High Courts08 Jun 2015Disposed off
Jelleni Sangma and Others Vs The Garo Hills Autonomous District Council and Others
Meghalaya High Court · (2015) 06 MEG CK 0024
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Meghalaya High Court judgments, 2015
175 judgments · page 6 of 9
High Courts05 Jun 2015Disposed off
B.E. Mylliem Umlong and Others Vs Khasi Hills Autonomous District and Others
Meghalaya High Court · (2015) 06 MEG CK 0023
High Courts05 Jun 2015Disposed off
Sabyasachi Dutt Vs HDFC Bank Limited
Meghalaya High Court · (2015) 06 MEG CK 0022
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 115, 151
High Courts05 Jun 2015Allowed
Suman Deb Vs State of Meghalaya
Meghalaya High Court · (2015) 3 GLT 123
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15, 2, 22(a), 22(b), 22(c)
High Courts02 Jun 2015Disposed off
Surajul Islam Kazi and Others Vs The State of Meghalaya and Others
Meghalaya High Court · (2015) 3 GLT 260
Constitution of India, 1950 - Article 226
High Courts02 Jun 2015Dismissed
Mawthungkper Village Vs Khasi Hills Autonomous District Council and Others
Meghalaya High Court · (2015) 06 MEG CK 0016
Constitution of India, 1950 - Article 226
High Courts01 Jun 2015Dismissed
Giashuddin Ahmed and Others Vs The State of Meghalaya and Others
Meghalaya High Court · (2015) LabIC 3298
Constitution of India, 1950 - Article 226, 32
High Courts01 Jun 2015Allowed
Dipparson G. Momin Vs State of Meghalaya and Others
Meghalaya High Court · (2015) 06 MEG CK 0020
Arms Act, 1959 - Section 25(1-B)-A, 27Constitution of India, 1950 - Article 21, 22, 22(2), 22(5)Criminal Procedure Code, 1973 (CrPC) - Section 167
High Courts01 Jun 2015Allowed
Joro M. Sangma Vs The Union of India and Others
Meghalaya High Court · (2015) 06 MEG CK 0019
Arms Act, 1959 - Section 27Constitution of India, 1950 - Article 21, 22, 22(2), 22(5)Criminal Procedure Code, 1973 (CrPC) - Section 167
High Courts01 Jun 2015Allowed
Tengchinora R. Sangma Vs The State of Meghalaya and Others
Meghalaya High Court · (2015) 3 GLT 252
Arms Act, 1959 - Section 27(2)Constitution of India, 1950 - Article 21, 22, 22 (2), 22(5)Criminal Procedure Code, 1973 (CrPC) - Section 167
High Courts01 Jun 2015
The Chief Executive Officer, Meghalaya Board of Wakf Vs Kishan Chandra Bahirwani and Others
Meghalaya High Court · (2015) 06 MEG CK 0015
Constitution of India, 1950 - Article 12, 226, 227Government of India Act, 1915 - Section 107
High Courts01 Jun 2015Allowed
Erwin B. Kyndiah and Others Vs Sharon A. Pakyntein and Others
Meghalaya High Court · (2015) 06 MEG CK 0014
High Courts28 May 2015Dismissed
Aidorlang Diengdoh and Others Vs The State of Meghalaya and Others
Meghalaya High Court · (2015) 146 FLR 485
High Courts27 May 2015
Registrar General Vs State of Meghalaya
Meghalaya High Court · AIR 2015 Meghalya 23 : (2015) 4 GLT 480 : (2015) 4 RCR(Civil) 907 : (2015) 4 SCT 689
Constitution of India, 1950 - Article 19, 21, 226, 355, 356Criminal Procedure Code, 1973 (CrPC) - Section 130, 131, 149Representation of the People Act, 1951 - Section 29A(5)
High Courts26 May 2015Disposed off
Ranjeng G. Sangma Vs Garo Hills Autonomous District Council and Others
Meghalaya High Court · (2015) 05 MEG CK 0004
High Courts26 May 2015Disposed off
Christine Dohling Vs The State of Meghalaya and Others
Meghalaya High Court · (2015) 05 MEG CK 0003
High Courts26 May 2015Disposed off
Suraj Aley Vs The State of Meghalaya and Others
Meghalaya High Court · (2015) 05 MEG CK 0002
High Courts25 May 2015Allowed
Aaron Lungleng and Others Vs The North Eastern Hill University and Others
Meghalaya High Court · (2015) 05 MEG CK 0014
Penal Code, 1860 (IPC) - Section 325, 34, 354
High Courts25 May 2015
RNB Carbides and Ferro Alloys Pvt. Ltd. Vs The Union of India
Meghalaya High Court · (2015) 05 MEG CK 0005
Central Excises and Salt Act, 1944 - Section 38(A)Companies Act, 1956 - Section 233BConstitution of India, 1950 - Article 73
High Courts20 May 2015Allowed
Damir Ch. Marak Vs The State of Meghalaya and Others
Meghalaya High Court · (2015) 5 GLT 476
Constitution of India, 1950 - Article 14, 16