High Courts21 Dec 2018Disposed off
Balbir Singh Yadav Vs Union of India & Ors
Meghalaya High Court · (2018) 12 MEG CK 0014
COURT ARCHIVE
Meghalaya High Court judgments, 2018
29 judgments · page 1 of 2
High Courts20 Dec 2018Disposed off
Dasuklang Kharjana Vs State of Meghalaya & Ors
Meghalaya High Court · (2018) 12 MEG CK 0013
High Courts20 Dec 2018Disposed off
Hanumanbux Umadutt Vs Union of India & Ors
Meghalaya High Court · (2018) 12 MEG CK 0012
High Courts20 Dec 2018Disposed off
M.P. Small Scale Drug Manufacturers Association & Anr Vs State of Meghalaya & Ors
Meghalaya High Court · (2018) 12 MEG CK 0011
High Courts17 Dec 2018Disposed off
Holisa Sangma Vs State of Meghalaya
Meghalaya High Court · (2018) 12 MEG CK 0010
Meghalaya Civil Services (Pension) (Fifth Amendment) Rules, 2010 — Rule 48(i)
High Courts14 Dec 2018Disposed off
All Meghalaya Primary Schools Teachers Association & ors Vs State Of Meghalaya & ors
Meghalaya High Court · (2018) 12 MEG CK 0009
Constitution Of India 1950 — Article 14
High Courts14 Dec 2018Disposed off
Joplangki Dkhar Vs State Of Meghalaya & anr
Meghalaya High Court · (2018) 12 MEG CK 0008
Indian Penal Code, 1860 — Section 34, 307, 326, 392Code of Criminal Procedure, 1973 — Section 439Constitution Of India 1950 — Article 21
High Courts13 Dec 2018Disposed off
Shri Watchington Sna Vs State Of Meghalaya & Ors
Meghalaya High Court · (2018) 12 MEG CK 0007
Meghalaya Co-operative Societies Act, 2015 — Section 64Constitution Of India 1950 — Article 226
High Courts10 Dec 2018Disposed off
Amon Rana Vs State Of Meghalaya & Ors
Meghalaya High Court · (2018) 12 MEG CK 0006
High Courts07 Dec 2018Disposed off
C. Aikom Diengdoh Vs K.H.A.D.C. & Ors
Meghalaya High Court · (2018) 12 MEG CK 0005
United Khasi-Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 2(1)(6), 2(8), 9, 9(1)(h)
High Courts06 Dec 2018Disposed off
Shri Guru Dutt Tiwari & Ors Vs Union of India & Ors
Meghalaya High Court · (2018) 12 MEG CK 0004
Constitution Of India 1950 — Article 226
High Courts05 Dec 2018Dismissed
Dharani Kr. Koch Vs State of Meghalaya & Ors
Meghalaya High Court · (2018) 12 MEG CK 0003
Constitution Of India 1950 — Article 226
High Courts04 Dec 2018
R.A. Shukla and Ors Vs Central Bureau of Investigation
Meghalaya High Court · (2018) 12 MEG CK 0002
Indian Penal Code, 1860 — Section 120B, 420, 468, 477Prevention of Corruption Act, 1947 — Section 5(2), 5(1)(d)North-Eastern Areas (Reorganization) Act, 1971 — Section 28, 28A, 28K
High Courts04 Dec 2018Disposed off
Solony Bareh Vs State of Meghalaya & Ors
Meghalaya High Court · (2018) 12 MEG CK 0001
High Courts26 Feb 2018
Mohd. Yunus Vs The Union of India and Others
Meghalaya High Court · (2018) 02 MEG CK 0010
High Courts26 Feb 2018Disposed off
Rushydro International, AG & Another Vs NEEPCO & Another
Meghalaya High Court · (2018) 02 MEG CK 0009
Arbitration and Conciliation Act, 1996, Section 37, Section 9, Section 17 - Appealable orders - Interim measures, etc., by Court - Interim measures ordered by arbitral Tribunal
High Courts22 Feb 2018
In Re: Suo Motu Action For Effective Vs NIL
Meghalaya High Court · (2018) 02 MEG CK 0006
Protection Of Children From Sexual Offences Act, 2012, Section 32
High Courts22 Feb 2018Dismissed
Shri Manish Bhattacharjee Vs State Bank of India and Others
Meghalaya High Court · (2018) 02 MEG CK 0004
Limitation Act, 1963, Section 5 -North-Eastern Areas (Reorganisation) and Other Related Laws (Amendment) Act 2012, Section 28-I, Section 28-I (3)
High Courts19 Feb 2018Disposed off
Meghalaya State Legal Services Authority Vs State of Meghalaya & Ors.
Meghalaya High Court · (2018) 02 MEG CK 0003
Constitution of India, Article 21, Article 226 - Amendment of the Schedule - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973,
High Courts16 Feb 2018
Shri. Shajjad Hussain Vs State of Meghalaya & Ors.
Meghalaya High Court · (2018) 02 MEG CK 0002