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Manipur High Court judgments, 2021

260 judgments · page 9 of 13

High Courts02 Mar 2021

Lunthang Haokip Vs State Of Manipur

Manipur High Court · (2021) 03 MAN CK 0001

Manipur (Hill Areas) District Councils Act, 1971 — Section 3, 4(1), 12, 13(1), 47, 47(i)(d), 47(2(b), 51U.P. Public Works Department Group-B Civil Engineering Service Rules 2004 — Rule 5(ii)Constitution Of India, 1950 — Article 14, 226, 309, 371(C)
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High Courts01 Mar 2021Dismissed

Dr. Nimaichand Luwang Vs Th. Shyamkumar & Anr

Manipur High Court · (2021) 03 MAN CK 0010

Representation Of People’s Act, 1951 — Section 9A, 33, 33A, 33B, 88, 81, 84, 99, 100, 10(1), 100(l)(b), 100(1)(d)(ii), 123(2), 125A, 125A(i), 127Indian Penal Code, 1860 — Section 120B, 121, 121A, 122, 123, 419, 420, 468, 471Unlawful Activities(Prevention) Act, 2004 — Section 18, 19, 20
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High Courts24 Feb 2021Allowed

Dr. Akoijam Jhalajit Singh Vs Central Bureau Of Investigation

Manipur High Court · (2021) 02 MAN CK 0016

Code Of Criminal Procedure, 1973 — Section 160, 164, 173, 173(8), 225, 226, 227, 228, 229, 230, 231, 232, 233, 234, 235, 313, 319, 482Indian Penal Code, 1860 — Section 34, 203, 218, 302, 307, 326, 506Arms Act, 1959 — Section 25(1B), 27(3)
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