High Courts11 Mar 2020Disposed Of
Hillford Thangkhiew & Ors. Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2020) 03 MEG CK 0011
Constitution Of India, 1950 — Article 320(3)
COURT ARCHIVE
Meghalaya High Court judgments, 2020
71 judgments · page 3 of 4
High Courts04 Mar 2020Disposed Of
Denis Mukhim Vs State Of Meghalaya & 2 Ors.
Meghalaya High Court · (2020) 03 MEG CK 0013
Indian Penal Code, 1860 — Section 325, 354, 375, 376, 406, 407, 511Code Of Criminal Procedure, 1973 — Section 164, 222, 313
High Courts04 Mar 2020Allowed
Gujeng Marak & Anr. Vs G.H.A.D.C & Ors.
Meghalaya High Court · (2020) 03 MEG CK 0012
Garo Hills Autonomous District Council (Social Customs And Usages) Validating Act, 1958 — Section 8, 8(1), 11Garo Hills Autonomous District (Administration Of Justice) Rules, 1953 — Rule 11
High Courts03 Mar 2020Disposed Of
Archie S. Marak Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2020) 03 MEG CK 0014
Constitution Of India, 1950 — Article 14, 16, 215
High Courts02 Mar 2020Dismissed
Union Of India & Anr. Vs Anthony Iawphniaw
Meghalaya High Court · (2020) 03 MEG CK 0015
High Courts27 Feb 2020Disposed Of
Union Of India & Ors Vs Vijay Thapa
Meghalaya High Court · (2020) 02 MEG CK 0004
High Courts27 Feb 2020Dismissed
Priyanka Vs Director, Institute Of Banking Personnel Selection (Ibps) & Ors.
Meghalaya High Court · (2020) 02 MEG CK 0003
Constitution Of India, 1950 — Article 12, 32, 226
High Courts27 Feb 2020Disposed Of
Sajan Ch. Marak Vs Union Of India & Ors
Meghalaya High Court · (2020) 02 MEG CK 0002
Meghalaya Regulation Of the Game Of Arrow Shooting And the Sale Of Teer Tickets Act, 2018 — Section 6, 6(1), 16
High Courts26 Feb 2020Disposed Of
Kitbok Rymbai Vs State Of Meghalaya & Anr.
Meghalaya High Court · (2020) 02 MEG CK 0005
Code Of Civil Procedure, 1908 — Section 374(3)(a)United Khasi Jaintia Hills Autonomous District (Administration Of Justice) Rules, 1953 — Rule 28
High Courts25 Feb 2020Allowed
Biggestson Lyngdoh & 5 Ors. Vs State Of Meghalaya & 5 Ors.
Meghalaya High Court · (2020) 02 MEG CK 0006
Code Of Criminal Procedure, 1973 — Section 107, 111, 122, 482
High Courts24 Feb 2020Disposed Of
Nemluni Vs Additional Commissioner Of Customs (Prev.)
Meghalaya High Court · (2020) 02 MEG CK 0018
High Courts24 Feb 2020Disposed Of
Sendrick A. Sangma Vs State Of Meghalaya And Ors.
Meghalaya High Court · (2020) 02 MEG CK 0010
Constitution Of India, 1950 — Article 14
High Courts24 Feb 2020Disposed Of
Rupanylla Kharbamon Vs State Of Meghalaya And Ors.
Meghalaya High Court · (2020) 02 MEG CK 0008
Constitution Of India, 1950 — Article 14, 16
High Courts24 Feb 2020Dismissed
Surendra Banai Vs State Of Meghalaya
Meghalaya High Court · (2020) 02 MEG CK 0007
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 19, 22(a)(b), 24, 27A, 29, 37, 37(b)Code Of Criminal Procedure, 1973 — Section 439
High Courts18 Feb 2020Dismissed
Dipti Chakraborty Vs Ashish Bhattacharjee
Meghalaya High Court · (2020) 02 MEG CK 0011
Assam Land And Revenue Regulation, 1886 — Section 62, 64, 154, 154(1)(c)Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 6 Rule 15
High Courts13 Feb 2020Allowed
Director General, Bsf& Ors Vs Ex. Constable Padh Sd
Meghalaya High Court · (2020) 02 MEG CK 0013
Border Security Force Act, 1968 — Section 19(a), 34(a), 40, 48, 117(2)Indian Penal Code, 1860 — Section 34, 337Border Security Rules, 1969 — Rule 48(3), 167(2)
High Courts13 Feb 2020Disposed Of
M/S Benson Medical Equipment Pvt. Ltd., Vs North Eastern Indira Gandhi Regional Institute Of Health And Medical Sciences (Neigrihms) And Ors.
Meghalaya High Court · (2020) 02 MEG CK 0012
Indian Penal Code, 1860 — Section 34, 287, 304, 304ACompetition Act, 2002 — Section 3(3)(d), 8(v)Constitution Of India, 1950 — Article 14
High Courts12 Feb 2020Disposed Of
Jrup Suchiang And Ors. Vs District Collector West Jaintia Hills District And Anr.
Meghalaya High Court · (2020) 02 MEG CK 0014
Land Acquisition Act, 1894 — Section 4, 4(1), 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28(A)Constitution Of India, 1950 — Article 227
High Courts10 Feb 2020Dismissed
Daskhem Doome Vs State Of Meghalaya And Ors.
Meghalaya High Court · (2020) 02 MEG CK 0015
High Courts03 Feb 2020Allowed
Dr. (Prof) Devinder Mohan Thapa Vs State Of Meghalaya And Anr.
Meghalaya High Court · (2020) 02 MEG CK 0017
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 162, 482Indian Penal Code, 1860 — Section 341, 354AConstitution Of India, 1950 — Article 21, 226