High Courts02 Apr 2019Allowed
Yengkhom Shamu Singh And Others Vs State Of Manipur And Others
Manipur High Court · (2019) 04 MAN CK 0020
COURT ARCHIVE
Manipur High Court judgments, 2019
231 judgments · page 11 of 12
High Courts30 Mar 2019Allowed
Md. Jaheruddin Vs State Of Manipur & Ors
Manipur High Court · (2019) 03 MAN CK 0003
High Courts30 Mar 2019Disposed Of
L.(O) Sangita Devi & Ors Vs State Of Manipur & Ors
Manipur High Court · (2019) 03 MAN CK 0002
Indian Penal Code, 1860 — Section 376(n)(f)Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 4
High Courts30 Mar 2019Allowed
Board Of Sec. Education. Manipur & Anr Vs State Chief Information Commissioner
Manipur High Court · (2019) 03 MAN CK 0001
High Courts29 Mar 2019Dismissed
M/S Niraj Cement Strucurals Ltd Vs Union Of India And Others
Manipur High Court · (2019) 03 MAN CK 0006
Constitution Of India, 1950 — Article 14, 26, 27.1, 32, 226, 226(2), 227Specific Relief Act, 1963 — Section 14, 20A, 20B, 41(h), 41(ha)Arbitration And Conciliation Act, 1996 — Section 9
High Courts29 Mar 2019Allowed
V.S. Vareiyo Vs State Of Manipur And Others
Manipur High Court · (2019) 03 MAN CK 0005
Constitution Of India, 1950 — Article 14, 19, 21
High Courts29 Mar 2019Dismissed
Letkhomang Khongsai Vs State Of Manipur And Others
Manipur High Court · (2019) 03 MAN CK 0004
Constitution Of India, 1950 — Article 14, 226, 309Civil Service Regulations. 1993 — Article 520, 520(ii)Evidence Act, 1872 — Section 45
High Courts28 Mar 2019Dismissed
Solemwon Vs State Of Manipur & 2 Ors
Manipur High Court · (2019) 03 MAN CK 0007
Constitution Of India, 1950 — Article 19, 19(1)(f), 19(5)Code Of Criminal Procedure, 1973 — Section 129, 144, 144(2), 144(4), 144(5), 144(6), 144(7)
High Courts20 Mar 2019Disposed Of
Naresh kumar Laishram Vs State Of Manipur And Others
Manipur High Court · (2019) 03 MAN CK 0008
High Courts19 Mar 2019Dismissed
Wangkhemcha Shamjai Vs State Of Manipur & Anr
Manipur High Court · (2019) 03 MAN CK 0009
Water (Prevention And Control Of Pollution) Act, 1974 — Section 4(2)fAir (Prevention And Control Of Pollution) Act, 1981 — Section 5(2)f
High Courts15 Mar 2019Allowed
Dr. Naorem Jugeshwor Singh Vs State Of Manipur And Others
Manipur High Court · (2019) 03 MAN CK 0010
Manipur Aided College Employees’ (Service) Rules, 1974 — Rule 4, 4(v), 5Industrial Disputes Act, 1947 — Section 32(2)(b), 33(1)Burdwan University Act, 1981 — Section 21(xiii), 29(1)
High Courts07 Mar 2019Dismissed
M/s. Indchemie Health Specialities Private Limited And Others Vs Union Of India And Others
Manipur High Court · (2019) 03 MAN CK 0011
Drugs And Cosmetics Rules, 1945 — Rule 3, 6, 46Code Of Criminal Procedure, 1973 — Section 482Drugs And Cosmetics Act, 1940 — Section 16(1)(a), 18, 18A, 18(a)(1), 22(c), 23, 23(4), 23(4)(i), 23(4)(iii), 25(1), 25(2), 25(3), 25(4), 34, 117(1)
High Courts04 Mar 2019Disposed Of
K. Sakathan Vs State Of Manipur And Others
Manipur High Court · (2019) 03 MAN CK 0012
Constitution Of India, 1950 — Article 14
High Courts28 Feb 2019Allowed
Md. Aktar Hussain And Others Vs Union Of India And Others
Manipur High Court · (2019) 02 MAN CK 0002
Constitution Of India, 1950 — Article 141Central Reserve Police Force Rules, 1955 — Rule 27, 31(a)Railway Servants (Discipline & Appeal) Rules, 1968 — Rule 9(9)(c)
High Courts28 Feb 2019Dismissed
State Of Manipur And Others Vs Nongthombam
Manipur High Court · (2019) 02 MAN CK 0001
Constitution Of India, 1950 — Article 21, 32, 47, 51A(h), 226
High Courts22 Feb 2019Allowed
L.Amusana Rongmei Vs State Of Manipur And Others
Manipur High Court · (2019) 02 MAN CK 0003
High Courts21 Feb 2019
North Eastern Children‟s Home Vs State Bank Of India & Ors
Manipur High Court · (2019) 02 MAN CK 0004
Code Of Criminal Procedure, 1973 — Section 82Passports Act, 1967 — Section 10(3)(d)
High Courts18 Feb 2019
Ishworani Chongtham Vs State Manipur
Manipur High Court · (2019) 02 MAN CK 0006
Constitution Of India, 1950 — Article 14, 16
High Courts13 Feb 2019Allowed
Thokchom (O) Roshini Devi Vs State Of Manipur And Others
Manipur High Court · (2019) 02 MAN CK 0007
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 25(1C)
High Courts08 Feb 2019Allowed
Chanambam Thoiba Singh Vs Bharat Sanchar Nigam Limited And Others
Manipur High Court · (2019) 02 MAN CK 0008
Constitution Of India, 1950 — Article 14, 136, 142Central Civil Services (Pension) Rules, 1972 — Rule 71, 72, 73Manipur Civil Services (Pension) Rules, 1977 — Rule 70A