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Manipur High Court judgments, 2019

231 judgments · page 9 of 12

High Courts22 May 2019Disposed Off/Allowed/Dismissed

Chongtham Nimai Singh And Others Vs Union Of India And Others

Manipur High Court · (2019) 05 MAN CK 0015

Constitution Of India, 1950 — Article 14, 16, 32, 52, 53, 53(1), 54, 73(1), 74, 74(1), 77, 77(3), 162, 215, 226, 356Manipur University Act, 2005 — Section 3(3), 4, 4(1), 7(A)(7), 9, 9(3), 12, 13, 13(1), 13(2), 13(3), 21, 30
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High Courts22 May 2019Allowed

Atlam & Anr Vs Union Of India & Ors

Manipur High Court · (2019) 05 MAN CK 0014

Constitution Of India, 1950 — Article 371CManipur (Hill Areas) District Councils Act, 1971 — Section 29Government Of Union Territories Act, 1963 — Section 52
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High Courts21 May 2019Dismissed

Keihiyang Rongmei And Others Vs State Of Manipur

Manipur High Court · (2019) 05 MAN CK 0017

Constitution Of India, 1950 — Article 226Registration Act, 1908 — Section 3, 5, 6, 17, 18, 20, 21, 22, 35, 127(1)(b)Madhya Pradesh Co-Operative Societies Act, 1960 — Section 64&
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High Courts06 May 2019Disposed Off

Seikhothang Haokip Vs State Of Manipur And Others

Manipur High Court · (2019) 05 MAN CK 0027

Constitution Of India, 1950 — Article 14, 30(1A), 31A(1), 32, 226, 300AIndian Telegraph Act, 1885 — Section 5A, 10, 10(b), 10(d), 15, 16Electricity Act, 2003 — Section 164
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