High Courts21 Oct 2019Disposed Of
Tahera Haque Vs Union Of India & Ors
Meghalaya High Court · (2019) 10 MEG CK 0008
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Meghalaya High Court judgments, 2019
194 judgments · page 2 of 10
High Courts19 Oct 2019Allowed
Tyrna Ryngat Vs State of Meghalaya & Ors
Meghalaya High Court · (2019) 10 MEG CK 0007
Representation of the People Act, 1951 — Section 94Meghalaya Services (Discipline & Appeal) Rules, 2011 — Rule 7 (ii), 7(c)
High Courts15 Oct 2019Disposed Of
State of Meghalaya Vs Greater Phulbari Area Deficit School Retired Teachers & Employees Association
Meghalaya High Court · (2019) 10 MEG CK 0006
High Courts15 Oct 2019Disposed Of
Rakban G. Momin And Ors Vs State of Meghalaya & 4 Ors
Meghalaya High Court · (2019) 10 MEG CK 0005
Indian Penal Code, 1860 — Section 153A, 500, 501, 505(1)(c)Code Of Criminal Procedure, 1973 — Section 196Constitution of India, 1950 — Article 226
High Courts11 Oct 2019Disposed Of
Saindur Mame Kshiar & anr Vs State of Meghalaya
Meghalaya High Court · (2019) 10 MEG CK 0004
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307, 506Information Technology Act, 2000 — Section 67A
High Courts11 Oct 2019Disposed Of
In Re Suo Motu Action for the Effective Vs State of Meghalaya
Meghalaya High Court · (2019) 10 MEG CK 0003
High Courts10 Oct 2019Dismissed
Sumarlin Wankhar Vs Secretary, KHADC & Ors
Meghalaya High Court · (2019) 10 MEG CK 0002
Khasi Hills Autonomous District (Khasi Social Customs of Lineage) Act, 1997 — Section 6, 7, 8, 9, 10, 12, 12(2), 13, 16Indian Succession Act, 1925 — Section 276Constitution of India, 1950 — Article 226
High Courts09 Oct 2019Disposed Of
Anil Kumar Khanal Vs State of Meghalaya & ors
Meghalaya High Court · (2019) 10 MEG CK 0001
Code Of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 307, 324, 498A
High Courts27 Sept 2019Allowed
Karabi Das Vs Aparesh Das
Meghalaya High Court · (2019) 09 MEG CK 0018
Hindu Succession Act, 1956 — Section 63, 63A, 63B, 63C, 299Evidence Act, 1872 — Section 68Code Of Civil Procedure, 1908 — Order 41 Rule 1
High Courts26 Sept 2019Allowed/Disposed Of
Brigita Wahlang Vs State Of Meghalaya & Ors
Meghalaya High Court · (2019) 09 MEG CK 0017
High Courts24 Sept 2019Disposed Of
Bittu Masih Vs Shillong Municipal Board
Meghalaya High Court · (2019) 09 MEG CK 0016
High Courts23 Sept 2019Dismissed
Samiul Islam Vs Moushomiara Begum & Ors
Meghalaya High Court · (2019) 09 MEG CK 0015
High Courts19 Sept 2019Disposed Of
Robert D. Sangma Vs State Of Meghalaya & 4 Ors
Meghalaya High Court · (2019) 09 MEG CK 0014
High Courts19 Sept 2019Disposed Of
Lamboklang Mylliemngap Vs Deputy Commissioner Collector Ri-Bhoi District & Ors
Meghalaya High Court · (2019) 09 MEG CK 0013
Land Acquisition Act, 1894 — Section 4, 5A, 6, 8, 9, 9(3), 11, 16, 18, 30Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 21, 23, 24, 33, 64Indian Post Office Act, 1898 — Section 28, 29
High Courts17 Sept 2019Disposed Of
Renold S. Marbaniang Vs State Of Meghalaya & 6 Ors
Meghalaya High Court · (2019) 09 MEG CK 0012
High Courts17 Sept 2019Dismissed
Raj Kumar Sah Vs Union Of India & Ors
Meghalaya High Court · (2019) 09 MEG CK 0011
High Courts16 Sept 2019Disposed Of
Pringland Lyngdoh Vs State Of Meghalaya & Ors
Meghalaya High Court · (2019) 09 MEG CK 0010
High Courts16 Sept 2019Disposed Of
Lamki Kyndiah Vs State Of Meghalaya & Ors
Meghalaya High Court · (2019) 09 MEG CK 0009
High Courts13 Sept 2019Allowed
Aplyne Mary Sunn And Ors Vs State Of Meghalaya And Ors
Meghalaya High Court · (2019) 09 MEG CK 0008
High Courts12 Sept 2019Disposed Of
Kaind S. Marak And 6 Ors. Vs State Of Meghalaya And 3 Ors.
Meghalaya High Court · (2019) 09 MEG CK 0019
Constitution Of India, 1950 — Article 226