High Courts06 Jan 2015Allowed
Longjam Tomba Singh Vs State of Manipur
Manipur High Court · (2015) LabIC 1188
Constitution of India, 1950 - Article 19(1)(f), 31(1)
COURT ARCHIVE
Manipur High Court judgments
1,680 judgments · page 76 of 84
High Courts06 Jan 2015
Purna Chandra Thoudam Vs The Manipur University
Manipur High Court · (2015) 01 MAN CK 0009
High Courts19 Dec 2014
Yumlembam Sorojini Devi Vs Lourembam Renu Devi
Manipur High Court · (2015) 1 GLT 718
Arms Act, 1959 — Section 25(1C), 25(1C), 27(2)Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 438, 439(2), 439(2)Penal Code, 1860 (IPC) — Section 34, 420, 506
High Courts19 Dec 2014
The School Managing Committee, Khergao Junior High School Vs The State of Manipur
Manipur High Court · (2014) 12 MAN CK 0020
High Courts19 Dec 2014
Dilbung Tondon Vs The State of Manipur
Manipur High Court · (2014) 12 MAN CK 0019
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 25
High Courts19 Dec 2014
Th. Ibemhal Devi Vs The State of Manipur
Manipur High Court · (2015) 1 GLT 601
Constitution of India, 1950 — Article 226, 309
High Courts19 Dec 2014
K. Shyam Vs The President of Jawaharlal Nehru Institute of Medical Sciences
Manipur High Court · (2014) 12 MAN CK 0007
High Courts19 Dec 2014
Shamurailatpam Premananda Sharma Vs Ayekpam Lokeshwor Singh
Manipur High Court · (2015) 4 GLT 584
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2), Order 26 Rule 9, 75Constitution of India, 1950 — Article 227Manipur Land Revenue and Land Reforms Act, 1960 — Section 159, 52, 53, 54, 55
High Courts19 Dec 2014
Abdul Manan Khan Vs The State of Manipur
Manipur High Court · (2015) 4 GLT 595
Constitution of India, 1950 — Article 14
High Courts19 Dec 2014
Apam Shimray Vs The State of Manipur
Manipur High Court · (2014) 12 MAN CK 0004
High Courts19 Dec 2014
R.K. Ibungosana Singh Vs Satrughan Kumar
Manipur High Court · (2015) 3 GLT 149
Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 207, 207(A), 226, 227, 228Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25A, 29, 35, 60, 8(c)
High Courts19 Dec 2014
Athokpam Ongbi Madhabi Devi Vs The State of Manipur
Manipur High Court · (2014) 12 MAN CK 0002
Unlawful Activities (Prevention) Act, 1967 — Section 17, 20, 25(1C)
High Courts18 Dec 2014
Laikangbam Ingotombi Singh Vs The State of Manipur
Manipur High Court · (2014) 12 MAN CK 0017
High Courts18 Dec 2014
Leishangthem Angouba Vs The District Magistrate, Imphal West
Manipur High Court · (2014) 12 MAN CK 0016
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 307, 34, 447, 506
High Courts18 Dec 2014
Moirangthem Boboi Singh Vs District Magistrate, Imphal East
Manipur High Court · (2014) 12 MAN CK 0008
National Security Act, 1980 — Section 3(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 17, 20
High Courts17 Dec 2014
M. Manichand Singh Vs The State of Manipur
Manipur High Court · (2014) 12 MAN CK 0015
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts17 Dec 2014
Ch. Subadani Devi Vs The Regional Institute of Medical Sciences
Manipur High Court · (2014) 12 MAN CK 0009
Constitution of India, 1950 — Article 226
High Courts17 Dec 2014Dismissed
Smt. Ch. Subadani Devi Vs Regional Institute of Medical Sciences
Manipur High Court · (2016) 5 NEJ 423
Constitution of India, 1950 - Article 226
High Courts15 Dec 2014
Meinam Ongbi Bina Devi Vs The State of Manipur
Manipur High Court · (2014) 12 MAN CK 0014
Arms Act, 1959 — Section 27Army Act, 1950 — Section 3, 3(i), 69, 70Constitution of India, 1950 — Article 20, 21
High Courts08 Dec 2014
Ngairangbam Somorendro Singh Vs The State of Manipur
Manipur High Court · (2014) 12 MAN CK 0010
Evidence Act, 1872 — Section 85