High Courts31 May 2017Allowed
The Chairman Coal India Limited Vs Cement Manufacturing Co. Ltd & Meghalaya Cements Limited
Meghalaya High Court · (2017) 05 MEG CK 0030
COURT ARCHIVE
Meghalaya High Court judgments, 2017
217 judgments · page 6 of 11
High Courts31 May 2017
Smti. Wandasara Nongbri Vs State of Meghalaya, Represented by the Commissioner and Secretary, Education Department, & Ors.
Meghalaya High Court · (2017) 05 MEG CK 0020
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts30 May 2017Allowed
Shri Shankar Dubey, Son of (L) Tribeni Dubey Vs The State of Meghalaya, Represented by the Commissioner, Secretary Home, Shillong, & Ors.
Meghalaya High Court · (2017) 05 MEG CK 0019
High Courts29 May 2017
Shri. Depak Mirpuri, S/o (L) Vashdev Hoondamal Mirpuri Vs Smti. Sima Das mirpuri
Meghalaya High Court · (2017) 05 MEG CK 0018
High Courts29 May 2017
Sri Krishna Murari Lal Srivastava Assistant Executive Engineer (Civil) Sub-Division-I Vs Meghalaya Energy Corporation Ltd., Through its Chairman cum Managing Director, & Ors.
Meghalaya High Court · (2017) 05 MEG CK 0017
High Courts26 May 2017
Monen Sangma Vs Collector, East Garo Hills
Meghalaya High Court · 2017 0 AIR(Megh) 60,2017 176 AIC 829
Code of Civil Procedure, 1908, Section 113, Order 12Rule 6, Order 46Rule 1 - Reference to High CourtLand Acquisition Act, 1894
High Courts25 May 2017Allowed
Shri. Shamsul Alam S/o (L) Anser Ali Vs State of Meghalaya, represented by its Commissioner & Secretary to the Government of Meghalaya, Forest and Environment Department, & Ors.
Meghalaya High Court · (2017) 05 MEG CK 0016
High Courts25 May 2017Allowed
Smti Yorika Suchiang D/o (Late) Ka Khyllaw Suchiang Vs U Kill Shylla
Meghalaya High Court · (2017) 05 MEG CK 0015
Code of Civil Procedure, 1908, Order 1Rule 4
High Courts23 May 2017Allowed
Shri Golam Hassan, Son of (L) Songser Ali Vs State of Meghalaya represented by the Chief Secretary of Meghalaya, & Ors.
Meghalaya High Court · (2017) 05 MEG CK 0014
High Courts23 May 2017Dismissed
Shri. Mothi T. Sangma, S/o Shri. Girish Marak Vs State of Meghalaya represented by the Principal Secretary to the Government of Meghalaya, Health & Family Welfare Department, & Ors.
Meghalaya High Court · (2017) 05 MEG CK 0013
High Courts19 May 2017
TAMULIKUCHI HIGH SCHOOL, & ORS. Vs The Union of India To be represented by the Secretary to the Ministry of Road Transport & Highways, Government of India, & Ors.
Meghalaya High Court · (2017) 05 MEG CK 0012
High Courts18 May 2017
Shri Ratna Bhusan Panda & Ors. Vs Union of India & Ors.
Meghalaya High Court · 2017 0 LabIC 3011
Constitution of India, Article 14, Article 21 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Sched
High Courts17 May 2017
State of Meghalaya and others Vs Shri Pawan Bawri
Meghalaya High Court · 2017 0 AIR(CC) 2926,2017 176 AIC 821
Land Acquisition Act, 1894, Section 4, Section 6, Section 17(4), Section 17, Section 11-A - Publication of preliminary notification an
High Courts15 May 2017
Shri Arup Kumar Sarmah Vs North Eastern Electric Power Corporation Ltd.
Meghalaya High Court · (2017) 05 MEG CK 0028
High Courts11 May 2017Allowed
Klerentina Lyngdoh Shiji and Others Vs Norman Syiemiong and Others
Meghalaya High Court · 2018 0 AIR(Megh) 12
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 9Rule 9,
High Courts09 May 2017
Shella Action Committee, Rally of Shella Village Natives Vs State of Meghalaya and others
Meghalaya High Court · (2017) 05 MEG CK 0023
High Courts05 May 2017Allowed
Shri. Shankar Chasa Alias Songkor Chasa S/o (L) Subol Chasa, & Ors. Vs Union of India Ministry of Home Affairs Represented by its Secretary Govt. of India, & Ors.
Meghalaya High Court · (2017) 05 MEG CK 0008
Constitution of India, Article 14, Article 21, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous
High Courts04 May 2017Allowed
Shri Ramsing Momin, Son of (L) Deman Sangma, & Ors. Vs Shri Thangson G. Momin Son of Shri Kelwil Sangma, & Ors.
Meghalaya High Court · (2017) 05 MEG CK 0026
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 34,
High Courts04 May 2017
Shella Action Committee Rally of Shella Village Natives Vs State of Meghalaya and others
Meghalaya High Court · (2017) 05 MEG CK 0022
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts04 May 2017
Smti. Ardalin Thabah, Wife of Shri S Brolington Marngar Vs State of Meghalaya represented by Chief Secretary, Government of Meghalaya, Shillong, & Ors.
Meghalaya High Court · (2017) 05 MEG CK 0007