High Courts13 May 2022Disposed Of
HDFC Bank Ltd. Mawlai Nonglum Branch & Anr Vs Baklai Siej & Anr
Meghalaya High Court · (2022) 05 MEG CK 0036
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141, 142
COURT ARCHIVE
Meghalaya High Court judgments, 2022
214 judgments · page 9 of 11
High Courts13 May 2022
M/s Hills Cement Company Limited Vs Union Of India & Ors
Meghalaya High Court · (2022) 05 MEG CK 0035
High Courts12 May 2022
Philip Khrawbok Shati Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 05 MEG CK 0034
High Courts12 May 2022Disposed Of
Union Of India & Ors Vs Uma Shankar Shukla
Meghalaya High Court · (2022) 05 MEG CK 0033
High Courts12 May 2022Disposed Of
Khroo Rymbai Vs State Of Meghalaya
Meghalaya High Court · (2022) 05 MEG CK 0032
Indian Penal Code, 1860 — Section 34, 307Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts11 May 2022Dismissed
Sibilish M. Sangma & Anr Vs G.H.A.D.C & 3 Ors
Meghalaya High Court · (2022) 05 MEG CK 0029
Garo Hills Autonomous District (Social Customs And Usages) Validating Act, 1958 — Section 8(2)
High Courts11 May 2022Disposed Of
Etarson A. Sangma & Anr Vs G.H.A.D.C & Ors
Meghalaya High Court · (2022) 05 MEG CK 0028
High Courts10 May 2022Dismissed/ Disposed Of
Donboklang Ryntathiang Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 05 MEG CK 0026
Protection Of Children From Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 161, 164, 164(3), 313Evidence Act, 1872 — Section 80
High Courts10 May 2022Disposed Of
No. 4425455N Trideep Barua Vs Union Of India & Ors
Meghalaya High Court · (2022) 05 MEG CK 0025
High Courts10 May 2022Disposed Of
Debashish Rudra Vs State Of Meghalaya & Anr
Meghalaya High Court · (2022) 05 MEG CK 0024
High Courts10 May 2022
Sankori Bala Shill Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 05 MEG CK 0023
High Courts09 May 2022Allowed
Chief Engineer (PWD) (National Highways) Government Of Meghalaya, Shillong Vs M/s. BSC � C&C JV
Meghalaya High Court · (2022) 05 MEG CK 0022
Arbitration And Conciliation Act, 1996 — Section 2(c)16(3), 16(5), 31(6), 33, 33(1(a)), 33(4), 34(3), 35, 36, 37Code Of Civil Procedure, 1908 — Section 11Code Of Civil Procedure, 1908 — Order 12 Rule 6
High Courts06 May 2022
Lawyerson War Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 05 MEG CK 0016
High Courts06 May 2022Disposed Of
Uranium Corporation Of India & 3 Ors Vs Rajnish Kumar Rai, IPS & 5 Ors
Meghalaya High Court · (2022) 05 MEG CK 0015
High Courts04 May 2022Allowed/ Disposed Of
Raid Laban Dorbar Vs Dorbar Shnong Of Lawsohtun & Anr
Meghalaya High Court · (2022) 05 MEG CK 0014
High Courts04 May 2022
Highgrowth Commodities Trade Private Limited Vs Principal Commissioner Of Income Tax, Shillong & Ors
Meghalaya High Court · (2022) 05 MEG CK 0009
Income-Tax Act, 1961 — Section 148, 148A, 149(1)(a)
High Courts04 May 2022Disposed Of
Jud Cements Ltd Vs Commissioner Of Central Goods And Service Tax And Central Excise & Ors
Meghalaya High Court · (2022) 05 MEG CK 0008
High Courts02 May 2022
Dwijen Sharma Vs North Eastern Hills University & Ors
Meghalaya High Court · (2022) 05 MEG CK 0006
High Courts02 May 2022Disposed Of
M/s Maya Construction Vs Union Of India & Ors
Meghalaya High Court · (2022) 05 MEG CK 0005
Arbitration And Conciliation Act, 1996 — Section 5, 11, 11(5), 21, 34
High Courts02 May 2022
In Re Suo Motu Custodial Violence & Other Matters Relating To Prison Conditions Vs State Of Meghalaya & Ors
Meghalaya High Court · (2022) 05 MEG CK 0004