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Manipur High Court judgments

1,680 judgments · page 39 of 84

High Courts13 May 2020

Human Rights Alert Vs State Of Manipur

Manipur High Court · (2020) 05 MAN CK 0002

Public Distribution System (Control) Order, 2015 — Section 7, 10, 11Essential Commodities Act, 1955 — Section 3, 8, 9National Food Act, 2013 — Section 2((3), 2(4), 2(5), 2(12), 3(1), 3(2), 8, 9, 11, 12, 14, 16, 16(6), 24(2), 27, 35, 44
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High Courts19 Mar 2020Dismissed

Kh. Yunepoume Vs State Of Manipur

Manipur High Court · (2020) 03 MAN CK 0012

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
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High Courts19 Mar 2020Allowed

Mr. Canning Keishing Vs State Of Manipur

Manipur High Court · (2020) 03 MAN CK 0010

Code Of Criminal Procedure, 1973 — Section 102, 102(3)Constitution Of India, 1950 — Article 14, 21Indian Penal Code, 1860 — Section 120B, 420, 468, 511
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High Courts19 Mar 2020Allowed

Baby Khushi Kumari (Minor) Vs State Of Manipur

Manipur High Court · (2020) 03 MAN CK 0003

Indian Electricity Act, 2003 — Section 29, 68Indian Electricity Rule, 1956 — Rule 4A(2), 29, 44, 46, 49, 82, 91Constitution Of India, 1950 — Article 21, 32, 32(1), 32(2), 142, 226
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