COURT ARCHIVE

Meghalaya High Court judgments, 2017

217 judgments · page 2 of 11

LandmarkHigh Courts16 Nov 2017Dismissed

Shri Dipak Chakraborty S/o Sri Sunil Chakraborty, & Ors. Vs The Union of India, represented by the Secretary to the Government of India, Ministry of Home Affairs, & Anr.

Meghalaya High Court · (2017) 11 MEG CK 0003

Constitution of India, Article 14, Article 226, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou

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High Courts15 Nov 2017Allowed

Ex-Constable Padh S D, No. 00114031 Vs The Union of India, Represented by the Secretary to the Government of India, Ministry of Home Affairs, & Ors.

Meghalaya High Court · (2017) 11 MEG CK 0004

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High Courts13 Nov 2017

Shri Srikant Rai (Night Chowkidar) S/o Shri Shyam Nandan Rai, & Anr. Vs The State of Meghalaya Represented by the Secretary & Commissioner Health & Family Welfare Department, Government of Meghalaya, & Ors.

Meghalaya High Court · (2017) 11 MEG CK 0002

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr

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High Courts09 Nov 2017Allowed

Sri. Samir Mandal, son of Ganga Sagar Mandal Vs The State of Meghalaya, & Ors.

Meghalaya High Court · (2017) 11 MEG CK 0008

Code of Criminal Procedure, 1973, Section 198 - Prosecution for offences against marriageIndian Penal Code, 1860, Section 497 - Adultery

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High Courts08 Nov 2017Allowed

Smti. Mattibabha Kharkrang Vs The Secretary to the Government of Meghalaya, Revenue and Disaster Management Department, Shillong, Meghalaya, & Ors.

Meghalaya High Court · (2017) 11 MEG CK 0007

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High Courts07 Nov 2017Allowed

Shri. Edward Marngar, S/o (L) Krin Shangoi Vs State of Meghalaya through the Secretary to the Government of Meghalaya, Health & Family Welfare Department, & Ors.

Meghalaya High Court · (2017) 11 MEG CK 0001

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High Courts01 Nov 2017

Smti Halima Bibi Vs The State of Meghalaya

Meghalaya High Court · (2017) 11 MEG CK 0005

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 4

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High Courts30 Oct 2017Dismissed

Smti Chilla Marak D/o Shri Arbirth Momin, & Ors. Vs The State of Meghalaya, represented by The Chief Secretary to the Government of Meghalaya, Shillong, & Ors.

Meghalaya High Court · (2017) 10 MEG CK 0012

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High Courts26 Oct 2017Dismissed

Shri Md. Ziaul Rahman S/o Shri Mozibor Rahman Vs State of Meghalaya, represented by The Principal Secretary to the Government of Meghalaya, Sericulture and Weaving Department, & Ors.

Meghalaya High Court · (2017) 10 MEG CK 0011

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High Courts23 Oct 2017Dismissed

Shri Mintesh Kumar S/o Shri Satyendra Mishra Vs Union of India Represented by Secretary to Government of India, Ministry of Home Affairs, & Anr.

Meghalaya High Court · (2017) 10 MEG CK 0010

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High Courts23 Oct 2017Dismissed

Shri Abdus Sobur S/o (L) Shri Bodiot Zaman, & Ors. Vs The State of Meghalaya Represented by the Commissioner and Secretary, Community & Rural Development, Government of Meghalaya, & Ors.

Meghalaya High Court · (2017) 10 MEG CK 0009

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High Courts23 Oct 2017Dismissed

Oriental Insurance Co. Ltd Vs Wansalan Iakai and another

Meghalaya High Court · 2017 0 AAC 2464

Indian Penal Code, 1860, Section 364 - Kidnapping or abducting in order to inurderMotor Vehicles Act, 1939, Section 95(1)(B)(i), Section 95(1)(B)(II)

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High Courts13 Oct 2017

Shri Thomas Marak S/o Late Banjang Sangma Vs The State of Meghalaya Through the Commissioner and Secretary to the Government of Meghalaya Department of Health Services (MI), & Ors.

Meghalaya High Court · (2017) 10 MEG CK 0006

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High Courts12 Oct 2017Allowed

Sri. S.B.Borgohain S/o Sri (L) B.Borgohain Vs The State of Meghalaya Represented by the Secretary, Ministry of Home Affairs, Department of Police, & Anr.

Meghalaya High Court · (2017) 10 MEG CK 0008

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 341,

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High Courts12 Oct 2017Dismissed

Mr. Sdangyoo L. Dkhar Vs State of Meghalaya represented by the Chief Secretary, Shillong Govt. of Meghalaya, & Ors.

Meghalaya High Court · (2017) 10 MEG CK 0005

Assam Autonomous Districts (Constitution of District Councils) Rules, 1951, Rule 12, Rule 30 -Assam Reorganisation (meghalaya) Act, 1969, Section 3 - Formation of Meghalaya

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High Courts12 Oct 2017Dismissed