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Manipur High Court judgments, 2021

260 judgments · page 6 of 13

High Courts26 Mar 2021Allowed

Laishram Surjit Singh Vs State Of Manipur

Manipur High Court · (2021) 03 MAN CK 0017

Code Of Criminal Procedure, 1973 — Section 57(a), 161, 167(2), 309, 437(1), 437(2), 437(5), 439, 439(1), 439(2), 441, 442Indian Penal Code, 1860 — Section 20B, 34, 120B, 168, 201, 307, 325, 326, 353, 409, 419, 420, 435, 468, 471Prevention of Corruption Act, 1988 — Section 13
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High Courts25 Mar 2021Allowed

W. Ranchong Vs State Of Manipur

Manipur High Court · (2021) 03 MAN CK 0016

Hill Areas Act, 1956 — Section 2(f), 3(4)Government Of Union Territories Act, 1963 — Section 52(2)District Council Act, 1971 — Section 2, 3
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High Courts25 Mar 2021Dismissed

Lorho S. Pfoze Vs Houlim Shokhopao Mater @ Benjamin

Manipur High Court · (2021) 03 MAN CK 0014

Code Of Civil Procedure, 1908 — Section 10, 151, Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11, Order 7 Rule 11(a), Order 25 Rule 4Representation of the People Act, 1951 — Section 33, 36(2), 77, 78, 81, 83, 83(1)(c), 83(1)(a), 86, 100, 100(1)(b), 100(1)(d)(i), 100(1)(d)(iii), 100(1)(d)(iv), 117, 123(6)Constitution Of India, 1950 — Article 19(1)(a)
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