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COURT ARCHIVE

Manipur High Court judgments, 2017

122 judgments · page 2 of 7

High Courts16 Sept 2017Allowed

Central Bureau of Investigation Vs Shri Raj Kumar Modhusana Singh S/o Late R.K. Sanahal Singh, & Ors.

Manipur High Court · (2017) 09 MAN CK 0006

Code of Criminal Procedure, 1973, Section 227, Section 228 - Discharge - Framing of chargeIndian Penal Code, 1860, Section 120B, Section 407 - Punishment of criminal conspiracy - Criminal breach of trust by carrier, etcPrevention of Corruption Act, 1988, Section 13(2), Section 13(1)(a), Section 13(1)(c) - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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High Courts07 Sept 2017

Dr. Th. Suresh Singh Vs The State of Manipur & Anr

Manipur High Court · (2017) 09 MAN CK 0001

Protection of Human Rights Act, 1993, Section 21, Section 25, Section 27, Section 27(1)(b), Section 27(1)(a) - Constitution of State Human Rights Commissions - Member to act as Chairperson or to discharge his functions in certain circumstances - Officers and other staff of the State Commission - Officers and other staff of the State Commission - Officers and other staff of the State Commission
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High Courts31 Aug 2017

Miss Jenni Khaidem Vs The State of Manipur

Manipur High Court · (2017) 08 MAN CK 0005

Constitution of India, Article 14, Article 16(1) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a District or a Regional CouncilNational Council for Teachers Education Act, 1993, Section 14, Section 32, Section 15(1), Section 12(b) - Recognition of institutions offering course or training in teacher education - Power to make regulations - Permission for a new course or training by recognised institution - Functions of the Council
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High Courts04 Aug 2017Allowed

Mrs. Mercy Nengneiching Guite Vs The State of Manipur, represented by the Chief Secretary, Government of Manipur, & Ors.

Manipur High Court · (2017) 08 MAN CK 0002

Indian Penal Code, 1860, Section 34, Section 365, Section 364A, Section 400, Section 264A - Acts done by several persons in furtherance of common intention - Kidnapping or abducting with intent secretly and wrongfully to confine person - Kidnapping for ransom, etc - Punishment for belonging to gang of dacoits
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High Courts02 Aug 2017

Shri Peter Salam, S/o Salam Dilipkumar Singh Vs The State of Manipur, & Anr.

Manipur High Court · (2017) 08 MAN CK 0001

Code of Criminal Procedure, 1973, Section 482, Section 438, Section 70, Section 164, Section 156(3), Section 70(2) - Saving of inherent powers of High Court - Direction for grant of bail to person apprehending arrest - Form of warrant of arrest and duration - Recording of confessions and statements - Police officers power to Investigate cognizable case - Form of warrant of arrest and durationIndian Penal Code, 1860, Section 376, Section 34, Section 493, Section 494 - Punishment for rape - Acts done by several persons in furtherance of common intention - Cohabitation caused by a man deceitfully inducing a belief of lawful marriage - Marrying again during lifetime of husband or wifeIncome Tax Act, 1961, Section 66E, Section 66E, Section 66E, Section 66E
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High Courts06 Jul 2017

The Officer-Commanding Vs Mr. Sita Ram Banda, & Anr.

Manipur High Court · (2017) 07 MAN CK 0001

Workmens Compensation Act, 1923, Section 19, Section 8, Section 4A(3), Section 4(1)(b), Section 4A(2), Section 2(1)(1) - Reference to Commissioners - Distribution of compensation - Compensation to be paid when due and penalty for default - Amount of compensation - Compensation to be paid when due and penalty for default - Definitions
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High Courts27 Jun 2017Allowed

Shri Journey Chithung, & Anr. Vs The State of Manipur represented by the Commissioner (Revenue), Govt. of Manipur, & Ors.

Manipur High Court · (2017) 06 MAN CK 0005

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 34, Section 342, Section 458, Section 337 - Acts done by several persons in furtherance of common intention - Punishment for wrongful confinement - Lurking house-trespass or house-breaking by night after preparation for hurt, assault, or wrongful restraint - Causing hurt by act endangering life or personal safety of others
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