High Courts09 Oct 2018Allowed
Mayengbam Tej Singh Vs Central Bank Of India& Ors
Manipur High Court · (2018) 10 MAN CK 0009
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Manipur High Court judgments, 2018
64 judgments · page 2 of 4
High Courts08 Oct 2018Disposed Off
Kulachandra Singh Vs Manipur University & 2 Ors
Manipur High Court · (2018) 10 MAN CK 0001
High Courts04 Oct 2018Dismissed
Manipur Public Service Commission Vs Manipur Information Commission And Others
Manipur High Court · (2018) 10 MAN CK 0010
Constitution Of India, 1950 — Article 16, 19, 315Right To Information Act, 2005 — Section 2(f), 2(i), 2(j), 2(n), 3, 4(1)(b), 4(1)(c), 6, 8, 8(1), 8(1)(e), 8(1)(f), 8(1)(j), 8(2), 11, 11(1), 19
High Courts03 Oct 2018Disposed Off
Maringmei Khuripo Vs Langkhanpau
Manipur High Court · (2018) 10 MAN CK 0011
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 114, 151, Order 22 Rule 3, Order 47 Rule 1
High Courts28 Sept 2018Allowed
Irungbam Shyam Singh And Others Vs State Of Manipur And Others
Manipur High Court · (2018) 09 MAN CK 0001
Constitution Of India, 1950 — Article 14
High Courts26 Sept 2018Dismissed
Sapam Jaswonta Singh Vs State Of Manipur And Others
Manipur High Court · (2018) 09 MAN CK 0002
Constitution Of India, 1950 — Article 16
High Courts25 Sept 2018Allowed
Sanangamba Akham Vs State Of Manipur And Others
Manipur High Court · (2018) 09 MAN CK 0003
Constitution Of India, 1950 — Article 14, 15
High Courts17 Sept 2018Dismissed
Nahakpam Indrajit Singh And Others Vs Md. Amin Shah And Others
Manipur High Court · (2018) 09 MAN CK 0005
Constitution Of India, 1950 — Article 32, 324Code Of Civil Procedure, 1908 — Order 6 Rule 2, Order 6 Rule 4, Order 6 Rule 4A, Order 7, Rule 1(e), Order 7 Rule 11, Order 7 Rule 11(a)Representation People Act, 1951 — Section 8, 33A, 33B, 36, 36(2), 36(4), 80, 81, 81(1), 82, 83, 83(1)(a), 83(1)(b), 84, 100, 100(1), 100(1)(d)(iii), 100(1)(d)(iv), 125A
High Courts17 Sept 2018Allowed
Md. Farid Khan Vs State Of Manipur And Others
Manipur High Court · (2018) 09 MAN CK 0004
University Grants Commission Act, 1956 — Section 3
High Courts13 Sept 2018Allowed
Manipur Public Service Commission And Others Vs Roshan Kshetrimayum And Others
Manipur High Court · (2018) 09 MAN CK 0006
Constitution Of India, 1950 — Article 16, 16(1)
High Courts07 Sept 2018Allowed
Thangjam Lakumar Singh Vs Naorem And Others
Manipur High Court · (2018) 09 MAN CK 0007
High Courts05 Sept 2018Allowed
State Of Manipur Vs M/S Eagle Enterprises And Others
Manipur High Court · (2018) 09 MAN CK 0008
Constitution Of India, 1950 — Article 226)Code Of Civil Procedure, 1908 &mdash Section 80Interest On Delayed Payments To Small Scale And Ancillaryindustrial Undertakings Act, 1993 — Section 6
High Courts04 Sept 2018Allowed/Dismissed
NamsinreiPanmei And Others Vs State Of Manipur And Others
Manipur High Court · (2018) 09 MAN CK 0009
Constitution Of India, 1950 — Article 14, 16Manipur (Hill Areas) District Councils Rules, 1972 — Rule 7Manipur(Hill Area) District Councils Act, 1971 — Section 2, 4, 4(3), 4(4), 23, 23(2)
High Courts27 Aug 2018Disposed Of
Chandra Prakash Dubey Vs Union Of India
Manipur High Court · (2018) 08 MAN CK 0001
Central Civil Services (Leave) Rules, 1972 — Rule 48Assam Rifles Rules, 2008 — Rule 28
High Courts25 Aug 2018Allowed
Amppta And Others Vs Indian Oil Corporation And Others
Manipur High Court · (2018) 08 MAN CK 0002
Constitution Of India, 1950 — Article 13, 14, 19(1)(g), 21, 226
High Courts23 Aug 2018Disposed Of
Okram Kenechi And Others Vs State Of Manipur & 2 Ors And Others
Manipur High Court · (2018) 08 MAN CK 0003
High Courts16 Aug 2018Allowed
Tongbram Deepa Dev Vs State Of Manipur And Others
Manipur High Court · (2018) 08 MAN CK 0005
Constitution Of India, 1950 — Article 14, 16
High Courts16 Aug 2018Allowed
L. Gokulchandra Singh Vs State Of Manipur And Others
Manipur High Court · (2018) 08 MAN CK 0004
Constitution Of India, 1950 — Article 14
High Courts10 Aug 2018Allowed
Meinam Memchoubi Devi And Others Vs State Of Manipur And Others
Manipur High Court · (2018) 08 MAN CK 0007
Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 1, Order 6 Rule 17Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 18, 30Arbitration And Conciliation Act, 1996 — Section 20
High Courts10 Aug 2018Allowed
B. Malsawma Vs State Of Manipur And Others
Manipur High Court · (2018) 08 MAN CK 0006
Manipur Public Servants Personal Liability Rules, 2006 — Rule 3(2), 3(3), 6, 9(7)National Council For Teacher Education Regulations, 2002 — Regulation 5(e), 5(f)Assam State Acquisitions Of Lands Belonging To Religious Or Charitable Institution Of Public Nature Act, 1959 — Section 25A