High Courts15 Nov 2016Dismissed
D. Pukeho Mao Vs State of Manipur
Manipur High Court · (2017) 1 BC 623
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Manipur High Court judgments
1,680 judgments · page 63 of 84
High Courts15 Nov 2016Disposed Off
All Pensioners Welfare Council, Churachandpur District Vs State of Manipur
Manipur High Court · (2017) 172 AIC 481
Constitution of India, 1950 - Article 226
High Courts09 Nov 2016Disposed Off
Shri Letzathang Vaiphei Vs State of Manipur
Manipur High Court · (2017) 169 AIC 471 : (2017) CriLJ 839
Constitution of India, 1950 - Article 226National Security Act, 1980 - Section 3 (3)
High Courts08 Nov 2016Disposed Off
Smt. Th. Nalini Devi Vs Miss H. Surodhoni Devi
Manipur High Court · (2017) 169 AIC 475
Constitution of India, 1950 - Article 226
High Courts26 Oct 2016Dismissed
Smt. Huidrom Ningol Maibam Ongbi Omila Devi Vs Shri Inaobi Singh Maibam
Manipur High Court · (2017) 170 AIC 418 : (2017) 2 CriCC 426 : (2017) CriLJ 659 : (2017) 1 HLR 731 : (2017) 2 RCRCivil 701 : (2017) 2 RCRCriminal 545
Protection of Women From Domestic Violence Act, 2005 - Section 21
High Courts20 Oct 2016Dismissed
R. Rajasekaran Vs Union of India
Manipur High Court · (2016) 151 FLR 1076
Constitution of India, 1950 - Article 226(2)
High Courts18 Oct 2016Dismissed
Shri Sanglakpam Nandababu Sharma Vs State of Manipur
Manipur High Court · (2016) 5 GauLT 126 : (2017) 2 NEJ 211
Constitution of India, 1950 - Article 226Manipur Police Service Rules, 1965 - Rule 5
High Courts05 Oct 2016Dismissed
Khuraijam Surjit Singh Vs State of Manipur
Manipur High Court · (2016) 5 GauLT 492
High Courts03 Oct 2016Disposed off
Wahengbam Ramananda Vs District Magistrate, Imphal West, Manipur
Manipur High Court · (2017) 170 AIC 413
National Security Act, 1980 - Section 3(3)
High Courts28 Sept 2016Dismissed
Shri G. Kakhagai Kabui, aged about 65 years, s/o Karaoba Kabui of Ragailohg, PO and PS Imphal, Imphal East District, Manipur - Petitioner @HASH Shri. Nongthombam Bobo Singh Aged about 49 years, s/o Late N. Khalendro Singh of Nagamapal Paonam Leikai, PO an
Manipur High Court · (2016) ACD 1114 : (2016) 167 AIC 643
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139
High Courts27 Sept 2016Disposed Off
Smti. Chongtham Ongbi Loidang Devi Vs Shri Chongtham Guna Singh
Manipur High Court · (2016) 168 AIC 849
Penal Code, 1860 (IPC) - Section 34, Section 419, Section 420, Section 463, Section 464, Section 465, Section 466, Section 467, Section 468, Section 469, Section 470, Section 471
High Courts27 Sept 2016Disposed Off
Smt. Thoudam Ongbi Akashini Devi Vs State of Manipur
Manipur High Court · (2017) CriLJ 114 : (2016) 5 GauLT 163
Constitution of India, 1950 - Article 21Evidence Act, 1872 - Section 101
High Courts23 Sept 2016Disposed Off
H. Mangchinkhup Vs State of Manipur
Manipur High Court · (2016) 5 GauLT 57
Constitution of India, 1950 - Article 226Manipur Hills Areas (Acquisition of Chief Rights) Act, 1967 - Section 6, Section 7
High Courts20 Sept 2016Disposed Off
The Manipur University Vs Dr. Purna Chandra Thoudam
Manipur High Court · (2016) 5 GauLT 349
High Courts14 Sept 2016Disposed Off
E. Sujatadevi Vs State of Manipur
Manipur High Court · (2016) 5 GauLT 480
Constitution of India, 1950 - Article 226
High Courts14 Sept 2016Disposed Off
S. Bishorjit Singh Vs Union of India
Manipur High Court · (2016) 5 GauLT 448
Constitution of India, 1950 - Article 226
High Courts14 Sept 2016Allowed
Manipur Spinning Mills Corporation Employees and Workers Association Vs State of Manipur
Manipur High Court · (2016) 5 GauLT 443
Constitution of India, 1950 - Article 226
High Courts14 Sept 2016Dismissed
L. Saratchandra Singh Vs State of Manipur
Manipur High Court · (2016) 5 GauLT 474
High Courts12 Sept 2016Dismissed
Bhabeswar Tongbram (Dr.) Vs Rajkumar Nando Singh
Manipur High Court · (2016) 5 GauLT 495
High Courts06 Sept 2016Disposed Off
Shri L. Rochung Vs State of Manipur
Manipur High Court · (2016) 5 GauLT 86
Constitution of India, 1950 - Article 226Manipur Hills Areas (Acquisition of Chief Rights) Act, 1967 - Section 6, Section 7