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Manipur High Court judgments

1,680 judgments · page 57 of 84

High Courts08 Dec 2017

M/s Zimomi Traders Vs Food Corporation of India & Ors.

Manipur High Court · (2017) 12 MAN CK 0007

Constitution of India, Article 226, Article 19 - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etcFood Corporation of India Act, 1964, Section 3, Section 35, Section 34 - Establishment of Food Corporation of India - Annual report on the working of Food Corporations - Accounts and audit
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High Courts05 Dec 2017

Shri Lalvullien & Anr. Vs State of Manipur & Ors.

Manipur High Court · (2017) 12 MAN CK 0003

Constitution of India, Article 21, Article 226 - Amendment of the Schedule - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 48 - Pursuit of offenders into other Jurisdictions
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High Courts04 Dec 2017

Vahne Mate Vs State of Manipur & Ors.

Manipur High Court · (2017) 12 MAN CK 0001

Indian Penal Code, 1860, Section 34, Section 365, Section 364A - Acts done by several persons in furtherance of common intention - Kidnapping or abducting with intent secretly and wrongfully to confine person - Kidnapping for ransom, etcNational Security Act, 1980, Section 3(2) - Power to make orders detaining certain persons
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High Courts07 Nov 2017Allowed

Shri Langpoklakpam Kiranjit Singh Vs The State of Manipur

Manipur High Court · (2017) 11 MAN CK 0003

Code of Criminal Procedure, 1973, Section 313, Section 232, Section 233, Section 243(1), Section 243, Section 313(1)(b), Section 315, Section 313(5) - Power to examine the accused - Acquittal - Entering upon defence - Evidence for defence - Evidence for defence - Power to examine the accused - Accused person to be competent witness - Power to examine the accusedProtection Of Children From Sexual Offences Act, 2012, Section 4
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High Courts06 Nov 2017Allowed

Md. Zahir Shah Vs The State of Manipur through the Principal Secretary/Commissioner/Secretary (Home), Govt. of Manipur, & Ors.

Manipur High Court · (2017) 11 MAN CK 0002

Constitution of India, Article 14, Article 226, Article 309, Article 32 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts to Issue certain writs - Recruitment and conditions of service of persons serving the Union or a State - Remedies for enforcement of rights conferred by this Part
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High Courts16 Sept 2017Allowed

Central Bureau of Investigation Vs Shri Raj Kumar Modhusana Singh S/o Late R.K. Sanahal Singh, & Ors.

Manipur High Court · (2017) 09 MAN CK 0006

Code of Criminal Procedure, 1973, Section 227, Section 228 - Discharge - Framing of chargeIndian Penal Code, 1860, Section 120B, Section 407 - Punishment of criminal conspiracy - Criminal breach of trust by carrier, etcPrevention of Corruption Act, 1988, Section 13(2), Section 13(1)(a), Section 13(1)(c) - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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