High Courts05 Jul 2016Dismissed
Md. Rijao Haque Vs State of Manipur
Manipur High Court · (2016) LIC 3137
Assam Police Manual - Rule 66(IX)Police Act, 1861 - Section 7
COURT ARCHIVE
Manipur High Court judgments, 2016
113 judgments · page 3 of 6
High Courts28 Jun 2016Dismissed
Shri Soubam Kullachandra Singh Vs Langpoklakpam Ibocha Singh
Manipur High Court · (2017) AIRCC 1217 : (2017) 2 GauLT 681
Specific Relief Act, 1963 - Section 34
High Courts24 Jun 2016Dismissed
P.C. Thangjapao Mizo Vs N. Bhattacharjee
Manipur High Court · (2016) 5 GauLT 639
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(c), Section 41(2), Section 42, Section 50
High Courts22 Jun 2016Dismissed
Ngamkhosei Kuki Vs State of Manipur
Manipur High Court · (2016) 4 GauLT 371
Constitution of India, 1950 - Article 226
High Courts20 Jun 2016Disposed Off
Shri Keisham Rojenkumar Singh Vs The State of Manipur
Manipur High Court · (2017) 1 GauLT 511
Constitution of India, 1950 - Article 226Manipur State Commission for Women Act, 2006 - Section 10
High Courts16 Jun 2016Dismissed
Shri Khomdram Suranjit Singh, aged about 31 years S/o Kh. Chaoba Singh, by profession Govt. Servant, a resident of Mayang Imphal Konchak Makha Leikai, P.O. and P.S. Mayang Imphal, District-Imphal West, Manipur - Petitioner @HASH Thoudam Ashakiran Devi, ag
Manipur High Court · (2016) 4 GauLT 890
Family Courts Act, 1984 - Section 7(1)
High Courts14 Jun 2016Disposed Off
Shri Rajkumar Nando Singh Vs The State of Manipur
Manipur High Court · (2017) 1 GauLT 578
Constitution of India, 1950 - Article 226
High Courts14 Jun 2016Disposed Off
Dr. Y. Mohendra Singh Vs State of Manipur
Manipur High Court · (2016) 3 GauLT 652
High Courts13 Jun 2016Allowed
Ningthoujam Ongbi Jati Devi, aged about 59 years, w/o Late N. Gopal Singh of Heirok Part-III, Kabo Leikai, P.S. Thoubal, Thoubal District, Manipur - Appellant @HASH Ningthoujam Ongbi Radhe Devi, aged about 55 years w/o Late N. Gopal Singh (ex-peon cum-cho
Manipur High Court · (2016) 4 GauLT 886
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 4 (2), Section 2(2), Section 2(9)
High Courts06 Jun 2016Dismissed
Md. Abdul Khalique Vs State of Manipur
Manipur High Court · (2016) LIC 3279
Constitution of India, 1950 — Article 311(2)
High Courts06 Jun 2016Allowed
Roshan Kshetrimayum Vs Manipur Public Service Commission
Manipur High Court · (2016) 4 GauLT 35 : (2016) 4 NEJ 303
Constitution of India, 1950 - Article 226
High Courts26 May 2016Allowed
Shri Sapam Arunkumar Singh Vs State of Manipur
Manipur High Court · (2017) 1 GauLT 227
High Courts19 May 2016Allowed
Dr. Kh. Shantibala Devi Vs State of Manipur
Manipur High Court · (2016) 3 GauLT 746
High Courts17 May 2016Disposed Off
S. Gopendro Singh Vs State of Manipur
Manipur High Court · (2016) 4 GauLT 47 : (2016) 4 NEJ 290
Constitution of India, 1950 - Article 226
High Courts16 May 2016Allowed
Smt. Laishram (N) Ningthoujam (O) Kabita Leima @ Khumanlembi Vs State of Manipur
Manipur High Court · (2016) 163 AIC 626 : (2017) 1 GauLT 372 : (2016) 3 NEJ 552
National Security Act, 1980 - Section 3
High Courts11 May 2016Dismissed
Shri Thingnam Rajgopal Singh, aged about 57 years, S/o, Th. Kalamu Singh of Wangkhei Ningthem Pukhri Mapal, P.O. and P.S. Imphal, District Imphal East, Manipur, owner of the Tata Tipper bearing Registration No. MN 01 8197 - Appellant @HASH R.K. Ongbi Bebe
Manipur High Court · (2016) 4 ACC 390 : (2016) 6 GauLJ 64 : (2016) 4 GauLT 876 : (2016) 3 NEJ 541 : (2016) 3 TAC 206
Motor Vehicles Act, 1988 - Section 173
High Courts09 May 2016Allowed
Mr. Jenchui Kamei @ Khanghiamngampou Vs District Magistrate, Tamenglong
Manipur High Court · (2016) 163 AIC 631
National Security Act, 1980 - Section 3
High Courts09 May 2016Allowed
Huirongbam Iboyaima Singh Vs District Magistrate, Imphal West
Manipur High Court · (2016) 164 AIC 338 : (2017) 2 GauLT 472
High Courts06 May 2016Allowed
State of Manipur Vs Okram Pramodini Devi
Manipur High Court · (2017) 1 GauLT 231 : (2016) 5 NEJ 372
High Courts06 May 2016Dismissed
M/s. Toijam Achouba Singh Vs Union of India
Manipur High Court · (2017) AIR(Manipur) 8 : (2017) 2 GauLT 86
Arbitration and Conciliation Act, 1996 - Section 34Limitation Act, 1963 - Section 5