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Manipur High Court judgments, 2017

122 judgments · page 5 of 7

High Courts17 Feb 2017

Ksh. Kennedy Singh, & Ors. Vs State of Manipur

Manipur High Court · (2017) 02 MAN CK 0013

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 34, Section 324, Section 326, Section 511, Section 392, Section 376(2)(g), Section 384, Section 367 - Punishment for rape - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means - Voluntarily causing ievous hurt by dangerous weapons or means - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Punishment for robbery - Punishment for rape - Punishment for extortion - Kidnapping or abducting in order to subject person to grievous hurt, slavery, etcArms Act, 1959, Section 25(I)(C) - Punishment for certain offences
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High Courts17 Feb 2017

Mrs. Lhaijahoi Lhouvum, W/o Mr. Sheihen Lhouvum Vs The State of Manipur, represented by the Chief Secretary, Government of Manipur, & Ors.

Manipur High Court · (2017) 02 MAN CK 0012

Indian Penal Code, 1860, Section 34, Section 400 - Acts done by several persons in furtherance of common intention - Punishment for belonging to gang of dacoitsArms Act, 1959, Section 25(I)(C) - Punishment for certain offencesNational Security Act, 1980, Section 3(3) - Power to make orders detaining certain persons
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High Courts17 Feb 2017

Mrs. Lamboichong, W/o Mr. Ngamkhoneh Lhouvum Vs The State of Manipur, represented by the Chief Secretary, Government of Manipur, & Ors.

Manipur High Court · (2017) 02 MAN CK 0011

Indian Penal Code, 1860, Section 34, Section 400 - Acts done by several persons in furtherance of common intention - Punishment for belonging to gang of dacoitsArms Act, 1959, Section 25(I)(C) - Punishment for certain offencesNational Security Act, 1980, Section 3(3) - Power to make orders detaining certain persons
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High Courts17 Feb 2017

Haobam Ahead @ Lemba Singh Vs The State of Manipur, represented by the Chief Secretary, Government of Manipur, & Ors.

Manipur High Court · (2017) 02 MAN CK 0008

Indian Penal Code, 1860, Section 302, Section 34, Section 448 - Punishment for murder - Acts done by several persons in furtherance of common intention - Punishment for house-trespassArms Act, 1959, Section 25(I)(C) - Punishment for certain offencesNational Security Act, 1980, Section 3(3) - Power to make orders detaining certain persons
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High Courts06 Feb 2017Disposed

Mr. K.Vareshang Vs The State of Manipur represented by Chief Secretary, Govt. of Manipur, & Ors.

Manipur High Court · (2017) 02 MAN CK 0027

Indian Penal Code, 1860, Section 34, Section 307, Section 429 - Acts done by several persons in furtherance of common intention - Attempt to murder - Mischief by killing or maiming cattle, etc. of any value or any animal of the value of fifty rupeesExplosive Substances Act, 1908, Section 3, Section 4 - Punishment for causing explosion likely to endanger life or property - Punishment for attempt to cause explosion, or for making or keeping explosive with intent to endanger life or propertyNational Security Act, 1980, Section 3(3) - Power to make orders detaining certain persons
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High Courts06 Feb 2017

The National Insurance Company Ltd. Vs Md. Ameruddin, s/o Late Jamaruddin, & Anr.

Manipur High Court · (2017) 02 MAN CK 0024

Workmens Compensation Act, 1923, Section 3(1), Section 4, Section 4A, Section 4(1)(c), Section 2(1)(n) - Employers liability for compensation - Amount of compensation - Compensation to be paid when due and penalty for default - Amount of compensation - DefinitionsMotor Vehicles Act, 1988, Section 147(1), Section 147(1) - Requirements of policies and limits of liability
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High Courts03 Feb 2017Disposed

Waheda Bebe Vs The State of Manipur Represented by Commissioner/ Secretary (Home), Govt. of Manipur, & Ors.

Manipur High Court · (2017) 02 MAN CK 0023

Constitution of India, Article 21, Article 226, Article 32 - Amendment of the Schedule - Power of High Courts to Issue certain writs - Remedies for enforcement of rights conferred by this PartIndian Penal Code, 1860, Section 34, Section 307, Section 121, Section 121A - Acts done by several persons in furtherance of common intention - Attempt to murder - Waging, or attempting to wage war, or abetting waging of war, against the Government of India - Conspiracy to commit offences punishable by Sec. 121.Arms Act, 1959, Section 25(1C) - Punishment for certain offences
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