High Courts16 Aug 2019Disposed Off
Rupan Das Vs State Of Meghalaya & Anr
Meghalaya High Court · (2019) 08 MEG CK 0020
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307, 380
COURT ARCHIVE
Meghalaya High Court judgments, 2019
194 judgments · page 4 of 10
High Courts16 Aug 2019Dismissed
Umed Singh Tanwar Vs Union Of India & Ors
Meghalaya High Court · (2019) 08 MEG CK 0015
Assam Rifles Act, 2006 — Section 11(1), 11(2)Constitution Of India, 1950 — Article 20(2), 226
High Courts14 Aug 2019Disposed Off
Clarinda Momin Vs State Of Meghalaya & Ors
Meghalaya High Court · (2019) 08 MEG CK 0014
Constitution Of India, 1950 — Article 226
High Courts14 Aug 2019Dismissed
Kuldeep Kumar Sarmah Vs Union Of India & Ors
Meghalaya High Court · (2019) 08 MEG CK 0013
Indian Penal Code, 1860 — Section 171FConstitution Of India, 1950 — Article 226
High Courts13 Aug 2019Disposed Off
M/s Navsheen Associates Vs Chairman & Managing Director National Project Construction Corporation Ltd. (NPCC) NE Zone (Central) & Anr
Meghalaya High Court · (2019) 08 MEG CK 0018
Arbitration And Conciliation Act, 1996 — Section 11(6)
High Courts13 Aug 2019Disposed Off
M/s Caron Enterprise Vs Chairman & Managing Director National Project Construction Corporation Ltd. (NPCC) NE Zone (Central) & Anr
Meghalaya High Court · (2019) 08 MEG CK 0016
Arbitration And Conciliation Act, 1996 — Section 11(6)
High Courts13 Aug 2019Disposed Off
M/s Navsheen Associates Vs Chairman & Managing Director, National Project Construction Corporation Ltd. (NPCC) NE Zone (Central) & Anr
Meghalaya High Court · (2019) 08 MEG CK 0012
Arbitration And Conciliation Act, 1996 — Section 11(6)
High Courts13 Aug 2019Dismissed
Belkhaia War Vs Meghalaya Cooperative Apex Bank Ltd. & Ors
Meghalaya High Court · (2019) 08 MEG CK 0011
Constitution Of India, 1950 — Article 226
High Courts09 Aug 2019Dismissed
Dimoreson Jana Vs State Of Meghalaya & Ors
Meghalaya High Court · (2019) 08 MEG CK 0010
High Courts07 Aug 2019Dismissed
Polmonsing A. Sangma And Ors Vs State Of Meghalaya & Ors
Meghalaya High Court · (2019) 08 MEG CK 0009
Constitution Of India, 1950 — Article 226
High Courts06 Aug 2019Dismissed/Disposed Off
Aian Terence M. Momin Vs Secretary Meghalaya Legislative Assembly & Ors
Meghalaya High Court · (2019) 08 MEG CK 0002
Allotment Of Government Residences (General Pool) Rules, 1990 — Rule 3, 6, 10
High Courts06 Aug 2019Disposed Off
Sanjeeb Ch. Marak Vs State Of Meghalaya & 4 Ors
Meghalaya High Court · (2019) 08 MEG CK 0001
Constitution Of India, 1950 — Article 311(2)(b)
High Courts05 Aug 2019Disposed Off
Latifur Rahman Vs G.H.A.D.C.
Meghalaya High Court · (2019) 08 MEG CK 0006
Constitution Of India, 1950 — Article 226
High Courts02 Aug 2019Allowed/Disposed Off
Power Grid Corporation Of India Limited Vs M/s B.C. Enterprise
Meghalaya High Court · (2019) 08 MEG CK 0005
Limitation Act, 1963 — Section 5Arbitration And Conciliation Act, 1996 — Section 11, 11(4)Constitution Of India, 1950 — Article 137
High Courts02 Aug 2019Dismissed
Sengteng Ch. Marak & Ors Vs State Of Meghalaya & Ors
Meghalaya High Court · (2019) 08 MEG CK 0004
Constitution Of India, 1950 — Article 14, 16
High Courts02 Aug 2019Disposed Off
Paialast Iawrod Vs K.H.A.D.C. & Ors
Meghalaya High Court · (2019) 08 MEG CK 0003
United Khasi Jaintia Hills Autonomous District (Appointment And Succession Of Chiefs And Headmen) Act, 1959 — Section 3, 6
High Courts01 Aug 2019Dismissed
National Insurance Co. Ltd. Vs Bailin Dkhar & Ors
Meghalaya High Court · (2019) 08 MEG CK 0008
Motor Vehicles Act, 1988 — Section 173Indian Penal Code, 1860 — Section 279, 304A, 338, 427
High Courts01 Aug 2019Disposed Off
Md Abdus Samad Sheikh Vs State Of Meghalaya & Ors
Meghalaya High Court · (2019) 08 MEG CK 0007
High Courts30 Jul 2019
57581 RFN/GD Ramesh Vs Union Of India & 2 Ors
Meghalaya High Court · (2019) 07 MEG CK 0030
High Courts30 Jul 2019
Sudipta Dhar Vs State Of Meghalaya
Meghalaya High Court · (2019) 07 MEG CK 0029
Amended Assam Aided High And Higher Secondary Schools Employees Rules, 1965 — Rule 11Constitution Of India, 1950 — Article 12, 30