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Manipur High Court judgments, 2017

122 judgments · page 6 of 7

High Courts02 Feb 2017Disposed

Tongnram Sanjit Singh@ Pari @ Boy Vs The District Magistrate, Imphal East Manipur, & Ors.

Manipur High Court · (2017) 02 MAN CK 0014

Indian Penal Code, 1860, Section 302, Section 34, Section 307, Section 448, Section 121, Section 121A, Section 400 - Punishment for murder - Acts done by several persons in furtherance of common intention - Attempt to murder - Punishment for house-trespass - Waging, or attempting to wage war, or abetting waging of war, against the Government of India - Conspiracy to commit offences punishable by Sec. 121. - Punishment for belonging to gang of dacoitsExplosive Substances Act, 1908, Section 3 - Punishment for causing explosion likely to endanger life or propertyNational Security Act, 1980, Section 3(3) - Power to make orders detaining certain persons
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High Courts31 Jan 2017Allowed

The National Insurance Company Ltd. Vs Sairem Nando Singh, s/o S. Nabachandra Singh of Naoremthong, & Anr.

Manipur High Court · (2017) 01 MAN CK 0019

Indian Penal Code, 1860, Section 34, Section 307, Section 326, Section 427 - Acts done by several persons in furtherance of common intention - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons or means - Mischief causing damage to the amount of fifty rupeesWorkmens Compensation Act, 1923, Section 30 - AppealsMotor Vehicles Act, 1988, Section 147, Section 147 - Requirements of policies and limits of liability
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High Courts27 Jan 2017Disposed

Shri Amrit Kar Vs The State of Manipur through The Principal Secretary (Home), Govt. of Manipur, & Ors.

Manipur High Court · (2017) 01 MAN CK 0016

Constitution of India, Article 21, Article 21, Article 226, Article 226, Article 227, Article 227 - Amendment of the Schedule - Amendment of the Schedule - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482, Section 482, Section 311, Section 311, Section 309, Section 309, Section 258, Section 258 - Saving of inherent powers of High Court - Saving of inherent powers of High Court - Power to summon material witness, or examine person present - Power to summon material witness, or examine person present - Power to postpone or adjourn proceedings - Power to postpone or adjourn proceedings - Power to stop proceedings in certain cases - Power to stop proceedings in certain casesIndian Penal Code, 1860, Section 420, Section 420, Section 468, Section 468 - Cheating and dishonestly inducing delivery of property - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Forgery for purpose of cheating
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High Courts24 Jan 2017Allowed

Smt.Leishangthem Bidyabati Vs Shri Heigrujam Risao Benson Singh

Manipur High Court · (2017) 01 MAN CK 0015

Code of Civil Procedure, 1908, Order 32A, Order 34(A)Rule 3 -Hindu Marriage Act, 1955, Section 23, Section 23(1), Section 89, Section 23(2), Section 5(2)(c) - Decree in proceedings - Decree in proceedings - Decree in proceedings - Conditions for a Hindu marriageFamily Courts Act, 1984, Section 19, Section 20, Section 9 - Appeal - Act to have overriding effect - Duty of Family Court to make efforts for settlement
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High Courts16 Jan 2017Allowed

Smt. Thangkhumi Mizo @ Thangi Vs The State of Manipur represented by the Pr. Secretary/ Commissioner, Home, Government of Manipur at Imphal, & Anr.

Manipur High Court · (2017) 01 MAN CK 0007

Indian Penal Code, 1860, Section 34, Section 373, Section 370(3)(5) - Acts done by several persons in furtherance of common intention - Buying minor for purpose of prostitution, etc - Buying or disposing of any person as a slaveNational Security Act, 1980, Section 3(3) - Power to make orders detaining certain personsImmoral Traffic (Prevention) Act, 1956, Section 5(a)(d)(i) - Procuring, inducing or taking person for the sake of prostitution
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High Courts11 Jan 2017Allowed

Shri Yumnam Sunil Singh @ Babusana Vs The District Magistrate, Imphal West, & Ors.

Manipur High Court · (2017) 01 MAN CK 0005

Indian Penal Code, 1860, Section 34, Section 307, Section 506, Section 400 - Acts done by several persons in furtherance of common intention - Attempt to murder - Punishment for criminal ,intimidation - Punishment for belonging to gang of dacoitsArms Act, 1959, Section 25(IC) - Punishment for certain offencesExplosive Substances Act, 1908, Section 4, Section 5 - Punishment for attempt to cause explosion, or for making or keeping explosive with intent to endanger life or property - Punishment for making or possessing explosives under suspicious circumstances
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