High Courts16 Feb 2018
Smti Martha Phawa & Ors. Vs The State of Meghalaya & Ors.
Meghalaya High Court · (2018) 02 MEG CK 0001
COURT ARCHIVE
Meghalaya High Court judgments, 2018
29 judgments · page 2 of 2
High Courts15 Feb 2018Disposed off
Shri Aiborlin Paliar Kpohbah Vs Khasi Autonomous District Council & Ors.
Meghalaya High Court · (2018) 02 MEG CK 0013
High Courts14 Feb 2018
Shri. Bidhan Deb & Anr. Vs The Meghalaya State Council & Ors.
Meghalaya High Court · (2018) 02 MEG CK 0012
High Courts14 Feb 2018Disposed off
Jango Shakwa & Another Vs State of Meghalaya & Others
Meghalaya High Court · (2018) 02 MEG CK 0008
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 307, Section
High Courts12 Feb 2018
Shri Phrangsngi Kharbani Vs State of Meghalaya & Ors
Meghalaya High Court · (2018) 02 MEG CK 0011
High Courts05 Feb 2018Disposed off
Shri Stodar Dkhar Vs State of Meghalaya & Another
Meghalaya High Court · (2018) 02 MEG CK 0005
Code of Criminal Procedure, 1973, Section 111, Section 107, Section 116 - Order to be made - Security for keeping the peace in other cases - Inquiry as to truth of informa
High Courts29 Jan 2018Dismissed
Rajeswar Medhi & Ors Vs State of Meghalaya
Meghalaya High Court · (2018) 01 MEG CK 0003
High Courts23 Jan 2018Allowed
Shri. Chandrika Thakur Vs The Union of India & Ors
Meghalaya High Court · (2018) 01 MEG CK 0001
High Courts22 Jan 2018Dismissed
Shri Nanhelal Sah Vs Food Corporation of India & Ors
Meghalaya High Court · (2018) 01 MEG CK 0002
Code of Civil Procedure, 1908, Section 151, Order 39Rule 1, Order 39Rule 2 - Saving of Inherent powers of Court