COURT ARCHIVE

Meghalaya High Court judgments, 2016

92 judgments · page 2 of 5

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

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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

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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)

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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)

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High Courts08 Sept 2016Allowed

Shri. Welferson G. Momin Vs The State of Meghalaya

Meghalaya High Court · (2016) LIC 4637 : (2017) 2 NEJ 378

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High Courts08 Sept 2016Dismissed

Shri Lal Singh Vs Union of India

Meghalaya High Court · (2016) 5 GauLT 241

Constitution of India, 1950 - Article 12, Article 226

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High Courts08 Sept 2016Dismissed

Principal Commissioner of Income Tax, Shillong Vs Shree Mahabir Foods Limited

Meghalaya High Court · (2017) 292 CurTR 112 : (2017) 2 NEJ 344

Income Tax Act, 1961 - Section 80IB

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High Courts29 Aug 2016Disposed Off

Cherubin Thongni Vs State of Meghalaya

Meghalaya High Court · (2017) AIR(Meghalaya) 12 : (2017) 2 NEJ 24

Assam and Meghalaya Autonomous Districts (Constitution of District Council) Rules, 1951 - Rule 126

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High Courts24 Aug 2016Allowed

Mawthlliang Wood Products Pvt. Ltd. Vs Commr. of C. Ex.

Meghalaya High Court · (2016) 340 ELT 638

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High Courts23 Aug 2016Disposed Off

Agnes Kharshiing Vs State of Meghalaya

Meghalaya High Court · (2016) 4 GauLT 831

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High Courts18 Aug 2016Disposed Off

Shri Abhishek Kumar - Petitioner @HASH North Eastern Electric Power Corporation Limited and Others

Meghalaya High Court · (2016) 4 GauLT 931 : (2017) 2 NEJ 351

Constitution of India, 1950 - Article 226, Article 311

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High Courts16 Aug 2016Disposed Off

Shri. Aron Bamon, S/o (L) W.Nongtdu - Petitioner @HASH Shri. Pranam Rai, S/o (L) B.M.Rai, Resident of Nongmynsong, Shillong, East Khasi Hills District

Meghalaya High Court · (2016) 167 AIC 642

Specific Relief Act, 1963 - Section 37, Section 38, Section 6

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High Courts10 Aug 2016Dismissed

Mr. Zafar Alam Vs Shillong Cantonment Board

Meghalaya High Court · (2016) 168 AIC 659 : (2017) 2 NEJ 308

Constitution of India, 1950 - Article 226

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High Courts02 Aug 2016Disposed Off

NG. Meghachandra Singh Vs Union of India

Meghalaya High Court · (2016) 4 NEJ 386

Meghalaya Value Added Tax Act, 2003 - Section 106, Section 5

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High Courts29 Jul 2016Allowed

Union of India Vs Shri Puran Singh

Meghalaya High Court · (2017) 1 GauLT 121 : (2016) LIC 4087 : (2017) 2 NEJ 43

Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27

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High Courts28 Jul 2016Dismissed

C.M.J. Foundation Vs Union of India

Meghalaya High Court · (2016) 5 NEJ 328

Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 143(3)

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High Courts27 Jul 2016Dismissed

Dr. Umesh Kumar Mishra Vs Union of India

Meghalaya High Court · (2016) 5 GauLJ 651 : (2016) 4 GauLT 464

Constitution of India, 1950 — Article 226

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High Courts26 Jul 2016Allowed

ST. Peters School Vs Union of India

Meghalaya High Court · (2017) 1 CLR 211 : (2016) 151 FLR 33 : (2016) LIC 4649

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7Q

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High Courts21 Jul 2016Dismissed

Susheel Kumar Sharma Vs M/s Dees Chemicals Private Limited

Meghalaya High Court · (2016) 5 NEJ 322

Companies Act, 1956 - Section 397, Section 398

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High Courts19 Jul 2016Disposed Off

Shillong Cantonment Board Vs State of Meghalaya

Meghalaya High Court · (2016) 5 NEJ 331

Constitution of India, 1950 - Article 226

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