High Courts04 Sept 2014Disposed Off
Sellina A. Sangma Vs The State of Meghalaya
Meghalaya High Court · (2014) 09 MEG CK 0013
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 300A
COURT ARCHIVE
Meghalaya High Court judgments, 2014
242 judgments · page 5 of 13
High Courts03 Sept 2014Dismissed
The Union of India Vs Rupesh Suryavanshi
Meghalaya High Court · (2014) 4 GLT 949
Assam Rifles Act, 2006 — Section 11, 11(2)
High Courts02 Sept 2014Dismissed
Madonbai Rymbai Vs State of Meghalaya
Meghalaya High Court · (2015) 1 Crimes 572
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 506
High Courts01 Sept 2014Allowed
Duke Hilbert. Ch. Momin Vs The State of Meghalaya
Meghalaya High Court · (2015) 2 GLD 87 : (2014) 4 GLT 881
Constitution of India, 1950 — Article 226
High Courts01 Sept 2014Allowed
Baiti Sangma Vs Union of India
Meghalaya High Court · (2014) 09 MEG CK 0016
High Courts26 Aug 2014Allowed
Pardilina R. Sangma Vs The Union of India
Meghalaya High Court · (2014) 08 MEG CK 0014
High Courts25 Aug 2014Disposed Off
Paromita Saha Vs The State of Meghalaya
Meghalaya High Court · (2015) 1 Crimes 579
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 326, 498(A), 506
High Courts22 Aug 2014Disposed Off
B.B. Chhetry Vs Union of India
Meghalaya High Court · (2014) 08 MEG CK 0001
High Courts21 Aug 2014
Komar T. Sangma Vs The State of Meghalaya
Meghalaya High Court · (2015) CriLJ 20 : (2015) 1 GLT 426
Constitution of India, 1950 — Article 22(5)Explosive Substances Act, 1908 — Section 3Meghalaya Preventive Detention Act, 1995 — Section 3, 3(1), 8(1)
High Courts20 Aug 2014Allowed
Bhim Thapa Vs The State of Meghalaya
Meghalaya High Court · (2014) 08 MEG CK 0009
High Courts20 Aug 2014Allowed
Bissa Oraon Vs The State of Meghalaya
Meghalaya High Court · (2014) 08 MEG CK 0005
High Courts19 Aug 2014Dismissed
Chitra Dey Vs The Shillong Municipal Board
Meghalaya High Court · (2014) 4 GLT 459
Easements Act, 1882 — Section 52, 61, 62, 63Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 105, 106, 107, 108
High Courts19 Aug 2014Allowed
Abilal Pariyar Vs The State of Meghalaya
Meghalaya High Court · (2014) 08 MEG CK 0002
High Courts18 Aug 2014Dismissed
Abida Begum Vs Md. Sulaiman
Meghalaya High Court · (2014) 4 GLT 979
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts18 Aug 2014Allowed
Lingstone D. Sangma Vs The State of Meghalaya
Meghalaya High Court · (2014) 08 MEG CK 0006
High Courts18 Aug 2014Disposed Off
Herilla M. Sangma Vs The State of Meghalaya
Meghalaya High Court · (2014) 08 MEG CK 0003
Meghalaya Public Premises (Eviction of Unauthorised Occupants) Act, 1980 — Section 3, 4
High Courts12 Aug 2014Partly Allowed
P.J. Mathew Vs The Union of India
Meghalaya High Court · (2014) 08 MEG CK 0010
High Courts12 Aug 2014Allowed
Rajan K. Vs The Union of India
Meghalaya High Court · (2014) LabIC 4337
Constitution of India, 1950 — Article 14, 16
High Courts12 Aug 2014Allowed
Suleiman Vs The State of Meghalaya
Meghalaya High Court · (2014) 08 MEG CK 0007
High Courts12 Aug 2014Disposed Off
Samira Begum Vs Union of India
Meghalaya High Court · (2014) 08 MEG CK 0004