High Courts16 Dec 2016Disposed Off
Smt. Agnes Kharshiing Vs Union of India
Meghalaya High Court · (2017) 1 GauLT 609
COURT ARCHIVE
Meghalaya High Court judgments, 2016
72 judgments · page 1 of 4
High Courts15 Dec 2016Disposed Off
Shri Kiewshap War Vs Dorbar of Mawsmai Nongthymmai Elaka
Meghalaya High Court · (2017) 172 AIC 468
Civil Procedure Code, 1908 (CPC) - Section 115
High Courts06 Dec 2016Disposed off
Sri Samir Mandal Vs The State of Meghalaya
Meghalaya High Court · (2017) 171 AIC 568
Criminal Procedure Code, 1973 (CrPC) - Section 155(2), Section 41A, Section 436, Section 487Penal Code, 1860 (IPC) - Section 376, Section 497
High Courts05 Dec 2016Disposed Off
Shri. Rabbe Alam Vs State of Meghalaya
Meghalaya High Court · (2017) 172 AIC 470
Constitution of India, 1950 - Article 226
High Courts28 Nov 2016Dismissed
Smt. Saraswati Viswakarma Vs State of Meghalaya
Meghalaya High Court · (2017) 171 AIC 570 : (2017) AIR(Meghalaya) 11
Constitution of India, 1950 - Article 226Hindu Succession Act, 1956 - Section 10
High Courts17 Nov 2016Disposed Off
Conrad K. Sangma Vs Dikkanchi D. Shira
Meghalaya High Court · (2016) 5 GauLT 525 : (2017) 2 NEJ 246
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Representation of the People Act, 1951 - Section 100(1)(b), Section 123(2), Section 171-C, Section 80, Section 80-A, Section 81
High Courts10 Nov 2016Dismissed
Shri E.H. Chen Vs State of Meghalaya
Meghalaya High Court · (2017) 169 AIC 459 : (2017) 1 GauLT 283
Constitution of India, 1950 - Article 226Meghalaya Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 - Section 3
High Courts10 Nov 2016Disposed Off
State of Meghalaya Vs Shri Welferson G. Momin
Meghalaya High Court · (2017) LIC 291
High Courts09 Nov 2016Allowed
Shri Sophior Lyngdoh Nongrang Vs State of Meghalaya
Meghalaya High Court · (2016) 5 GauLT 235 : (2017) 2 NEJ 389
Constitution of India, 1950 - Article 21, Article 226
High Courts25 Oct 2016Disposed off
Shri Philip Liu Vs State of Meghalaya
Meghalaya High Court · (2017) 170 AIC 406 : (2017) 2 NEJ 296
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 325, Section 498A
High Courts20 Oct 2016Disposed Off
Prasanta Choudhury Vs Union of India
Meghalaya High Court · (2016) 5 GauLT 646
Constitution of India, 1950 - Article 226Regional Rural Banks Act, 1976 - Rule 17(1)
High Courts20 Oct 2016Allowed
Nanji T. Sangma Vs State of Meghalaya
Meghalaya High Court · (2016) 5 GauLT 440
Constitution of India, 1950 - Article 226Meghalaya Civil Services (Pension) Rules, 1983 - Rule 48(i)
High Courts20 Oct 2016Allowed
Smti Tipmon Lyngdoh Vs State of Meghalaya
Meghalaya High Court · (2016) 5 GauLT 370 : (2017) LIC 559
Constitution of India, 1950 - Article 226Meghalaya Civil Services (Pension) Rules, 1983 - Rule 48
High Courts14 Oct 2016Disposed Off
State of Meghalaya Vs Md. Nurul Haque
Meghalaya High Court · (2017) 170 AIC 408 : (2017) CriLJ 794
Criminal Procedure Code, 1973 (CrPC) - Section 167, Section 397, Section 437, Section 482Penal Code, 1860 (IPC) - Section 34, Section 364A
High Courts06 Oct 2016Dismissed
Abdul Baten Prodhani Vs State of Meghalaya
Meghalaya High Court · (2016) 5 GauLT 437
Constitution of India, 1950 - Article 226
High Courts23 Sept 2016Disposed Off
Shri. Woston Hynniewta Vs Smti. Kyntiew Akor Suchiang
Meghalaya High Court · (2017) CriLJ 1397
Meghalaya State Commission for Women Act, 2005 - Section 12
High Courts15 Sept 2016Disposed Off
Shri Foyzar Rahman S/o (L) Abdul Jalil R/o Gomaijhora P.S. Phulbari, West Garo Hills District, Meghalaya - Petitioner @HASH Government of Meghalaya Represented by the Chief Secretary of Meghalaya
Meghalaya High Court · (2016) 167 AIC 639
Constitution of India, 1950 - Article 226
High Courts14 Sept 2016Allowed
Md. Aminur Islam Vs State of Meghalaya
Meghalaya High Court · (2016) 168 AIC 663 : (2017) 2 ECrC 163 : (2016) 5 GauLT 365 : (2017) 2 NEJ 325
Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 174Evidence Act, 1872 - Section 105Penal Code, 1860 (IPC) - Section 304
High Courts09 Sept 2016Dismissed
Smt. Philisita Lyngdoh Vs Lt. Col. Rajeev Malhotra
Meghalaya High Court · (2017) 169 AIC 468
Contempt of Courts Act, 1971 - Section 2(b)
High Courts08 Sept 2016Dismissed
Shri Lamdibok Sumer - Appellants @HASH State of Meghalaya and Others
Meghalaya High Court · (2016) AIR(Meghalaya) 26 : (2016) 4 GauLT 945 : (2017) 2 NEJ 13
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 - Rule 126, Rule 16(3)