COURT ARCHIVE

Meghalaya High Court judgments, 2014

242 judgments · page 11 of 13

High Courts27 Mar 2014Allowed

Shri Martin Marak and Others Vs State of Meghalaya,represented by its Secretary Department of Home,The Deputy Commissioner,The Superintendent of Police and Garo Hills Autonomous District Council,Represented by the Secretary

Meghalaya High Court · (2014) 03 MEG CK 0015

Constitution of India, 1950 — Article 226

High Courts26 Mar 2014Dismissed

Sayeed Amitab Ahmed Vs The Union of India

Meghalaya High Court · (2014) 03 MEG CK 0014

High Courts26 Mar 2014Allowed

Shri Nilotpal Bhattacharjee Vs State of Meghalaya,Represented by the Chief Secretary to the Government of Meghalaya and Others

Meghalaya High Court · (2014) 3 GLT 535

Constitution of India, 1950 — Article 14, 16, 21

High Courts24 Mar 2014Dismissed

Deepak Kumar Sharma Vs The Union of India

Meghalaya High Court · (2014) 03 MEG CK 0020

High Courts21 Mar 2014Allowed

Santosh Singh Vs The Union of India

Meghalaya High Court · (2015) 1 GLT 300

Constitution of India, 1950 — Article 14, 15, 16, 19

High Courts21 Mar 2014Partly Allowed

Shri. Balawan Pala Vs The State of Meghalaya and Others

Meghalaya High Court · (2014) 3 ACC 134 : (2014) 3 GLD 499 : (2014) 2 GLT 635

Constitution of India, 1950 — Article 19, 20(3), 21, 215, 22Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 330, 331

High Courts20 Mar 2014Allowed

Smti. Deng Bareh Vs The State of Meghalaya and Others

Meghalaya High Court · (2014) 03 MEG CK 0018

Constitution of India, 1950 — Article 300A

High Courts19 Mar 2014Allowed

Smti. K. Lyngdoh and Others Vs Shri. Krismel Nellang and Others State of Meghalaya and Others

Meghalaya High Court · (2014) 4 GLT 308

High Courts19 Mar 2014Dismissed

Patel Engineering Ltd. and Unity Infraprojects Ltd. Vs Union of India

Meghalaya High Court · (2014) 03 MEG CK 0006

Constitution of India, 1950 — Article 226

High Courts14 Mar 2014Dismissed

Shri. Bidhan Chandra Chakma Vs The State Bank of India and Others

Meghalaya High Court · (2014) 3 GLD 555 : (2014) 2 GLT 499

Constitution of India, 1950 — Article 226, 309, 311(2), 32Evidence Act, 1872 — Section 58

High Courts14 Mar 2014Disposed Off

Pankaj Kumar Bathnotra Vs The Union of India and Others

Meghalaya High Court · (2014) 03 MEG CK 0010

Constitution of India, 1950 — Article 226

High Courts14 Mar 2014Allowed

Shri Dickson Ch. Marak Vs Union of India and Others

Meghalaya High Court · (2014) 03 MEG CK 0009

Border Security Force Act, 1968 — Section 46Constitution of India, 1950 — Article 13(i)(e), 226Prevention of Corruption Act, 1988 — Section 13(i)(e), 17

High Courts13 Mar 2014Dismissed

Shri Benhur M. Sangma Vs The State of Meghalaya and The Union of India

Meghalaya High Court · (2014) CriLJ 2561

Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 326

High Courts12 Mar 2014Disposed Off

Meghalaya Tourist Transporter's Association,represented by its General Secretary Vs The State of Meghalaya,represented by the Chief Secretary of Government of Meghalaya and Others

Meghalaya High Court · (2014) 03 MEG CK 0024

Motor Vehicles Act, 1988 — Section 117

High Courts10 Mar 2014Dismissed

Costering Khyllep Vs The State of Meghalaya

Meghalaya High Court · (2014) LabIC 2957

High Courts05 Mar 2014Allowed

Shri Speshon Lyngdoh Sylliang Vs The Khasi Hills Autonomous District Council and Others

Meghalaya High Court · (2014) 03 MEG CK 0007

United Khasi Jaintia Hills Autonomous District Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 8

High Courts04 Mar 2014

Harwant Singh Chhabra Vs Union of India

Meghalaya High Court · (2014) LabIC 2265

Constitution of India, 1950 — Article 311, 311(1)

High Courts04 Mar 2014Dismissed

Shri Khuljon N. Arengh Vs State of Meghalaya and Others

Meghalaya High Court · (2014) 03 MEG CK 0003

Constitution of India, 1950 — Article 226

High Courts03 Mar 2014Dismissed

Smti. B. Nongrum and Shri. G. Dkhar Vs Government of Meghalaya and Others

Meghalaya High Court · (2014) 3 GLD 235 : (2014) 2 GLT 257

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11Constitution of India, 1950 — Article 21, 226, 227, 32

High Courts03 Mar 2014Dismissed

Shri. Hrishikesh Bhattacharjee Vs The Indian Bank and Others

Meghalaya High Court · (2014) 3 GLD 295 : (2014) 2 GLT 208 : (2014) 2 LLJ 744

Constitution of India, 1950 — Article 14, 19, 21, 226, 309