High Courts02 Dec 2014
Lalamtre Suchen Vs Jaintia Hills Autonomous District Council
Meghalaya High Court · (2014) 12 MEG CK 0009
COURT ARCHIVE
Meghalaya High Court judgments, 2014
242 judgments · page 2 of 13
High Courts02 Dec 2014
Bijoyabala Hajong Vs The State of Meghalaya
Meghalaya High Court · (2014) 12 MEG CK 0005
Constitution of India, 1950 — Article 226
High Courts01 Dec 2014
North Eastern Hill University Vs Professor Manmohan Singh
Meghalaya High Court · (2014) 12 MEG CK 0013
High Courts27 Nov 2014
Shrina Begum Vs State of Meghalaya
Meghalaya High Court · (2014) 11 MEG CK 0002
Constitution of India, 1950 — Article 21, 226
High Courts27 Nov 2014
Bhaitbari Deficit U.P. Madrassa (School) Vs State of Meghalaya
Meghalaya High Court · (2014) 11 MEG CK 0001
High Courts26 Nov 2014
The Union of India and Others Vs Jayachandran K. and Others
Meghalaya High Court · (2014) 11 MEG CK 0010
Constitution of India, 1950 — Article 14
High Courts24 Nov 2014
Wilas Pale Vs The State of Meghalaya
Meghalaya High Court · (2014) 5 GLT 664
Constitution of India, 1950 — Article 226, 324, 327, 328, 329Representation of the People Act, 1951 — Section 100, 105, 170, 80United Khasi Jaintia Hills Autonomous District Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 3, 4, 5
High Courts20 Nov 2014
Yogindrappa Amarad Vs The Union of India
Meghalaya High Court · (2014) 11 MEG CK 0008
High Courts19 Nov 2014
Samiul Islam Vs The State of Meghalaya
Meghalaya High Court · (2014) 11 MEG CK 0004
Right of Children to Free and Compulsory Education Act, 2009 — Section 2, 21, 24, 27, 28
High Courts13 Nov 2014
The Secretary, Managing Committee, Selsella Higher Secondary School Meghalaya and Others Vs John Pajellard K. Sangma and Others
Meghalaya High Court · (2015) LabIC 544
High Courts11 Nov 2014
Salbiona Dkhar Vs State of Meghalaya
Meghalaya High Court · (2014) 11 MEG CK 0007
High Courts11 Nov 2014
Liticia Momin Vs The State of Meghalaya
Meghalaya High Court · (2014) 11 MEG CK 0006
Land Acquisition Act, 1894 — Section 4, 6Meghalaya Public Premises (Eviction of Unauthorised Occupants) Act, 1980 — Section 4
High Courts11 Nov 2014
Iostarson Sunn Madan Laban Vs The State of Meghalaya
Meghalaya High Court · (2014) 11 MEG CK 0005
Constitution of India, 1950 — Article 14, 226, 300 A
High Courts11 Nov 2014
The Garo Hills Autonomous District Council Vs Mody M. Sangma
Meghalaya High Court · (2014) 11 MEG CK 0003
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 136, 226, 32
High Courts30 Oct 2014
Srimati Queen Mary Kongri Vs The State of Meghalaya
Meghalaya High Court · (2014) 10 MEG CK 0002
Constitution of India, 1950 — Article 300A
High Courts29 Oct 2014
Kingland Thongni Vs The Khasi Hills Autonomous
Meghalaya High Court · (2014) 10 MEG CK 0014
Khasi Hills Autonomous District (Nomination and Election of the Syiem, Deputy Syiem and Electors of Hima Maharam) Act, 2006 — Section 5
High Courts29 Oct 2014
Jelwis Paslein Vs The Jaintia Hills Autonomous District Council
Meghalaya High Court · (2014) 5 GLT 627
Constitution of India, 1950 — Article 136, 226, 32Land Acquisition Act, 1894 — Section 11A
High Courts29 Oct 2014
Sohbar Sirdarship Vs The State of Meghalaya
Meghalaya High Court · (2014) 10 MEG CK 0003
Constitution of India, 1950 — Article 226, 294Limitation Act, 1963 — Section 23
High Courts27 Oct 2014
Bharat Singh Vs The State of Meghalaya
Meghalaya High Court · (2015) LabIC 435
High Courts27 Oct 2014
The Union of India Vs Haripada Dinda
Meghalaya High Court · (2014) 10 MEG CK 0010