COURT ARCHIVE

Meghalaya High Court judgments, 2024

133 judgments · page 2 of 7

High Courts07 Nov 2024Disposed Of

Sadiya Akthar & Ors. Vs State Of Meghalaya, Represented By Secretary, Home (Political) Department, Government Of Meghalaya, Shillong & Ors.

Meghalaya High Court · (2024) 11 MEG CK 0001

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483(1)(b), 528Code Of Criminal Procedure, 1973 — Section 439(1)(b), 482

High Courts04 Nov 2024Dismissed

Jenel D. Sangma & Ors Vs State Of Meghalaya Represented By Public Prosecutor

Meghalaya High Court · (2024) 11 MEG CK 0044

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(c), 29, 37, 42, 42(2)Code Of Criminal Procedure, 1973 — Section 437, 439

High Courts04 Nov 2024Disposed Of

Mottior Hussain Vs State Of Meghalaya & Ors.

Meghalaya High Court · (2024) 11 MEG CK 0041

High Courts30 Oct 2024

Subhendra Dutta Vs Employees State Insurance Corp. & 3 Ors.

Meghalaya High Court · (2024) 10 MEG CK 0030

High Courts30 Oct 2024

Phidapherlin Sohtun & Ors Vs Deputy Commissioner, Chairman Of The Vidyalaya Management Committee & Ors.

Meghalaya High Court · (2024) 10 MEG CK 0029

High Courts30 Oct 2024Disposed Of

St John�s School Whitehall, Shillong Vs Employees Provident Fund Organization, Represented by the Regional P.F. Commissioner � II, Employees Provident Fund Organization, Regional Office, Laitumkhrah Police Point, Shillong, Meghalaya & Ors.

Meghalaya High Court · (2024) 10 MEG CK 0022

Employees� Provident Fund & Miscellaneous Provisions Act, 1952 — Section 7I, 7Q, 8, 14BConstitution Of India, 1950 — Article 226

High Courts30 Oct 2024Dismissed

Withelson Marak Vs State Of Meghalaya, Represented By The Learned Special Public Prosecutor & Ors.

Meghalaya High Court · (2024) 10 MEG CK 0018

Bharatiya Nagarik Suraksha (BNSS), 2023 — Section 483Protection Of Children From Sexual Offences Act, 2012 — Section 5(k)(m)(n), 5(l), 6, 35India Penal Code, 1860 — Section 506

High Courts30 Oct 2024Disposed Of

Injora Sten Vs State Of Meghalaya & Ors.

Meghalaya High Court · (2024) 10 MEG CK 0017

Bharatiya Nagarik Suraksha (BNSS), 2023 — Section 483Protection Of Children From Sexual Offences Act, 2012 — Section 3(a)/5(j)(ii), 6, 31, 354BIndia Penal Code, 1860 — Section 376(2)(j)

High Courts29 Oct 2024

Krishna Rabha Vs State Of Meghalaya & Ors.

Meghalaya High Court · (2024) 10 MEG CK 0031

High Courts25 Oct 2024

Re-Seng Khasi Hima Crematorium Vs State Of Meghalaya

Meghalaya High Court · (2024) 10 MEG CK 0036

High Courts21 Oct 2024Dismissed/ Disposed Of

Antariksh Kalita Vs Deputy Commissioner, East Khasi Hills District, Meghalaya & Ors.

Meghalaya High Court · (2024) 10 MEG CK 0046

Code Of Civil Procedure, 1908 — Order 1 Rule 10(2), Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(3)

High Courts21 Oct 2024Allowed

No. 113990825 CT/(GD) Bhand Kanaahiya Ramhari Vs Union Of India, Represented By The Secretary, Ministry Of Home Affairs, Government Of India, New Delhi. & Ors.

Meghalaya High Court · (2024) 10 MEG CK 0045

Border Security Force Act, 1968 — Section 78, 128, 130

High Courts21 Oct 2024Disposed Of

Ananta Deb Vs State Of Meghalaya Through The Commissioner & Secretary To The Government Of Meghalaya Department Of Home (Police), Civil Secretariat, Shillong

Meghalaya High Court · (2024) 10 MEG CK 0044

India Penal Code, 1860 — Section 63, 64, 65, 66, 67, 68, 69, 70, 354Protection Of Children From Sexual Offences Act, 2012 — Section 8Code Of Criminal Procedure, 1973 — Section 30(1)(b), 357, 397

High Courts18 Oct 2024

Tushar Chanda Vs Union Of India & Ors.

Meghalaya High Court · (2024) 10 MEG CK 0040

High Courts16 Sept 2024

Wordington Nongrum Vs K.H.A.D.C & Ors

Meghalaya High Court · (2024) 09 MEG CK 0032

High Courts16 Sept 2024

Wordington Nongrum Vs K.H.A.D.C & Ors.

Meghalaya High Court · (2024) 09 MEG CK 0027

High Courts16 Sept 2024

Gopal Krishan Gour Vs State Of Meghalaya

Meghalaya High Court · (2024) 09 MEG CK 0023

High Courts13 Sept 2024

Birendra Pandit Vs State Of Meghalaya & Ors.

Meghalaya High Court · (2024) 09 MEG CK 0018

High Courts22 Aug 2024Disposed Of

Ravindra Badrinath Jadhav Vs Assam Rifles Through Its Director General Assam Rifles, Shillong � 793010, Meghalaya & Ors.

Meghalaya High Court · (2024) 08 MEG CK 0034

High Courts22 Aug 2024Disposed Of

Pemilish D. Sangma Vs Bensilla Ch. Sangma W/o Cholish M. Sing Marak

Meghalaya High Court · (2024) 08 MEG CK 0029

Meghalaya High Court (Jurisdiction Over District Council Courts) Order, 2014 — Rule 6