COURT ARCHIVE

Meghalaya High Court judgments, 2023

190 judgments · page 1 of 10

High Courts28 Dec 2023

Satyendra Kumar Jaiswal Vs State Of Meghalaya

Meghalaya High Court · (2023) 12 MEG CK 0029

Code Of Criminal Procedure, 1973 — Section 41A, 438Indian Penal Code, 1860 — Section 34, 120B, 380, 411, 420, 424Essential Commodities Act, 1995 — Section 5A, 7, 9B
High Courts28 Dec 2023Disposed Of

Binu Kharsati Vs State Of Meghalaya & Ors.

Meghalaya High Court · (2023) 12 MEG CK 0025

Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 5(k), 6 35Indian Penal Code, 1860 — Section 3(a)/5(k), 6, 376(2)(m)Code Of Criminal Procedure, 1973 — Section 161
High Courts17 Nov 2023Disposed Of

Melinda Rynthong Vs Pdianghun Thabah

Meghalaya High Court · (2023) 11 MEG CK 0037

High Court Of Meghalaya (Jurisdiction Over District Council Courts) Order, 2014 — Rule 6Constitution Of India, 1950 — Article 227