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Manipur High Court judgments, 2020

135 judgments · page 4 of 7

High Courts20 Aug 2020Dismissed

Niraj Cement Structurals Ltd. Vs Union Of India

Manipur High Court · (2020) 08 MAN CK 0013

Specific Relief Act, 1963 — Section 14, 14D, 20, 20A, 20B, 41(h)Evidence Act, 1872 — Section 90, 91, 92, 93, 94, 95, 96, 97, 98Arbitration And Conciliation Act, 1996 — Section 2(e), 8, 11, 11(12)(b), 20(c)
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High Courts20 Aug 2020Allowed

Thokchom Lokeshwar Singh Vs Thangjam Mohendro Singh

Manipur High Court · (2020) 08 MAN CK 0012

Representation Of The People Act, 1951 — Section 125A, 33, 33(1), 36, 81, 86, 100(1)(d)(i), 125AIndian Penal Code, 1860 — Section 177Code Of Criminal Procedure, 1973 — Section 200, 397
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High Courts13 May 2020

Human Rights Alert Vs State Of Manipur

Manipur High Court · (2020) 05 MAN CK 0002

Public Distribution System (Control) Order, 2015 — Section 7, 10, 11Essential Commodities Act, 1955 — Section 3, 8, 9National Food Act, 2013 — Section 2((3), 2(4), 2(5), 2(12), 3(1), 3(2), 8, 9, 11, 12, 14, 16, 16(6), 24(2), 27, 35, 44
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High Courts19 Mar 2020Dismissed

Kh. Yunepoume Vs State Of Manipur

Manipur High Court · (2020) 03 MAN CK 0012

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
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High Courts19 Mar 2020Allowed

Mr. Canning Keishing Vs State Of Manipur

Manipur High Court · (2020) 03 MAN CK 0010

Code Of Criminal Procedure, 1973 — Section 102, 102(3)Constitution Of India, 1950 — Article 14, 21Indian Penal Code, 1860 — Section 120B, 420, 468, 511
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