High Courts21 Aug 2017
Mitali Sohklet Vs The Union of India Represented by the Secretary to the Ministry of Petroleum and Natural Gas, & Ors.
Meghalaya High Court · (2017) 08 MEG CK 0011
COURT ARCHIVE
Meghalaya High Court judgments, 2017
217 judgments · page 4 of 11
High Courts21 Aug 2017Dismissed
Shri Prawesh Singh Vs The Union of India Represented by the Secretary, Ministry of Home Affairs, Government of India, & Ors.
Meghalaya High Court · (2017) 08 MEG CK 0010
High Courts18 Aug 2017Dismissed
Meghalaya State Housing Board Union, & Ors. Vs Government of Meghalaya, & Ors.
Meghalaya High Court · (2017) 08 MEG CK 0004
High Courts17 Aug 2017Dismissed
Shri Saddam Hussain Vs The State of Meghalaya, represented by the Secretary to the Government of Meghalaya, Education Department, & Ors.
Meghalaya High Court · (2017) 08 MEG CK 0003
High Courts03 Aug 2017Dismissed
Shri John Trexwel M. Sangma Vs The State of Meghalaya, Represented Through the Commissioner Secretary, Govt. of Meghalaya, Home (Police) Department, & Ors.
Meghalaya High Court · (2017) 08 MEG CK 0009
Code of Criminal Procedure, 1973, Section 482, Section 179 - Saving of inherent powers of High Court - Offence triable where act is done or consequence ensuesIndian Penal
High Courts03 Aug 2017
Shri. Rajen Balmiki, Son of (L) Prem Kumar Balmiki Vs The State of Meghalaya, represented by the Commissioner and Secretary, to The Govt. of Meghalaya, Home (Jail) Department, & Anr.
Meghalaya High Court · (2017) 08 MEG CK 0002
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts01 Aug 2017Dismissed
Shri Sildon N. Sangma S/o Shri John Baptist M. Marak Vs The State of Meghalaya, Represented by Secretary Law, Government of Meghalaya, & Anr.
Meghalaya High Court · 2018 0 CriLJ 376
Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Section 125, Section 1(2), Section 1(2)(b)<
High Courts27 Jul 2017Allowed
The Managing Committee Rai Bahadur Hindi Secondary School Vs Commissioner & Secretary to the Govt. of Meghalaya, Education Department, & Ors.
Meghalaya High Court · (2017) 07 MEG CK 0016
High Courts26 Jul 2017Allowed
Shri Raju Koch, Son of Shri Songkor Koch Vs The State of Meghalaya, Represented by the Secretary to the Government of Meghalaya, Education Department, & Ors.
Meghalaya High Court · (2017) 07 MEG CK 0011
High Courts25 Jul 2017Allowed
Shri. Crebilson Marak, S/o: (L) Allipson Marak, & Anr. Vs The State of Meghalaya, represented by the Principal Secretary to the Govt. of Meghalaya, Community and Rural Development Department, & Ors.
Meghalaya High Court · (2017) 07 MEG CK 0007
High Courts24 Jul 2017Dismissed
Shri. Jogesh B. Sangma (Male Nokma), & Anr. Vs State of Meghalaya represented by its Commissioner and Secretary, Department of Public Health Engineering
Meghalaya High Court · (2017) 07 MEG CK 0005
Code of Civil Procedure, 1908, Order 8Rule 1
High Courts21 Jul 2017Dismissed
Smti Leena Narwani W/o Shri Raj Narwani, & Ors. Vs State of Meghalaya, Represented by Secretary, Department of Home Affairs and Police, Shillong, Meghalaya, & Ors.
Meghalaya High Court · 2018 0 CriLJ 646
Code of Criminal Procedure, 1973, Section 227, Section 177, Section 178, Section 179, Section 181, Section 182
High Courts18 Jul 2017Dismissed
Shri Edmund Ch. Momin S/o (L) Sanjing K. Marak Vs State of Meghalaya through its Superintendent of Police, West Garo Hills, Meghalaya, & Anr.
Meghalaya High Court · (2017) 07 MEG CK 0014
Code of Criminal Procedure, 1973, Section 397 - Calling for records to exercise powers of revisionIndian Penal Code, 1860, Section 354 - Assault or criminal force to w
High Courts18 Jul 2017
Smti Lucy R. Sangma D/o Late Bidonsing N. Marak Vs State of Meghalaya, Through the Commissioner and Secretary to the Government of Meghalaya Department of Social Welfare, & Ors.
Meghalaya High Court · (2017) 07 MEG CK 0009
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts13 Jul 2017
Smti. Dissimora Byrsat, Daughter of (L) Densil Syiem, & Ors. Vs State of Meghalaya represented by the Secretary Forest Department, & Ors.
Meghalaya High Court · (2017) 07 MEG CK 0010
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts13 Jul 2017Dismissed
Shri Daniel Shabong S/o Late E. Marwein Vs The State Government of Meghalaya, represented by the Secretary and Chairman of Electricity Department, & Ors.
Meghalaya High Court · (2017) 07 MEG CK 0008
Indian Penal Code, 1860, Section 302, Section 34, Section 449 - Punishment for murder - Acts done by several persons in furtherance of common intention - House-trespass in
High Courts13 Jul 2017
Smti. Rosaline Ch. Marak, D/o Late Emithson W. Marak Vs Shri. Pilatson Sangma, & Ors.
Meghalaya High Court · (2017) 07 MEG CK 0003
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts10 Jul 2017Dismissed
Abdul Zinnah Mondal S/o Abu Bakkar Mondal Vs Garo Hills Autonomous District Council, Tura represented by its Secretary, & Ors.
Meghalaya High Court · (2017) 07 MEG CK 0015
Constitution of India, Article 300A - Persons not to be deprived of property save by authority of lawCode of Civil Procedure, 1908, Order 47Rule 1
High Courts10 Jul 2017Dismissed
Smti Golabi Rabi Das, W/o Late Hari Rabi Das Vs The Union of India, Represented by the Secretary to the Ministry of Rural Development, & Ors.
Meghalaya High Court · (2017) 07 MEG CK 0006
High Courts07 Jul 2017
Shri Yogesh Joshi S/o Shri Madhav Prasad Joshi, & Anr. Vs State of Meghalaya represented by The Chief Secretary to the Government of Meghalaya
Meghalaya High Court · (2017) 07 MEG CK 0013
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 407 - Power of High Court to t