High Courts25 Oct 2022Disposed Of
Tenzin Norbu Lhopa Vs State Of Meghalaya & 2 Ors
Meghalaya High Court · (2022) 10 MEG CK 0040
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 279, 304A, 338
COURT ARCHIVE
Meghalaya High Court judgments, 2022
214 judgments · page 3 of 11
High Courts25 Oct 2022Dismissed
Abu Mashud & 21 Ors Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 10 MEG CK 0037
High Courts25 Oct 2022Disposed Of
Mina Devi Shah Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 10 MEG CK 0030
High Courts21 Oct 2022Allowed
Md. Nur Alom Vs Union Of India & Ors
Meghalaya High Court · (2022) 10 MEG CK 0027
High Courts20 Oct 2022
In Re cleanliness of Umiam Lake Vs State Of Meghalaya
Meghalaya High Court · (2022) 10 MEG CK 0022
High Courts20 Oct 2022Disposed Of
Moushomiara Begum Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 10 MEG CK 0021
Constitution Of India, 1950 — Article 226
High Courts17 Oct 2022
Jitendra Thakur Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 10 MEG CK 0019
High Courts14 Oct 2022Disposed Of
Rifleman (GD) H. Lalhmingthanga Vs Union Of India & Ors
Meghalaya High Court · (2022) 10 MEG CK 0020
High Courts13 Oct 2022Disposed Of
Meghalaya Mineral Development Corporation Ltd. Vs Calm Spirits Farm And Resort Pvt. Ltd
Meghalaya High Court · (2022) 10 MEG CK 0014
Commercial Courts Act, 2015 — Section 12A
High Courts12 Oct 2022
Abhi Coke Private Limited & Ors Vs Industrial Development Bank Of India Limited
Meghalaya High Court · (2022) 10 MEG CK 0011
High Courts12 Oct 2022Disposed Of
Sarswati Devi Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 10 MEG CK 0009
High Courts04 Oct 2022
Chibor Shullai Vs Union Of India & Ors
Meghalaya High Court · (2022) 10 MEG CK 0001
High Courts30 Sept 2022
Riewad Vicharwant Warjri & Anr Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 09 MEG CK 0051
High Courts30 Sept 2022Disposed Of
LK Gracy Vs State Of Meghalaya
Meghalaya High Court · (2022) 09 MEG CK 0049
Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6, 7Indian Penal Code, 1860 — Section 109, 110, 120, 120(B), 121, 121(A), 370(3)Explosive Substances Act, 1908 — Section 4, 5
High Courts30 Sept 2022
Saraswati Devi Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 09 MEG CK 0048
High Courts30 Sept 2022
Kishan Gupta Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 09 MEG CK 0047
Indian Penal Code, 1860 — Section 34, 420, 468, 471
High Courts29 Sept 2022Dismissed
Dimchuingam Ruangmei Vs National Investigation Agency
Meghalaya High Court · (2022) 09 MEG CK 0045
National Investigation Agency Act, 2008 — Section 11, 21, 21(1), 21(2), 21(3), 21(4)Indian Penal Code, 1860 — Section 120B, 121, 500Unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 18
High Courts29 Sept 2022
Kynjaimon Amse Vs National Highway Authority Of India (NHAI) & Ors
Meghalaya High Court · (2022) 09 MEG CK 0043
Constitution Of India, 1950 — Article 21
High Courts29 Sept 2022
In Re Cleanliness Of Umiam Lake Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 09 MEG CK 0042
High Courts27 Sept 2022Disposed Of
Nirmalya Bhattacharjee Vs State Of Meghalaya & 7 Ors
Meghalaya High Court · (2022) 09 MEG CK 0041