High Courts23 Mar 2022Disposed Of
Union Of India & Ors Vs Joseph K.S
Meghalaya High Court · (2022) 03 MEG CK 0028
Constitution Of India, 1950 — Article 141
COURT ARCHIVE
Meghalaya High Court judgments, 2022
214 judgments · page 11 of 11
High Courts23 Mar 2022Disposed Of
Jud Cements Ltd. & Anr Vs Commissioner Of Central Goods And Service Tax And Central Excise
Meghalaya High Court · (2022) 03 MEG CK 0027
High Courts21 Mar 2022Disposed Of
Danny Jyrwa Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 03 MEG CK 0024
High Courts21 Mar 2022Disposed Of
Flamingstar Wahlang Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 03 MEG CK 0023
High Courts21 Mar 2022Dismissed
Baiarbor Rajee Vs State Of Meghalaya & Anr
Meghalaya High Court · (2022) 03 MEG CK 0021
High Courts17 Mar 2022Disposed Of
Chongme Ch. Marak Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 03 MEG CK 0020
High Courts15 Mar 2022Disposed Of
Bisakha Geonka Vs North Eastern Indira Gandhi Regional Institute Of Health & Medical Sciences & Anr
Meghalaya High Court · (2022) 03 MEG CK 0018
High Courts14 Mar 2022Disposed Of
M/s Saj Food Products Pvt. Ltd Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 03 MEG CK 0016
Meghalaya Value Added Tax Act, 2003 — Section 65, 66, 67, 68, 69, 69(2), 70 70(1), 81, 84, 110Limitation Act, 1963 — Section 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25(1), 29, 29(2)Himachal Pradesh Value Added Tax Act, 2005 — Section 48
High Courts10 Mar 2022Disposed Of
Balkarin Ch. Marak Vs State Of Meghalaya & 3 Ors
Meghalaya High Court · (2022) 03 MEG CK 0014
Indian Penal Code, 1860 — Section 34, 149, 324, 354, 395, 448, 506, 509Code Of Criminal Procedure, 1973 — Section 161, 438
High Courts09 Mar 2022Disposed Of
Kaji Manik Miah Vs State Of Meghalaya
Meghalaya High Court · (2022) 03 MEG CK 0013
Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4Indian Penal Code, 1860 — Section 34, 149, 363Code Of Criminal Procedure, 1973 — Section 161, 164, 438
High Courts07 Mar 2022
Aktaruz Zaman & 17 Ors Vs State Of Meghalaya & 8 Ors
Meghalaya High Court · (2022) 03 MEG CK 0011
High Courts07 Mar 2022
In Re Suo Motu Illegal Mining Of Coal In The State Of Meghalaya Vs State Of Meghalaya
Meghalaya High Court · (2022) 03 MEG CK 0009
High Courts03 Mar 2022Allowed
Delican Shadap & Anr Vs Dal Nongtri & Anr
Meghalaya High Court · (2022) 03 MEG CK 0004
Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 20 Rule 6A, Order 20 Rule 6A(2), Order 21 Rule 15, Order 23 Rule 3Constitution Of India, 1950 — Article 227
High Courts25 Feb 2022
M. Kharkongor Vs State Of Meghalaya
Meghalaya High Court · (2022) 02 MEG CK 0029