High Courts09 Apr 2014Dismissed
Shri R.K. Chandrakumar Singh Vs The State of Manipur and Others
Manipur High Court · (2014) 04 MAN CK 0018
COURT ARCHIVE
Manipur High Court judgments, 2014
159 judgments · page 7 of 8
High Courts08 Apr 2014Dismissed
Shri Thokchom Suren Singh Vs Shri Laishram Priyokumar Singh
Manipur High Court · AIR 2014 Manipur 37
Penal Code, 1860 (IPC) — Section 34, 406, 420, 506
High Courts07 Apr 2014Allowed
Shri Ningthoujam Kiranjit Singh Vs The State of Manipur through the Commissioner/Secretary (Health),The Inspector General of Police (Admn),The Commandant 1st Bn MR. Imphal and The Director of Health Services
Manipur High Court · (2014) 04 MAN CK 0017
Constitution of India, 1950 — Article 21
High Courts07 Apr 2014Dismissed
Shri Moirangthem Chourjit Singh Vs Shri Loyalakpa Wahengbam Ananta,The State of Manipur through the Commissioner/Secretary (Education/S) and The Director of Education (S),Government of Manipur,Imphal
Manipur High Court · (2014) 04 MAN CK 0004
High Courts07 Apr 2014
Miss Nina Sibo Vs Mrs. Chanie Sibo
Manipur High Court · (2014) 04 MAN CK 0003
Civil Procedure Code, 1908 (CPC) — Section 1
High Courts03 Apr 2014Allowed
The State of Manipur Vs Potsangbam Maniratan
Manipur High Court · (2014) LabIC 2439
Arms Act, 1959 — Section 25(1-B)Constitution of India, 1950 — Article 163(1), 163(3), 226, 311, 311(2)Penal Code, 1860 (IPC) — Section 121, 121-A, 212, 225-B
High Courts03 Apr 2014Dismissed
Smt. S(O) Priyolata Devi Vs The State of Manipur,Accountant General,Manipur,Executive Engineer,Project Stores Division and Smt. S(O) Parbati Devi
Manipur High Court · (2014) LabIC 2001
Hindu Marriage Act, 1955 — Section 11, 16, 5
High Courts01 Apr 2014Allowed
Smt. Mannuamching Zou Vs The Union of India represented by the Secretary,Ministry of Home Affairs,Govt. of India,New Delhi and Others
Manipur High Court · (2015) 1 GLD 356 : (2014) 3 GLT 232
High Courts01 Apr 2014Allowed
Mr. Ragongjok Kamei @ Ajok Vs The District Magistrate,Tamenglong District,The State of Manipur represented by The Special Secretary (Home),Govt. of Manipur and The Superintendent of Jail,Manipur Central Jail
Manipur High Court · (2014) CriLJ 2596 : (2015) 1 GLD 91 : (2014) 3 GLT 207
National Security Act, 1980 — Section 3(2)
High Courts24 Mar 2014Allowed
Shri Hanjabam Bobby Sharma Vs Manipur Public Service Commission and Others
Manipur High Court · (2014) 03 MAN CK 0004
Constitution of India, 1950 — Article 226
High Courts07 Mar 2014Dismissed
Shri L. Dorendra Singh Vs The Manipur Public School Society
Manipur High Court · (2014) 03 MAN CK 0003
Constitution of India, 1950 — Article 12, 311, 311(2)
High Courts07 Mar 2014Dismissed
M/s. K. Pro Infra Works Pvt. Ltd. Vs The State of Manipur and Others
Manipur High Court · (2014) 03 MAN CK 0001
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts04 Mar 2014
Shri Aribam Priyogopal Sharma Vs The United Bank of India,through its Chairman/Managing Director,The Regional Manager,UBI and The Zonal Manager,(Disciplinary Authority)
Manipur High Court · (2014) 03 MAN CK 0002
High Courts28 Feb 2014Dismissed
Sorokhaibam Sorokhaibam Uttam Singh and Others Vs The State of Manipur
Manipur High Court · (2014) 02 MAN CK 0011
High Courts28 Feb 2014Dismissed
Mrs. Rohini Golmei Vs State of Manipur and Others L.M. Keishing and Others Vs State of Manipur and The Union of India
Manipur High Court · (2014) 02 MAN CK 0008
Land Acquisition Act, 1894 — Section 4, 4(1), 5(A), 5A, 6
High Courts27 Feb 2014Allowed
Dr. Laitonjam Thoithoi Singh Vs The State of Manipur and Others
Manipur High Court · (2014) LabIC 2161
High Courts27 Feb 2014Dismissed
Shri Sagolsem Dhanamani Singh Vs The State of Manipur and Others
Manipur High Court · (2014) LabIC 2956
High Courts25 Feb 2014Dismissed
The State of Manipur Vs Md. Junab Ali
Manipur High Court · (2014) 02 MAN CK 0009
High Courts21 Feb 2014
Shri Sanasam Bimol Vs The State of Manipur(Through its Commissioner,Education (U) and The Director (Hr. Education and University) Govt. of Manipur
Manipur High Court · (2014) 02 MAN CK 0005
High Courts13 Feb 2014Allowed
Hidangmayum Dhananjoy Sharma @ Eigyamacha Vs District Magistrate, State of Manipur and Union of India
Manipur High Court · (2014) CriLJ 1712
National Security Act, 1980 — Section 17, 3Penal Code, 1860 (IPC) — Section 121, 121A