High Courts14 Sept 2016Dismissed
L. Saratchandra Singh Vs State of Manipur
Manipur High Court · (2016) 5 GauLT 474
COURT ARCHIVE
Manipur High Court judgments, 2016
113 judgments · page 2 of 6
High Courts12 Sept 2016Dismissed
Bhabeswar Tongbram (Dr.) Vs Rajkumar Nando Singh
Manipur High Court · (2016) 5 GauLT 495
High Courts06 Sept 2016Disposed Off
Shri L. Rochung Vs State of Manipur
Manipur High Court · (2016) 5 GauLT 86
Constitution of India, 1950 - Article 226Manipur Hills Areas (Acquisition of Chief Rights) Act, 1967 - Section 6, Section 7
High Courts02 Sept 2016Allowed
M/5010672 Hav. Pharmacist, Soibam Somorendro Singh Vs Union of India
Manipur High Court · (2016) 5 GauLT 354
Constitution of India, 1950 - Article 226
High Courts31 Aug 2016Disposed Off
Shri Ramesh Chand Sharma Vs Union of India
Manipur High Court · (2017) LIC 293 : (2016) 3 LLN 760
Constitution of India, 1950 — Article 226
High Courts30 Aug 2016Disposed Off
Shri K.G. Lanshingpou Vs State of Manipur
Manipur High Court · (2016) 3 LLN 771
Constitution of India, 1950 — Article 226
High Courts26 Aug 2016Disposed Off
Shri Kangjam Jayanta Singh Vs Lisham Anilkumar Singh
Manipur High Court · (2017) AIR(Manipur) 10 : (2017) 1 CivCC 738
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 10
High Courts23 Aug 2016Partly Allowed
Shri Khomdram Ratan Singh, Vs State of Manipur
Manipur High Court · (2017) CriLJ 1977
Constitution of India, 1950 - Article 19, Article 19(l)(d), Article 21, Article 21, Article 226Criminal Procedure Code, 1973 (CrPC) - Section 157, Section 41, Section 41, Section 82
High Courts16 Aug 2016Allowed
Khumlo Abi Anal @ Ambison Vs State of Manipur
Manipur High Court · (2017) CriLJ 804
Constitution of India, 1950 - Article 226National Security Act, 1980 - Section 3(2)
High Courts08 Aug 2016Allowed
Smt. Samurailatpam Sorojini Devi Vs State of Manipur
Manipur High Court · (2017) 2 GauLT 88 : (2016) LIC 4665
Constitution of India, 1950 - Article 21
High Courts02 Aug 2016Disposed Off
Irom Binoy Singh Vs State of Manipur
Manipur High Court · (2017) 1 GauLT 459
Constitution of India, 1950 - Article 21
High Courts01 Aug 2016Disposed Off
Smt. T. Ngaizavung aged about 58 years wife of late T. Chinkhothang, Chief of Teithapi Village, P.O. and P.S. Churachandpur, in Churachandpur District, Manipur - Petitioner @HASH State of Manipur - through the Commissioner Revenue, Government of Manipur a
Manipur High Court · (2016) 167 AIC 647 : (2017) 2 GauLT 82
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 18
High Courts01 Aug 2016Allowed
State of Manipur Vs Timothy L. Changsan
Manipur High Court · (2016) 168 AIC 852 : (2016) 4 CriCC 501 : (2016) 3 Crimes 366
Criminal Procedure Code, 1973 (CrPC) - Section 227, 228Penal Code, 1860 (IPC) - Section 354, 376(C), 506Protection of Children from Sexual Offences Act, 2012 - Section 10, 6, 8
High Courts25 Jul 2016Disposed Off
Don Lam Ching Zou Vs The District Magistrate
Manipur High Court · (2016) 165 AIC 779
National Security Act, 1980 — Section 3(3)
High Courts25 Jul 2016Allowed
Shri. Moriangthem Apabi Singh Vs Shri. Takhellambam Biren Singh
Manipur High Court · (2016) 166 AIC 354
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts25 Jul 2016Disposed Off
Md. Ziauddin Vs State of Manipur
Manipur High Court · (2016) 4 GauLT 218 : (2017) 1 NEJ 607 : (2016) 4 NEJ 323
Central Civil Services (Classification, Control and Appeal) Rules, 1965 - Rule 10(2), 10(6), 10(7)
High Courts18 Jul 2016Disposed Off
Smt. Ningombam (O) Kumudini Devi Vs Shri. Ningombam Bira Singh
Manipur High Court · (2016) 166 AIC 347 : (2017) 2 GauLT 696
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts14 Jul 2016Dismissed
The National Insurance Co. Ltd Vs Shri Irom Khogen Singh
Manipur High Court · (2016) 165 AIC 771 : (2017) 1 CivilLJ 205 : (2017) 2 GauLT 277 : (2016) 4 TAC 34
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts11 Jul 2016Dismissed
Maisnam Chanu Liklainu Vs The State of Manipur
Manipur High Court · (2017) 1 GauLT 643
Constitution of India, 1950 - Article 226
High Courts08 Jul 2016Allowed
Shri Ashem Shyamkesho Singh Vs Thokchom Ranjan Meetei
Manipur High Court · (2016) 165 AIC 768 : (2016) AIRCC 2847 : (2016) 4 CivCC 814
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4 (2)