High Courts16 Dec 2014
Benedict M. Marak Vs State of Meghalaya
Meghalaya High Court · (2015) CriLJ 976 : (2015) 1 GLT 19
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 1, 32, 33, 437, 438
COURT ARCHIVE
Meghalaya High Court judgments, 2014
242 judgments · page 1 of 13
High Courts16 Dec 2014
Union of India Vs Dharamvir Singh
Meghalaya High Court · (2014) 12 MEG CK 0008
High Courts15 Dec 2014
Champion R. Sangma Vs State of Meghalaya
Meghalaya High Court · (2015) CriLJ 1088 : (2015) 1 GLT 206
Arms Act, 1959 — Section 25(1A)(1B), 25(1A)(1B), 25(1a)(1b), 25(1a)(1b), 27Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 22, 22(3)(b), 22(5)
High Courts10 Dec 2014
Shibun Lyngdoh Vs The State of Meghalaya
Meghalaya High Court · (2014) 12 MEG CK 0023
Essential Commodities Act, 1955 — Section 3
High Courts10 Dec 2014
Rajesh Kumar Vs The Union of India
Meghalaya High Court · (2014) 5 GLT 709 : (2015) LabIC 1052
Army Act, 1950 — Section 10, 11, 12, 13, 14Assam Rifles Act, 2006 — Section 1, 11, 11(2), 113, 114
High Courts10 Dec 2014
Archi Siangshai Vs The State of Meghalaya
Meghalaya High Court · (2014) 12 MEG CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts09 Dec 2014
Shemphang Rani Vs State of Meghalaya
Meghalaya High Court · (2015) CriLJ 1002 : (2014) 5 GLT 649
Criminal Procedure Code, 1973 (CrPC) — Section 164, 235, 248, 313, 360Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts09 Dec 2014
Secretary of the Managing Committee of Smit Higher Secondary School Vs State of Meghalaya
Meghalaya High Court · (2015) 1 GLT 234
Assam Re-organisation (Meghalaya) Act, 1969 — Section 2, 66, 66(1)
High Courts08 Dec 2014
Jalesh Kumar Vs The Union of India
Meghalaya High Court · (2014) 12 MEG CK 0006
High Courts08 Dec 2014
Pawan Bawri Vs Union of India
Meghalaya High Court · (2014) 12 MEG CK 0001
Cantonments Act, 1924 — Section 181
High Courts05 Dec 2014
Adelbert Kharlyngdoh Vs The State of Meghalaya
Meghalaya High Court · (2014) 12 MEG CK 0004
Constitution of India, 1950 — Article 14, 16
High Courts04 Dec 2014
Milap Chand Vs The Union of India
Meghalaya High Court · (2014) 12 MEG CK 0021
High Courts04 Dec 2014
Lowis Dkhar Vs The Jaintia Hills Autonomous District Council
Meghalaya High Court · (2014) 12 MEG CK 0017
High Courts04 Dec 2014
Union of India Vs Rajini Kanta Deka
Meghalaya High Court · (2014) 12 MEG CK 0014
High Courts03 Dec 2014
Ashok Kumar Yadav Vs Union of India
Meghalaya High Court · (2014) 12 MEG CK 0007
Limitation Act, 1963 — Section 5
High Courts03 Dec 2014
Phlin Surong Vs State of Meghalaya
Meghalaya High Court · (2014) 12 MEG CK 0002
High Courts02 Dec 2014
Chesterfield Khongshit Vs State of Meghalaya
Meghalaya High Court · (2014) 12 MEG CK 0020
Penal Code, 1860 (IPC) — Section 302
High Courts02 Dec 2014
Edibor Chyne Vs The Khasi Hills Autonomous
Meghalaya High Court · (2014) 12 MEG CK 0019
United Khasi Jaintia Autonomous District (Election of Wahadadar) Act, 1955 — Section 22, 22(i)
High Courts02 Dec 2014
Union of India Vs Binay Chetri
Meghalaya High Court · (2015) 1 GLT 701
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 7Constitution of India, 1950 — Article 136, 226, 32