High Courts03 Feb 2020Dismissed
Roshan Thakuri Vs Union Of India And Ors.
Meghalaya High Court · (2020) 02 MEG CK 0016
Central Industrial Security Force Rules, 2001 — Rule 34, 36
COURT ARCHIVE
Meghalaya High Court judgments, 2020
71 judgments · page 4 of 4
High Courts31 Jan 2020Dismissed
Karmit Sari Vs State Of Meghalaya And Ors.
Meghalaya High Court · (2020) 01 MEG CK 0001
Constitution Of India, 1950 — Article 226
High Courts30 Jan 2020
Acting Syiem Of Hima Mylliem Vs Bidington Kharir
Meghalaya High Court · (2020) 01 MEG CK 0003
Code Of Civil Procedure, 1908 — Section 115, 151, Order 39 Rule 4, Order 7 Rule 11(d)Arbitration and Conciliation Act, 1996 — Section 2(c), 12(2), 30, 39, 39(2)Assam High Court (Jurisdiction over District Council Court) Order, 1954 — Rule 6
High Courts30 Jan 2020Dismissed
Marbet Nongsiej Vs State Of Meghalaya
Meghalaya High Court · (2020) 01 MEG CK 0002
Protection Of Children from Sexual Offences Act, 2012 — Section 3, 3(a), 4Code Of Criminal Procedure, 1973 — Section 161, 164, 164(5)(6), 306, 313Evidence Act, 1872 — Section 118
High Courts28 Jan 2020Dismissed
State Of Meghalaya And Ors. Vs Brigita Wahlang And Anr.
Meghalaya High Court · (2020) 01 MEG CK 0008
High Courts28 Jan 2020Allowed
Latiplang Kharkongor Vs Secretariat Of The Governor Of Meghalaya And Ors
Meghalaya High Court · (2020) 01 MEG CK 0007
Code Of Criminal Procedure, 1973 — Section 197Prevention Of Corruption Act, 1988 — Section 19Assam Re-organisation (Meghalaya) Act, 1969 — Section 3
High Courts28 Jan 2020Dismissed
Deipormi Dkhar Vs State Of Meghalaya And Ors
Meghalaya High Court · (2020) 01 MEG CK 0006
Indian Penal Code, 1860 — Section 21(12)(a)Meghalaya Installation, Regulation, Maintenance and Operation Of Weighbridge Rules, 2009 — Section 7Karnataka Medical Colleges (Selection Of Candidates for Admission) Rules, 1984 — Rule 4
High Courts28 Jan 2020Allowed
Sujata Deb Roy Vs State Of Meghalaya And Ors
Meghalaya High Court · (2020) 01 MEG CK 0005
Meghalaya Board Of Primary School Education Act, 1988 — Section 2(f)Meghalaya Education Code, 1981 — Section 9(1), 16, 31(1)Meghalaya Fundamental Rules and Subsidiary Rules, 1984 — Rule 1(3)
High Courts28 Jan 2020Dismissed
M/S Saj Food Products Pvt. Ltd. Vs State Of Meghalaya And Ors
Meghalaya High Court · (2020) 01 MEG CK 0004
Meghalaya Value Added Tax Act, 2003 — Section 65, 66, 66(1), 67, 68, 69(B), 69, 69(2), 69(1)(a), 70, 70(1), 74, 110Assam Board Of Revenue Act, 1962 — Section 7Limitation Act, 1963 — Section 4, 5, 12, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 19(2), 20, 21, 22, 23, 24, 29(2), 51A
High Courts15 Jan 2020Disposed Of
Rina Deka Vs State Of Meghalaya And 3 Ors.
Meghalaya High Court · (2020) 01 MEG CK 0011
Code Of Civil Procedure, 1908 — Section 151Constitution Of India, 1950 — Article 226
High Courts03 Jan 2020Disposed Of
Stevie M. Marak And 2 Ors Vs Ghadc And Ors
Meghalaya High Court · (2020) 01 MEG CK 0010
Assam and Meghalaya Autonomous District ( Constitution Of District Council) Rules, 1951 — Section 15, 22(1), 36, 41, 42, 42(2), 44(3), 47(2), 71, 71(2)Constitution Of India, 1950 — Article 32, 118, 122, 122(1), 122(2), 124, 124(4), 124(5), 212, 212(1), 226, 333