Constitution of India, Article 21, Article 19, Article 15 - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etc - Annulment or suspensio

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High Courts01 May 2017Allowed

Smti Daiamond Langrin, Legal representative of Master Bankitbok Langrin and Master Khrawkupar Langrin Vs Smti. Thilina L. Marshillong

Meghalaya High Court · (2017) 05 MEG CK 0001

Succession Act, 1925, Section 384 - AppealDivorce Act, 1869, Section 10(1)(9) - Grounds for dissolution of marriage.

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High Courts28 Apr 2017Dismissed

Shri Bharat Bhusan Vs State of Meghalaya

Meghalaya High Court · 2017 0 CriLJ 3258

Code of Criminal Procedure, 1973, Section 313, Section 233, Section 374(2) - Power to examine the accused - Entering upon defence - Appeals from convictions

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High Courts27 Apr 2017

State of Meghalaya and others Vs Shri Pawan Bawri

Meghalaya High Court · (2017) 04 MEG CK 0012

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High Courts25 Apr 2017

Shri Johish Koch & Ors Vs Smti Monoty Koch

Meghalaya High Court · (2017) 04 MEG CK 0005

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High Courts20 Apr 2017

Shri K.M. Singh and others Vs Manipur University and others

Meghalaya High Court · 2017 0 AIR(Megh) 46

Central Educational Institutions (Reservation in Admission) Act, 2006, Section 3, Section 2(a), Section 2(ib) - Reservation of seats in Central Education Institutions - Definiti

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High Courts18 Apr 2017Allowed

Smti. Dahila D. Sangma Vs The State of Meghalaya, Represented by the Commissioner and Secretary, Revenue and Disaster Management, Shillong, & Anr.

Meghalaya High Court · (2017) 04 MEG CK 0019

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High Courts18 Apr 2017

Abdul Zinnah Mondal S/o Abu Bakkar Mondal Vs Garo Hills Autonomous District Council Tura represented by its Secretary, & Ors.

Meghalaya High Court · 2017 0 LabIC 2823

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

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High Courts18 Apr 2017

Shri Abdul Kazi Rahman S/o (L) Sabed Ali Vs Garo Hills Autonomous District Council represented by its Secretary, & Ors.

Meghalaya High Court · (2017) 04 MEG CK 0007

Payment of Gratuity Act, 1972, Section 7, Section 7(3), Section 7(3A) - Determination of the amount of gratuity - Determination of the amount of gratuity - Determination of the

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High Courts17 Apr 2017Dismissed

DHARMENDAR SINGH CHAUHAN, S/o Shri Dilwar S. Chauhan, & Anr. Vs The Union of India Represented by the Secretary, Ministry of Home Affairs, Government of India, New Delhi, & Ors.

Meghalaya High Court · (2017) 04 MEG CK 0008

Constitution of India, Article 14, Article 21, Article 226, Article 16 - Appointment of Commission to inquire into and report on the administration of au

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High Courts17 Apr 2017Dismissed

Divisional Manager, Oriental Insurance Co. Ltd Vs Shri Lancio Mawrie S/o Smti Maryland Mawrie, & Ors.

Meghalaya High Court · 2017 3 TAC 53

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High Courts17 Apr 2017Dismissed

M/s Oriental Insurance Company Ltd. Vs Smti. Yorlinda Talang, & Anr.

Meghalaya High Court · (2017) 04 MEG CK 0003

Motor Vehicles Act, 1988, Section 170, Section 170 - Impleading insurer in certain cases

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