COURT ARCHIVE

Manipur High Court judgments

1,680 judgments · page 36 of 84

High Courts23 Nov 2020Allowed

Sapam Kangleipal @ Chiranglen @ Sarat Vs District Magistrare, Imphal East, Manipur.

Manipur High Court · (2020) 11 MAN CK 0007

Code Of Criminal Procedure, 1973 — Section 161, 161(1)Unlawful Activities (Prevention) Act, 1967 — Section 17, 20Constitution Of India, 1950 — Article 21, 22, 22(5)

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High Courts05 Nov 2020Allowed

Mayanglambam Rameshwar Singh Vs Yengkhom Surchandra Singh

Manipur High Court · (2020) 11 MAN CK 0002

Representation Of People Act, 1951 — Section 33, 33A, 36, 36(2), 75A, 81, 81(1), 81(3), 82, 84, 97, 98, 100, 100(1)(d)(i), 100(1)(d)(iv), 100(2), 100(a)(1), 100(c)(1), 100(d)(iv)(1), 117, 118, 123, 123(2), 125A(i)Government Of Union Territories Act, 1963 — Section 4, 14Evidence Act, 1872 — Section 114

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High Courts05 Nov 2020Disposed Of

Yengkhom Surchandra Singh Vs Mayanglambam Rameshwar Singh

Manipur High Court · (2020) 11 MAN CK 0001

Code Of Criminal Procedure, 1973 — Section 340Indian Penal Code, 1860 — Section 193, 199, 200, 209, 471

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High Courts04 Nov 2020Disposed Of

M/S R.K. & Co.Through Vs State Of Manipur

Manipur High Court · (2020) 11 MAN CK 0004

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High Courts02 Nov 2020Disposed Of

Yaikhom (O) Mayengbam (N) Radhe Devi Vs State Of Manipur

Manipur High Court · (2020) 11 MAN CK 0005

National Security Act, 1980 — Section 3(2), 14(1)Constitution Of India, 1950 — Article 21, 22, 22(5)

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High Courts20 Oct 2020Disposed Of

State Level Gaan-Ngai Celebration Committee Vs State Of Manipur

Manipur High Court · (2020) 10 MAN CK 0010

Constitution Of India, 1950 — Article 14, 246

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High Courts19 Oct 2020Disposed Of

Yambem Kesho Singh Vs State Of Manipur

Manipur High Court · (2020) 10 MAN CK 0013

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High Courts14 Oct 2020

RG, High Court Of Manipur Vs State Of Manipur & Ors.

Manipur High Court · (2020) 10 MAN CK 0009

Juvenile Justice (Care & Protection of Children) Act, 2015 — Section 4Juvenile Justice (Care And Protection Of Children) Model Rules, 2016 — Section 89

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High Courts14 Oct 2020Disposed Of

All Manipur School Student Transporter Association (Amssta), Vs State Of Manipur

Manipur High Court · (2020) 10 MAN CK 0005

Disaster Management Act, 2005 — Section 2(d), 13, 20, 39, 39(f), 39(f)(iii), 48Right To Information Act, 2005 — Section 8Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 32, 32(2), 142, 226, 246

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High Courts13 Oct 2020Disposed Of