Manipur High Court Judgments – August 2026

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August 2026 Judgments

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A plaint cannot be rejected under Order VII Rule 11(d) where limitation involves mixed questions of fact and law.. Anthony Chorei and 2 Others vs D Jack. Manipur High Court. LawLens

Manipur High Court·31 AUGUST 2026

Civil Procedure and EvidenceProperty and Real Estate Law

A plaint cannot be rejected under Order VII Rule 11(d) where limitation involves mixed questions of fact and law.

D. Chorei died on 18 December 1991, leaving behind, inter alia, the revision petitioner Anthony Chorei and the respondent D. Jack as legal heirs.

3 MIN READ

Status quo injunction restored pending trial where admitted stream obstruction involved disputed factual claims.. Th Lungpuijai vs Lambidin and 3 others. Manipur High Court. LawLens

Manipur High Court·31 AUGUST 2026

Civil Procedure and EvidenceProperty and Real Estate Law

Status quo injunction restored pending trial where admitted stream obstruction involved disputed factual claims.

The petitioner/plaintiff instituted Original Suit No. 18 of 2022 seeking declaration that a stream adjoining agricultural lands was a natural watercourse and permanent injunction restraining the defendants from diggin...

3 MIN READ

Title disputes in National Highway acquisitions must be referred to the civil court under Section 3H(4).. Union of India and 2 others vs Hem Sagar Uprety and another. Manipur High Court. LawLens

Manipur High Court·31 AUGUST 2026

Administrative and Public LawProperty and Real Estate Law

Title disputes in National Highway acquisitions must be referred to the civil court under Section 3H(4).

The respondent claimed rights over two parcels of land comprised in three Dag numbers at Kanglatombi Village, Manipur, which were allegedly affected by a proposed National Highways project connecting Kanglatombi and K...

3 MIN READ