HCMONTHLY CASE LAW ARCHIVE
Read 11 LawLens analyses of Manipur High Court judgments published in May 2026, covering key rulings, legal principles and case law.
← BACK TO MANIPUR COURT REPORTPERMANENT MONTHLY EDITIONS
The Appellant was appointed as the sole selling agent for Manipur State Online Lotteries via a contract dated 05.04.2001, modified on 20.11.2002
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In 2006, six siblings filed a declaratory suit for partition and injunction regarding immovable properties against their brother (D1), his son (D2), and grandson (D3)
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The petitioner was appointed as a Driver in the Medical Department, Manipur, on 25.11.1977.
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The Appellant filed a matrimonial suit (Matrimonial Suit No. 7 of 2025) in the Family Court, Manipur, seeking a declaration to claim a family pension regarding her late father, a government employee.
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The 5th Manipur Panchayat term (elected in 2017) expired in 2022
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The Applicant/Appellant filed a statutory appeal under Section 19 of the Family Courts Act, 1984, challenging an order dated 16.12.2025 passed by the Family Court, Thoubal, in Civil Execution Case No. 3 of 2024.
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The Petitioner was involved in three successive FIRs between January 2024 and January 2026 for alleged offences under the UAPA and Arms Act
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The appellant, Km. Rajkumari Bhanishana Devi, filed a matrimonial appeal before the High Court of Manipur
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The Petitioner, a journalist, filed a Writ of Quo Warranto challenging the appointment of Respondent No. 4 as the State Information Commissioner of the Manipur Information Commission
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The five petitioners are citizens of Myanmar who entered India and were arrested on January 27, 2023, by Moreh Police for illegal entry.
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The appellant was accused of assaulting his stepmother with a bamboo-handled dao on August 10, 2013, leading to her death
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