Constitution of India, Article 14, Article 39, Article 226, Article 39(d) - Appointment of Commission to inquire into and report on the administration of

Read judgment

High Courts23 Mar 2017

No. G/95406 W Rifleman/GD Sudama Yadav, S/o (L) Ram bali Yadav Vs The Union of India Represented by the Secretary, Ministry of Home Affairs, Government of India, New Delhi, & Ors.

Meghalaya High Court · (2017) 03 MEG CK 0019

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, childre

Read judgment

High Courts23 Mar 2017

Smti. Manji D. Sangma W/o Shri. Sanjang M. Marak, & Ors. Vs Garo Hills Autonomous District Council, Represented by its Secretary, & Ors.

Meghalaya High Court · (2017) 03 MEG CK 0014

Read judgment

High Courts22 Mar 2017Dismissed

Shri Nobaruddin Islam, S/o Shri (L) Abdul Sobur, & Anr. Vs The State of Meghalaya Represented by the Commissioner and Secretary, Community & Rural Development, Government of Meghalaya, & Ors .

Meghalaya High Court · (2017) 03 MEG CK 0033

Constitution of India, Article 226 -Meghalaya Rural Employment Guarantee Act, 2006, Section 4(1)

Read judgment

High Courts22 Mar 2017Dismissed

Shri Biswajit Dey S/o Late Gurupada Dey Vs Union of India, Ministry of Labour & Employment, represented by the Directorate General of Employment & Training, New Delhi, & Ors.

Meghalaya High Court · (2017) 03 MEG CK 0018

Read judgment

High Courts21 Mar 2017Dismissed

Shri Solomon Soh Vs Khasi Hills Autonomous District Council and others

Meghalaya High Court · (2017) 03 MEG CK 0032

Read judgment

High Courts21 Mar 2017

State of Meghalaya & Anr Vs (L) Shri Bimol Deb substituted by his wife Gauri Deb & Anr

Meghalaya High Court · 2017 0 AIR(Megh) 40

Constitution of India, Article 254, Article 246(88) - Inconsistency between laws made by Parliament and laws made by the Legislatures of States - Subject-matter of laws made by Parliament and

Read judgment

High Courts21 Mar 2017Allowed

Shri. Munising T. Sangma S/o (L) Jengsin B. Marak, & Ors. Vs The Garo Hills Autonomous District Council, West Garo Hills, Tura Represented by its Secretary, & Ors.

Meghalaya High Court · (2017) 03 MEG CK 0015

Read judgment

High Courts17 Mar 2017Dismissed

Vijaya Bank Shillong Branch, Represented by its Branch Manager, & Anr. Vs Shri Surojit Dkhar Prop. Of M/s. Mansuk Electronics, & Anr.

Meghalaya High Court · (2017) 03 MEG CK 0013

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtSecuritisation an

Read judgment

High Courts17 Mar 2017

Smti. Twes Nongseij, D/o Smti Iris Nongsiej Vs The State of Meghalaya, Represented by its Commissioner Secretary, Govt. of Meghalaya, Department of Revenue and Disaster, & Ors.

Meghalaya High Court · (2017) 03 MEG CK 0011

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtLegal Services Au

Read judgment

High Courts17 Mar 2017Allowed

JC-M/370458A Hav/DT Ashok Kr Choubby, S/o Ramjee Choubey, & Ors. Vs The Union of India, Represented by the Secretary to the Government of India, Ministry of Home Affairs, & Ors.

Meghalaya High Court · (2017) 03 MEG CK 0010

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

Read judgment

High Courts16 Mar 2017

Shri Konasson Rodborne Vs State of Meghalaya

Meghalaya High Court · (2017) 03 MEG CK 0031

Code of Civil Procedure, 1908, Section 438 -Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Re

Read judgment

High Courts16 Mar 2017Allowed

Shri Digamber Datt & Ors. Vs Union of India & Ors.

Meghalaya High Court · (2017) 03 MEG CK 0017

Constitution of India, Article 14, Article 39, Article 226, Article 16, Article 39(d) - Appointment of Commission to inquire into and

Read judgment

High Courts15 Mar 2017Dismissed

Miss Anan Ashraf Vs Union of India and others

Meghalaya High Court · (2017) 03 MEG CK 0029

Read judgment

High Courts14 Mar 2017

Shri Dinus Siangshai Vs Shri Marshall Biam and others

Meghalaya High Court · (2017) 03 MEG CK 0009

Read judgment

High Courts10 Mar 2017

358300L Rfn/Orl Girvar Singh & 430 Others Vs The Union of India, represented by the Secretary to the Government of India, Ministry of Home Affairs, & Anr.

Meghalaya High Court · (2017) 03 MEG CK 0007

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

Read judgment

High Courts09 Mar 2017Allowed

Shri Manbathewbiang Lyngdoh, Son of (L) Golden Kharmujai Vs The State of Meghalaya, Represented by Commissioner/ Secretary Education Department, & Ors.

Meghalaya High Court · (2017) 03 MEG CK 0004

Read judgment