High Courts10 Feb 2017
Shri Sanjib Kalita, & Anr. Vs State of Meghalaya
Meghalaya High Court · (2017) 02 MEG CK 0024
Indian Penal Code, 1860, Section 380 - Theft in dwelling-house, etc.
COURT ARCHIVE
Meghalaya High Court judgments, 2017
217 judgments · page 11 of 11
High Courts09 Feb 2017Dismissed
Shri Wandonbok Marboh Vs State of Meghalaya and Others
Meghalaya High Court · (2017) 02 MEG CK 0023
High Courts09 Feb 2017
Bester N. Marak Vs State of Meghalaya and Ors
Meghalaya High Court · (2017) 02 MEG CK 0014
High Courts09 Feb 2017Dismissed
Meghalaya Agrovet Pvt. Ltd Vs State of Meghalaya, & Ors.
Meghalaya High Court · (2017) 02 MEG CK 0007
Code of Criminal Procedure, 1973, Section 482, Section 133 - Saving of inherent powers of High Court - Conditional order for removal of nuisance
High Courts08 Feb 2017Disposed
North Eastern Hill University and others Vs Dr. Sudip Dey
Meghalaya High Court · (2017) 02 MEG CK 0006
High Courts06 Feb 2017
Thomlin Surong & Ors Vs Persara Manner & Ors
Meghalaya High Court · (2017) 02 MEG CK 0020
High Courts06 Feb 2017Disposed
Smt Homy Grace Nongsiej Vs The State of Meghalaya, Represented by the Commissioner & Secretary to the Government of Meghalaya, Education, & Ors.
Meghalaya High Court · (2017) 02 MEG CK 0004
High Courts06 Feb 2017Dismissed
Smti Mitilla Ch. Momin, D/o Shri Kiljan Marak Vs The State of Meghalaya Represented by the Commissioner and under Secretary, to the Government of Meghalaya, & Ors.
Meghalaya High Court · (2017) 02 MEG CK 0002
High Courts03 Feb 2017Disposed
Shri Berly Dhar Vs Shillong Municipality And Another
Meghalaya High Court · (2017) 02 MEG CK 0022
High Courts03 Feb 2017Dismissed
Shri Francis Kurbah Vs The Chief Executive Officer, Shillong Municipal Board And Anr.
Meghalaya High Court · (2017) 02 MEG CK 0021
High Courts03 Feb 2017Disposed
Smt. Chandra Pradhan Vs State of Meghalaya And Others
Meghalaya High Court · (2017) 02 MEG CK 0003
High Courts02 Feb 2017Dismissed
Mujibur Rahman Laskar Vs The State of Meghalaya to be Represented by the Secretary to the Government of Meghalaya, Home Department, & Ors.
Meghalaya High Court · (2017) 02 MEG CK 0019
Code of Criminal Procedure, 1973, Section 482, Section 437 - Saving of inherent powers of High Court - When bail may be taken in case of non-bailable offenceIndian Penal C
High Courts02 Feb 2017Allowed
Shri. Roshan Thakuri, S/o Shri Balaram Thakuri Vs The Union of India, through Secretary, Ministry of Home Affairs, Govt. of India, & Ors.
Meghalaya High Court · 2017 1 LLJ 606,2017 153 FLR 784
Central Industrial Security Force Act, 1968, Section 9(2A) -Central Industrial Security Force Rules, 2011, Rule 54
High Courts01 Feb 2017
Shri Small Phawa Vs State of Meghalaya
Meghalaya High Court · (2017) 02 MEG CK 0001
Indian Penal Code, 1860, Section 376 - Punishment for rape
High Courts31 Jan 2017Dismissed
Ex Force No. M/370837 Sethumadhavan MC S/o P V Unni Krishnan Nair Vs The Union of India, Represented by the Secretary to the Government of India, Ministry of Home Affairs, & Ors.
Meghalaya High Court · (2017) 01 MEG CK 0003
High Courts31 Jan 2017Dismissed
Hav/NA Babu Manoli, & Ors. Vs Union of India, Represented by the Secretary to the Government of India, Ministry of Home Affairs, & Ors.
Meghalaya High Court · (2017) 01 MEG CK 0002
High Courts30 Jan 2017Disposed
Shri Gajindra Singh S/o (L) Virendra Singh Vs The Union of India, through Secretary to the Ministry of Home Affairs, & Ors.
Meghalaya High Court · (2017) 01 MEG CK 0001