High Courts17 Dec 2021
Damien Rongrin & Anr Vs State Of Meghalaya & 3 Ors
Meghalaya High Court · (2021) 12 MEG CK 0026
COURT ARCHIVE
Meghalaya High Court judgments, 2021
66 judgments · page 1 of 4
High Courts17 Dec 2021Disposed Of
British Baksaka And Anr Vs State Of Meghalaya & Ors
Meghalaya High Court · (2021) 12 MEG CK 0023
High Courts17 Dec 2021Dismissed
Sanjeeb Ch. Marak Vs State Of Meghalaya & Ors
Meghalaya High Court · (2021) 12 MEG CK 0022
Indian Penal Code, 1860 — Section 120(B), 123, 166, 217Unlawful Activities (Prevention) Act Of, 1967 — Section 16, 18, 39Constitution Of India, 1950 — Article 226, 311, 311(2), 311(2)(b)
High Courts17 Dec 2021Disposed Of
M. Sangma & Anr Vs State Of Meghalaya & Ors
Meghalaya High Court · (2021) 12 MEG CK 0020
High Courts14 Dec 2021Disposed Of
Kyrsoi Bok Nongbri Vs Khasi Hills Autonomous District Council & Ors
Meghalaya High Court · (2021) 12 MEG CK 0017
High Courts13 Dec 2021Disposed Of
Bashan Skhem Kharsahnoh Vs State Of Meghalaya
Meghalaya High Court · (2021) 12 MEG CK 0016
Code Of Criminal Procedure, 1973 — Section 482Protection of Children From Sexual Offences Act, 2012 — Section 5(n), 6Juvenile Justice Act, 2015 — Section 94
High Courts10 Dec 2021
Ajitullah Sheikh Vs State Of Meghalaya & Ors
Meghalaya High Court · (2021) 12 MEG CK 0010
High Courts08 Dec 2021Disposed Of
M/s. RNB Cements (P) Ltd. & Anr Vs Bank Of India & Ors
Meghalaya High Court · (2021) 12 MEG CK 0009
Constitution Of India, 1950 — Article 227
High Courts08 Dec 2021Disposed Of
Mir Alom Vs State Of Meghalaya & Ors
Meghalaya High Court · (2021) 12 MEG CK 0007
High Courts08 Dec 2021Disposed Of
Kamlising Mukhim Vs State Of Meghalaya & Ors
Meghalaya High Court · (2021) 12 MEG CK 0006
Constitution Of India, 1950 — Article 226
High Courts06 Dec 2021Allowed
Tara Sohkhlet Vs Nikel Khongmawloh & Anr
Meghalaya High Court · (2021) 12 MEG CK 0005
Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 9 Rule 4, Order 9 Rule 9, Order 22 Rule 2, Order 22 Rule 3Constitution Of India, 1950 — Article 227
High Courts03 Dec 2021Disposed Of
Poresh Kumar Nath Vs North Eastern Electric Power Corporation Limited & Ors
Meghalaya High Court · (2021) 12 MEG CK 0004
North Eastern Electric Power Corporation (NEEPCO) Conduct, Discipline And Appeal Rules, 1980 — Rule 8(iii)
High Courts03 Dec 2021Disposed Of
Daniel Lyngdoh Vs State Of Meghalaya & Ors
Meghalaya High Court · (2021) 12 MEG CK 0002
High Courts30 Nov 2021Disposed Of
Ramdinsanga & Ors Vs Union Of India & Anr
Meghalaya High Court · (2021) 11 MEG CK 0033
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(c), 29
High Courts26 Nov 2021
Challang Ch. Momin Vs State Of Meghalaya & 2 Ors
Meghalaya High Court · (2021) 11 MEG CK 0027
High Courts25 Nov 2021Disposed Of
Donbok Buam & 3 Ors Vs Superintendent of Police & Anr
Meghalaya High Court · (2021) 11 MEG CK 0032
Code Of Criminal Procedure, 1973 — Section 401, 407, 408Indian Penal Code, 1860 — Section 34, 188, 477, 506Khasi Syiemship (Administration Of Justice) Rules, 1950 — Rule 2, 14, 408
High Courts25 Nov 2021Dismissed
Kingstone B. Marak Vs Deputy Commissioner Cum Chairman DSC, Tura
Meghalaya High Court · (2021) 11 MEG CK 0031
High Courts18 Nov 2021Disposed Of
Syiem Of Bhowal Mawpen Vs Khasi Hills Autonomous District Council (KHADC) & Ors
Meghalaya High Court · (2021) 11 MEG CK 0024
Constitution Of India, 1950 — Article 227
High Courts16 Nov 2021Disposed Of
Pailot Nongphud & Anr Vs K.H.A.D.C. & Ors
Meghalaya High Court · (2021) 11 MEG CK 0019
Constitution Of India, 1950 — Article 226
High Courts15 Nov 2021Disposed Of
Pyrshangbor Myrthong Vs State of Meghalaya & Anr
Meghalaya High Court · (2021) 11 MEG CK 0017
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376, 376(2)(f)