High Courts30 Jul 2014Allowed
Rajesh Kumar Vs The Union of India
Meghalaya High Court · (2014) 07 MEG CK 0021
COURT ARCHIVE
Meghalaya High Court judgments, 2014
242 judgments · page 6 of 13
High Courts30 Jul 2014Allowed
The State of Meghalaya Vs B.K. Dey Sawian
Meghalaya High Court · (2014) 5 GLT 175
Constitution of India, 1950 — Article 226, 32
High Courts25 Jul 2014
Umpyrchin Vs The Jaintia Hills Autonomous
Meghalaya High Court · (2014) 07 MEG CK 0020
High Courts25 Jul 2014Disposed Off
Sanjay Sen Vs The State of Meghalaya
Meghalaya High Court · (2014) 07 MEG CK 0019
High Courts25 Jul 2014Allowed
Nongal Dobu Coal Truck Owners Association Vs The State of Meghalaya
Meghalaya High Court · AIR 2014 Megh 56 : (2015) 1 GLD 4 : (2014) 3 GLT 527
Constitution of India, 1950 — Article 13, 226, 32
High Courts24 Jul 2014Disposed Off
Niva Marak Vs The State of Meghalaya
Meghalaya High Court · (2014) 5 GLT 170
Civil Procedure Code, 1908 (CPC) — Section 2(f)Meghalaya Public Premises (Eviction of Unauthorised Occupants) Act, 1980 — Section 3, 3(1), 4, 4(1)
High Courts24 Jul 2014Disposed Off
Rahul S. Surong Vs The State of Meghalaya
Meghalaya High Court · (2014) 4 GLT 306
High Courts23 Jul 2014Dismissed
Agnes Kharshiing Vs The State of Meghalaya
Meghalaya High Court · (2014) 07 MEG CK 0017
Constitution of India, 1950 — Article 14, 148, 226, 38, 39Land Acquisition Act, 1894 — Section 3, 4, 40, 41, 42Meghalaya Transfer of Land (Regulation) Act, 1971 — Section 2(d), 3, 3(1)
High Courts18 Jul 2014Dismissed
Goodnight L. Syiemlieh Vs State of Meghalaya
Meghalaya High Court · (2014) 07 MEG CK 0016
All India Institute of Medical Sciences Act, 1956 — Section 11Constitution of India, 1950 — Article 14United Khasi Jaintia Hills Autonomous District Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 11
High Courts11 Jul 2014Dismissed
Union of India Vs Babuchandran Nair P.
Meghalaya High Court · (2014) 4 GLT 313
High Courts09 Jul 2014Dismissed
John R. Marak Vs The State of Meghalaya
Meghalaya High Court · (2014) 07 MEG CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 315, 374Penal Code, 1860 (IPC) — Section 376
High Courts08 Jul 2014Allowed
Shiv Kumar Agarwala Vs The State of Meghalaya
Meghalaya High Court · AIR 2015 MG 8 : (2015) 1 GLD 324 : (2014) 3 GLT 425
Constitution of India, 1950 — Article 6
High Courts08 Jul 2014Allowed
Giliancy Jyrwa Vs The State of Meghalaya
Meghalaya High Court · (2015) 2 GLD 46 : (2014) 4 GLT 723
High Courts07 Jul 2014Dismissed
Jail Road Welfare Committee Vs The Shillong Municipal Board
Meghalaya High Court · (2015) 1 GLT 683
High Courts04 Jul 2014Disposed Off
Krindharine N. Sangma Vs The State of Meghalaya
Meghalaya High Court · (2014) 07 MEG CK 0013
High Courts04 Jul 2014Allowed
The Union of India Vs Narender Singh
Meghalaya High Court · (2015) 1 GLT 109
High Courts03 Jul 2014Disposed Off
Borhan Uddin Akond Vs The State of Meghalaya
Meghalaya High Court · (2014) 07 MEG CK 0011
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts02 Jul 2014Disposed Off
Prebul Kemprai Vs The State of Meghalaya
Meghalaya High Court · (2014) 07 MEG CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 205, 209, 317
High Courts01 Jul 2014Dismissed
Riing Lyngdoh Marshillong Vs Icy Dora Swear
Meghalaya High Court · (2015) 1 GLT 119
High Courts01 Jul 2014Disposed Off
Rajesh Kumar Agarwal Vs Shri Abdul Muquit
Meghalaya High Court · AIR 2014 Megh 62
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227