismissed

Ganesh Tamang Vs State Of Sikkim

Sikkim High Court · (2024) 06 SIK CK 0023

Indian Penal Code, 1860 — Section 354Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 9(c), 10, 12Code Of Criminal Procedure, 1973 — Section 313, 377, 378, 386, 386(e), 397, 401
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High Courts17 Jun 2024Disposed Of

Lendup Lepcha Vs State Of Sikkim

Sikkim High Court · (2024) 06 SIK CK 0030

Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 5(m), 42Indian Penal Code, 1860 — Section 71, 354B, 375(a), 376AB, 376(2)(n), 503, 506Code Of Criminal Procedure, 1973 — Section 164, 313
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