Archdiocese Of Shillong Vs Paul Leong
.... of the party. The proper approach for the judge is not to look at his own mind and ask himself, however, honestly. "Am I biased ? " but to look at the mind of the party before him . 18. Lord Esher in Allinson v. General Council of Medical Education and Registration, (1894) 1 QB ...
Meghalaya High Court At Shillong
Amos Dkhar & Ors. Vs Donush Siangshai
.... which is under the jurisdiction of another District Council. In the said case, the dispute was between a wife belonging to Pnar Tribe and a resident of Jowai, under the jurisdiction of the Jaintia Hills Autonomous District Council and husband belonging to East Khasi Hills District, under the jur ...
Meghalaya High Court At Shillong
Kamakshi Ispat Pvt. Ltd. Vs Meghalaya Power Distribution Corporation Ltd. & Ors.
.... ubmits on instruction that the matter has not been settled between the parties herein and the electricity connection on the petitioner stands disconnected. The petitioner is keen to pursue this matter. Ms. R. Colney, learned GA appearing for the respondent submits that the matter can be fi ...
Meghalaya High Court At Shillong
Dorbar Shnong Laitsohum Represented By Its Headman Nonglwai Sirdarship, East Khasi Hills District, Meghalaya Vs State Of Meghalaya Represented By The Secretary State Public Engineering Department Shillong & Ors.
.... forty one thousand and nine hundred) only. The said water supply scheme is sanctioned under the Special Purpose Vehicle Society (SPVS). 9. That the “Laitsohum Water Supply Scheme” is designed for providing Functional Household Tapped Connections to all 52 households in Laitsohum village. I ...
Meghalaya High Court At Shillong
Jlen Sohtun & 2 Ors. Vs KHADC & 4 Ors.
.... H. S. Thangkhiew, J Mr. C.C.T. Sangma, learned counsel on behalf of the respondents No. 1-3 submits that instructions have not yet been received and prays for three weeks’ further time to obtain the same. Prayer is allowed. List this matter on 7th ...
Meghalaya High Court At Shillong
Bredithson N. Sangma Vs State Of Meghalaya, Represented By The Chief Secretary To The Government Of Meghalaya & Ors.
.... making all efforts to collect necessary documents as required by the office of the Accountant General and have already received some of them and may take some time to prepare the required pension papers and the Initial Pay Statement of the petitioner and as such it is humbly prayed to allow some ...
Meghalaya High Court At Shillong
Khorshedur Rahman Khan Vs Md. Nashibullah Sk
.... for the petitioner. Issue notice to the sole respondent, returnable within three weeks. Steps to be taken by registered A/D within three days. List this matter on 6th June, 2024. It is provided until the next date, further proceedings in Title Suit No. 9 of 2019, pending b ...
Meghalaya High Court At Shillong
Panna Lal Shome Vs North Eastern Hill University & Ors.
.... J Learned counsel for the petitioner has submitted that the written synopsis of the argument advanced before this Court has been filed. Ms. S. Shallam, learned counsel vice Mr. S. Sen, SC, NEHU has also submitted that the written argument has been filed on behalf of the respondent/NEHU ...
Meghalaya High Court At Shillong
Mojnu Sk Vs State Of Meghalaya & Anr.
.... with Spl. POCSO Case No. 4 of 2024 pending before the Court of the learned Special Judge, POCSO, Ampati, South West Garo Hills. However, at this juncture, the learned counsel prays that notice may be allowed to be issued upon the respondent No. 2, who is the complainant who has filed the relate ...
Meghalaya High Court At Shillong
Iaiphira Kharhunai Vs State Of Meghalaya Represented By Its Secretary Home (Police) Department Government Of Meghalaya Shillong, Meghalaya & Ors.
.... this Court as to whether the embargo present in Section 37 has been overcome, that is, whether there is any proof that the accused person in question is not guilty of the alleged offence. 4. This Court, on consideration of the submission made, and on perusal of the application in hand, wou ...
Meghalaya High Court At Shillong
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!