COURT ARCHIVE

Meghalaya High Court judgments, 2017

217 judgments · page 8 of 11

High Courts13 Apr 2017

Smti Bina M. Sangma, W/o (L) Probin D. Shira Vs The State of Meghalaya Represented by the Commissioner and Secretary to the Government of Meghalaya, Home Department, Government of Meghalaya, Shillong, & Ors.

Meghalaya High Court · (2017) 04 MEG CK 0022

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

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High Courts12 Apr 2017

Shella Action Committee, Rally of Shella Village Natives Vs The State of Meghalaya and Others

Meghalaya High Court · 2017 0 AIR(Megh) 21,2017 2 GauLT 801

Constitution of India, Article 244A - Formation of autonomous State comprising certain tribal areas in Assam and creation of local Legislature or Council of Ministers or both thereforLimitati

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High Courts12 Apr 2017

Union of India and others Vs Ex-2500395F Nb/Sub Brijpal Singh

Meghalaya High Court · (2017) 04 MEG CK 0010

Central Civil Services (Pension) Rules, 1972, Rule 48

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High Courts12 Apr 2017Allowed

Shri Bainsten G. Momin, S/o Shri Rushvelt N. Marak Vs The State of Meghalaya, Represented by the Commissioner and Secretary, Urban Affairs Department, Shillong, & Anr.

Meghalaya High Court · 2017 2 LLJ 675,2017 3 GauLT 130

Constitution of India, Article 21 - Amendment of the Schedule

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High Courts12 Apr 2017Allowed

Shri. Maltheus D.Sangma, S/o Late Havard K.Marak Vs The State of Meghalaya, Represented by Secretary to the Govt. of Meghalaya, Department of Agriculture, Shillong, & Ors.

Meghalaya High Court · (2017) 04 MEG CK 0001

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High Courts11 Apr 2017Allowed

Shri. Willison Ch. Marak, S/o Shri Manjing Ch. Sangma Vs The State of Meghalaya, Represented by the Commissioner and Secretary, Education Department, Shillong, & Ors.

Meghalaya High Court · (2017) 04 MEG CK 0021

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High Courts11 Apr 2017

Shri Pawan Sharma Vs The State of Meghalaya and Others

Meghalaya High Court · (2017) 04 MEG CK 0017

Constitution of India, Article 243-ZC - Part not to apply to certain areas

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High Courts07 Apr 2017Allowed

The English Foreign Language University represented by the Registrar Vs State of Meghalaya, Represented by the Chief Secretary, & Ors.

Meghalaya High Court · (2017) 04 MEG CK 0011

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High Courts06 Apr 2017Allowed

Shri. Hewelson R. Marak, S/o: (L) Birendra M. Sangma Vs The Principal Secretary to the Government of Meghalaya, Education Department, Shillong, & Ors.

Meghalaya High Court · (2017) 04 MEG CK 0002

Meghalaya Civil Service (Pension) Rules, 1983, Rule 61, Rule 62(c), Rule 62(d)

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High Courts05 Apr 2017

Smti. Sarmistha Sharma Vs Union of India and Others

Meghalaya High Court · (2017) 04 MEG CK 0018

Armed Forces Tribunal Act, 2007, Section 14

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High Courts05 Apr 2017Dismissed

Smti. Krhyanghka D. Sangma, D/o (Lt) B. Ch. Marak Vs The State of Meghalaya represented by The Commissioner & Secretary, to the Government of Meghalaya, Education Department Meghalaya, Shillong, & Ors.

Meghalaya High Court · (2017) 04 MEG CK 0013

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High Courts30 Mar 2017Dismissed

Shri P.M. Hynniewta, S/o S.S. Marbaniang Vs State of Meghalaya Through the Commissioner and Secretary to the Govt. of Meghalaya, Excise, Registration, Taxation & Stamps Department, Shillong, & Ors.

Meghalaya High Court · (2017) 03 MEG CK 0041

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

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High Courts29 Mar 2017

Pyrshang Biam Vs The State of Meghalaya & Ors

Meghalaya High Court · (2017) 03 MEG CK 0040

Jaintia Hills Autonomous District (Establishment of Elaka and Village and Election, Appointment, Powers, Functions and Jurisdiction of Dolloi/Sirdar and Waheh Shnong) Act, 2015, Section 3(1), Section 3(2), Section 3(2)(a)

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High Courts29 Mar 2017Dismissed

Shri. Mahabul Islam S/o (L) A.J.Sheikh, & Anr. Vs State of Meghalaya Represented by the Chief Secretary, Meghalaya, & Ors.

Meghalaya High Court · (2017) 03 MEG CK 0039

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High Courts29 Mar 2017

RCM Infrastructure Ltd Vs Union of India & Ors

Meghalaya High Court · (2017) 03 MEG CK 0038

Constitution of India, Article 14, Article 21, Article 226, Article 19(1)(g) - Appointment of Commission to inquire into and report on the administration

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High Courts29 Mar 2017

Shri Ramdinsanga, & Anr. Vs Union of India

Meghalaya High Court · (2017) 03 MEG CK 0023

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 29, Section 22(c) - Punishment for abetment and criminal conspiracy - Punishment for contravention in relation to psychotropic subst

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High Courts28 Mar 2017

Union of India & Ors Vs Shri Jasvir Singh

Meghalaya High Court · (2017) 03 MEG CK 0024

Central Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 19(i) -Assam Rifles Act, 1941, Section 7, Section 7(t) - Other offe

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High Courts28 Mar 2017Allowed

Smti. Jangme M. Sangma W/o (L) Pongdo Marak Vs Shri Rosin Shira, The registered and recognized Nokma of Norek A"khing, & Ors.

Meghalaya High Court · (2017) 03 MEG CK 0021

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High Courts27 Mar 2017

Shri Shiruplang I Papang S/o H. Langbang R/o Mawiong, & Ors. Vs The State of Meghalaya, Represented by the Secretary of Home and Police Department, Government of Meghalaya

Meghalaya High Court · (2017) 03 MEG CK 0036

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,

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High Courts27 Mar 2017

Smt. Irial Muthoh, D/o (L) Kwuid Muthoh Vs U Jron Kharbihkhiew, & Ors.

Meghalaya High Court · (2017) 03 MEG CK 0022

Code of Civil Procedure, 1908, Order 41Rule 3

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