HCMONTHLY CASE LAW ARCHIVE
Read 6 LawLens analyses of Manipur High Court judgments published in April 2026, covering key rulings, legal principles and case law.
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The Petitioner (husband) and Respondent (wife) are embroiled in a matrimonial dispute involving a suit for restitution of conjugal rights under Section 9 of the Hindu Marriage Act.
2 MIN READ→
The three petitioners, Myanmar nationals, were arrested by the Assam Rifles on October 5, 2021, for allegedly entering Indian territory illegally and possessing forged documents. An FIR was registered under Sections 4...
2 MIN READ→
The Appellant/Petitioner, Hem Sagar Uprety, claimed ownership of two contiguous parcels of land (comprising Dag Nos. 1269, 1270/1502, and 1278/1283) in Kanglatombi Village, where he had constructed residential structu...
2 MIN READ→
The Manipur Public Service Commission (MPSC) issued Advertisement No. 1/2016 for 82 civil service posts.
3 MIN READ→
Dhanamanjuri University (DMU) issued Advertisement No. 03/2020 on 19.12.2020 to fill 88 Assistant Professor posts across 22 subjects.
3 MIN READ→
The appellant (Accused No. 1) is an accused in NIA Case No. RC02/2022/NIA-MP pending before the NIA Special Court-I, Manipur
2 MIN READ→