Meghalaya High Court Judgments

High Courts01 Oct 2026Allowed

Megha Technical and Engineers Pvt. Ltd. Vs State Of Meghalaya & Ors.

Meghalaya High Court · (2026) 10 MEG CK 0035

Meghalaya Value Added Tax Act, 2003-Section 26, 35, 35(2), 35(3), 39, 39(1), 39(2), 52, 55, 56, 57, 65Tripura Value Added Tax, 2004-Section 24, 24(2), 27, 33MVAT Rules, 2005-Chapter-II, Rule 3, 32

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High Courts01 Oct 2026Disposed Of

Shri. Inamul Hoque Vs State Of Meghalaya & Ors.

Meghalaya High Court · (2026) 10 MEG CK 0033

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High Courts01 Oct 2026Disposed Of

Shri. Rowell M. Sangma Vs The State Of Meghalaya & Ors.

Meghalaya High Court · (2026) 10 MEG CK 0031

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High Courts30 Sept 2026Dismissed

Smti Bilaris Sohkhwai Vs The Executive Committee, Khasi Hills Autonomous District Council & Ors.

Meghalaya High Court · (2026) 09 MEG CK 6046

The Khasi Hills Autonomous District (Administration of Elaka Act) 1991

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High Courts30 Sept 2026Disposed Of

Shri. Rickynelson Marwein Vs The State Of Meghalaya & Ors.

Meghalaya High Court · (2026) 09 MEG CK 6042

IPC-Section 363

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High Courts30 Sept 2026Disposed Of

Shri. Robert Ch. Sangma Vs State Of Meghalaya Through Public Prosecutor

Meghalaya High Court · (2026) 09 MEG CK 6041

IPC-Section 506 IPC Second Part

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High Courts30 Sept 2026Allowed

Smti. Memcylian Jyrwa Vs Dorbar Shnong of Pynshad Khurai & Ors.

Meghalaya High Court · (2026) 09 MEG CK 6036

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High Courts29 Sept 2026Disposed Of

Shri. Tengchat R. Sangma Vs The State Of Meghalaya & Ors.

Meghalaya High Court · (2026) 09 MEG CK 6043

BNS, 2023-Section 69/74/115(2)/351(2)

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High Courts29 Sept 2026Dismissed

Shri Drethin M Sangma Vs Union Of India

Meghalaya High Court · (2026) 09 MEG CK 5956

NDPS Act-Section 8(c), 22(c), 23, 27A, 28, 29, 36 A, 37, 67BNSS-Section 187(4), 223PMLA-Section 45(1)(ii)

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High Courts29 Sept 2026Disposed Of

Shri. Moina Singh Phyllut Vs Ka Tymmen Nongjied & Anr.

Meghalaya High Court · (2026) 09 MEG CK 5955

Constitution of India-Article 227

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High Courts29 Sept 2026Dismissed

Smti. Jasmina Begum Vs Union of India

Meghalaya High Court · (2026) 09 MEG CK 5953

Narcotic Drugs and Psychotropic Substances Act-Section 8(c), 22(c), 29, 27A, 37, 67Bharatiya Nagarik Suraksha Sanhita-Section 187Constitution of India-Article 21, 22(1)

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High Courts29 Sept 2026Disposed Of