HCMONTHLY CASE LAW ARCHIVE
Read 11 LawLens analyses of Manipur High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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The petitioner appeared in NEET-UG 2026 for admission to the MBBS course and secured 325/720 marks, with an All India Rank of 500285 and an OBC-NCL category rank of 225374.
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The dispute arose from Original Suit No. 18 of 2003, described as a partition suit among coparceners, pending before the Court of the Civil Judge (Junior Division), Imphal West-I.
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On 7 December 2020, the Narcotics Control Bureau (NCB), assisted by Assam Rifles, conducted searches at two adjacent premises in Moreh, Manipur, on information regarding clandestine manufacture and processing of metha...
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The State authorities issued two Notices Inviting Tenders dated 10 July 2026 for construction of roads under the Pradhan Mantri Gram Sadak Yojana: one covering 55 packages and the other covering 41 packages.
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The petitioner was arrested on 26 March 2026 pursuant to an FIR alleging offences under Sections 17 and 20 of the Unlawful Activities (Prevention) Act, 1967 (UAPA), Section 5 of the Explosive Substances Act, 1908, Sec...
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The petitioner, Chairman of the Western Raphei Road Development Committee–Ukhrul, filed a Public Interest Litigation concerning the construction of an RCC bridge across the Chingjaroi River, connecting Tangkhul and Ph...
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The petitioner, father of the detenu Phanjoubam Rabi Meitei @ Luwangamba, challenged the preventive detention order dated 21 April 2026 passed by the District Magistrate, Imphal East under the National Security Act, 1...
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On 16 December 2022, Assam Rifles personnel allegedly recovered 49 packets of brown sugar weighing approximately 2.163 kg, including packing material, concealed inside the seat of a Mahindra Bolero vehicle.
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The petitioner was arrested in connection with FIR Case No. 56(12) of 2022, Kongjom Police Station, for alleged offences under Section 6 of the Protection of Children from Sexual Offences Act, 2012 (“POCSO Act”) and S...
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The petitioner filed a civil revision petition under Article 227 of the Constitution, accompanied by a miscellaneous case, against four respondents.
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The petitioner was arrested on 27 February 2023 while allegedly transporting 487 grams of heroin, a commercial quantity, near Kangvai Bazaar, Bishnupur. FIR No. 04(02)2023 NAB-PS was registered under Sections 21(c), 6...
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