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Manipur High Court judgments

1,680 judgments · page 56 of 84

High Courts07 Feb 2018Dismissed

L. Hemingthang Khongsai Vs State of Manipur

Manipur High Court · (2018) 02 MAN CK 0004

Code of Criminal Procedure, 1973, Section 397, Section 161, Section 216 - Calling for records to exercise powers of revision - Examination of witnesses by police - Court m
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High Courts02 Feb 2018Dismissed

M. Biramangol Singh Vs The State of Manipur

Manipur High Court · (2018) 02 MAN CK 0003

Constitution of India, Article 309, Article 235 - Recruitment and conditions of service of persons serving the Union or a State - Control over subordinate Courts
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High Courts04 Jan 2018Dismissed

Bidyaran Ayekpam & Ors Vs State of Manipur & Ors

Manipur High Court · (2018) 01 MAN CK 0008

Constitution of India, Article 309 -Manipur Civil Service Rules, 1965, - Rule 16, Rule 4(2), Rule 5(2), Rule 27, Rule 28(1), Rule 27(2), Rule 27(3), Rule 16(2), Rule 62(d), Rule 28(i)(d)
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High Courts22 Dec 2017

Shri Sougrakpam Surjit Singh Vs The District Magistrate & Anr.

Manipur High Court · (2017) 12 MAN CK 0013

Indian Penal Code, 1860, Section 34, Section 342, Section 365, Section 368 - Acts done by several persons in furtherance of common intention - Punishment for wrongful confinement - Kidnapping or abducting with intent secretly and wrongfully to confine person - Wrongfully concealing or keeping in confinement kidnapped or abducted personNational Security Act, 1980, Section 5A - Grounds of detention severableUnlawful Activities (Prevention) Act, 1967, Section 20, Section 18, Section 43D - Punishment for being member of terrorist gang or organisation - Punishment for conspiracy, etc..
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High Courts21 Dec 2017

Shri Chanam Chaoba Singh Vs State of Manipur & Ors.

Manipur High Court · (2017) 12 MAN CK 0012

Constitution of India, Article 14, Article 21, Article 226, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etc
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High Courts14 Dec 2017

M/S Kores (India) Limited Vs The State of Manipur & Ors.

Manipur High Court · (2017) 12 MAN CK 0009

Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 34 - InterestMonopolies and Restrictive Trade Practices Act, 1969, Section 12B - Power of the Commission to award compensation
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