High Courts14 May 2014
The State of Meghalaya and Others Vs Withneng Chandra Sangma
Meghalaya High Court · (2014) 05 MEG CK 0022
COURT ARCHIVE
Meghalaya High Court judgments, 2014
242 judgments · page 9 of 13
High Courts12 May 2014
Mozibar Rahamana Vs The State of Meghalaya and Others
Meghalaya High Court · (2014) 05 MEG CK 0028
High Courts09 May 2014
Kingland Thongni Vs The Khasi Hills Autonomous District Council and Others
Meghalaya High Court · (2014) 05 MEG CK 0026
Constitution of India, 1950 — Article 226
High Courts09 May 2014
Eskai G.Momin Vs Syiem of Nongstoin and Others
Meghalaya High Court · (2014) 05 MEG CK 0020
High Courts08 May 2014
Madhuvendra Singh and Others Vs The Union of India and Others
Meghalaya High Court · (2014) 05 MEG CK 0027
High Courts07 May 2014
Sengsime A. Sangma and Others Vs State of Meghalaya and Others
Meghalaya High Court · (2014) 5 GLT 409
Constitution of India, 1950 — Article 14, 16, 16(1)
High Courts06 May 2014Allowed
Buhaimon Thangkhiew Vs Meghalaya Energy Corporation Ltd.
Meghalaya High Court · AIR 2014 Megh 43
Electricity Act, 2003 — Section 43
High Courts05 May 2014
Patel Engineering Ltd. and Others Vs Union of India and Others
Meghalaya High Court · (2014) 05 MEG CK 0021
High Courts01 May 2014Dismissed
Aditya Pratap Vs The Union of India
Meghalaya High Court · (2015) 1 GLD 83 : (2014) 3 GLT 697 : (2014) LabIC 2953
Border Security Force Act, 1968 — Section 11, 11(2), 19
High Courts01 May 2014Disposed Off
Renu Thapa Vs The North Eastern Electric Power Corporation Limited
Meghalaya High Court · (2014) LabIC 2891
High Courts30 Apr 2014Dismissed
Smt. Saira Hamid Khan Vs Union of India
Meghalaya High Court · (2014) 04 MEG CK 0021
High Courts29 Apr 2014
Lokman Hussain Vs Government of Meghalaya and Others
Meghalaya High Court · (2014) 04 MEG CK 0024
High Courts25 Apr 2014Partly Allowed
Dr. Sudip Dey Vs North Eastern Hill University (NEHU)
Meghalaya High Court · (2014) 04 MEG CK 0020
Constitution of India, 1950 — Article 13, 226, 25, 309, 32North Eastern Hill University Act, 1973 — Section 18, 25
High Courts24 Apr 2014Disposed Off
Shri. S.S. Marbaniang Vs The Shillong Municipal Board and The Chief Executive Officer,Shillong Municipal Board
Meghalaya High Court · (2014) 04 MEG CK 0001
High Courts23 Apr 2014Disposed Off
Gopika Ranjan Dey Vs Shariful Islam Borbhuya
Meghalaya High Court · (2014) 04 MEG CK 0018
Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1, 113, 47Meghalaya Transfer of Land (Regulation) Act, 1971 — Section 3
High Courts22 Apr 2014Disposed Off
Shri. Debaprasad Saha,United Mukdangra Secondary School and Others Vs The State of Meghalaya,The Director of School Education and Literacy,Govt. of Meghalaya,The Additional Director of School Education and Literacy and The Inspector of Schools
Meghalaya High Court · (2014) 04 MEG CK 0019
Constitution of India, 1950 — Article 21A, 226, 39(d)Meghalaya School Education Act, 1981 — Section 5, 5(2)(a)
High Courts22 Apr 2014Allowed
Shri. Satya Narayan Vs Union of India through the Secretary and The Commandant,Head Quarter DGAR
Meghalaya High Court · (2014) LabIC 2739
High Courts17 Apr 2014
Naveen Kumar Rai Vs State of Meghalaya
Meghalaya High Court · (2014) 04 MEG CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Apr 2014
The Principal, St. Anthony's College Vs The State of Meghalaya and Others
Meghalaya High Court · (2014) 04 MEG CK 0023
Constitution of India, 1950 — Article 21, 47, 48-A, 51-A
High Courts17 Apr 2014
Bikash Paul Choudhury Vs The State of Meghalaya and Others
Meghalaya High Court · (2014) 04 MEG CK 0022
Constitution of India, 1950 — Article 14