High Courts31 Jan 2023Disposed Of
Meghalaya Power Distribution Corporation Limited & Anr. Vs National Thermal Power Corporation (NTPC).
Meghalaya High Court · (2023) 01 MEG CK 0027
Constitution Of India, 1950 — Article 227
COURT ARCHIVE
Meghalaya High Court judgments, 2023
190 judgments · page 10 of 10
High Courts31 Jan 2023Disposed Of
Union Of India & Ors Vs Dr. Dipankar Chakraborty
Meghalaya High Court · (2023) 01 MEG CK 0025
Constitution Of India, 1950 — Article 226
High Courts31 Jan 2023Disposed Of
Skhem Nongtri Vs State Of Meghalaya & Anr
Meghalaya High Court · (2023) 01 MEG CK 0024
Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4Indian Penal Code, 1860 — Section 307Code Of Criminal Procedure, 1973 — Section 161, 164, 439
High Courts30 Jan 2023
Registrar General, High Court Of Meghalaya & Ors Vs State Of Meghalaya & Ors
Meghalaya High Court · (2023) 01 MEG CK 0020
High Courts30 Jan 2023Dismissed
Salima Begum & Ors. Vs Hamida Sheikh & Ors.
Meghalaya High Court · (2023) 01 MEG CK 0018
High Courts27 Jan 2023
Gau Gyan Foundation Vs Union Of India & Ors
Meghalaya High Court · (2023) 01 MEG CK 0014
High Courts27 Jan 2023Disposed Of
M/s Mawmluh Cherra Cements Ltd. Vs Moonevershine Dhar & Ors.
Meghalaya High Court · (2023) 01 MEG CK 0013
High Courts16 Jan 2023Disposed Of
Saket S. Gokhale Vs Election Commission Of India & Ors
Meghalaya High Court · (2023) 01 MEG CK 0009
High Courts16 Jan 2023Disposed Of
Managing Committee, Umsawmat Presbyterian L.P. School Vs State Of Meghalaya & 2 Ors
Meghalaya High Court · (2023) 01 MEG CK 0007
High Courts06 Jan 2023Disposed Of
Abhi Coke Pvt. Ltd. Vs Jaintia Hills Autonomous District Council & 2 Ors
Meghalaya High Court · (2023) 01 MEG CK 0004
Jaintia Hills Autonomous District (Trading By Non-Tribal) Rules, 2015 — Rule 19(e), 32