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Manipur High Court judgments

1,680 judgments · page 1 of 84

High Courts22 Sept 2026

Waipho & Anr. Vs Union Of India

Manipur High Court · (2026) 09 MAN CK 3648

BNSS-Section 483Narcotics Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 22(C), 23, 25, 29, 37, 37(1)(b)(ii), 42, 67Constitution of India-Articles 21, 226, 227
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High Courts27 Aug 2026Dismissed

The Union Of India Vs Shri. Hem Sagar Uprety

Manipur High Court · (2026) 08 MAN CK 1193

National Highways Act, 1956 (48 of 1956)-Section 3H(4), 3H, 3ACode of Civil Procedure, 1908 (Act No. 5 of 1908)-Order XLVII Rule 1, Section 114High Court of Manipur Rules, 2019-Chapter IX
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High Courts17 Aug 2026Allowed

Mrs. Leila @ Fajitun Vs The State Of Manipur

Manipur High Court · (2026) 08 MAN CK 0146

Code of Criminal Procedure, 1973-Section 228(2), 229, 401, 228Bharatiya Nagarik Suraksha Sanhita, 2023-Section 251(2), 252, 442, 528, 251Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21(b)/22(b), 21(b) & 22(b), 36(B)
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High Courts12 Aug 2026Disposed Of

RK Jibanlata Devi Vs The State of Manipur

Manipur High Court · (2026) 08 MAN CK 1364

The High Court of Manipur Officers and Employees Recruitment and Condition of Service (Classification, Control, Appeal and Conduct) Rules, 2020Constitution of India-Article 229, clause (2) of Article 229, 32
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High Courts12 Aug 2026Disposed Of

RK Jibanlata Devi Vs The State of Manipur

Manipur High Court · (2026) 08 MAN CK 1379

The High Court of Manipur Officers and Employees Recruitment and Condition of Service (Classification, Control, Appeal and Conduct) Rules, 2020Constitution of India-Article 229, 32
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High Courts12 Aug 2026Disposed Of

RK Jibanlata Devi Vs The State of Manipur

Manipur High Court · (2026) 08 MAN CK 0144

The High Court of Manipur Officers and Employees Recruitment and Condition of Service (Classification, Control, Appeal and Conduct) Rules, 2020Constitution of India-Article 229, clause (2) of Article 229, 32
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High Courts11 Aug 2026Disposed Of

Rk Jibanlata Devi Vs The State Of Manipur

Manipur High Court · (2026) 08 MAN CK 0142

The High Court of Manipur Officers and Employees Recruitment and Condition of Service (Classification, Control, Appeal and Conduct) Rules, 2020Constitution of India-Article 229, clause (2) of Article 229, 32
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