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Manipur High Court judgments, 2017

122 judgments · page 3 of 7

High Courts20 Jun 2017Allowed

Smt. Khwairakpam Suchitra Chanu Vs The Manipur Pollution Control Board, Imphal, through its Chairman, & Ors

Manipur High Court · (2017) 06 MAN CK 0004

Constitution of India, Article 14, Article 21, Article 226, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writs - Dissolution of a District or a Regional Council
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High Courts02 May 2017Allowed

Md. Kamaluddin, s/o Late HaziZamiruddin Vs The State of Manipur, represented by the Secretary (Education), Government of Manipur, & Anr.

Manipur High Court · (2017) 05 MAN CK 0001

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document
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High Courts24 Apr 2017

R.K. Premee Devi Vs The State of Manipur & ORS.

Manipur High Court · (2017) 04 MAN CK 0008

Constitution of India, Article 14, Article 309 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Recruitment and conditions of service of persons serving the Union or a State
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High Courts24 Apr 2017

Jose Thomas Vs State of Manipur & Ors

Manipur High Court · (2017) 04 MAN CK 0006

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 415, Section 463, Section 464 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Cheating - Forgery - Making a false document
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High Courts05 Apr 2017Allowed

Director, Central Bureau of Investigation(CBI) Represented by the D.I.G., Head of Branch Vs Shri Huidrom Sadananda Singh @ Ibungo @ Narasena @ Krishna,s/o H.Shyam Kishore, & Ors .

Manipur High Court · (2017) 04 MAN CK 0002

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 120B, Section 302, Section 364A - Punishment of criminal conspiracy - Punishment for murder - Kidnapping for ransom, etcEvidence Act, 1872, Section 25, Section 26 - Confession to police officer not to be proved - Confession by accused while in custody of police and not to be proved against him
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