COURT ARCHIVE

Meghalaya High Court judgments, 2017

217 judgments · page 5 of 11

High Courts07 Jul 2017Dismissed

Benson Medical Equipments (India) Pvt. Ltd. Vs North Eastern Indira Gandhi Regional Institute of Health and Medical Sciences (NEIGRIHMS), represented by its Director, & Ors.

Meghalaya High Court · (2017) 07 MEG CK 0002

High Courts06 Jul 2017Allowed

Smti. Ranjita Dalu, Wife of Prosanta Dalu Vs Union of India represented by The Secretary Home Affairs, Government of India, & Ors.

Meghalaya High Court · (2017) 07 MEG CK 0001

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

High Courts04 Jul 2017

Shri. Brawell Rynjah, S/o (L) Prestimen Kharsyntiew, & Anr. Vs Shri. Freeman Syiem, Syiem of Sohra Hima Sohra, & Anr.

Meghalaya High Court · (2017) 07 MEG CK 0012

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2

High Courts29 Jun 2017

Sri Samar Sarmah Vs Sri Vivek Agarwala

Meghalaya High Court · 2017 0 ACD 743

Code of Criminal Procedure, 1973, Section 482, Section 251 - Saving of inherent powers of High Court - Substance of accusation to be statedNegotiable Instruments Act, 1881

High Courts19 Jun 2017Allowed

Smti Madhu Bajaj, W/o Shri B.L. Bajaj, & Anr. Vs The State Bank of India, & Ors.

Meghalaya High Court · 2017 0 AIR(CC) 3076

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 8Rule 1

High Courts16 Jun 2017Allowed

Ex-Constable Shri Anupam Paul Son of Shri Biren Paul Vs Union of India represented by the Secretary, Ministry of Home Affairs Government of India, & Ors.

Meghalaya High Court · (2017) 06 MEG CK 0012

High Courts16 Jun 2017Allowed

Shri. Krishna Mohan Rava, S/o: (L) Rojindra Rava Vs State of Assam, represented by the Secretary to the Government of Assam, Pension and Public Grievances Department, & Ors.

Meghalaya High Court · (2017) 06 MEG CK 0011

High Courts15 Jun 2017Allowed

No. JC-E/380049A Shri Dipak Chakrabarty Vs The Union of India, Represented by the Secretary to the Government of India, Ministry of Home Affairs, & Ors.

Meghalaya High Court · (2017) 06 MEG CK 0017

Prevention of Corruption Act, 1988, Section 3, Section 4, Section 25, Section 28, Section 7 - Power to appoint special Judges - Cases tri

High Courts15 Jun 2017

Shri Dipak Chakrabarty Vs The Union of India & Ors

Meghalaya High Court · 2017 0 LabIC 2984

Prevention of Corruption Act, 1988, Section 3, Section 4, Section 25, Section 28, Section 7 - Power to appoint special Judges - Cases tri

High Courts12 Jun 2017Allowed

Chief Executive Officer, Cantonment Board, Shillong, Meghalaya Vs Shri Ram Binod Rai Son of (L) Puni Goala, & Ors.

Meghalaya High Court · (2017) 06 MEG CK 0009

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 1Rule 10(2)

High Courts12 Jun 2017Dismissed

Dhanshree Developer (P) Ltd Vs M/s. J.C. Construction

Meghalaya High Court · (2017) 06 MEG CK 0008

Code of Civil Procedure, 1908, Section 19, Section 20 - Suits for compensation for wrong to person or moveables - Other suits to be instituted where defendants reside or cause of action arises

High Courts09 Jun 2017

The Shillong Club Ltd Vs The Chief Executive Member, The Khasi Hills Autonomous District Council, East Khasi Hills District, Shillong, Meghalaya, & Ors.

Meghalaya High Court · (2017) 06 MEG CK 0005

Indian Penal Code, 1860, Section 145, Section 107 - Joining or continuing in unlawful assembly, knowing it has been commanded to disperse - Abetment of a thing

High Courts08 Jun 2017Dismissed

Shri Banbit Roy Sohlang S/o Late R. Gatpoh Vs The State of Meghalaya, Represented by the Secretary, Education Department to the Govt. Of Meghalaya, Shillong, & Ors.

Meghalaya High Court · (2017) 06 MEG CK 0007

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

High Courts08 Jun 2017Allowed

Shri Puran Singh (No 810060086 HC/GD), S/o Ram Singh Vs The Union of India, Represented by the Secretary to the Government of India, Ministry of Home Affairs, & Ors.

Meghalaya High Court · 2017 0 LabIC 3021

Central Reserve Police Force Rules, 1955, Rule 28(e) -Central Reserve Police Force Act, 1949, Section 11(1) - Minor punishments

High Courts07 Jun 2017Allowed

Shri Abdul Salam, S/o (L) Sainuddin Sk. Vs Garo Hills Autonomous District Council Represented by the Secretary, Executive Committee, & Ors.

Meghalaya High Court · (2017) 06 MEG CK 0004

High Courts06 Jun 2017Dismissed

Shri. Pranesh Biswas, Son of Late P.B. Biswas Vs The Union of India, Through the Secretary to the Government of India, Ministry of Finance, New Delhi, & Ors.

Meghalaya High Court · (2017) 06 MEG CK 0002

Payment of Gratuity Act, 1972, Section 4(6)(b)(2) - Payment of gratuity

High Courts05 Jun 2017Allowed

Shri Azranath M. Momin, Son of Amoth Sangma Vs Garo Hills Autonomous District Council represented by the Secretary of the Executive Committee, & Ors.

Meghalaya High Court · (2017) 06 MEG CK 0003

High Courts02 Jun 2017

Mujibur Rahman Laskar Vs The State of Meghalaya, Represented by the Secretary to the Government of Meghalaya, Home Department, Shillong, & Ors.

Meghalaya High Court · (2017) 06 MEG CK 0014

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 482, Section 483 - Saving of inherent powers

High Courts02 Jun 2017Dismissed

Pashmilla K.Marak D/o Sri. Ringjam Sangma Vs State of Meghalaya represented by the Under Secretary to the Government of Meghalaya, Personnel AR (B) Department, & Ors.

Meghalaya High Court · (2017) 06 MEG CK 0001

High Courts01 Jun 2017

Shri John Trexwel M. Sangma H/o Smti Janshi G. Momin Vs The State of Meghalaya, Represented through The Commissioner Secretary, Govt. of Meghalaya, Home (Police) Department, & Ors .

Meghalaya High Court · (2017) 06 MEG CK 0013

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