High Courts01 Dec 1979
State of Sikkim Vs Futi Sherpani
Sikkim High Court · (1980) CriLJ 114
Constitution of India, 1950 — Article 371FCriminal Procedure Code, 1973 (CrPC) — Section 242, 243, 255, 412, 423Evidence Act, 1872 — Section 3
COURT ARCHIVE
Sikkim High Court judgments
1,841 judgments · page 92 of 93
High Courts21 Nov 1979
Sambhunath Bhattacharjee Vs State of Sikkim
Sikkim High Court · (1980) CriLJ 789
High Courts21 Nov 1979
Sambunath Bhattacharjee Vs State of Sikkim
Sikkim High Court · (1980) CriLJ 785
High Courts09 Nov 1979
Gopalji Prasad Vs State of Sikkim and Others
Sikkim High Court · (1981) CriLJ 60
High Courts31 Jul 1979
Sagarmull Agarwala Vs Union of India (UOI) and Others
Sikkim High Court · AIR 1980 Sikk 22
High Courts05 Sept 1978
Smt. Kalawati Adhikari Vs Rupnarayan Bahun
Sikkim High Court · AIR 1980 Sikk 46
High Courts24 Aug 1978
O.P. Singhi and Others Vs State of Sikkim and Another
Sikkim High Court · (1978) CriLJ 1650
High Courts06 Mar 1978
Bishnu Kala Karki Dholi Vs Bishnu Maya Darjeeni
Sikkim High Court · AIR 1980 Sikk 1
High Courts01 Mar 1978
Chandra Bahadur Subba Vs State and Another
Sikkim High Court · (1978) CriLJ 942
High Courts11 Jan 1978
Kinzang Dahdul Vs Ransul Kharga and Another
Sikkim High Court · (1978) CriLJ 1569