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Meghalaya High Court judgments, 2020

71 judgments · page 1 of 4

High Courts12 Nov 2020Disposed Of

Ngaitlang Suchiang Vs State Of Meghalaya & Anr.

Meghalaya High Court · (2020) 11 MEG CK 0003

Juvenile Justice (Care And Protection) Act, 2015 — Section 3, 3(xii), 12, 12(1), 102, 376(1)Protection Of Children from Sexual Offences Act, 2012 — Section 3(j)(ii), 5, 6Code Of Criminal Procedure, 1973 — Section 164
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High Courts29 Oct 2020Allowed

Acting Syiem Of Hima Mylliem Vs Muniswell Kurkalang.

Meghalaya High Court · (2020) 10 MEG CK 0007

Code Of Civil Procedure, 1908 — Section 115, 151(1), 15, 20(c), 21, 141, Order 7 Rule 11, Order 1 Rule 10(2), Order 39 Rule (1), Order 39 Rule (2), Order 39 Rule 4, Order 43 Rule 1(r)Khasi Hills District (Establishment, Management And Control Of Markets) Regulation, 1979 — Section 11, 11(1), 21Administration Of Justice Rules, 1953 — Rule 28, 29
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High Courts25 Sept 2020Allowed

Biva Baidya & Anr Vs State Of Meghalaya.

Meghalaya High Court · (2020) 09 MEG CK 0010

Code Of Criminal Procedure, 1973 — Section 161, 216, 439Prevention Of Damage to Public Property Act, 1984 — Section 3Indian Penal Code, 1860 — Section 34, 148, 302, 307, 326, 427, 506
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High Courts25 Sept 2020Dismissed

Rani Dey Vs State Of Meghalaya

Meghalaya High Court · (2020) 09 MEG CK 0009

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Damage to Public Property Act, 1984 — Section 3Evidence Act, 1872 — Section 3
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High Courts25 Sept 2020Dismissed

Mintu Debnath Vs State Of Meghalaya

Meghalaya High Court · (2020) 09 MEG CK 0008

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Damage to Public Property Act, 1984 — Section 3Evidence Act, 1872 — Section 3
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