HCMONTHLY CASE LAW ARCHIVE
Read 13 LawLens analyses of Manipur High Court judgments published in March 2026, covering key rulings, legal principles and case law.
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The National Investigation Agency (NIA) filed a statutory appeal under Section 21 of the NIA Act, 2008, challenging an order dated 24.11.2023 passed by the Special Judge (NIA), Manipur.
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The litigation originated 66 years ago in 1960 involving the Deity "Shree Shree Radha Krishna" at Thakurbari, Imphal
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The District Institute of Education and Training (DIET) Centre was originally located within the DM College campus in Imphal West.
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Sambanduram (N) Heikham (O) Tilotama Devi (original Plaintiff/Petitioner), now represented by her Legal Representatives (LRs), filed a Civil Revision Petition (CRP) under Article 227 of the Constitution of India.
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The National Investigation Agency (NIA) filed a statutory appeal under Section 21 of the NIA Act, 2008, challenging an order dated 31.10.2019 passed by the Special Judge (NIA), Manipur
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![Contractual appointment based on performance assessment creates no vested right to regularisation upon unsatisfactory review.. Devi Datt Joshi v. The Union of India & Ors. [WP(C) No. 924 of 2018]. Manipur High Court. LawLens](/stories/thumbnails/contractual-appointment-based-on-performance-assessment-creates-no-vested-right-to-regular-3c9adfd4050f47b38ad633613f6abc75.webp)
The petitioner was appointed as Scientist-E (Natural Product Chemistry) at the Institute of Bioresources & Sustainable Development (IBSD) following an advertisement in 2011
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![Regularization must strictly adhere to recruitment rules; promotional posts cannot be filled by regularizing contractual appointees.. Akoijam Bobby Singh & 5 Ors. v. State of Manipur & 2 Ors. [W.A. No. 24 of 2025]. Manipur High Court. LawLens](/stories/thumbnails/regularization-must-strictly-adhere-to-recruitment-rules-promotional-posts-cannot-be-fille-6db441fec7184180ab34ec9484cb8c34.webp)
The Appellants, serving as regular Assistant Public Prosecutors since 2016, challenged an executive order dated 08.07.2022.
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![Regularization of contractual appointees must strictly adhere to Recruitment Rules without obstructing statutory promotional prospects of feeder cadres.. Akoijam Bobby Singh & Ors. v. State of Manipur & Ors. [W.A. No. 24 of 2025]. Manipur High Court. LawLens](/stories/thumbnails/regularization-of-contractual-appointees-must-strictly-adhere-to-recruitment-rules-without-6a07b50deafa46d89f2db396a66e2403.webp)
Six appellants, currently serving as regular Assistant Public Prosecutors (APPs) since 2016, challenged a High Court Single Bench order dated 27.12.2024
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![Regularization of contractual appointees must strictly adhere to Recruitment Rules without obstructing statutory promotional prospects of eligible feeder-grade officers.. Akoijam Bobby Singh & 5 Ors. v. State of Manipur & 2 Ors. [W.A. No. 24 of 2025]. Manipur High Court. LawLens](/stories/thumbnails/regularization-of-contractual-appointees-must-strictly-adhere-to-recruitment-rules-without-96c0027d52c840c4a1c16e853fdf87fa.webp)
The Appellants, serving as regular Assistant Public Prosecutors since 2016, challenged an executive order dated 08.07.2022
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The petitioner was arrested on 24.06.2025 and remanded to judicial custody.
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![Mandatory Day-to-Day Trial and Precedence of NIA Cases Over Other Pending Judicial Proceedings. Shri Soram Tekendrajit & Anr. v. The Union of India & Ors. [PIL No. 18 of 2024 with MC(PIL) No. 28 of 2025]. Manipur High Court. LawLens](/stories/thumbnails/mandatory-day-to-day-trial-and-precedence-of-nia-cases-over-other-pending-judicial-proceed-03837cea48e14282b7e52f0538598041.webp)
This Public Interest Litigation (PIL) arose from an incident on November 11, 2024, in Jakrodhor Karong village, Jiribam District, where eight civilians (including women and infants) were killed or abducted and killed,...
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![Mandatory Day-to-Day Trial for Scheduled Offences Under NIA Act Sustains Precedence Over Other Pending Matters. Shri Soram Tekendrajit & Anr. v. The Union of India & Ors. [PIL No. 18 of 2024 with MC(PIL) No. 28 of 2025]. Manipur High Court. LawLens](/stories/thumbnails/mandatory-day-to-day-trial-for-scheduled-offences-under-nia-act-sustains-precedence-over-o-3f26171182c94be7937ef852e7a9a410.webp)
This Public Interest Litigation (PIL) was filed following an incident on 11.11.2024 in Jakrodhor Karong village, Jiribam District, where eight civilians (including women and children) were killed or abducted and kille...
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![Third-Party Leave to Appeal Granted Where Writ Petitions Involving Conflicting Promotion Claims Constitute Cross-Suits. Thoudam Bhupendra Singh & 32 Ors. v. Yengkhom Ashalata Devi & 38 Ors. [MC(WA) No. 7 of 2026]. Manipur High Court. LawLens](/stories/thumbnails/third-party-leave-to-appeal-granted-where-writ-petitions-involving-conflicting-promotion-c-8a6dac3005194e94ac04d2bc092828ab.webp)
The 33 applicants are Field Assistants (FAs) in the Agriculture Department, Manipur.
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