SC: Completed Trial can't be Remanded for Procedural Lapse Unless Prejudice is Proven  ||  SC: Sessions Courts Cannot Bar Statutory Remission and Commutation Through Special Sentences  ||  SC: Article 311 Bar Inapplicable If Removing Officer Equals Appointing Authority in Status  ||  SC: Contractual Bar Prevents Arbitral Tribunal From Awarding Pre-Reference Interest  ||  SC Frames Guidelines to Prevent POCSO Act Misuse by Parents in Custody Disputes  ||  Delhi HC Directs DLSA to Convey Trial Court’s Encouraging Message and Compensation to POCSO Survivor  ||  Delhi HC: Gravity of UAPA Offence Cannot Justify Prolonged PMLA Detention  ||  Delhi HC Affirms Equestrian Federation's Youth Olympics Selection, Calls for Clearer Norms & Timeline  ||  Delhi HC: Ajeet Bharti Used Caste Superiority to Humiliate Chandrashekhar Azad  ||  Supreme Court: Anti-Suit Injunction Cannot Rest on Speculation of Unenforceable Foreign Decree    

Manipur HC Issues Guidelines for E-Filing and Hearing Via Video Conferencing - (13 Apr 2020)

CIVIL

Manipur High Court has notified the procedure for e-filing and hearing of urgent cases through video conferencing via Vidyo application in a measure to reduce the need for the physical presence in Court premises to prevent the spread of COVID-19 pandemic.

Tags : MANIPUR HIGH COURT   E-FILING AND HEARING VIA VIDEO CONFERENCING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved