COURT ARCHIVE

Meghalaya High Court judgments, 2014

242 judgments · page 12 of 13

High Courts27 Feb 2014Allowed

Shri Radha Mohan Yadav Vs The Union of India,through the Secretary to the Government of India,The Director General,Assam Rifles and The Commandant,Assam Rifles

Meghalaya High Court · (2014) LabIC 1919

Constitution of India, 1950 — Article 14

High Courts27 Feb 2014Allowed

Shri. Silas Iawrod and Shri. Sikial Wanniang Vs The Khasi Hills Autonomous District Council and Others

Meghalaya High Court · (2014) 2 GLT 178

High Courts26 Feb 2014Allowed

Smti. Isilda Mary Thyrniang Vs The Union of India and Others

Meghalaya High Court · (2014) CriLJ 2599

Meghalaya Preventive Detention Act, 1995 — Section 3(1)

High Courts25 Feb 2014Dismissed

Ex. No. 61789 NK Parsuram Limbu Vs Union of India,The Director General,HQ Assam Rifles,The Commandant,6th Assam Rifles and The Deputy Director Records

Meghalaya High Court · (2014) 02 MEG CK 0009

High Courts25 Feb 2014Dismissed

Shri Rubu Hangu Vs North Eastern Electrical Power Corporation Ltd., The Executive Director-Projects (Hydro), NEEPCO Bhawan, NEEPCO Ltd., The Head of Project, KPC, Kameng H.E. Project and The Engineer-in-Charge, NEEPCO Ltd.

Meghalaya High Court · (2014) 02 MEG CK 0003

Arbitration and Conciliation Act, 1996 — Section 11(6)

High Courts20 Feb 2014Allowed

Shri Teiborlang Syiemlieh Vs State of Meghalaya

Meghalaya High Court · (2014) 02 MEG CK 0005

High Courts19 Feb 2014

Megha Trade Links Vs State of Meghalaya and Others

Meghalaya High Court · (2014) 69 VST 286

Central Sales Tax Act, 1956 — Section 7(3E), 9, 9(2)

High Courts19 Feb 2014Allowed

Shri Marcello Mawlot Vs Shri Pynkmenlang Lyndem and Others

Meghalaya High Court · (2014) 02 MEG CK 0010

High Courts19 Feb 2014

M/s. Tata Consultancy Services Ltd. and Shri Vinod Mandlik Vs The State of Meghalaya and Others

Meghalaya High Court · (2014) 201 ECR 317 : (2014) 2 GLD 442 : (2014) 1 GLT 892 : (2014) 69 VST 230

Constitution of India, 1950 — Article 366Finance Act, 1994 — Section 65(105), 69, 70Meghalaya Value Added Tax Act, 2003 — Section 2, 2(xvi), 2(xxxii)

High Courts19 Feb 2014Dismissed

Shri Peter A. Thorose and Shri Patrick A. Thorose Vs Smti. Geeta Devi Goenka, Shri Bijoy Goenka, Shri Raj Kumar Goenka and Shri Bharat Goenka Shri H.D. Santos Vs Shri Alexander Thorose. and Others

Meghalaya High Court · (2014) 02 MEG CK 0001

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts17 Feb 2014Dismissed

Smti. Swagata Ghosh and Smti. Rajlaxmi Mishra Vs The State of Meghalaya and Others

Meghalaya High Court · (2014) 02 MEG CK 0016

High Courts17 Feb 2014Partly Allowed

Umsaw Khwan Village Durbar and Shri Stanlywiss Rymbai Vs State of Meghalaya

Meghalaya High Court · (2014) 3 GLT 308

Land Acquisition Act, 1894 — Section 12, 12(2), 17, 36, 4

High Courts12 Feb 2014Partly Allowed

Shri. M. Samuel Ryngksai and Smti. Shilla Ryngksai Vs State of Meghalaya, The Collector and The Sub-Divisional Officer

Meghalaya High Court · (2014) 02 MEG CK 0015

Land Acquisition Act, 1894 — Section 18, 28, 4, 54, 6

High Courts11 Feb 2014Dismissed

Shri G.P. Nath Vs State of Meghalaya Shri Ashutosh Modak Vs State-Central Bureau of Investigation

Meghalaya High Court · (2014) 02 MEG CK 0014

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120(B), 406, 420Prevention of Corruption Act, 1988 — Section 13 (I)(d), 13(2), 17, 17(C)

High Courts11 Feb 2014Dismissed

Smti. Agnes Kharshiing Vs State of Meghalaya and Smti. Irene P. Hujon

Meghalaya High Court · (2014) 02 MEG CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 155(2)(3), 482Penal Code, 1860 (IPC) — Section 500

High Courts10 Feb 2014Dismissed

Smti. Krishna Baruah Vs State of Meghalaya

Meghalaya High Court · (2014) 3 GLD 232 : (2014) 2 GLT 249

Land Acquisition Act, 1894 — Section 17, 17(4), 4, 5A, 6

High Courts04 Feb 2014Dismissed

State of Meghalaya Vs Shri Rockystar B. Sangma and Shri Beluram Sangma

Meghalaya High Court · (2014) 02 MEG CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302, 326, 34

High Courts03 Feb 2014Dismissed

Shri. Bloin Shylla and Another Vs State of Meghalaya and Others

Meghalaya High Court · (2014) 02 MEG CK 0012

Constitution of India, 1950 — Article 243(O), 243ZG, 329(a)General Clauses Act, 1897 — Section 21

High Courts31 Jan 2014Allowed

Smti. Irial Muthoh Vs Shri. Jron Kharbihkhiew,Smti. Trimai Kharumnuid and Smti. Dlit Kharbihkhiew

Meghalaya High Court · (2014) 01 MEG CK 0004

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3

High Courts31 Jan 2014Partly Allowed

Smti. Glotilda Syiem Vs The Union of India and Others

Meghalaya High Court · AIR 2015 MG 12 : (2014) 2 GLD 450 : (2014) 1 GLT 879

Constitution of India, 1950 — Article 131, 21, 215, 22, 22(1)