High Courts17 Jul 2014Disposed Off
P. Andrew Vs The State of Manipur
Manipur High Court · (2014) 07 MAN CK 0004
COURT ARCHIVE
Manipur High Court judgments, 2014
159 judgments · page 5 of 8
High Courts16 Jul 2014Allowed
Leimujam Loya Vs The State of Manipur
Manipur High Court · (2014) 07 MAN CK 0015
National Security Act, 1980 — Section 3
High Courts15 Jul 2014
L. Shanti Vs The State of Manipur through Commissioner
Manipur High Court · (2014) 07 MAN CK 0003
High Courts14 Jul 2014
Asem Tomba Singh Vs The State of Manipur
Manipur High Court · (2014) 07 MAN CK 0016
High Courts09 Jul 2014Disposed Off
Gonmei Joy Kabui Vs The Manipur University
Manipur High Court · (2014) 07 MAN CK 0017
Constitution of India, 1950 — Article 226
High Courts09 Jul 2014Dismissed
H.P. Meena Vs Union of India
Manipur High Court · (2014) 07 MAN CK 0002
Administrative Tribunals Act, 1985 — Section 14, 14(1)(b)(ii)Constitution of India, 1950 — Article 14, 226
High Courts09 Jul 2014Allowed
Phairembam Ananda singh Vs Moirangmayum Ibohal Singh Pukhram Renu Devi Vs The Moirang Primary Co-operative Marketing Society The Moirang Primary Co-operative Marketing Society Vs Pukhram Renu Devi
Manipur High Court · (2014) 07 MAN CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 21 Rule 35, 151, 47Constitution of India, 1950 — Article 227, 235Contempt of Courts Act, 1971 — Section 10
High Courts12 Jun 2014Allowed
Takhelmayum Nandababu Singh Vs The District Magistrate
Manipur High Court · (2014) CriLJ 3848
Arms Act, 1959 — Section 25(I-C)A, 27National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 120-B, 307, 365, 447
High Courts10 Jun 2014Allowed
Manipur Security Service Vs The Union of India
Manipur High Court · AIR 2014 Manipur 35 : (2015) 1 BC 247
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 13, 2
High Courts02 Jun 2014Disposed Off
Abujam Surbala Devi Vs The State of Manipur
Manipur High Court · (2015) 1 GLD 333 : (2014) 3 GLT 164
High Courts30 May 2014Disposed Off
Heishnam Shantikumar Singh Vs The State of Manipur through Principal Secretary(Home),The Director General of Police,Manipur and The Commandant,Ist IRB,Govt. of Manipur
Manipur High Court · (2014) 05 MAN CK 0006
High Courts29 May 2014Disposed Off
Shri T. Thangsuanlian Vs The State of Manipur,through the Commissioner (Power) and The Chief Engineer (Power),Govt. of Manipur
Manipur High Court · (2014) 05 MAN CK 0007
High Courts21 May 2014Dismissed
The State of Manipur Vs Dr. Arambam Subhas Singh and The Senior Account Officer (GOE)
Manipur High Court · (2014) 05 MAN CK 0004
High Courts20 May 2014Dismissed
Km. Laishram Ranjita and Km. Thingbaijam Bidyarani Vs Dr. Nongthombam Tejmani Singh and Others
Manipur High Court · (2014) 05 MAN CK 0009
Constitution of India, 1950 — Article 309Indian Medical Council Act, 1956 — Section 13
High Courts20 May 2014Dismissed
Potsangbam Wangba Singh,Salam Priyobarta and Heikrujam Devraj Meitei Vs The State of Manipur
Manipur High Court · (2014) 05 MAN CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 420
High Courts19 May 2014Allowed
Shri Lairenmayum Rashmandal Singh Vs Khwairakpam Jayentakumar Singh and Others
Manipur High Court · AIR 2014 Manipur 51
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 7Hindu Succession Act, 1956 — Section 14(1)Limitation Act, 1963 — Section 27
High Courts16 May 2014
All Manipur Small Scale Industrialists Association,Represented by its President Vs State of Manipur Represented by its Principal Secretary (Works) and Others
Manipur High Court · (2014) 05 MAN CK 0008
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 80Constitution of India, 1950 — Article 226
High Courts15 May 2014Disposed Off
State of Manipur and 2 Ors. Vs Mr. Akoijam Dorendro Singh and 9 Ors.
Manipur High Court · (2014) 05 MAN CK 0002
High Courts15 May 2014Dismissed
Md. Nasim Ali Vs State of Manipur
Manipur High Court · (2014) CriLJ 4594 : (2015) 3 RCR(Criminal) 769
Criminal Procedure Code, 1973 (CrPC) — Section 293, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 21(b), 50, 55
High Courts12 May 2014Disposed Off
State of Manipur Vs S. Shangreikhai and 114 Ors. Union of India and Others Vs S. Shangreikhai and 111 Ors.
Manipur High Court · (2014) 05 MAN CK 0011