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Meghalaya High Court judgments, 2019

194 judgments · page 7 of 10

High Courts21 May 2019Allowed

Deputy Commissioner William Nagar And Anr Vs Monen Sangma And Anr

Meghalaya High Court · (2019) 05 MEG CK 0002

Code Of Civil Procedure, 1908 — Section 2(2), 2(9), 110, 113, 151, 151(2), 152, Order 43 Rule 1, Order 9 Rule 13, Order 6 Rule 12, Order 41 Rule 23, Order 41 Rule 23A, Order 27 Rule 4, Order 12 Rule 6, Order 9 Rule 9, Order 43 Rule 1(d), Order 18 Rule 1, Order 18 Rule 2, Order 18 Rule 2(2), Order 18 Rule 2(3A)Land Acquisition Act, 1894 — Section 12, 12(1), 13A, 18, 19, 22, 23(2), 26, 26(2), 28, 53, 54Administration Of Justice & Police In The Garo Hills District, 1937 — Rule 35
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High Courts20 May 2019Dismissed

A. Murali Krishna Vs Union Of India

Meghalaya High Court · (2019) 05 MEG CK 0001

Border Security Force Act, 1968 — Section 20, 20(c), 21(1), 26, 40, 41, 48, 48(b), 49, 117Border Security Force Rules, 1969 — Rule 142(2), 143, 157
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High Courts14 May 2019Dismissed

Suraj Gupta And Ors Vs State Of Meghalaya

Meghalaya High Court · (2019) 05 MEG CK 0012

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364, 364A, 365Code Of Criminal Procedure, 1973 — Section 164, 232, 233, 313, 313(1)(a), 315, 315(1)(a), 366Evidence Act, 1872 — Section 24
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High Courts12 May 2019Dismissed

K.P. Mohanta Vs State Of Meghalaya And Ors

Meghalaya High Court · (2019) 05 MEG CK 0023

Rubber Board (Service) Rules, 1961 1972 — Rule 12Central Civil Services (Pension) Rules, 1972 — Rule 26, 26(2)Meghalaya Civil Services (Pension) Rules, 1983 — Rule 23(2)
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