High Courts16 Apr 2014
Wandell Passah and Others Vs State of Meghalaya and Others
Meghalaya High Court · (2015) 1 GLT 98
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Meghalaya High Court judgments, 2014
242 judgments · page 10 of 13
High Courts16 Apr 2014Allowed
Shri Dhurba Sohtun Vs Bank of Maharashtra,The Regional Manager,Bank of Maharashtra,The Branch Manager,Bank of Maharashtra and Smti. Ebapyngshngainlang Lyngdoh
Meghalaya High Court · (2014) 04 MEG CK 0012
High Courts15 Apr 2014Allowed
Mr. Y. Vs Union of India,Represented by Secretary,Director General,New Delhi,Commandant,07 Bn. BSF,West Bengal and Commandant,17 Bn. BSF,West Bengal
Meghalaya High Court · (2014) 04 MEG CK 0015
Constitution of India, 1950 — Article 14, 16
High Courts15 Apr 2014Partly Allowed
Smti. Tara Sinha Vs State of Meghalaya,represented by the Secretary and Commissioner to the Govt. of Meghalaya and Others
Meghalaya High Court · (2014) 3 GLD 485 : (2014) 2 GLT 741 : (2014) LabIC 2997
Constitution of India, 1950 — Article 19, 19(1)(f), 226, 300A, 31(1)North Eastern Areas (Reorganisation) Act, 1971 — Section 5, 64
High Courts10 Apr 2014Allowed
Karan Singh Vs The Union of India
Meghalaya High Court · (2015) 2 GLT 100 : (2014) 2 GLT 776 : (2014) 3 LLJ 533
Constitution of India, 1950 — Article 14
High Courts10 Apr 2014Dismissed
Navin Ram Ex-Rifleman (GD) Vs The Union of India,through the Secretary and Others
Meghalaya High Court · (2015) 1 GLD 567 : (2014) 4 GLT 315
High Courts10 Apr 2014
St. Peter's School,Marry Land Dhankheti,Shillong Vs Union of India,through Secretary Ministry of Labour,Regional Provident Fund Commissioner,Regional Office and Assistant Provident Fund Commissioner,North Eastern Region
Meghalaya High Court · (2014) 142 FLR 212 : (2014) 3 GLT 533 : (2014) 2 LLJ 476 : (2014) LLR 942
Civil Procedure Code, 1908 (CPC) — Section 30Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7A, 7Q
High Courts10 Apr 2014Allowed
Shri. Quamar Lyngdoh Vs The State of Meghalaya through the Commissioner and Secretary to the Government of Meghalaya,Tourism Department,The Managing Director,Meghalaya Tourism Development Corporation Ltd. and The General Manager (Finance),Meghalaya Tourism Development Corporation Ltd.
Meghalaya High Court · (2014) 04 MEG CK 0006
Constitution of India, 1950 — Article 226
High Courts07 Apr 2014Dismissed
Western Coal Miners and Exporters Association,represented by its General Secretary Vs The State of Meghalaya represented by the Chief Secretary to the Govt. of Meghalaya,Commissioner and Secretary,Mining and Geology Department and Director of Mineral Resources,Govt. of Meghalaya
Meghalaya High Court · (2014) 04 MEG CK 0005
Constitution of India, 1950 — Article 245, 246, 248, 254Mines and Minerals (Development and Regulation) Act, 1957 — Section 9, 9(3)
High Courts04 Apr 2014
Mawiong Umjapung village and Others
Meghalaya High Court · (2014) 04 MEG CK 0013
Constitution of India, 1950 — Article 226
High Courts03 Apr 2014Dismissed
North Eastern Electric Power Corporation Ltd. Vs M/s. Shrolenson Marbaniang
Meghalaya High Court · (2014) 04 MEG CK 0008
Arbitration and Conciliation Act, 1996 — Section 11(6), 32
High Courts03 Apr 2014Dismissed
Shri. Banpyndaplang Mawlong Vs State of Meghalaya,represented by the Secretary,Meghalaya State Commission For Women,represented by the Chairperson,Commandant 1st Battalion,Meghalaya Police and Smti. Ditis Jana
Meghalaya High Court · (2014) 04 MEG CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 193, 228
High Courts02 Apr 2014Dismissed
Smti. Kulwant Tagore Vs The Cantonment Board Shillong
Meghalaya High Court · (2014) 04 MEG CK 0017
Penal Code, 1860 (IPC) — Section 420, 468
High Courts02 Apr 2014Dismissed
Smti. Abida Khatoon Vs Union of India represented by the Secretary,Govt. of India,New Delhi and Others
Meghalaya High Court · AIR 2014 Megh 46
High Courts01 Apr 2014Dismissed
Shri. M.N. Bhardwaj Vs Union of India,represented by the Secretary,Ministry of Home Affairs,Govt. of India,New Delhi,Directorate General of Assam Rifles,The Brigadiers (Pers) and The Military Secretary,H.Q. Directorate General of Assam Rifles
Meghalaya High Court · (2014) 04 MEG CK 0009
High Courts01 Apr 2014Dismissed
Shri Rington Lyngkhoi Vs State of Meghalaya
Meghalaya High Court · (2014) CriLJ 2678
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 325
High Courts31 Mar 2014Dismissed
S.C. Dwivedi Vs The Union of India
Meghalaya High Court · (2015) 1 GLD 1 : (2014) 3 GLT 619
High Courts31 Mar 2014Dismissed
Shri. Smek Marboh and Others Vs The Khasi Hills Autonomous District Council and Others
Meghalaya High Court · (2014) 5 GLT 670
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 18, 23(1), 3(d)United Khasi Jaintia Hills Autonomous District Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 2(a), 2(b), 2(r)(s)(t), 3(vi)
High Courts31 Mar 2014Allowed
Shri Danny Shylla Vs State of Meghalaya
Meghalaya High Court · (2014) 03 MEG CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 320, 379, 381, 482Penal Code, 1860 (IPC) — Section 380
High Courts27 Mar 2014
Mr. Radhakrishnan Nair Vs Union of India and Others
Meghalaya High Court · (2014) LabIC 3038
Constitution of India, 1950 — Article 16, 226, 309