High Courts09 Sept 2020Disposed Of
Settila SangmaVsstate Of Meghalaya
Meghalaya High Court · (2020) 09 MEG CK 0003
Arms Act, 1959 — Section 25(1A)(1B), 27 (1)(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 365
COURT ARCHIVE
Meghalaya High Court judgments, 2020
71 judgments · page 2 of 4
High Courts07 Sept 2020Disposed Of
Bashemphang Nongtnger Vsstate Of Meghalaya
Meghalaya High Court · (2020) 09 MEG CK 0005
Code Of Criminal Procedure, 1973 — Section 438Protection Of Children from Sexual Offences Act, 2012 — Section 7, 8Indian Penal Code, 1860 — Section 363
High Courts31 Aug 2020Allowed
Ibemcha Sharma & 2 Ors Vsstate Of Meghalaya
Meghalaya High Court · (2020) 08 MEG CK 0001
Indian Penal Code, 1860 — Section 34, 148, 307, 326, 427, 506Prevention Of Damage to Public Property Act, 1984 — Section 3
High Courts27 Aug 2020Disposed Of
Julius Kitbok Dorphang Vsstate Of Meghalaya & Ors.
Meghalaya High Court · (2020) 08 MEG CK 0002
Indian Penal Code, 1860 — Section 376(2)(i)(n), 366(A)Protection Of Children from Sexual Offences Act, 2012 — Section 3, 3(a), 4, 5, 6, 17, 29Immoral Traffic (Prevention) Act, 1956 — Section 4, 5, 5(I), 6
High Courts25 Aug 2020Disposed Of
Gelsoni Marak Vsstate Of Meghalaya & Ors.
Meghalaya High Court · (2020) 08 MEG CK 0003
High Courts18 Aug 2020Disposed Of
Heiratami Biam Vsstate Of Meghalaya
Meghalaya High Court · (2020) 08 MEG CK 0004
Code Of Criminal Procedure, 1973 — Section 438Protection Of Children from Sexual Offences Act, 2012 — Section 3, 3(a), 4Indian Penal Code, 1860 — Section 34, 149, 506
High Courts04 Aug 2020Disposed Of
Daniel Khongsit Vsstate Of Meghalaya & Ors.
Meghalaya High Court · (2020) 08 MEG CK 0005
Indian Penal Code, 1860 — Section 34, 109, 326, 341, 354, 357, 506Code Of Criminal Procedure, 1973 — Section 438
High Courts20 Jul 2020Disposed Of
Marbat Dohkrot And Ors Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2020) 07 MEG CK 0002
Mines And Minerals (Development And Regulation) Act, 1957 — Section 15Meghalaya Mineral Cess Act, 1988 — Section 3, 7Employees Provident Funds And Miscellaneous Provisions Act, 1952 — Section 3(2), 3(1)(b), 14B
High Courts20 Jul 2020Disposed Of
Anjalee Bhattacharjee Vs Sunanda Deb & Anr.
Meghalaya High Court · (2020) 07 MEG CK 0001
Code Of Civil Procedure, 1908 — Section 105, Order 39 Rule 3, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Constitution Of India, 1950 — Article 227
High Courts22 Jun 2020Disposed Of
Anjalee Bhattacharjee Vs Sunanda Deb & Anr.
Meghalaya High Court · (2020) 06 MEG CK 0001
Constitution Of India, 1950 — Article 227
High Courts18 Jun 2020Disposed Of
Iibat Siangshai And Ors Vs State Of Meghalaya
Meghalaya High Court · (2020) 06 MEG CK 0002
Indian Penal Code, 1860 — Section 34, 307, 326, 376AB, 376DA, 376DB, 506Code Of Criminal Procedure, 1973 — Section 437(3), 438, 482
High Courts23 Mar 2020Dismissed
State Of Meghalaya Vs Sujata Gupta & Ors
Meghalaya High Court · (2020) 03 MEG CK 0001
National Commission for Minority Educational Institutions Act, 2004 — Section 10, 11(f), 12(2)Punjabi University Act, 1961 — Section 4(2)Delhi School Education Rules, 1973 — Rule 64(1)(b)
High Courts20 Mar 2020Disposed Of
Sanjib Dhar Vs North Eastern Electric Power Corporation Ltd. & Anr
Meghalaya High Court · (2020) 03 MEG CK 0002
High Courts19 Mar 2020Disposed Of
Shillong Municipal Employees Association Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2020) 03 MEG CK 0003
Assam Municipal Act, 1956 — Section 10, 298, 299Constitution Of India, 1950 — Article 14, 21, 226, 243
High Courts18 Mar 2020Disposed Of
Pahal Coal Traders Pvt. Ltd. Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2020) 03 MEG CK 0004
Mines And Minerals (Development And Regulation) Act, 1957 — Section 21
High Courts13 Mar 2020Disposed Of
Jamat Ali & Anr. Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2020) 03 MEG CK 0006
High Courts13 Mar 2020Allowed
Dr. Virender Baboria Vs Union Of India & Ors.
Meghalaya High Court · (2020) 03 MEG CK 0005
Constitution Of India, 1950 — Article 14, 226
High Courts12 Mar 2020Disposed Of
Plis Khymdeit Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2020) 03 MEG CK 0010
Indian Penal Code, 1860 — Section 376(2)(n), 448, 506Code Of Criminal Procedure, 1973 — Section 161, 164, 313Evidence Act, 1872 — Section 118, 114
High Courts12 Mar 2020Dismissed
Rajesh Kumar Vs Union Of India & Ors
Meghalaya High Court · (2020) 03 MEG CK 0009
Assam Rifles Act, 2006 — Section 11(1), 11(2), 25(1), 92(1), 96Assam Rifles Rules, 2010 — Rule 47
High Courts12 Mar 2020Disposed Of
Worli Pohing & Ors Vs State Of Meghalaya & Ors
Meghalaya High Court · (2020) 03 MEG CK 0008