CourtKutchehry.com

COURT ARCHIVE

Manipur High Court judgments, 2020

135 judgments · page 7 of 7

High Courts27 Jan 2020Allowed

A.S. Yanglung Vs State Of Manipur And Ors

Manipur High Court · (2020) 01 MAN CK 0013

Manipur Hill Areas District Council Act, 1971 — Section 29AManipur (Village Authorities In Hill Areas) Act, 1956 — Section 3(1), 3(2)Constitution Of India, 1950 — Article 226
Read judgment
High Courts21 Jan 2020Dismissed

Kangujam Ananda Meitei Vs CBI, SCB, Kolkata

Manipur High Court · (2020) 01 MAN CK 0006

Indian Penal Code, 1860 — Section 34, 420, 468, 471Narcotic Drugs And Psychotropic Substances, Act, 1985 — Section 8, 22, 22(c), 29, 35Code Of Criminal Procedure, 1973 — Section 227, 228
Read judgment
High Courts06 Jan 2020Allowed

P. Dearson Vs State of Manipur And Ors

Manipur High Court · (2020) 01 MAN CK 0004

Electricity Act, 2003 — Section 68Indian Electricity Rules, 1956 — Rule 29, 44, 46, 91Constitution Of India, 1950 — Article 21, 32, 32(1), 32(2), 142, 226
Read judgment
High Courts06 Jan 2020Disposed Of

K.S. Yaomila Vs State of Manipur And Ors

Manipur High Court · (2020) 01 MAN CK 0003

Electricity Act, 2003 — Section 53, 68Constitution Of India, 1950 — Article 21, 32, 32(1), 32(2), 142, 226Indian Electricity Rules, 1956 — Rule 29, 44, 46, 91
Read judgment