COURT ARCHIVE

Meghalaya High Court judgments, 2017

217 judgments · page 3 of 11

High Courts26 Sept 2017Allowed

Smt. Bijoyabala Hajong Vs The State of Meghalaya, Represented by its Commissioner and Secretary Education, Shillong, & Ors.

Meghalaya High Court · (2017) 09 MEG CK 0009

Right of Children to Free and Compulsory Education Rules, 2010, Section 3(4)

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High Courts26 Sept 2017Dismissed

Shri Benulal Dutta S/o (L) Paresh Chandra Dutta Vs The State of Meghalaya represented by its Secretary to the Department of PWD, Govt. of Meghalaya, & Anr.

Meghalaya High Court · (2017) 09 MEG CK 0008

Assam Services (Discipline and Appeal) Rules, 1964, Rule 9, Rule 7(2), Rule 7(2)(3)

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High Courts22 Sept 2017

Shri Gajendra Kakati, & Ors. Vs The State of Meghalaya represented by the Chief Secretary to the Govt. of Meghalaya, Shillong, & Ors.

Meghalaya High Court · (2017) 09 MEG CK 0007

Constitution of India, Article 14, Article 309, Article 16, Article 162 - Appointment of Commission to inquire into and report on the administration of

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High Courts21 Sept 2017Allowed

Smt. Radha Devi, W/o Balwant Singh Rawat Vs Union of India, represented by the Commissioner and Secretary to the Union Govt. of India, Home Affairs, & Ors.

Meghalaya High Court · (2017) 09 MEG CK 0016

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High Courts20 Sept 2017Dismissed

Shankar Lal Prajapat Vs Anjalee Dutta Choudhury

Meghalaya High Court · 2018 0 AIR(Megh) 4

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High Courts20 Sept 2017Allowed

The Relief Demand Committee, Rishubelpara, North Garo Hills, Meghalaya Represented by its President, Shri. Nalendra Chandra Rabha Vs The State of Meghalaya, Represented by its Chief Secretary, Government of Meghalaya, & Ors.

Meghalaya High Court · (2017) 09 MEG CK 0011

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts19 Sept 2017Disposed Of

Kalpataru Academy Represented by its Managing Committee Rilbong, & Ors. Vs State of Meghalaya Represented by its Secretary, Education Department, Govt. of Meghalaya, Shillong, & Ors.

Meghalaya High Court · 2018 0 AIR(Megh) 1

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts15 Sept 2017Dismissed

Mr. Samir Chandra Kar, & Ors. Vs The Union of India, represented by The Secretary to the Government of India, Ministry of Home Affairs, & Ors.

Meghalaya High Court · 2018 0 LabIC 339

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High Courts15 Sept 2017Allowed

Tarkly Malngiang Sirdar, & Anr. Vs State of Meghalaya represented by The Chief Secretary, Government of Meghalaya, & Ors.

Meghalaya High Court · (2017) 09 MEG CK 0004

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High Courts14 Sept 2017Allowed

Hav/DH Satish Kumar, & Ors. Vs Union of India, Represented by the Secretary to the Government of India, Ministry of Home Affairs, & Ors.

Meghalaya High Court · (2017) 09 MEG CK 0003

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High Courts11 Sept 2017Dismissed

Smti Leena Ripnar (Through her legal Attorney) Shri Anthony Kyrshan Ripnar Vs State of Meghalaya, Represented by The Secretary Government of Meghalaya, Revenue and Disaster Management, & Ors.

Meghalaya High Court · (2017) 09 MEG CK 0002

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High Courts08 Sept 2017

Shri. Anthony L. Miangiong, S/o (L) M.L. Miangiong Vs The State of Meghalaya, Represented by the Chief Secretary to the Government of Meghalaya, & Ors.

Meghalaya High Court · (2017) 09 MEG CK 0014

National Food Security Act, 2013, Section 15

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High Courts08 Sept 2017Allowed

Smti. Sumarmon Nongbir, & Ors. Vs State of Meghalaya represented by The Chief Secretary, Govt. of Meghalaya, & Ors.

Meghalaya High Court · (2017) 09 MEG CK 0001

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High Courts04 Sept 2017Allowed

Miss Moni Devi Koch Vs The State of Meghalaya represented by The Commissioner & Secretary, Home Police, Government of Meghalaya, & Ors.

Meghalaya High Court · (2017) 09 MEG CK 0013

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts04 Sept 2017

Shri Labinya Barman Son of Late Tarun Barman Vs Union of India Represented by the Director General of C.R.P.F, New Delhi, & Ors.

Meghalaya High Court · (2017) 09 MEG CK 0012

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High Courts30 Aug 2017

Professor Ashish Kumar Das Vs Eastern Hill University & ors

Meghalaya High Court · 2017 0 LabIC 4519

Constitution of India, Article 14, Article 15(3), Article 21, Article 19, Article 15(1), Article 42,

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High Courts28 Aug 2017

Shri. Hilarious Wanniang S/o B. Myrthong Vs State of Meghalaya duly represented by the Chief Secretary, Government of Meghalaya, Shillong, & Ors.

Meghalaya High Court · (2017) 08 MEG CK 0013

Indian Penal Code, 1860, Section 34, Section 506, Section 427 - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidation - Mi

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High Courts28 Aug 2017

Dr. Arun Kumar Mehta, S/o Late Sri Ram Krishna Mehta Vs The Union of India, Represented by the Secretary of Home Affairs

Meghalaya High Court · (2017) 08 MEG CK 0007

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High Courts28 Aug 2017Allowed

Shri. Kiewshaphrang J.W.Thabah S/o Shri Thwingly Lyngdoh, & Anr. Vs Union of India, represented by Secretary, Human Resource Development Department, Government of India, & Ors.

Meghalaya High Court · (2017) 08 MEG CK 0006

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High Courts22 Aug 2017Dismissed

Liladhar Papanai Ex. JD (102207) Vs Union of India, represented by the Secretary to the Government of India, Ministry of Home Affairs, & Anr.

Meghalaya High Court · (2017) 08 MEG CK 0005

Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts

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