COURT ARCHIVE

Manipur High Court judgments

1,680 judgments · page 80 of 84

High Courts18 Jul 2014Allowed

Khundongbam Manisana Singh Vs The Union of India

Manipur High Court · (2014) 07 MAN CK 0005

Armed Forces (Special Powers) Act, 1958 — Section 6Civil Procedure Code, 1908 (CPC) — Order 33 Rule 33Constitution of India, 1950 — Article 21, 226, 32

High Courts17 Jul 2014Dismissed

Karam Lokendro Singh Vs The Union of India

Manipur High Court · (2014) 07 MAN CK 0014

High Courts17 Jul 2014Disposed Off

P. Andrew Vs The State of Manipur

Manipur High Court · (2014) 07 MAN CK 0004

High Courts16 Jul 2014Allowed

Leimujam Loya Vs The State of Manipur

Manipur High Court · (2014) 07 MAN CK 0015

National Security Act, 1980 — Section 3

High Courts15 Jul 2014

L. Shanti Vs The State of Manipur through Commissioner

Manipur High Court · (2014) 07 MAN CK 0003

High Courts14 Jul 2014

Asem Tomba Singh Vs The State of Manipur

Manipur High Court · (2014) 07 MAN CK 0016

High Courts09 Jul 2014Disposed Off

Gonmei Joy Kabui Vs The Manipur University

Manipur High Court · (2014) 07 MAN CK 0017

Constitution of India, 1950 — Article 226

High Courts09 Jul 2014Dismissed

H.P. Meena Vs Union of India

Manipur High Court · (2014) 07 MAN CK 0002

Administrative Tribunals Act, 1985 — Section 14, 14(1)(b)(ii)Constitution of India, 1950 — Article 14, 226

High Courts09 Jul 2014Allowed

Phairembam Ananda singh Vs Moirangmayum Ibohal Singh Pukhram Renu Devi Vs The Moirang Primary Co-operative Marketing Society The Moirang Primary Co-operative Marketing Society Vs Pukhram Renu Devi

Manipur High Court · (2014) 07 MAN CK 0001

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 21 Rule 35, 151, 47Constitution of India, 1950 — Article 227, 235Contempt of Courts Act, 1971 — Section 10

High Courts12 Jun 2014Allowed

Takhelmayum Nandababu Singh Vs The District Magistrate

Manipur High Court · (2014) CriLJ 3848

Arms Act, 1959 — Section 25(I-C)A, 27National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 120-B, 307, 365, 447

High Courts10 Jun 2014Allowed

Manipur Security Service Vs The Union of India

Manipur High Court · AIR 2014 Manipur 35 : (2015) 1 BC 247

Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 13, 2

High Courts02 Jun 2014Disposed Off

Abujam Surbala Devi Vs The State of Manipur

Manipur High Court · (2015) 1 GLD 333 : (2014) 3 GLT 164

High Courts30 May 2014Disposed Off

Heishnam Shantikumar Singh Vs The State of Manipur through Principal Secretary(Home),The Director General of Police,Manipur and The Commandant,Ist IRB,Govt. of Manipur

Manipur High Court · (2014) 05 MAN CK 0006

High Courts29 May 2014Disposed Off

Shri T. Thangsuanlian Vs The State of Manipur,through the Commissioner (Power) and The Chief Engineer (Power),Govt. of Manipur

Manipur High Court · (2014) 05 MAN CK 0007

High Courts21 May 2014Dismissed

The State of Manipur Vs Dr. Arambam Subhas Singh and The Senior Account Officer (GOE)

Manipur High Court · (2014) 05 MAN CK 0004

High Courts20 May 2014Dismissed

Km. Laishram Ranjita and Km. Thingbaijam Bidyarani Vs Dr. Nongthombam Tejmani Singh and Others

Manipur High Court · (2014) 05 MAN CK 0009

Constitution of India, 1950 — Article 309Indian Medical Council Act, 1956 — Section 13

High Courts20 May 2014Dismissed

Potsangbam Wangba Singh,Salam Priyobarta and Heikrujam Devraj Meitei Vs The State of Manipur

Manipur High Court · (2014) 05 MAN CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 420

High Courts19 May 2014Allowed

Shri Lairenmayum Rashmandal Singh Vs Khwairakpam Jayentakumar Singh and Others

Manipur High Court · AIR 2014 Manipur 51

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 7Hindu Succession Act, 1956 — Section 14(1)Limitation Act, 1963 — Section 27

High Courts16 May 2014

All Manipur Small Scale Industrialists Association,Represented by its President Vs State of Manipur Represented by its Principal Secretary (Works) and Others

Manipur High Court · (2014) 05 MAN CK 0008

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 80Constitution of India, 1950 — Article 226

High Courts15 May 2014Disposed Off

State of Manipur and 2 Ors. Vs Mr. Akoijam Dorendro Singh and 9 Ors.

Manipur High Court · (2014) 05 MAN CK 0002