High Courts20 Dec 2017
Shri Kharul Islam Vs State of Meghalaya & Ors.
Meghalaya High Court · (2017) 12 MEG CK 0021
COURT ARCHIVE
Meghalaya High Court judgments, 2017
217 judgments · page 1 of 11
High Courts20 Dec 2017
Shri Hewelson R. Marak Vs Shri Ambrose Ch. Marak & Another
Meghalaya High Court · (2017) 12 MEG CK 0020
High Courts20 Dec 2017
North Eastern Hill University Teachers Association Vs Sri Kewal Kumar Sharma
Meghalaya High Court · (2017) 12 MEG CK 0019
High Courts20 Dec 2017
North Eastern Hill University Teachers Association Vs Union of India and others
Meghalaya High Court · (2017) 12 MEG CK 0018
High Courts19 Dec 2017Dismissed
M/S Kim Hyundai Vs Shri Sumo Singh
Meghalaya High Court · (2017) 12 MEG CK 0003
Code of Criminal Procedure, 1973, Section 372, Section 378(4) - No appeal to lie unless otherwise provided - Appeal in case of acquittalIndian Penal Code, 1860,
High Courts19 Dec 2017
Ms. Aneeta Synrem Vs State of Meghalaya and others
Meghalaya High Court · (2017) 12 MEG CK 0002
Registration of Births and Deaths Act, 1969, Section 3(3) - Registrar-General, India
High Courts15 Dec 2017
Khasi Hills Tourist Taxi Association and another Vs State of Meghalaya and others
Meghalaya High Court · (2017) 12 MEG CK 0017
High Courts15 Dec 2017Dismissed
Shri Shohidur Islam Vs State of Meghalaya and others
Meghalaya High Court · (2017) 12 MEG CK 0016
High Courts14 Dec 2017
Ka Babymola Buhphang Vs The State of Meghalaya & Ors.
Meghalaya High Court · (2017) 12 MEG CK 0015
High Courts14 Dec 2017
Shri Mokibul Islam Vs State of Meghalaya
Meghalaya High Court · (2017) 12 MEG CK 0014
Indian Penal Code, 1860, Section 302, Section 201, Section 34 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen o
High Courts13 Dec 2017Disposed
Shri Atul Das and another Vs State of Meghalaya and others
Meghalaya High Court · (2017) 12 MEG CK 0013
Indian Penal Code, 1860, Section 307 - Attempt to murder
High Courts08 Dec 2017
Shri. Viresh Kumar, Vs The Union of India
Meghalaya High Court · (2017) 12 MEG CK 0012
High Courts08 Dec 2017
Smti. Marcelia A. Sangma Vs Smti. Bionecia Nongkhlaw
Meghalaya High Court · (2017) 12 MEG CK 0001
High Courts07 Dec 2017
Shri Anen B. Marak Vs State of Meghalaya and others
Meghalaya High Court · (2017) 12 MEG CK 0011
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 100, Section 302, Sect
High Courts07 Dec 2017
Seng Khasi Mylliem, East Khasi Hills Represented Vs Shri. Midnightborn Kharlukhi
Meghalaya High Court · (2017) 12 MEG CK 0010
Constitution of India, Article 15 - Annulment or suspension of acts and resolutions of District and Regional Councils
High Courts07 Dec 2017
The Dolloi of Jowai Elaka Vs Shri Shellsing Langi and others
Meghalaya High Court · (2017) 12 MEG CK 0009
High Courts06 Dec 2017
Dr. Hemanta Kumar Kalita Vs The Union of India & Ors.
Meghalaya High Court · 2018 0 LabIC 409
Constitution of India, Article 14, Article 300A, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom
High Courts05 Dec 2017Disposed
Shri Shellsing Langi Vs Jaintia Hills Autonomous District Council & Ors
Meghalaya High Court · (2017) 12 MEG CK 0007
Jaintia Hills Autonomous District (Establishment of Elaka and Village and Election, Appointment, Powers, Functions and Jurisdiction of Dolloi/Sirdar and Waheh Shnong) Act, 2015, Section 29
High Courts04 Dec 2017
Shri. Ziarul islam Vs Garo Hills Autonomous District Council & Ors.
Meghalaya High Court · (2017) 12 MEG CK 0006
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts01 Dec 2017
Shri Tariang A Sangma & Ors Vs State of Meghalaya & Anr
Meghalaya High Court · 2018 0 LabIC 433
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions