CourtKutchehry.com

COURT ARCHIVE

Manipur High Court judgments, 2020

135 judgments · page 1 of 7

High Courts21 Dec 2020

Jangpao Haokip Vs State Of Manipur

Manipur High Court · (2020) 12 MAN CK 0011

Code Of Criminal Procedure, 1973 — Section 167, 167(2), 167(2A), 437, 441Narcotic Drugs And Psychotroic Substantes Act, 1985 — Section 36, 36A, 36C, 36A(3), 37, 37(b), 37(l)(b), 51Constitution Of India, 1950 — Article 21
Read judgment
High Courts07 Dec 2020Allowed

Naorem Dijamani Singh Vs State Of Manipur

Manipur High Court · (2020) 12 MAN CK 0003

Consumer Protection Act, 1986 — Section 9(a), 10(1)Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 10(2), 10(6), 10(7)
Read judgment
High Courts03 Dec 2020Dismissed

Ningthoujam Mangi Vs Sanasam Bira Singh

Manipur High Court · (2020) 12 MAN CK 0001

Representation Of The People Act, 1951 — Section 33, 33(A), 86(7), 77, 81, 83(1)(a), 98(c), 100(1)(b), 100(1)(d)(iii), 100(1)(d)(iv), 101, 123, 123(6), 150, 151, 151AConduct Of The Elections Rules, 1961 — Rule 4A, 10(5), 89Constitution Of India, 1950 — Article 191(2), 190(3)(b)
Read judgment
High Courts24 Nov 2020Allowed

Sapam Ranadev Singh And Ors Vs State Of Manipur And Ors

Manipur High Court · (2020) 11 MAN CK 0006

Mahatma Gandhi Rural Employment Guarantee Act, 2005 — Section 2(g), 2(i), 3, 13, 15, 15(7), 16, 18, 19, 25, 35, 37Manipur Panchayati Raj Act, 1994 — Section 45, 105Manipur Gram Panchayat And Zilla Parishad (General) Rules, 1995 — Rule 37
Read judgment
High Courts05 Nov 2020Allowed

Mayanglambam Rameshwar Singh Vs Yengkhom Surchandra Singh

Manipur High Court · (2020) 11 MAN CK 0002

Representation Of People Act, 1951 — Section 33, 33A, 36, 36(2), 75A, 81, 81(1), 81(3), 82, 84, 97, 98, 100, 100(1)(d)(i), 100(1)(d)(iv), 100(2), 100(a)(1), 100(c)(1), 100(d)(iv)(1), 117, 118, 123, 123(2), 125A(i)Government Of Union Territories Act, 1963 — Section 4, 14Evidence Act, 1872 — Section 114
Read judgment