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Manipur High Court judgments

1,680 judgments · page 37 of 84

High Courts17 Sept 2020

Surjakumar Okram Vs State Of Manipur

Manipur High Court · (2020) 09 MAN CK 0004

Repealing Act, 2018 — Section 2(2), 2(3), 2(5)Government Of India Act, 1935 — Section 143(2)Bombay Prohibition Act, 1949 — Section 13(b)
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High Courts15 Sept 2020Dismissed

Ningshimyao A Shimray Vs State Of Manipur

Manipur High Court · (2020) 09 MAN CK 0007

Manipur Land Revenue And Land Reforms Act (MLR & LR) Act, 1960 — Section 1, 1(1)Manipur (Hill Areas) District Council (Third Amendment), Act 2008 — Section 29(XIII), 158
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High Courts09 Sept 2020Disposed Of

Keisham Pradipkumar Vs State Of Manipur

Manipur High Court · (2020) 09 MAN CK 0011

Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 — Section 3, 3(1), 10, 38Municipalities Act, 1994 — Section 114, 115
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High Courts01 Sept 2020Dismissed

Jyotin Waikhom Vs Khumukcham Joykishan Singh

Manipur High Court · (2020) 09 MAN CK 0001

Code Of Civil Procedure, 1908 — Section 151, Order 8 Rule 9, Order 6 Rule 17, Order 6 Rule 2Representation Of The People Act, 1951 — Section 33A(3), 80A, 81, 83, 87, 100, 83(1)(a)Conduct Of Election Rules, 1961 — Rule 94A
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High Courts24 Aug 2020Dismissed

G.G.C. Son Vs Union Of India

Manipur High Court · (2020) 08 MAN CK 0006

Central Reserve Police Force Rules, 1955 — Rule 28, 29Constitution Of India, 1950 — Article 226
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