High Courts27 Mar 2017Allowed
Dr. H. Nabachandra Singh Vs The Union of India
Manipur High Court · (2017) 03 MAN CK 0007
COURT ARCHIVE
Manipur High Court judgments
1,680 judgments · page 60 of 84
High Courts27 Mar 2017
Mrs Nengboi Lhouvum Haokip Vs The District Magistrate, Senapati, District, Manipur, & Ors.
Manipur High Court · (2017) 03 MAN CK 0006
Indian Penal Code, 1860, Section 34, Section 436, Section 364A, Section 400 - Acts done by several persons in furtherance of common intention - Mischief by fire or explosive substance with intent to destroy house, etc - Kidnapping for ransom, etc - Punishment for belonging to gang of dacoitsArms Act, 1959, Section 25(1B), Section 25(1C) - Punishment for certain offences - Punishment for certain offencesNational Security Act, 1980, Section 3(3) - Power to make orders detaining certain persons
High Courts27 Mar 2017
L. Raile Mao & anr. Vs The State of Manipur & ors.
Manipur High Court · (2017) 03 MAN CK 0005
Fundamental Rules, 1963, Rule 53, Rule 54(1)(b), Rule 54-A(2)(i), Rule 54-B, Rule 54-B(1)(a), Rule 54(1)(a)
High Courts24 Mar 2017Allowed
Shri Sorokhaibam Sarat Singh, & Anr. Vs The National Insurance Company Ltd., & Ors.
Manipur High Court · (2017) 03 MAN CK 0004
Motor Vehicles Act, 1988, Section 166, Section 166, Section 140, Section 140 - Application for compensation - Liability to pay compensation in certain cases on the principle of no fault
High Courts20 Mar 2017Dismissed
M/S Raghava Constructions, Special Class Civil Contractors Vs The Union of India, represented by the Secretary to the Ministry of Road Transport and Highways, Government of India, New Delhi, & Ors .
Manipur High Court · (2017) 03 MAN CK 0003
Indian Penal Code, 1860, Section 420, Section 468, Section 471 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged documentCentral Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 14(3)
High Courts07 Mar 2017
Konthoujam (O) Pramodini Devi Vs The State of Manipur, through the Principal Secretary/Commissioner/Secretary (Home), Govt. of Manipur, & Ors.
Manipur High Court · (2017) 03 MAN CK 0010
Constitution of India, Article 14, Article 21, Article 226, Article 311(2) - 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 - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a StateCode of Civil Procedure, 1908, Order 6Rule 1 -Indian Penal Code, 1860, Section 302, Section 307, Section 353, Section 329 -
High Courts03 Mar 2017Allowed
Dr. Bhabeshwar Tongbram Vs Shri Rajkumar Nando Singh, & Ors
Manipur High Court · (2017) 03 MAN CK 0002
High Courts01 Mar 2017Dismissed
Dr. M.Amuba Singh Vs The Union of India represented By the Secretary, Ministry of Health & Family Welfare, Govt. Of India, & Ors.
Manipur High Court · (2017) 03 MAN CK 0001
Fundamental Rules, 1963, Rule 56(bb)
High Courts28 Feb 2017
All Manipur Umanglai Association (AMULA), Regdn. No. 99/M/SR/2004, & Anr. Vs The State of Manipur on its behalf by the Commissioner/Sery of Municipal Admi Housing and Urban Development (MAHUD), Government of Manipur, & Ors.
Manipur High Court · (2017) 02 MAN CK 0022
Constitution of India, Article 226, Article 26, Article 363(1) -Shri Govindaji Temple Act, 1972, Section 3, Section 15, Section 30
High Courts28 Feb 2017Dismissed
Ms. Shalini Chingtham & Ors. Vs The Manipur Public Service Commission & Ors.
Manipur High Court · (2017) 02 MAN CK 0021
Constitution of India, Article 226, Article 315 - Power of High Courts to Issue certain writs - Public Service Commissions for the Union and for the States
High Courts27 Feb 2017
Smt. Elangbam Ongbi Amubi Devi Vs The State of Manipur, through the Principal Secretary/Commissioner (PHE), Government of Manipur, & Ors.
Manipur High Court · (2017) 02 MAN CK 0020
Constitution of India, Article 21, Article 226, Article 32, Article 30(1) - Amendment of the Schedule - Power of High Courts to Issue certain writs - Remedies for enforcement of rights conferred by this Part - Right of minorities to establish and administer educational in-stitutions
High Courts23 Feb 2017Allowed
Mr. Guangbi Dangmei Vs The Union of India through the Defence Secretary, Ministry of Defence, Govt. Of India, & Ors.
Manipur High Court · (2017) 02 MAN CK 0019
Indian Penal Code, 1860, Section 302, Section 34, Section 307, Section 364, Section 400 - Punishment for murder - Acts done by several persons in furtherance of common intention - Attempt to murder - Kidnapping or abducting in order to inurder - Punishment for belonging to gang of dacoitsArms Act, 1959, Section 27, Section 25(I)(C) - Punishment for using arms, etc - Punishment for certain offences
High Courts22 Feb 2017
R.K. Narendra Singh Vs The Union of India & anr.
Manipur High Court · (2017) 02 MAN CK 0018
High Courts21 Feb 2017
Lalboi T. Haokip Vs Ngulminlen Sitlhou, & Anr.
Manipur High Court · (2017) 02 MAN CK 0017
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 115, Order 8Rule 1 - Revision
High Courts21 Feb 2017
Smt.Uma Devi, w/o Dr. Ram Naresh Gupta of Katri Sarai Vs Rakesh Prasad Sahu, & Ors.
Manipur High Court · (2017) 02 MAN CK 0016
Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 34, Section 511, Section 366, Section 368 - Acts done by several persons in furtherance of common intention - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Kidnapping, abducting or inducing woman to compel her marriage, etc - Wrongfully concealing or keeping in confinement kidnapped or abducted person
High Courts20 Feb 2017Dismissed
Shri Andy Mangsatabam, s/o (Late) M. Iboyaima Singh Vs Shri Thangjam Shyamkishore Singh, & Anr.
Manipur High Court · (2017) 02 MAN CK 0015
Code of Civil Procedure, 1908, Section 151, Order 12Rule 6, Order 15Rule 1 - Saving of Inherent powers of Court
High Courts17 Feb 2017
Ksh. Kennedy Singh, & Ors. Vs State of Manipur
Manipur High Court · (2017) 02 MAN CK 0013
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 34, Section 324, Section 326, Section 511, Section 392, Section 376(2)(g), Section 384, Section 367 - Punishment for rape - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means - Voluntarily causing ievous hurt by dangerous weapons or means - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Punishment for robbery - Punishment for rape - Punishment for extortion - Kidnapping or abducting in order to subject person to grievous hurt, slavery, etcArms Act, 1959, Section 25(I)(C) - Punishment for certain offences
High Courts17 Feb 2017
Mrs. Lhaijahoi Lhouvum, W/o Mr. Sheihen Lhouvum Vs The State of Manipur, represented by the Chief Secretary, Government of Manipur, & Ors.
Manipur High Court · (2017) 02 MAN CK 0012
Indian Penal Code, 1860, Section 34, Section 400 - Acts done by several persons in furtherance of common intention - Punishment for belonging to gang of dacoitsArms Act, 1959, Section 25(I)(C) - Punishment for certain offencesNational Security Act, 1980, Section 3(3) - Power to make orders detaining certain persons
High Courts17 Feb 2017
Mrs. Lamboichong, W/o Mr. Ngamkhoneh Lhouvum Vs The State of Manipur, represented by the Chief Secretary, Government of Manipur, & Ors.
Manipur High Court · (2017) 02 MAN CK 0011
Indian Penal Code, 1860, Section 34, Section 400 - Acts done by several persons in furtherance of common intention - Punishment for belonging to gang of dacoitsArms Act, 1959, Section 25(I)(C) - Punishment for certain offencesNational Security Act, 1980, Section 3(3) - Power to make orders detaining certain persons
High Courts17 Feb 2017
Letkhohao Haokip @ Tingting Kuki @ T. T. Kuki Vs The District Magistrate, Imphal East District, Manipur, & Ors.
Manipur High Court · (2017) 02 MAN CK 0010
Indian Penal Code, 1860, Section 34, Section 400 - Acts done by several persons in furtherance of common intention - Punishment for belonging to gang of dacoitsNational Security Act, 1980, Section 3(3) - Power to make orders detaining certain persons