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Meghalaya High Court judgments, 2019

194 judgments · page 8 of 10

High Courts24 Apr 2019Dismissed

Ibanjop Jones Dhar And Ors Vs State Of Meghalaya & Ors

Meghalaya High Court · (2019) 04 MEG CK 0009

Meghalaya Soil And Water Conservation Service (Amendment) Rules, 2005 — Rule 7(2), 7(2)(b), 7(2)(c)Meghalaya Soil Conservation Service Rules, 1990 — Rule 7, 10(5), 11(4)Constitution Of India, 1950 — Article 309
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High Courts02 Apr 2019Disposed Off

Madhu Bajaj Vs State Bank Of India & 13 Ors.

Meghalaya High Court · (2019) 04 MEG CK 0001

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 7, 19, 20, 22, 25, 26, 27, 28, 29, 30Code Of Civil Procedure, 1908 — Section 10, Order 9 Rule 13,Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(4), 17, 18
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High Courts27 Mar 2019

Union Of India & ors Vs Puran Singh

Meghalaya High Court · (2019) 03 MEG CK 0018

Central Reserve Police Force Act, 1949 — Section 9, 10, 11, 11(1), 11(1)(e)Central Reserve Police Force Rule, 1955 — Rule 27, 29
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