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Sikkim High Court judgments

1,841 judgments · page 6 of 93

High Courts01 Dec 2025Dismissed

Madan Gurung Vs State Of Sikkim

Sikkim High Court · (2025) 12 SIK CK 0052

Indian Penal Code, 1860 - Section 354, 376, 376(2)(f), 376(2)(n)Code Of Criminal Procedure, 1973 - Section 164, 228, 313, 377Protection Of Children From Sexual Offences Act, 2012 - Section 2(d), 5(l), 5(n), 6, 9(l), 9(n), 10
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High Courts28 Nov 2025Disposed Of

Deewas Rai And Another Vs State Of Sikkim

Sikkim High Court · (2025) 11 SIK CK 0032

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 324, 498A, 506Code Of Criminal Procedure, 1973 - Section 482
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High Courts06 Nov 2025Dismissed

Meena Jha Vs State Bank Of India & Ors

Sikkim High Court · (2025) 11 SIK CK 0048

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 17(1)Security Interest (Enforcement) Rules, 2002 - Rule 9(3), 9(4)
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