High Courts21 Jun 2022
Tennydard M. Marak Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 06 MEG CK 0049
COURT ARCHIVE
Meghalaya High Court judgments, 2022
214 judgments · page 7 of 11
High Courts20 Jun 2022Disposed Of
Siljon A. Sangma Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 06 MEG CK 0047
Meghalaya School Education Act, 1981 — Section 9(2)
High Courts20 Jun 2022Disposed Of
Tengsal D. Sangma Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 06 MEG CK 0045
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313
High Courts20 Jun 2022
Donbok Nongkhlaw Rngi & Anr Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 06 MEG CK 0044
High Courts17 Jun 2022Dismissed
Sulaiman Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 06 MEG CK 0040
Wakf Act, 1995 — Section 25(3), 32(g), 83(2)Constitution Of India, 1950 — Article 226
High Courts16 Jun 2022Disposed Of
Sheila Margaret Sootinck Vs Meghalaya Transport Corporation & Ors
Meghalaya High Court · (2022) 06 MEG CK 0037
High Courts16 Jun 2022Disposed Of
Abdul Gofur & Anr Vs Garo Hills Autonomous District Council & Anr
Meghalaya High Court · (2022) 06 MEG CK 0036
High Courts13 Jun 2022
Armishal L. Marshillong Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 06 MEG CK 0031
Indian Penal Code, 1860 — Section 376(2)Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts10 Jun 2022Disposed Of
Troilen Deka @ Trelen Deka Vs State Of Meghalaya
Meghalaya High Court · (2022) 06 MEG CK 0026
Code Of Criminal Procedure, 1973 — Section 161, 437(3), 438Indian Penal Code, 1860 — Section 376AB, 376DA, 376DB, 376(3), 395
High Courts10 Jun 2022
Tennydard M. Marak & Ors Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 06 MEG CK 0022
High Courts09 Jun 2022Dismissed
Donlang Nongsteng Vs State Of Meghalaya & 2 Ors
Meghalaya High Court · (2022) 06 MEG CK 0020
Protection Of Children From Sexual Offences Act, 2012 — Section 5, 5(1), 6, 29Indian Penal Code, 1860 — Section 506Code Of Criminal Procedure, 1973 — Section 439
High Courts06 Jun 2022
In Re District Jail At Shillong Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 06 MEG CK 0014
High Courts06 Jun 2022Disposed Of
Pawan Sharma Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 06 MEG CK 0013
High Courts02 Jun 2022Disposed Of
Rahul Bajaj Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 06 MEG CK 0005
High Courts01 Jun 2022Disposed Of
Soumik Roy Vs Food Corporation Of India & Ors
Meghalaya High Court · (2022) 06 MEG CK 0003
High Courts01 Jun 2022Allowed
Akki A.Sangma Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 06 MEG CK 0002
Meghalaya Public Premises (Eviction Unauthorised Occupants) Act, 1980 — Section 3, 4(2)
High Courts01 Jun 2022Disposed Of
High Court Of Meghalaya Bar Association Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 06 MEG CK 0001
High Courts31 May 2022Disposed Of
Shrial Syiem & Ors Vs Klestina Syiem & Anr
Meghalaya High Court · (2022) 05 MEG CK 0071
Code Of Civil Procedure, 1908 — Order 7 Rule 14, Order 7 Rule 14(3), Order 13 Rule 1United Khasi-Jaintia Hills Autonomous District (Administration Of Justice) Rules, 1953 — Rule 28, 47Constitution Of India, 1950 — Article 227
High Courts31 May 2022
In Re Suo Motu Custodial Violence And Other Matters Relating To Prison Conditions Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 05 MEG CK 0068
High Courts31 May 2022Disposed Of
Dhanu Ram Koch Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 05 MEG CK 0067