High Courts27 Sept 2022
Philip Khrawbok Shati Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 09 MEG CK 0040
COURT ARCHIVE
Meghalaya High Court judgments, 2022
214 judgments · page 4 of 11
High Courts26 Sept 2022Disposed Of
Alacrity Lyngdoh Kynshi Vs State Of Meghalaya Ors
Meghalaya High Court · (2022) 09 MEG CK 0037
High Courts15 Sept 2022
Kynjaimon Amse Vs National Highway Authority Of India (NHAI) & Ors
Meghalaya High Court · (2022) 09 MEG CK 0023
High Courts14 Sept 2022Disposed Of
Thwen Marngar & Anr. Vs Marwir Village Dorbar & Ors
Meghalaya High Court · (2022) 09 MEG CK 0027
Constitution Of India, 1950 — Article 14, 19, 21, 300A
High Courts14 Sept 2022
Registrar General, High Court Of Meghalaya & Ors Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 09 MEG CK 0026
High Courts14 Sept 2022
Arnold G Momin Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 09 MEG CK 0025
High Courts12 Sept 2022
In Re Cleanliness Of Umiam Lake Vs State Of Meghalaya
Meghalaya High Court · (2022) 09 MEG CK 0014
High Courts09 Sept 2022
In Re Suo Motu Cognizance Of Deficiencies In Health Services In The State Of Meghalaya & Ors Vs Union Of India & Ors
Meghalaya High Court · (2022) 09 MEG CK 0010
High Courts08 Sept 2022Allowed
M/S Anirudha Steel (P) Ltd.EPIP, Byrnihat Vs Meghalaya Energy Corporation Ltd.
Meghalaya High Court · (2022) 09 MEG CK 0009
Limitation Act, 1963 — Section 5Electricity Act, 2003 — Section 56Code Of Civil Procedure, 1908 — Order 7 Rule 11(d)
High Courts08 Sept 2022Disposed Of
Meris Tang Vs State Of Meghalaya & Anr
Meghalaya High Court · (2022) 09 MEG CK 0008
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161
High Courts08 Sept 2022Dismissed
Jalsrang S. Sangma Vs State Of Meghalaya & 3 Ors
Meghalaya High Court · (2022) 09 MEG CK 0007
Code Of Criminal Procedure, 1973 — Section 161, 438Protection Of Children From Sexual Offences Act, 2012 — Section 5(j)(ii), 6, 29
High Courts08 Sept 2022Disposed Of
Moushomiara Begum Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 09 MEG CK 0006
Constitution Of India, 1950 — Article 226
High Courts08 Sept 2022Disposed Of
Martha B. Sangma Vs Jeenu K. Sangma
Meghalaya High Court · (2022) 09 MEG CK 0005
High Courts05 Sept 2022
Bidyut Das Vs Union Of India & Ors
Meghalaya High Court · (2022) 09 MEG CK 0004
High Courts02 Sept 2022Disposed Of
Windosn Sangma & Ors Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 09 MEG CK 0003
High Courts02 Sept 2022Allowed
Arvind Kumar Shahi Vs Union Of India & Ors
Meghalaya High Court · (2022) 09 MEG CK 0002
High Courts02 Sept 2022Disposed Of
Dehila D. Sangma Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 09 MEG CK 0001
Land Acquisition Act, 1894 — Section 4, 5A, 9Constitution Of India, 1950 — Article 226
High Courts26 Aug 2022
Doken Rabha & Ors Vs Tapon Rabha
Meghalaya High Court · (2022) 08 MEG CK 0044
Garo Hills Autonomous District (Administration Of Justice) Rules, 1953 — Rule 11
High Courts18 Aug 2022Disposed Of
Bernadeth Marwein Vs Cynthia Khongwet
Meghalaya High Court · (2022) 08 MEG CK 0039
Indian Succession Act, 1925 — Section 383Constitution Of India, 1950 — Article 227Limitation Act, 1963 — Article 137
High Courts17 Aug 2022Dismissed
Ardwin Lyngdoh & Ors Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 08 MEG CK 0038