High Courts24 Jun 2015
The Lokaichar Secondary School and Others Vs The State of Meghalaya and Others
Meghalaya High Court · (2015) 06 MEG CK 0012
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Meghalaya High Court judgments, 2015
175 judgments · page 5 of 9
High Courts23 Jun 2015Allowed
Anjan Chakraborty Vs The Chief Secretary to the Govt. of Meghalaya and Others
Meghalaya High Court · (2015) 3 GLT 56 : (2015) 3 LLN 247
Constitution of India, 1950 - Article 14
High Courts19 Jun 2015Disposed off
Dynamic Shells India Pvt. Ltd. and Others Vs Union of India and Others
Meghalaya High Court · (2015) 06 MEG CK 0007
High Courts18 Jun 2015Allowed
Ram Sunder Devi Vs Lucy Sawkmie and Others
Meghalaya High Court · (2015) 3 GLT 135
High Courts17 Jun 2015Disposed off
Union of India and Others Vs Samir Chandra Kar
Meghalaya High Court · (2015) 06 MEG CK 0038
High Courts17 Jun 2015Disposed off
Santanu Sannyashi Vs The State of Meghalaya and Others
Meghalaya High Court · (2015) 06 MEG CK 0006
Right of Children to Free and Compulsory Education Act, 2009 - Section 11, 2, 21, 21(2), 24
High Courts16 Jun 2015Allowed
Pringchi N. Marak Vs The State of Meghalaya and Others
Meghalaya High Court · (2015) CriLJ 3863
Constitution of India, 1950 - Article 21, 22, 22 (2), 22(5)Criminal Procedure Code, 1973 (CrPC) - Section 167Meghalaya Preventive Detention Act, 1995 - Section 3, 3(1), 8 (1)
High Courts16 Jun 2015Allowed
Lucky R. Marak Vs The State of Meghalaya and Others
Meghalaya High Court · (2015) 06 MEG CK 0009
Arms Act, 1959 - Section 25 (1A), 25(1A), 27(2)Constitution of India, 1950 - Article 21, 22, 22 (2), 22(5)Criminal Procedure Code, 1973 (CrPC) - Section 167
High Courts16 Jun 2015Allowed
Johny A. Marak Vs The Union of India and Others
Meghalaya High Court · (2015) 06 MEG CK 0008
Arms Act, 1959 - Section 25(1A), 27 (2), 27(2Constitution of India, 1950 - Article 21, 22, 22 (2), 22(5)Criminal Procedure Code, 1973 (CrPC) - Section 167
High Courts16 Jun 2015Allowed
Rhinkle M. Marak and Others Vs The State of Meghalaya and Others
Meghalaya High Court · (2015) 146 FLR 487
High Courts16 Jun 2015Disposed off
Jimbe R. Marak Vs The State of Meghalaya and Others
Meghalaya High Court · (2015) 06 MEG CK 0003
High Courts12 Jun 2015Allowed
Preningson Ch. Sangma and Others Vs State of Meghalaya and Others
Meghalaya High Court · (2015) 06 MEG CK 0002
High Courts11 Jun 2015Allowed
Wonder M. Sangma Vs State of Meghalaya and Others
Meghalaya High Court · (2015) 06 MEG CK 0032
Arms Act, 1959 - Section 27Constitution of India, 1950 - Article 21, 22, 22 (2), 22(5)Criminal Procedure Code, 1973 (CrPC) - Section 167
High Courts11 Jun 2015Allowed
Rekha G. Momin Vs The Union of India and Others
Meghalaya High Court · (2015) 06 MEG CK 0031
Arms Act, 1959 - Section 25(1A)(1B), 27Constitution of India, 1950 - Article 21, 22, 22(2)Criminal Procedure Code, 1973 (CrPC) - Section 167
High Courts11 Jun 2015Allowed
Bilit R. Marak Vs State of Meghalaya and Others
Meghalaya High Court · (2015) CriLJ 4239 : (2016) 1 Crimes 324
Arms Act, 1959 - Section 27Constitution of India, 1950 - Article 21, 22, 22(2), 22(5)Criminal Procedure Code, 1973 (CrPC) - Section 167
High Courts11 Jun 2015Disposed off
Samiul Islam Vs State of Meghalaya and Others
Meghalaya High Court · (2015) 06 MEG CK 0029
Right of Children to Free and Compulsory Education Act, 2009 - Section 2, 21, 21(2), 24, 27
High Courts11 Jun 2015Dismissed
The Managing Director, MECOFED Vs Tikender Singh and Others
Meghalaya High Court · (2015) 06 MEG CK 0001
Constitution of India, 1950 - Article 12Payment of Gratuity Act, 1972 - Section 1(3)(b), 10, 13, 4, 4(a)
High Courts09 Jun 2015Allowed
Romeni D. Shira Vs The Garo Hills Autonomous District Council and Others
Meghalaya High Court · (2015) 06 MEG CK 0027
Constitution of India, 1950 - Article 226
High Courts08 Jun 2015Allowed
Tapan Kumar Chakrabarty Vs North Eastern Hill University (NEHU) and Others
Meghalaya High Court · (2015) 06 MEG CK 0028
High Courts08 Jun 2015Dismissed
Nelson Kharbani Vs State of Meghalaya and Others
Meghalaya High Court · (2015) 06 MEG CK 0026