COURT ARCHIVE

Manipur High Court judgments

1,680 judgments · page 70 of 84

High Courts04 Sept 2015Dismissed

Kaphungkan K. Shimray and Others Vs State of Manipur and Others

Manipur High Court · (2016) 1 GLT 179

Constitution of India, 1950 - Article 21, 226Criminal Procedure Code, 1973 (CrPC) - Section 154, 154(2), 157, 173, 173(2)Penal Code, 1860 (IPC) - Section 120(b), 34, 379, 402, 403

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High Courts03 Sept 2015Allowed

R.K. Angousana Singh Vs The State of Manipur and Others

Manipur High Court · (2015) 09 MAN CK 0002

Right to Information Act, 2005 - Section 16(5)

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High Courts02 Sept 2015Dismissed

The National Insurance Co. Ltd. Vs Wangkhem Raniton Devi

Manipur High Court · (2015) 09 MAN CK 0011

Motor Vehicles Act, 1988 - Section 163-A, 166

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High Courts02 Sept 2015Disposed off

L. Jayentakumar Singh and Others Vs The State of Manipur and Others

Manipur High Court · (2015) 09 MAN CK 0010

Constitution of India, 1950 - Article 14, 16, 166, 226

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High Courts01 Sept 2015Dismissed

Naorem Rakhesh Singh and Others Vs The Manipur University and Others

Manipur High Court · (2015) 09 MAN CK 0001

Central Educational Institutions (Reservation in Admission) Act, 2006 - Section 2, 2(d), 2(d)(1), 2(ia), 3Constitution of India, 1950 - Article 15

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High Courts26 Aug 2015Allowed

State of Manipur and Others Vs Vungkhonem and Others

Manipur High Court · (2015) 08 MAN CK 0006

Constitution of India, 1950 - Article 14

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High Courts18 Aug 2015Allowed

Shahabuddin Vs The State of Manipur and Others

Manipur High Court · (2015) 08 MAN CK 0005

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High Courts18 Aug 2015Dismissed

K. Shyam Vs The State of Manipur and Others

Manipur High Court · (2015) 08 MAN CK 0004

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High Courts17 Aug 2015Dismissed

Kh. Ziaul Haque Vs The State of Manipur

Manipur High Court · (2015) 08 MAN CK 0007

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 438Penal Code, 1860 (IPC) - Section 149, 34, 366, 368

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High Courts11 Aug 2015Dismissed

K. Meghachandra Singh Vs Oinam (O) Itamani Devi and Others

Manipur High Court · (2015) 08 MAN CK 0003

Criminal Procedure Code, 1973 (CrPC) - Section 116(3), 195(1)(b), 397Penal Code, 1860 (IPC) - Section 120-B, 409, 418, 420, 468

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High Courts07 Aug 2015Dismissed

Loitongbam Premanda Singh Vs District Magistrate, Imphal West and Others

Manipur High Court · (2015) 08 MAN CK 0002

Constitution of India, 1950 - Article 22(5)

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High Courts04 Aug 2015Allowed

Oinam Sohodeba Singh and Others Vs The Union of India and Others

Manipur High Court · (2015) 08 MAN CK 0001

Constitution of India, 1950 - Article 14, 15, 16, 16(1), 16(4)

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High Courts31 Jul 2015Disposed off

Sinam Sekharjit Singh Vs The Union of India and Others

Manipur High Court · (2015) 07 MAN CK 0005

Constitution of India, 1950 - Article 14, 16, 310, 310(1), 311

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High Courts28 Jul 2015Dismissed

Konsam Ranjita Devi and Others Vs The State of Manipur and Others

Manipur High Court · (2015) 07 MAN CK 0004

Constitution of India, 1950 - Article 14, 16

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High Courts27 Jul 2015Allowed

State of Manipur and Others Vs Saroz Khan and Others

Manipur High Court · (2015) 07 MAN CK 0003

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 167, 167(2), 362, 397, 401Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 19, 21(c), 24, 27, 27A

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High Courts23 Jul 2015Partly Allowed