High Courts23 Sept 2014
Danny G. Momin Vs State of Meghalaya and Others
Meghalaya High Court · (2014) 5 GLT 136 : (2015) LabIC 575
Constitution of India, 1950 — Article 320
COURT ARCHIVE
Meghalaya High Court judgments, 2014
242 judgments · page 4 of 13
High Courts23 Sept 2014Partly Allowed
Rikmoni N. Marak Vs Garo Hills Autonomous District Council
Meghalaya High Court · (2014) 09 MEG CK 0025
High Courts23 Sept 2014Partly Allowed
Netjak Ch. Marak Vs The Garo Hills Autonomous
Meghalaya High Court · (2014) 09 MEG CK 0007
High Courts23 Sept 2014Disposed Off
Malkit Singh Vs Union of India
Meghalaya High Court · (2014) 09 MEG CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 437Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts22 Sept 2014
Lasting G. Momin Vs The Union of India and Others
Meghalaya High Court · (2015) CriLJ 528
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21, 22, 22(3)(b), 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 173, 207
High Courts22 Sept 2014
Lasting G. Momin Vs Union of India
Meghalaya High Court · (2015) 2 GLD 96 : (2014) 4 GLT 1015
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21, 22, 22(25), 22(3)(b), 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 154, 164(v), 173, 207
High Courts22 Sept 2014
Ashish Kumar Das Vs Union of India
Meghalaya High Court · (2014) 5 GLT 89 : (2014) LabIC 4603
Constitution of India, 1950 — Article 141, 21
High Courts19 Sept 2014Allowed
Lukhi Kalita Vs State of Meghalaya
Meghalaya High Court · (2014) 09 MEG CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 374, 383Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 375, 376
High Courts17 Sept 2014Disposed Off
Nassar Syiem Jahnoh Vs Khasi Hills Autonomous District Council
Meghalaya High Court · (2014) 5 GLT 746
High Courts17 Sept 2014Partly Allowed
Marcelia A. Sangma Vs Bionecia Nongkhlaw
Meghalaya High Court · AIR 2015 MG 1
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Succession Act, 1925 — Section 372, 383
High Courts12 Sept 2014
State of Meghalaya and Others Vs Nilotpal Bhattacharjee
Meghalaya High Court · (2014) 5 GLT 357
Constitution of India, 1950 — Article 14, 16, 165
High Courts12 Sept 2014Allowed
Krishna Bahadur Thapa Vs State of Meghalaya
Meghalaya High Court · (2014) 09 MEG CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22(c), 42
High Courts11 Sept 2014Disposed Off
H.P. Oflyn Dohling Vs The Khasi Hills Autonomous District Council
Meghalaya High Court · (2014) 09 MEG CK 0023
High Courts11 Sept 2014Allowed
Badahun Shisha Kharbuli Vs State of Meghalaya
Meghalaya High Court · (2014) 09 MEG CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 167, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 20(b)(ii)(B), 24, 27A, 36
High Courts10 Sept 2014Partly Allowed
Meghalaya Tourism Development Corporation Ltd. Vs Isabel Nongrum
Meghalaya High Court · (2014) 09 MEG CK 0011
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 41 Rule 31
High Courts09 Sept 2014Disposed Off
Harinder Shah Vs Khasi Hills Autonomous District Council
Meghalaya High Court · (2014) 09 MEG CK 0021
High Courts09 Sept 2014Disposed Off
B. Kwingshon Shangoi Syiem Vs Khasi Hills Autonomous District Council
Meghalaya High Court · (2014) 09 MEG CK 0012
High Courts08 Sept 2014Allowed
Rajnish Pandey Vs The Union of India
Meghalaya High Court · (2014) 09 MEG CK 0020
High Courts04 Sept 2014
Chaitanya Projects Consultancy Pvt. Ltd. Vs State of Meghalaya
Meghalaya High Court · AIR 2015 MG 3 : (2015) 3 BC 44
High Courts04 Sept 2014Dismissed
Allan W. Kharkongor Vs The State of Meghalaya
Meghalaya High Court · (2014) 09 MEG CK 0018