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“The Special Courts for MPs/ MLAs have jurisdiction to try all cases against the former and sitting MPs/ MLAs, even if the offence were committed prior to becoming a legislature or as a sitting legislature or after demitting office.”
Justice Siddharth Mridul started his legal career in 1986 from Delhi High Court and for 37 years served the Court in the capacity of an Advocate and then a Judge. In October 2023, Justice Mridul took charge as the 7th Chief Justice of Manipur High Court.
“Pension is not a bounty from the state authority to the retired employee, it is compensation for the past service rendered by the employee. It cannot be withheld without assigning any reason”.
The Supreme Court Collegium had recommended the name of Justice Mridul as the next Chief Justice of Manipur High Court in July 2023; however, the recommendation was pending before the Ministry of Law and Justice for approval.
Justice Muralidharan, who is currently serving as the Acting Chief Justice of Manipur High Court, had requested that he should be transferred to either his parent High Court or be permitted to continue in the High Court of Manipur.
A big mob from both the communities had gathered in and around the land in question and at any moment violence would have taken place, hence the Acting Chief Justice took up the matter at 6:00 A.M.
At the time of mutation proceedings, the competent authority must examine the manner of acquisition of the title.
For Fiber to the Home, the High Court had directed the State to lift internet ban on a case-to-case basis after ensuring that all the stakeholders have duly complied with the safeguards given by the Expert Committee.
The Seven Supreme Court collegium resolutions were passed on 05-07-2023.
The Internet services will be provided at designated places under the Control of State authorities.
The Court said that offences under UAPA are serious ones relating to the security of the nation and FIR cannot be quashed on mere technicalities without going to the complete merit of the case.
While a writ petition is pending wherein the appointment of a Director is challenged, the authorities concerned cannot appoint another Director without the leave of the Court.
An election petition must contain a concise statement of material facts on which the election petitioner relies along with full particulars of any corrupt practice that the election petitioner alleges.
The Court directed the Manipur Government to consider the inclusion of the Meitei community in the Scheduled Tribe list within a period four weeks.
The Manipur High Court upholds the notice issued by District Magistrate to arms holders for submitting their arms and licenses and the Court further opines that the issuing authority has a right to re-verify the arms licenses so granted.
The Manipur High Court held that where a person is taken into custody by an order of Magistrate, then such order cannot be challenged by Writ of Habeas Corpus as the detention cannot be termed as illegal.
The Manipur High Court rejected anticipatory bail to the elected Ward members of the Panchayat who were charged for fraudulently misappropriating huge Government money.
The Supreme Court set aside the DCP proceedings held in the year 2021 denying the promotion to the petitioner for the post of Assistant Registrar.
Manipur High Court: In writ petitions filed to quash certain orders relating to the dissolution of the governing body of Naorem Birahari
Manipur High Court: In a writ petition filed to quash the dismissal order dated 18.1.2005 on the ground that it