CourtKutchehry.com

COURT ARCHIVE

Manipur High Court judgments, 2017

122 judgments · page 4 of 7

High Courts30 Mar 2017

Md. Riyasuddin @ Leihao Vs The State of Manipur

Manipur High Court · (2017) 03 MAN CK 0011

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20(B)(II)(c) - Punishment for contravention in relation to cannabis plant and cannabis
Read judgment
High Courts27 Mar 2017

Mrs Nengboi Lhouvum Haokip Vs The District Magistrate, Senapati, District, Manipur, & Ors.

Manipur High Court · (2017) 03 MAN CK 0006

Indian Penal Code, 1860, Section 34, Section 436, Section 364A, Section 400 - Acts done by several persons in furtherance of common intention - Mischief by fire or explosive substance with intent to destroy house, etc - Kidnapping for ransom, etc - Punishment for belonging to gang of dacoitsArms Act, 1959, Section 25(1B), Section 25(1C) - Punishment for certain offences - Punishment for certain offencesNational Security Act, 1980, Section 3(3) - Power to make orders detaining certain persons
Read judgment
High Courts20 Mar 2017Dismissed

M/S Raghava Constructions, Special Class Civil Contractors Vs The Union of India, represented by the Secretary to the Ministry of Road Transport and Highways, Government of India, New Delhi, & Ors .

Manipur High Court · (2017) 03 MAN CK 0003

Indian Penal Code, 1860, Section 420, Section 468, Section 471 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged documentCentral Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 14(3)
Read judgment
High Courts07 Mar 2017

Konthoujam (O) Pramodini Devi Vs The State of Manipur, through the Principal Secretary/Commissioner/Secretary (Home), Govt. of Manipur, & Ors.

Manipur High Court · (2017) 03 MAN CK 0010

Constitution of India, Article 14, Article 21, Article 226, Article 311(2) - 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 - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a StateCode of Civil Procedure, 1908, Order 6Rule 1 -Indian Penal Code, 1860, Section 302, Section 307, Section 353, Section 329 -
Read judgment
High Courts23 Feb 2017Allowed

Mr. Guangbi Dangmei Vs The Union of India through the Defence Secretary, Ministry of Defence, Govt. Of India, & Ors.

Manipur High Court · (2017) 02 MAN CK 0019

Indian Penal Code, 1860, Section 302, Section 34, Section 307, Section 364, Section 400 - Punishment for murder - Acts done by several persons in furtherance of common intention - Attempt to murder - Kidnapping or abducting in order to inurder - Punishment for belonging to gang of dacoitsArms Act, 1959, Section 27, Section 25(I)(C) - Punishment for using arms, etc - Punishment for certain offences
Read judgment
High Courts21 Feb 2017

Smt.Uma Devi, w/o Dr. Ram Naresh Gupta of Katri Sarai Vs Rakesh Prasad Sahu, & Ors.

Manipur High Court · (2017) 02 MAN CK 0016

Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 34, Section 511, Section 366, Section 368 - Acts done by several persons in furtherance of common intention - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Kidnapping, abducting or inducing woman to compel her marriage, etc - Wrongfully concealing or keeping in confinement kidnapped or abducted person
Read judgment