HCMONTHLY CASE LAW ARCHIVE
Read 8 LawLens analyses of Manipur High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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The petitioners had been engaged by the National Institute of Electronics and Information Technology (NIELIT) in project-related positions.
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The petitioner had submitted a representation dated 3 February 2025 to the Commissioner of Education (S), seeking redress of grievances concerning transfer and posting.
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The petitioner filed a petition under Section 482 of the Code of Criminal Procedure, 1973, seeking to quash proceedings under Section 12 of the Protection of Women from Domestic Violence Act, 2005, pending before the...
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The petitioner challenged the definition of “Indigenous Person” in Rule 2A(ii) of the Manipur Inner Line Permit Guidelines, 2019, as amended in 2022.
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Manipur State Power Company Limited (MSPCL) issued a tender for construction of a 132 kV transmission line.
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The appellant had been in custody since 13 August 2022 and was facing trial in an NIA case involving alleged offences under the IPC, Arms Act and UAPA.
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The petitioner challenged the preventive detention of her son under the National Security Act, 1980 (NSA).
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The petitioners were the defendants in a 2013 suit seeking declarations of title to land and that a gift deed executed by the first defendant in favour of the second defendant was not binding on the plaintiff.
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