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Meghalaya High Court judgments, 2023

190 judgments · page 3 of 10

High Courts11 Aug 2023Dismissed

Abdul Mohit Barbhuiya Vs State Of Meghalaya

Meghalaya High Court · (2023) 08 MEG CK 0019

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(c), 29, 37Constitution Of India, 1950 — Article 14, 21
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High Courts11 Aug 2023Disposed Of

Labenn Ch Marak & Ors Vs State Of Meghalaya

Meghalaya High Court · (2023) 08 MEG CK 0018

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 121, 121A, 143, 147, 148, 149, 150, 153, 153A, 155, 158, 188, 307, 326, 353, 435, 511Unlawful Activities (Prevention) Act, 1967 — Section 2(o), 13, 15(1)(b), 16, 43D(4), 43D(5)
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High Courts31 Jul 2023

Living Dkhar Vs State Of Meghalaya & Anr.

Meghalaya High Court · (2023) 07 MEG CK 0044

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 366Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4, 5(l), 6
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High Courts31 Jul 2023Dismissed

Khupliansum Vs State Of Meghalaya

Meghalaya High Court · (2023) 07 MEG CK 0038

Code Of Criminal Procedure, 1973 — Section 161, 309, 436A, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21(c), 22(a), 29, 37, 37(1)(b)(ii), 54Constitution Of India, 1950 — Article 21
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