High Courts03 Mar 2016Dismissed
Nameirakpam Manichandra Singh and Others Vs The State of Manipur and Others
Manipur High Court · (2016) 03 MAN CK 0014
COURT ARCHIVE
Manipur High Court judgments
1,680 judgments · page 67 of 84
High Courts03 Mar 2016Allowed
Shri Henkhopao Haokip Vs Shri Poujanglung Gonmei
Manipur High Court · (2016) CriLJ 3447 : (2016) 3 Crimes 658
High Courts03 Mar 2016Dismissed
Yumnam Kumari Devi Vs State of Manipur
Manipur High Court · (2016) 161 AIC 847
Penal Code, 1860 (IPC) — Section 420, 468, 471, 65
High Courts02 Mar 2016Partly Allowed
Oinam Thoiba Singh Vs The Jawaharlal Nehru Manipur Dance Academy and Others
Manipur High Court · (2016) 03 MAN CK 0013
Constitution of India, 1950 - Article 14
High Courts02 Mar 2016Allowed
Duidang Soul Vs The State of Manipur and Others
Manipur High Court · (2016) 03 MAN CK 0012
High Courts01 Mar 2016Disposed Off
The State of Manipur through the Chief Secretary to the Government of Manipur, Secretariat, Imphal - Appellant @HASH The All Manipur Pensioners'' Assn., Regd.No.1315/1973 under the Societies Registration Act, by its Secretary Shri Ng. Tombi Singh, Resident
Manipur High Court · (2016) LIC 4534
High Courts01 Mar 2016Dismissed
All Manipur Sepak Takraw Association (AMSTA) Vs Sepak Takraw Federation of India (STFI) and Others
Manipur High Court · (2016) 03 MAN CK 0011
Constitution of India, 1950 - Article 19(1)(c), Article 226Societies Registration Act, 1860 - Section 12
High Courts01 Mar 2016Allowed
The State of Manipur and Others Vs The All Manipur Pensioners'' Assn. and Others
Manipur High Court · (2016) 03 MAN CK 0010
Constitution of India, 1950 - Article 12, Article 14
High Courts01 Mar 2016Disposed Off
All Manipur Sepak Takraw Association (AMSTA) Vs Sepak Takraw Federation of India (STFI)
Manipur High Court · (2016) AIRCC 2191
High Courts01 Mar 2016Allowed
Shri Paonam Shantikumar @ Shanti Vs District Magistrate, Imphal West Manipur and Others
Manipur High Court · (2016) 161 AIC 850
National Security Act, 1980 — Section 3(3)
High Courts29 Feb 2016Disposed Off
Pukhrem Sharatchandra Singh Vs Mairembam Prithviraj
Manipur High Court · (2016) 02 MAN CK 0005
Constitution of India, 1950 - Article 102, Article 141, Article 142, Article 145(3), Article 173, Article 19(1), Article 19(1)(a), Article 191, Article 32, Article 324, Article 84Government of Union Territories Act, 1963 - Section 14, Section
High Courts26 Feb 2016Allowed
The National Insurance Co. Ltd. Vs Shri Ningshen Romeo
Manipur High Court · (2016) 3 NEJ 537
Workmens Compensation Act, 1923 - Section 30, Section 4
High Courts26 Feb 2016Dismissed
The Loktak Project Affected Area Action Committee and Others Vs The National Hydro Electric Power Corporation Ltd. and Others
Manipur High Court · (2016) 02 MAN CK 0004
High Courts26 Feb 2016Allowed
The National Insurance Co. Ltd. Vs Thongam Birahari Singh & Others
Manipur High Court · (2016) 2 ACC 810 : (2017) ACJ 318 : (2017) 2 NEJ 70 : (2016) 2 TAC 342
Motor Vehicles Act, 1988 - Section 147
High Courts04 Feb 2016Allowed
L. Mohen Singh and Others Vs The State of Manipur and Others
Manipur High Court · (2016) 2 GauLT 203
Constitution of India, 1950 - Article 162, Article 309
High Courts02 Feb 2016Allowed
Shri Phairembam Sudesh Singh Vs State of Manipur
Manipur High Court · (2016) AIR(Manipur) 19
Constitution of India, 1950 - Article 19(1)(a)Right to Information Act, 2005 - Section 2(f), Section 24, Section 6, Section 8
High Courts02 Feb 2016Allowed
Phairembam Sudesh Singh Vs The State of Manipur and Others
Manipur High Court · (2016) 02 MAN CK 0003
Constitution of India, 1950 - Article 19(1)(a)Right to Information Act, 2005 - Section 19 (1), Section 19(3), Section 2(f)(i), Section 24, Section 24 (4), Section 24(4), Section 3, Section 6, Section 7, Section 8
High Courts29 Jan 2016Dismissed
Ms. Zenith Enterprises Vs Food Corporation of India
Manipur High Court · (2017) AIR(Manipur) 1
High Courts27 Jan 2016Dismissed
State of Manipur Vs Shri Th. Haridas Singh
Manipur High Court · (2016) AIR(Manipur) 23 : (2017) 3 RAJ 692
Arbitration and Conciliation Act, 1996 - Section 34Limitation Act, 1963 - Section 18
High Courts27 Jan 2016Dismissed
The State of Manipur and Others Vs Th. Haridas Singh and Others
Manipur High Court · (2016) 01 MAN CK 0012
Arbitration Act, 1940 - Section 20Arbitration and Conciliation Act, 1996 - Section 13(5), Section 16(6), Section 34, Section 34(2), Section 34(2)(b), Section 37(1)(b)Contract Act, 1872 - Section 73, Section 74