COURT ARCHIVE

Manipur High Court judgments, 2014

159 judgments · page 6 of 8

High Courts09 May 2014Dismissed

Smt. Wahengbam Ongbi Usharani Vs The State of Manipur represented by The Chief Secretary,The District Magistrate,Manipur and The Union of India,through the Secy. To the Govt. of India

Manipur High Court · (2014) CriLJ 3152

Arms Act, 1959 — Section 25(1-C), 25(I-B)National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 120-B, 121, 121-A, 302, 34

High Courts09 May 2014Allowed

Shri Leishangthem Umakanta Singh (@) Maipak Vs The District Magistrate,Manipur,The State of Manipur represented by the Chief Secretary and The Union of India represented by the Secretary to the Govt. of India

Manipur High Court · (2014) 05 MAN CK 0010

National Security Act, 1980 — Section 3, 3(2)

High Courts30 Apr 2014Allowed

Shri Mayanglambam Mahesh Singh @ Kiran @ Athouba Vs District Magistrate,The State of Manipur (Home Department) and The Union of India,through the Secretary to the Government of India,Ministry of Home Affairs (Department of Internal Security)

Manipur High Court · (2014) 04 MAN CK 0007

National Security Act, 1980 — Section 3

High Courts25 Apr 2014Allowed

Smt. Maibam Anuradha Vs The State of Manipur through Commissioner/Secretary(Home),Govt. of Manipur,The District Magistrate,Imphal and The Union of India through its Secretary Govt. of India,Ministry of Home Affairs (Department of Internal Security)

Manipur High Court · (2014) 04 MAN CK 0026

National Security Act, 1980 — Section 3Unlawful Activities (Prevention) Act, 1967 — Section 17, 20, 25(I-C)A

High Courts25 Apr 2014Disposed Off

Shri Th. Tombi Singh Vs The State of Manipur,through the Principal Secretary/Commissioner /Secretary,Home,The Director of Prisons,The Inspector General of Prisons and The Superintendent,Manipur Central Jail,Govt. of Manipur,Imphal

Manipur High Court · (2014) 04 MAN CK 0025

Administrative Tribunals Act, 1985 — Section 19(4)Penal Code, 1860 (IPC) — Section 376

High Courts25 Apr 2014Dismissed

Shri Pumkhogin Guite Vs State of Manipur and S.P.,C.B.I.,ACB,Imphal

Manipur High Court · (2014) 04 MAN CK 0024

Criminal Procedure Code, 1973 (CrPC) — Section 164, 173Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 386, 400

High Courts25 Apr 2014Disposed Off

Shri L. Lasman Singh Vs The State of Manipur represented by the Secretary/Commissioner (Seri),Govt. Of Manipur,Imphal and The Director of Sericulture,Govt. of Manipur

Manipur High Court · (2014) 04 MAN CK 0010

High Courts25 Apr 2014Dismissed

Shri Mr. Namdigong Kamei Vs The State of Manipur,The Deputy Commissioner,Tamenglong,The Sub-Divisional Officer and Mr. Namjinthuiyang R. Naga

Manipur High Court · (2014) 04 MAN CK 0009

High Courts24 Apr 2014Dismissed

Shri H.S. Dawner Vs The State of Manipur represented by the Principal Secretary (IFC),Govt. of Manipur,The Chief Engineer IandFCD,The Principal Secretary (Finance),Govt. of Manipur and The Executive Engineer,IFC Department,Manipur

Manipur High Court · (2014) 04 MAN CK 0011

High Courts22 Apr 2014Allowed

Shri Achom Anil @Ibomcha@Sanajaoba@Muttu@Dharambir Vs The State of Manipur and Other

Manipur High Court · (2014) 04 MAN CK 0023

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3, 3(1), 8Penal Code, 1860 (IPC) — Section 121, 121-A

High Courts22 Apr 2014Dismissed

Ngairangbam Sarat Singh Vs The State of Manipur

Manipur High Court · (2014) 04 MAN CK 0022

High Courts21 Apr 2014Allowed

Dr. Sanjeeta Ngairangbam Vs The Union of India through the Secretary,The Regional Institute of Medical Sciences (RIMS) and the Director,The Regional Institute of Medical Sciences,

Manipur High Court · (2014) 04 MAN CK 0012

High Courts16 Apr 2014Allowed

State of Manipur and Others Vs P. Binodkumar Singh

Manipur High Court · (2015) LabIC 1495

High Courts16 Apr 2014

Shri David Keishing and Others Vs Tizeti Farmer Union,Represented by LK Yuireila,Ram Chandra Adhikari and The Division Manager,The National Insurance Co. Ltd.

Manipur High Court · (2015) 1 ACC 65

Motor Vehicles Act, 1988 — Section 140

High Courts16 Apr 2014

Shri Naoroibam Joyshankar Singh @ Bungochou @ Khougang @ Loyumba @ John Vs The District Magistrate,Imphal,The State of Manipur represented by the Special Secretary (Home) and The Superintendent of Jail,Manipur Central Jail

Manipur High Court · (2014) CriLJ 2763

National Security Act, 1980 — Section 3

High Courts16 Apr 2014Dismissed

Smt. Tingvowon A Shimray Vs The State of Manipur through The Commissioner/Secretary (Industries),The Director of Commerce and Industries,The Manipur Public Service Commission through its Secretary and Smt. Kh. Roma Devi

Manipur High Court · (2014) LabIC 4057

High Courts15 Apr 2014Dismissed

Mairembam Prithviraj @ Prithbiraj Singh Vs Pukhrem Sharatchandra Singh

Manipur High Court · AIR 2014 Manipur 45

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule IConstitution of India, 1950 — Article 136, 173, 329Representation of the People Act, 1951 — Section 36, 36(2)(a), 80, 81, 82

High Courts11 Apr 2014

Leishangthem Ngouba Singh alias Cyprust Vs The District Magistrate,The State of Manipur

Manipur High Court · (2014) 04 MAN CK 0021

National Security Act, 1980 — Section 3, 3(2)Unlawful Activities (Prevention) Act, 1967 — Section 38, 39, 40

High Courts11 Apr 2014

Shri Yumlebam Joykumar Singh @ Waiba @ Thoiba Vs District Magistrate,Imphal West District,The State of Manipur (Home Department) and The Union of India,through the Secretary to the Government of India

Manipur High Court · (2014) 04 MAN CK 0014

National Security Act, 1980 — Section 3, 3(2)Penal Code, 1860 (IPC) — Section 121, 121-A

High Courts11 Apr 2014

Paotingthang Sitlhou Vs The Union of India

Manipur High Court · (2014) 04 MAN CK 0002