High Courts19 Mar 2020Allowed
Langonjam Ibohal Vs State Of Manipur
Manipur High Court · (2020) 03 MAN CK 0008
Manipur Education Code, 1982 — Rule 2(a), 27(d)Manipur Education Code, 1982 — Section 4
COURT ARCHIVE
Manipur High Court judgments, 2020
135 judgments · page 5 of 7
High Courts19 Mar 2020Allowed
Baby Tinchonghoi Mate @ Boinu Mate Vs State Of Manipur
Manipur High Court · (2020) 03 MAN CK 0007
Indian Electricity Act, 2003 — Section 29, 68Indian Electricity Rule, 1956 — Rule 29, 44, 46, 91
High Courts19 Mar 2020Allowed
Sanatombahaobam Vs State Of Manipur
Manipur High Court · (2020) 03 MAN CK 0006
High Courts19 Mar 2020Allowed
Jowel Thang Hmar Vs State Of Manipur
Manipur High Court · (2020) 03 MAN CK 0005
Manipur Land Revenue And Land Reforms Act, 1960 — Section 2(j)
High Courts19 Mar 2020Dismissed
Yambem Sanjit Meetei Vs State Of Manipur
Manipur High Court · (2020) 03 MAN CK 0004
Constitution Of India, 1950 — Article 13, 14, 19(1)(g), 21, 226
High Courts19 Mar 2020Allowed
Baby Khushi Kumari (Minor) Vs State Of Manipur
Manipur High Court · (2020) 03 MAN CK 0003
Indian Electricity Act, 2003 — Section 29, 68Indian Electricity Rule, 1956 — Rule 4A(2), 29, 44, 46, 49, 82, 91Constitution Of India, 1950 — Article 21, 32, 32(1), 32(2), 142, 226
High Courts06 Mar 2020Dismissed
M/S Nezone Pipes & Structures Vs State Of Manipur
Manipur High Court · (2020) 03 MAN CK 0014
Constitution Of India, 1950 — Article 14, 226
High Courts06 Mar 2020Allowed
M/S Simplex Projects Ltd. Vs State Of Manipur
Manipur High Court · (2020) 03 MAN CK 0013
Contract Act, 1872 — Section 37, 73Constitution Of India, 1950 — Article 12, 14, 19, 32, 226, 298
High Courts06 Mar 2020Dismissed
Nezone Pipes And Structures Vs State Of Manipur And Anr
Manipur High Court · (2020) 03 MAN CK 0002
Constitution Of India, 1950 — Article 14, 226
High Courts06 Mar 2020Allowed
Simplex Projects Ltd Vs State Of Manipur And Ors
Manipur High Court · (2020) 03 MAN CK 0001
Indian Contract Act, 1872 — Section 37, 73Constitution Of India, 1950 — Article 12, 14, 19, 32, 226, 298
High Courts28 Feb 2020Allowed
Khupkholen Haokip Vs State Of Manipur And Ors
Manipur High Court · (2020) 02 MAN CK 0027
Code Of Criminal Procedure, 1973 — Section 144Indian Penal Code, 1860 — Section 188Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18
High Courts28 Feb 2020Allowed
M. Khuripou And Ors Vs Pamei Dimpu
Manipur High Court · (2020) 02 MAN CK 0026
Code Of Criminal Procedure, 1973 — Section 15, 200, 202, 482
High Courts28 Feb 2020Allowed
Sukham Premjit Singh And Ors Vs State Of Manipur And Ors
Manipur High Court · (2020) 02 MAN CK 0025
Constitution Of India, 1950 — Article 226
High Courts27 Feb 2020Allowed
Sunil Kumar Vs Union Of India And Ors
Manipur High Court · (2020) 02 MAN CK 0024
High Courts27 Feb 2020Dismissed
Moirangthem Digendra Singh Vs Keikrujam Ningol Angom Ongbi Sangita @ Sangeeta And Ors
Manipur High Court · (2020) 02 MAN CK 0023
Indian Penal Code, 1860 — Section 34, 106, 120(B), 193, 196, 420, 466, 471Code Of Criminal Procedure, 1973 — Section 195, 195(1)(ii), 195(1)(b)(i), 195(1)(b)(ii), 397, 401, 482Evidence Act, 1872 — Section 195
High Courts26 Feb 2020Allowed
Oinam Dayapati Devi And Ors Vs State Of Manipur And Ors
Manipur High Court · (2020) 02 MAN CK 0022
Reservation Act, 1971 — Section 2(b), 2(f)Manipur Police Service Rules, 1965 — Rule 5, 28, 28(i), 28(iii)
High Courts26 Feb 2020Dismissed
Tumen Kumar Ranpal Vs Union Of India And Ors
Manipur High Court · (2020) 02 MAN CK 0021
Securities Contracts (Regulation) Act, 1956 — Section 4(4), 52(1), 52(2)Central Reserve Police Force Rules, 1955 — Rule 17Central Civil Services (Temporary Service) Rules, 1965 — Rule 10(1 B)
High Courts26 Feb 2020Allowed
Kangnu Vs Union Of India And Ors
Manipur High Court · (2020) 02 MAN CK 0020
High Courts25 Feb 2020Allowed
Rfn/Gd Arvind Kumar Vs Union Of India And Ors
Manipur High Court · (2020) 02 MAN CK 0019
Assam Rifles Act, 2006 — Section 26(b)
High Courts25 Feb 2020Allowed
Kh. Kesho Singh Vs State Of Manipur And Anr
Manipur High Court · (2020) 02 MAN CK 0018
Junior Manipur Civil Service Rules, 2007 — Rule 16(1)