High Courts24 Sept 2019Disposed Of
P.S.Henry Paotei And Others Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0030
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Manipur High Court judgments, 2019
231 judgments · page 4 of 12
High Courts24 Sept 2019Disposed Of
Ngamdar And Others Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0029
High Courts24 Sept 2019Dismissed
Saroj Yadav Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0028
Constitution Of India, 1950 — Article 13, 32, 33, 141, 226, 309Code Of Criminal Procedure, 1973 — Section 5, 41(1)(b), 55, 91, 154, 154(1), 154(3), 155, 156(3), 157(1), 160, 172, 428Indian Penal Code, 1860 — Section 326A, 326B, 354, 354A, 354B, 354C, 354D, 375D, 376, 376(A), 376(B), 376(c), 376E, 509
High Courts23 Sept 2019Allowed
Faruk Ahmed Laskar Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0027
Code Of Criminal Procedure, 1973 — Section 167, 167(2), 167(2A)(2), 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 17(c), 19, 21(c), 22(c), 24, 27A, 29, 35, 36, 36(A)(4), 37
High Courts23 Sept 2019Disposed Of
Thounajam James Singh And Others Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0026
High Courts23 Sept 2019Dismissed
Khaimuanthang Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0025
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 34, 186, 332, 353
High Courts20 Sept 2019Dismissed
Maibam Renubala Devi And Others Vs Moirangthem Dinora Singh
Manipur High Court · (2019) 09 MAN CK 0024
Indian Penal Code, 1860 — Section 120(b), 120B(1), 406, 504Code Of Criminal Procedure, 1973 — Section 227
High Courts19 Sept 2019Disposed Of
Letkhopao Lhoujem And Others Vs Union Of India And Others
Manipur High Court · (2019) 09 MAN CK 0007
High Courts18 Sept 2019Allowed
Md. Masle Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0010
Code Of Criminal Procedure, 1973 — Section 161Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(B), 21(c), 22(c), 25, 27A, 29, 37, 41, 42, 50, 52, 55, 57, 60, 60(3), 62, 68Indian Penal Code, 1860 — Section 34, 148, 149, 353, 359
High Courts18 Sept 2019Allowed
Muminur Rahaman Barbhuya Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0009
Code Of Criminal Procedure, 1973 — Section 167, 167(2), 167(2A)(2), 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(C), 25, 27, 29A, 36, 36(A)(4), 37, 68Y
High Courts18 Sept 2019Allowed
Jiyaur Rahman Barhuiya Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0008
Code Of Criminal Procedure, 1973 — Section 167, 167(2), 167(2A)(2), 173(2), 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 17(c), 21(c), 22(c), 29, 35, 36, 36A(4), 37
High Courts17 Sept 2019Disposed Of
Thokchom Ongbi Manitombi Devi Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0016
Indian Penal Code, 1860 — Section 34, 121, 121A, 307, 325, 353Unlawful Activities (Prevention) Act, 1967 — Section 20Arms Act, 1959 — Section 25(1c)
High Courts17 Sept 2019Allowed
Theophilus KKS Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0015
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
High Courts17 Sept 2019Allowed
Muminur Rahaman Barbhuya Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0014
Code Of Criminal Procedure, 1973 — Section 167(2), 173(2), 173(2)(d)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(b), 22C, 25, 29, 36A(4), 37, 60(3), 62
High Courts17 Sept 2019Disposed Of
Registrar General, High Court Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0013
High Courts17 Sept 2019Dismissed/Partly Allowed
Gangmei Gaidon Rongmei Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0012
Manipur Municipalities Act, 1994 — Section 12, 12A, 12C, 12J(i), 12J, 12K, 12M, 12P, 12Q, 29, 205
High Courts17 Sept 2019Disposed Of
Lt. Colonel Dharamvir Singh Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0011
Constitution Of India, 1950 — Article 33, 309, 141Code Of Criminal Procedure, 1973 — Section 5, 41(1)(b), 55, 91, 154, 154(1), 155, 157(1), 160, 164(5A)(1), 172, 428, 475Arms Act, 1959 — Section 3, 3(ii), 3(viii), 3(xvii), 25, 36, 37, 38, 42, 69, 70
High Courts13 Sept 2019Allowed
Gainaichung Malangme And Others Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0018
High Courts13 Sept 2019Dismissed
Longjam Kulap Singh Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0017
Constitution Of India, 1950 — Article 226Central Reserve Police Force Rules, 1955 — Rule 27, 27(a), 28, 29Central Civil Services (Conduct) Rules, 1964 — Rule 20
High Courts10 Sept 2019Disposed Of
Thongam Shyamo Singh And Others Vs State Of Manipur And Others
Manipur High Court · (2019) 09 MAN CK 0019
Constitution Of India, 1950 — Article 14, 226Manipur Municipalities (Election Of Councilors) Rules, 1994 — Rule 84, 122ADistrict Council Rules, 1972 — Rule 7, 72A(1)