High Courts24 Mar 2021
Khundrakpam (O) Medha Devi & 7 Ors. Vs State Of Manipur & 3 Ors.
Manipur High Court · (2021) 03 MAN CK 0066
COURT ARCHIVE
Manipur High Court judgments, 2021
260 judgments · page 7 of 13
High Courts24 Mar 2021
Angman Paris Maring Vs State Of Manipur & 2 Ors.
Manipur High Court · (2021) 03 MAN CK 0065
High Courts23 Mar 2021
Md. Salim Vs State Of Manipur
Manipur High Court · (2021) 03 MAN CK 0023
Code Of Criminal Procedure, 1973 — Section 167(2), 441Constitution Of India, 1950 — Article 21
High Courts22 Mar 2021Disposed Of
Takhellambam Bangkabihari Singh Vs State Of Manipur
Manipur High Court · (2021) 03 MAN CK 0022
Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 10(1), 10(2), 10(2)(a), 10(6), 10(7)
High Courts19 Mar 2021
M/S Simplex Infrastructures Ltd. Vs State Of Manipur
Manipur High Court · (2021) 03 MAN CK 0021
Arbitration And Conciliation Act, 1996 — Section 11(6), 11(6)(A), 12(5)Commercial Courts Act, 2015 — Section 10
High Courts18 Mar 2021Allowed
Md. Akbar Khan @ Chaoba Vs State Of Manipur
Manipur High Court · (2021) 03 MAN CK 0020
Code Of Criminal Procedure, 1973 — Section 164, 320, 482Indian Penal Code, 1860 — Section 366, 368Protection of Children from Sexual Offences (POCSO) Act 2012 — Section 4, 6
High Courts18 Mar 2021Dismissed
Md. Habibullah @ Hasib Vs Officer-In-Charge, Lilong Police Station
Manipur High Court · (2021) 03 MAN CK 0012
Code Of Criminal Procedure, 1973 — Section 438
High Courts18 Mar 2021Dismissed
M/S B.L.L. Agency Through Its Proprietor Vs State Of Manipur
Manipur High Court · (2021) 03 MAN CK 0011
Code Of Civil Procedure, 1908 — Order 47 Rule 1Supreme Court Rules, 1966 — Order 40 Rule 1, Order 40 Rule 5Constitution Of India, 1950 — Article 32, 136, 137, 145
High Courts17 Mar 2021
Md. Zahir Shah Vs State Of Manipur
Manipur High Court · (2021) 03 MAN CK 0009
Land Acquisition Act, 1894 — Section 11Constitution Of India, 1950 — Article 14, 16, 19(a), 19(b), 19(c), 19(d), 19(e), 19(f), 19(g), 19(2), 19(3), 19(4), 19(5), 19(6), 32, 226, 300A, 309
High Courts17 Mar 2021Dismissed
Seikhothang Haokip Vs Chairman & Managing Director
Manipur High Court · (2021) 03 MAN CK 0008
Electricity Act, 2003 — Section 67, 68Indian Telegraph Act, 1885 — Section 1C, 16Constitution Of India, 1950 — Article 300A
High Courts17 Mar 2021
North Eastern Children’s Vs State Bank Of India
Manipur High Court · (2021) 03 MAN CK 0007
Indian Penal Code, 1860 — Section 354, 376C, 397, 401, 506Code Of Criminal Procedure, 1973 — Section 82, 482Protection Of Children From Sexual Offences Act, 2012 — Section 6, 8, 10
High Courts16 Mar 2021
Mayanglambam Bir Singh Vs State Of Manipur
Manipur High Court · (2021) 03 MAN CK 0013
Code Of Criminal Procedure, 1973 — Section 389, 428Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(c), 32A
High Courts16 Mar 2021Dismissed
Paonam Nilamani Singh Vs Union Of India
Manipur High Court · (2021) 03 MAN CK 0006
Constitution Of India, 1950 — Article 14, 16National Cadet Corps (Girls Division) Rules, 1949 — Rule 13(c), 16(b)
High Courts15 Mar 2021Disposed Of
Mutum Phairenjaoba Singh Vs State Of Manipur & 4 Ors
Manipur High Court · (2021) 03 MAN CK 0081
High Courts15 Mar 2021Disposed Of
Hari Prasad Nepal Vs State Of Manipur
Manipur High Court · (2021) 03 MAN CK 0079
Indian Penal Code, 1860 — Section 447Constitution Of India, 1950 — Article 40
High Courts15 Mar 2021Allowed
Gunabati Kagabam Vs State Of Manipur & 5 Ors.
Manipur High Court · (2021) 03 MAN CK 0078
High Courts12 Mar 2021Allowed
Ajay Kumar, Ias & Anr. Vs Seram Ongbi Sunita Dev
Manipur High Court · (2021) 03 MAN CK 0084
High Courts12 Mar 2021
M. Koireng Singh. Vs State Of Manipur & 4 Ors.
Manipur High Court · (2021) 03 MAN CK 0083
High Courts12 Mar 2021Allowed
Oinam Rakesh Singh Vs Officer-In-Charge
Manipur High Court · (2021) 03 MAN CK 0019
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 149, 366A, 376, 417Protection of Children from Sexual Offences (POCSO) Act 2012 — Section 4
High Courts12 Mar 2021Dismissed
State Of Manipur Vs P. Shyamsunder Singh
Manipur High Court · (2021) 03 MAN CK 0005
Code Of Civil Procedure, 1908 — 22(3)(f), Order 47 Rule 1Supreme Court Rules, 1966 — Order 40 Rule 1Lok Sabha Secretariat (Recruitment And Conditions Of Service) Rules, 1955 — Rule 4(2)