High Courts29 Jul 2019
Lahun Pyrtuh Vs State Of Meghalaya & Ors
Meghalaya High Court · (2019) 07 MEG CK 0028
Hindu Marriage Act, 1955 — Section 5, 5(i), 11Indian Penal Code, 1860 — Section 494Indian Divorce Act, 1869 — Section 10, 10(5)
COURT ARCHIVE
Meghalaya High Court judgments, 2019
194 judgments · page 5 of 10
High Courts29 Jul 2019
Nafees Marbaniang Vs State Of Meghalaya
Meghalaya High Court · (2019) 07 MEG CK 0027
High Courts25 Jul 2019
Union Of India & Ors Vs Bina Khongbuh & Ors
Meghalaya High Court · (2019) 07 MEG CK 0026
Constitution Of India, 1950 — Article 226
High Courts25 Jul 2019
Andolan Chetri Patweth Vs Central Board Of Secondary Education & Ors
Meghalaya High Court · (2019) 07 MEG CK 0025
High Courts25 Jul 2019
State Of Meghalaya & Anr Vs Armstrong Syiem
Meghalaya High Court · (2019) 07 MEG CK 0024
Code Of Civil Procedure, 1908 — Section 80, 151, Order 7 Rule 14(3), Order 8 Rule 1A(3)Evidence Act, 1872 — Section 74Constitution Of India, 1950 — Article 227
High Courts25 Jul 2019
Wanbun Dkhar Vs State Of Meghalaya & Ors
Meghalaya High Court · (2019) 07 MEG CK 0023
Constitution Of India, 1950 — Article 226, 244(2)
High Courts24 Jul 2019
Grempilla K. Momin And Anr Vs State Of Meghalaya & Ors And Anr
Meghalaya High Court · (2019) 07 MEG CK 0022
High Courts23 Jul 2019
Michael Diengdoh Vs State Of Meghalaya & Ors
Meghalaya High Court · (2019) 07 MEG CK 0021
Bengal Public Demand Recovery Act, 1913 — Section 51, 53Constitution Of India, 1950 — Article 226
High Courts23 Jul 2019
Man Mohan Singh Vs State Bank Of India (Main Branch, Shillong) & Ors
Meghalaya High Court · (2019) 07 MEG CK 0020
High Courts22 Jul 2019
M/s S.D. Ceramics LLP & Anr Vs North Eastern Development Finance Corporation Ltd
Meghalaya High Court · (2019) 07 MEG CK 0019
Securitization And Reconstruction Of Financial Assets Enforcement Of Security Interest Act, 2002 — Section 13(2)Constitution Of India, 1950 — Article 226
High Courts22 Jul 2019
Utpal Das Vs Union Of India & 2 Ors
Meghalaya High Court · (2019) 07 MEG CK 0018
Indian Medicine Central Councils (Minimum Standards Of Education In Indian Medicine) Amendment Regulations, 2016 — Regulation 6(i)(c), 6(ii)(c), 10(5)
High Courts19 Jul 2019
August Lamare & Ors Vs State Of Meghalaya & Ors
Meghalaya High Court · (2019) 07 MEG CK 0017
Jaintia Hills Autonomous District (Establishment Of Elaka And Village And Election, Appointment, Powers, Functions And Jurisdiction Of Dolloi/Sirdar And Wahehshnong) Act, 2015 — Section 4(3), 8(5), 10Representation Of The People Act, 1951 — Section 33(a)Constitution Of India, 1950 — Article 19(1)(a), 226
High Courts19 Jul 2019
S. Osborne Kharjana & Ors Vs Union Of India & Ors
Meghalaya High Court · (2019) 07 MEG CK 0016
Central Goods And Service Tax Act, 2017 — Section 3, 5Integrated Goods And Service Tax Act, 2017 — Section 3Customs Act, 1962 — Section 4
High Courts16 Jul 2019Disposed Off
Cremin Dkhar Vs State Of Meghalaya & Ors
Meghalaya High Court · (2019) 07 MEG CK 0015
High Courts12 Jul 2019Partly Allowed
Parveen Nongrum Vs State Of Meghalaya & 3 Ors
Meghalaya High Court · (2019) 07 MEG CK 0014
Indian Penal Code, 1860 — Section 34, 302, 406Meghalaya School Education Act, 1981 — Section 9(4)Constitution Of India, 1950 — Article 309
High Courts12 Jul 2019Dismissed
Rymphang Monlang Synnah Vs State Of Meghalaya
Meghalaya High Court · (2019) 07 MEG CK 0013
Constitution Of India, 1950 — Article 14, 16
High Courts11 Jul 2019Dismissed
Bankhrawdor Lyngdoh Vs State Of Meghalaya & Ors
Meghalaya High Court · (2019) 07 MEG CK 0012
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 173, 482Indian Penal Code, 1860 — Section 403, 406, 420Constitution Of India, 1950 — Article 226
High Courts11 Jul 2019Dismissed
Santosh Chakma Vs Union Of India & Ors
Meghalaya High Court · (2019) 07 MEG CK 0011
Assam Rifles Act, 2006 — Section 11(2)Assam Rifles Rules, 2010 — Section 17, 22
High Courts11 Jul 2019
Nirmal Thapa & Ors Vs G.H.A.D.C. & Ors
Meghalaya High Court · (2019) 07 MEG CK 0010
Assam Land And Revenue Regulation, 1886 — Section 147, 148(h)Garo Hills Autonomous District (Land & Revenue) Regulation, 1954 — Section 3(3)
High Courts11 Jul 2019Disposed Off
Tankeswar Deka Vs State Of Meghalaya
Meghalaya High Court · (2019) 07 MEG CK 0009
Code Of Criminal Procedure, 1973 — Section 437(3), 438Indian Penal Code, 1860 — Section 120B, 188, 379, 420, 426Prevention Of Damage To Public Property Act, 1984 — Section 3