High Courts09 Mar 2017Allowed
Shri. Balmisin A. Sangma S/o Moniram Ch. Marak Vs Smti. Rahel Ch. Marak W/o (L) Singin Sangma
Meghalaya High Court · (2017) 03 MEG CK 0003
COURT ARCHIVE
Meghalaya High Court judgments, 2017
217 judgments · page 10 of 11
High Courts08 Mar 2017Dismissed
Shri Tarsus Khyllep Vs State of Meghalaya and Others
Meghalaya High Court · (2017) 03 MEG CK 0028
High Courts06 Mar 2017Dismissed
B.K.Bajoria School represented by Shri. Bhagwati Prasad Bajoria, Managing Trustee of K.L.Bajoria Charitable Trust Vs The Central Provident Fund Commissioner, Bhavishya Nidhi Bhawan, & Ors.
Meghalaya High Court · (2017) 03 MEG CK 0006
Employees Provident Funds and Miscellaneous Provisions Act, 1952, Section 14B, Section 14B, Section 7Q, Section 7Q - Power to recover damages - Interest
High Courts06 Mar 2017Allowed
Shri. Kolami Sangma, & Anr. Vs The State of Meghalaya, Represented by the Chief Secretary To the Government of Meghalaya, Shillong, & Ors.
Meghalaya High Court · (2017) 03 MEG CK 0002
High Courts06 Mar 2017Allowed
Shri. Phrangjohn Sing Malai Vs Shri. Paialast Iawrod, & Ors.
Meghalaya High Court · (2017) 03 MEG CK 0001
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 9 -United Khasi Jaintia H
High Courts02 Mar 2017
Smt Monika Wahlang W/o Mr. D.H. Lyngdoh Vs Smti Myntoi rymbai D/o (L) Rishot Talang
Meghalaya High Court · (2017) 03 MEG CK 0008
Code of Criminal Procedure, 1973, Section 482, Section 407 - Saving of inherent powers of High Court - Power of High Court to transfer cases and appealsNegotiable Instrume
High Courts02 Mar 2017Dismissed
Manohar Singh Ex. Rec. No. 39603 (GD) S/o (L) Sh. Dharam Singh Vs Union of India Through the Secretary Ministry of Defence, & Ors.
Meghalaya High Court · (2017) 03 MEG CK 0005
Central Civil Services (Pension) Rules, 1972, Rule 49, Rule 49(2) -Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) A
High Courts01 Mar 2017
Shri Champion R. Sangma Vs State of Meghalaya & Ors
Meghalaya High Court · 2017 0 CriLJ 2080
Code of Criminal Procedure, 1973, Section 313, Section 267, Section 269(c), Section 269(c) - Power to examine the accused - Power to require attendanc
High Courts27 Feb 2017
Smt Decency Marwein, W/o (L) Shri Steward Nonglang Vs The State of Meghalaya represented by the Chief Secretary, Government of Meghalaya, & Ors.
Meghalaya High Court · (2017) 02 MEG CK 0013
High Courts23 Feb 2017
Shri Paul Leong Vs The Archdiocese of Shillong
Meghalaya High Court · 2017 0 AIR(CC) 1941
Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeEvidence Act, 1872, Section 91, Section 92 -Meghalaya Urban Rent Con
High Courts23 Feb 2017Allowed
Smti Gudhuli Sohpdang, W/o (L) Bullu Nongkynrih Vs Smti Niroda Kumar, W/o. Shri Chandiram Kumar, & Anr.
Meghalaya High Court · (2017) 02 MEG CK 0012
Land Acquisition Act, 1894, Section 30, Section 18 - Dispute as to apportionment - Reference to Court
High Courts22 Feb 2017
Shri Erajul Islam Vs State of Meghalaya and Others
Meghalaya High Court · (2017) 02 MEG CK 0027
High Courts20 Feb 2017Dismissed
Shri Hmar Ramengmawia S/o Shri Lalzawmliana R/o Madanriting, Shillong Vs State of Meghalaya, Represented by Ministry of Home, Government of Meghalaya, Shillong, & Ors
Meghalaya High Court · (2017) 02 MEG CK 0026
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section
High Courts20 Feb 2017
Shri Ardinson T. Sangma & Ors. Vs State of Meghalaya & Ors.
Meghalaya High Court · 2017 0 LabIC 1583,2017 2 GauLT 522,2017 2 LLJ 366
Constitution of India, Article 14, Article 39, Article 41, Article 311, Article 46, Article 16,
High Courts16 Feb 2017
Vikash Construction, Assam Vs Union of India & Ors
Meghalaya High Court · 2017 0 AIR(Megh) 17
High Courts16 Feb 2017Allowed
No. G/2200782X/WO/GD, (Retired) Min Bahadur Rawal Chhetri Vs The Union of India, Represented by the Secretary, Ministry of Home Affairs, Government of India, & Ors.
Meghalaya High Court · (2017) 02 MEG CK 0010
Central Civil Services (Pension) Rules, 1972, Rule 48, Rule 38 -Central Civil Services (Extraordinary Pension) Rules, 1939, Rule 6
High Courts15 Feb 2017Allowed
Tenzing Choden Sherpa alias Tenzing Choden Vs Union of India and others
Meghalaya High Court · 2018 0 AIR(Megh) 6
Citizenship Act, 1955, Section 6(1), Section 3(1)(a) - Citizenship by naturalisation - Citizenship by birth
High Courts14 Feb 2017Allowed
Smti. Sangeeta Thapa, D/o (L) Dile Thapa Vs The Union of India, Represented by Ministry of Defence, Govt. of India, New Delhi, & Ors.
Meghalaya High Court · (2017) 02 MEG CK 0009
High Courts13 Feb 2017
Craig Nicholas Janong Sooting Vs Union of India & Ors
Meghalaya High Court · (2017) 02 MEG CK 0025
High Courts13 Feb 2017Disposed
Shri Bresswell Paliar and Another Vs Shri Briston Paliar
Meghalaya High Court · (2017) 02 MEG CK 0008