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Manipur High Court judgments, 2021

260 judgments · page 5 of 13

High Courts20 Apr 2021Allowed

Yogita Jain Vs Mahendra Kumar Jain

Manipur High Court · (2021) 04 MAN CK 0007

Code Of Criminal Procedure, 1973 — Section 133Transfer of Property Act, 1882 — Section 60Specific Relief Act, 1963 — Section 6, 31, 39
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High Courts15 Apr 2021Dismissed

State Of Manipur Vs Thounaojam Brinda

Manipur High Court · (2021) 04 MAN CK 0013

Code Of Criminal Procedure, 1973 — Section 2(h), 156(3), 161, 173, 173(2), 173(3), 173(4), 173(5), 173(6), 173(8), 319, 362, 482, 561AIndian Penal Code, 1860 — Section 34, 120B, 307, 328, 354, 447, 506, 511Arms Act, 1959 — Section 25(1B)
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High Courts15 Apr 2021Allowed

Thokchom Thai Singh Vs Officer-In-Charge

Manipur High Court · (2021) 04 MAN CK 0004

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 149, 376, 366A, 417Protection of Children from Sexual Offences Act, 2012 — Section 4
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High Courts15 Apr 2021Allowed

Yumkham Erabot Singh Vs Okram Henry Singh Singh

Manipur High Court · (2021) 04 MAN CK 0002

Representation Of People Act, 1951 — Section 8(3), 33, 33A, 33B, 34, 36(2), 81, 81(3), 82, 84, 86, 98, 98(a), 100(1)(b), 100(1)(d)(i), 100(1)(d)(iv), 101, 117, 123(2), 125A, 125A(i), 127Negotiable Instruments Act, 1881 — Section 138Indian Penal Code, 1860 — Section 120B, 177, 354, 420, 468, 471, 506
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