High Courts12 Sept 2017Dismissed
Shri Dr. Ronal Singh Rajkumar Vs The Jawaharlal Nehru Institute of Medical Science (JNIMS) represented by the Director, & Ors.
Manipur High Court · (2017) 09 MAN CK 0004
COURT ARCHIVE
Manipur High Court judgments
1,680 judgments · page 58 of 84
High Courts08 Sept 2017Allowed
Ningthoujam Yamba Singh Vs The State of Manipur & Ors
Manipur High Court · (2017) 09 MAN CK 0003
National Security Act, 1980, Section 3(2), Section 34, Section 364-A - Power to make orders detaining certain persons
High Courts08 Sept 2017
Ruhida Begum Vs State of Manipur - Represented by the Secretary(Home), Government of Manipur, & Anr.
Manipur High Court · (2017) 09 MAN CK 0002
National Security Act, 1980, Section 3(2) - Power to make orders detaining certain persons
High Courts07 Sept 2017
Dr. Th. Suresh Singh Vs The State of Manipur & Anr
Manipur High Court · (2017) 09 MAN CK 0001
Protection of Human Rights Act, 1993, Section 21, Section 25, Section 27, Section 27(1)(b), Section 27(1)(a) - Constitution of State Human Rights Commissions - Member to act as Chairperson or to discharge his functions in certain circumstances - Officers and other staff of the State Commission - Officers and other staff of the State Commission - Officers and other staff of the State Commission
High Courts31 Aug 2017
Miss Jenni Khaidem Vs The State of Manipur
Manipur High Court · (2017) 08 MAN CK 0005
Constitution of India, Article 14, Article 16(1) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a District or a Regional CouncilNational Council for Teachers Education Act, 1993, Section 14, Section 32, Section 15(1), Section 12(b) - Recognition of institutions offering course or training in teacher education - Power to make regulations - Permission for a new course or training by recognised institution - Functions of the Council
High Courts30 Aug 2017Dismissed
Md. Tarif Ali s/o Md. Manawar Ali Vs The State of Manipur, through the Commissioner Health, Government of Manipur, & Ors.
Manipur High Court · (2017) 08 MAN CK 0004
Manipur MBBS/BDS Entrance Examination (Selection of Candidates for Nominations) Rules, 2004, Rule 2(f)
High Courts08 Aug 2017
Shri Thoudam Raghumani Singh Vs The State of Manipur represented by the Commissioner/Secretary, Horticulture & Soil Conservation Department, & Ors.
Manipur High Court · (2017) 08 MAN CK 0003
High Courts04 Aug 2017Allowed
Mrs. Mercy Nengneiching Guite Vs The State of Manipur, represented by the Chief Secretary, Government of Manipur, & Ors.
Manipur High Court · (2017) 08 MAN CK 0002
Indian Penal Code, 1860, Section 34, Section 365, Section 364A, Section 400, Section 264A - Acts done by several persons in furtherance of common intention - Kidnapping or abducting with intent secretly and wrongfully to confine person - Kidnapping for ransom, etc - Punishment for belonging to gang of dacoits
High Courts02 Aug 2017
Shri Peter Salam, S/o Salam Dilipkumar Singh Vs The State of Manipur, & Anr.
Manipur High Court · (2017) 08 MAN CK 0001
Code of Criminal Procedure, 1973, Section 482, Section 438, Section 70, Section 164, Section 156(3), Section 70(2) - Saving of inherent powers of High Court - Direction for grant of bail to person apprehending arrest - Form of warrant of arrest and duration - Recording of confessions and statements - Police officers power to Investigate cognizable case - Form of warrant of arrest and durationIndian Penal Code, 1860, Section 376, Section 34, Section 493, Section 494 - Punishment for rape - Acts done by several persons in furtherance of common intention - Cohabitation caused by a man deceitfully inducing a belief of lawful marriage - Marrying again during lifetime of husband or wifeIncome Tax Act, 1961, Section 66E, Section 66E, Section 66E, Section 66E
High Courts28 Jul 2017
The Bukpi H/L & CoCs Ltd. Delegate/Member of Manipur State Cooperative Union (MSCU) through its Secretary Vs The State of Manipur, represented by Principal Secretary (Co-operation), Government of Manipur, & Ors.
Manipur High Court · (2017) 07 MAN CK 0005
Manipur Co-operative Societies Act, 1976, Section 3A
High Courts26 Jul 2017Allowed
Shri Tungshang Tuizar Vs The State of Manipur, through the Principal Secretary/Commissioner (DP), Government of Manipur, & Anr.
Manipur High Court · (2017) 07 MAN CK 0004
City of Bangalore Improvement Act, 1945, Section 48(1)
High Courts26 Jul 2017
The Christian Revival Church, & Anr. Vs The State of Manipur, through the Principal Secretary (Coop.), & Ors.
Manipur High Court · (2017) 07 MAN CK 0003
Manipur Societies Registration Act, 1989, Section 6, Section 19(1)
High Courts13 Jul 2017Allowed
Shri Radhakishor Tongbram, & Ors. Vs The State of Manipur represented by the Principal Secretary/Commissioner(Home), Government of Manipur, & Ors.
Manipur High Court · (2017) 07 MAN CK 0002
High Courts06 Jul 2017
The Officer-Commanding Vs Mr. Sita Ram Banda, & Anr.
Manipur High Court · (2017) 07 MAN CK 0001
Workmens Compensation Act, 1923, Section 19, Section 8, Section 4A(3), Section 4(1)(b), Section 4A(2), Section 2(1)(1) - Reference to Commissioners - Distribution of compensation - Compensation to be paid when due and penalty for default - Amount of compensation - Compensation to be paid when due and penalty for default - Definitions
High Courts27 Jun 2017Allowed
Shri Journey Chithung, & Anr. Vs The State of Manipur represented by the Commissioner (Revenue), Govt. of Manipur, & Ors.
Manipur High Court · (2017) 06 MAN CK 0005
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 34, Section 342, Section 458, Section 337 - Acts done by several persons in furtherance of common intention - Punishment for wrongful confinement - Lurking house-trespass or house-breaking by night after preparation for hurt, assault, or wrongful restraint - Causing hurt by act endangering life or personal safety of others
High Courts20 Jun 2017Allowed
Smt. Khwairakpam Suchitra Chanu Vs The Manipur Pollution Control Board, Imphal, through its Chairman, & Ors
Manipur High Court · (2017) 06 MAN CK 0004
Constitution of India, Article 14, Article 21, Article 226, Article 16 - 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 - Dissolution of a District or a Regional Council
High Courts20 Jun 2017
Shri Achom Thambalngou Singh Vs State of Manipur
Manipur High Court · (2017) 06 MAN CK 0003
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts05 Jun 2017Allowed
Dr. Th. Suresh, S/o Late Th. Ningthemjao Singh Vs The State of Manipur, represented by the Chief Secretary, Government of Manipur, & Ors.
Manipur High Court · (2017) 06 MAN CK 0002
High Courts05 Jun 2017
Shri Gurumayum Dayananda Sharma Vs The State of Manipur represented by the Principal Secretary/Commissioner/Secretary, Education (S), Government of Manipur, & Anr.
Manipur High Court · (2017) 06 MAN CK 0001
Right to Information Act, 2005, Section 6 - Request for obtaining information
High Courts17 May 2017
Smt. R.K. Thoibisana Devi & Ors Vs The State of Manipur, through the Commissioner & Ors
Manipur High Court · (2017) 05 MAN CK 0006
Manipur Land Revenue and Land Reforms Act, 1960, Section 14(1), Section 93 -Manipur Land Revenue & Land Reforms (Allotment of Land) Rules, 1962, Rule 14, Rule 11, Rule 11(1), Rule 11(2)