High Courts24 Oct 2014
Batchan W. Momin Vs The State of Meghalaya
Meghalaya High Court · (2014) 10 MEG CK 0005
COURT ARCHIVE
Meghalaya High Court judgments, 2014
242 judgments · page 3 of 13
High Courts22 Oct 2014
The Union of India Vs Govind Singh Bathyal
Meghalaya High Court · (2015) LabIC 8
Assam Rifles Act, 2006 — Section 11, 11(2)
High Courts16 Oct 2014
Meghalaya Sub-Ordinate Agriculture/Horticulture Technical Employees Service Association (MESAHTESA) Vs The State of Meghalaya
Meghalaya High Court · (2014) 10 MEG CK 0006
High Courts16 Oct 2014
Silseng Marak Vs State of Meghalaya
Meghalaya High Court · (2014) 5 GLT 141 : (2015) LabIC 18
Constitution of India, 1950 — Article 14, 142, 16
High Courts15 Oct 2014
Brimsingh Mawphniang Vs State of Meghalaya
Meghalaya High Court · (2014) 10 MEG CK 0009
Constitution of India, 1950 — Article 141, 226, 244(2), 275(1), 276(1)
High Courts13 Oct 2014
Tangman N. Sangma Vs The Union of India
Meghalaya High Court · (2015) CriLJ 420 : (2015) 1 GLT 77
Arms Act, 1959 — Section 25(1A)(1B)Constitution of India, 1950 — Article 2(5), 21, 217(2), 22, 22(3)(b)Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164(v), 173, 207
High Courts13 Oct 2014
Rajasthan Vishram Bhavan Vs Shiv Kumar Agarwala
Meghalaya High Court · (2014) 10 MEG CK 0007
High Courts30 Sept 2014Allowed
Mody M. Sangma Vs The Garo Hills Autonomous District Council
Meghalaya High Court · (2014) 5 GLT 385
Constitution of India, 1950 — Article 244(2), 245, 246, 275(1), 300ALand Acquisition Act, 1894 — Section 11, 11-A, 15, 23, 24Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 114, 19, 25, 26
High Courts30 Sept 2014
Rodrick Wanbok Lyngdoh Duia Vs Meghalaya Energy Corporation Ltd.
Meghalaya High Court · (2014) 5 GLT 99 : (2015) LabIC 357
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33, 34
High Courts29 Sept 2014
Shah Jamal Sheikh Vs State of Meghalaya and Others
Meghalaya High Court · (2014) 5 GLT 55
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 35, 35-A, 35-BConstitution of India, 1950 — Article 226
High Courts26 Sept 2014Disposed Off
Faruk Hussain Mondal Vs Govt. of Meghalaya Mohibul Islam Vs State of Meghalaya
Meghalaya High Court · (2014) 09 MEG CK 0030
High Courts26 Sept 2014Dismissed
Chellish Sangma Vs Labina Sangma
Meghalaya High Court · (2014) 09 MEG CK 0003
Evidence Act, 1872 — Section 57(1)
High Courts25 Sept 2014
Dominic Suting Vs Khasi Hills Autonomous District Council
Meghalaya High Court · (2014) 09 MEG CK 0031
High Courts24 Sept 2014
Abhay Kumar and Others Vs Union of India and Others
Meghalaya High Court · (2014) 5 GLT 77
Border Security Force Act, 1968 — Section 4Central Industrial Security Force Act, 1968 — Section 3Central Reserve Police Force Act, 1949 — Section 3, 4
High Courts24 Sept 2014Partly Allowed
Amoswell K. Bani Vs State of Meghalaya
Meghalaya High Court · (2014) 09 MEG CK 0029
High Courts24 Sept 2014Partly Allowed
Hareni Marak Vs The Garo Hills Autonomous
Meghalaya High Court · (2014) 09 MEG CK 0028
High Courts24 Sept 2014
The State of Meghalaya Vs Shri Wandell Passah
Meghalaya High Court · (2014) 09 MEG CK 0027
High Courts24 Sept 2014Disposed Off
Meghalaya Gorkha Ex-Servicemen Welfare Association Vs Union of India
Meghalaya High Court · (2015) AIR (Meghalya) 54
Constitution of India, 1950 — Article 341
High Courts24 Sept 2014Allowed
P.S. Rana Vs The Union of India
Meghalaya High Court · (2014) 09 MEG CK 0004