High Courts14 Jun 2024Disposed Of
Livingstone A. Sangma Vs State Of Meghalaya, Represented By The Secretary To The Govt. Of Meghalaya, Education Department, Shillong & Ors.
Meghalaya High Court · (2024) 06 MEG CK 0033
COURT ARCHIVE
Meghalaya High Court judgments, 2024
133 judgments · page 4 of 7
High Courts14 Jun 2024Disposed Of
Rajesh Lapang Vs Commissioner of Customs (Preventive) North Eastern Region, CUSTOM HOUSE, 110, M.G. Road, Shillong, Meghalaya-793001 & Ors.
Meghalaya High Court · (2024) 06 MEG CK 0032
High Courts14 Jun 2024Allowed
Uttora G. Sangma D/O Shri. Monindro Agitok Vs State Of Meghalaya Represented By The Secretary To The Government Of Meghalaya, Education Department, Shillong & Ors.
Meghalaya High Court · (2024) 06 MEG CK 0027
Meghalaya Civil Services (Pension) Rules, 1993 — Rule 23(1)Meghalaya Civil Services (Pension) Fourth Amendment, Rules, 1998 — Rule 38AMeghalaya Civil Services (Pension) Rules, 1983 — Rule 23(1)
High Courts12 Jun 2024Disposed Of
Habizur Rohman Son Of Maham Ali Resident Of Teporpara, P.S ampati, South West Garo Hills Meghalaya Vs State Of Meghalaya Represented By The Learned Public Prosecutor & Ors.
Meghalaya High Court · (2024) 06 MEG CK 0044
Indian Penal Code, 1860 — Section 363, 366A, 372Immoral Traffic (Prevention) Act, 1956 — Section 5(C)(ii)Protection Of Children From Sexual Offences Act, 2012 — Section 5(g)(l), 6
High Courts10 Jun 2024Disposed Of
Demi Ch. Marak Vs State Of Meghalaya Represented By The Public Prosecutor
Meghalaya High Court · (2024) 06 MEG CK 0036
Indian Penal Code, 1860 — Section 34, 307, 435, 506
High Courts07 Jun 2024Disposed Of
Odimar Syiemsad Vs State Of Meghalaya Represented By The Commissioner & Secretary, Meghalaya Power Generation Corporation Limited, Office Of The Chief Engineer � Maintenance And Small Hydro, Lumjingshai, Short Round Road, Shillong - 793001 & Ors.
Meghalaya High Court · (2024) 06 MEG CK 0050
Constitution Of India, 1950 — Article 226
High Courts06 Jun 2024
Banmiki Suna @ Lik Suna Vs State Of Meghalaya
Meghalaya High Court · (2024) 06 MEG CK 0007
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 307
High Courts04 Jun 2024
Samarjit Mohanty Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2024) 06 MEG CK 0014
Indian Penal Code, 1860 — Section 409Code Of Criminal Procedure, 1973 — Section 438
High Courts03 Jun 2024
Saidul Rehman S/o Late Mozia Haque Vs State Of Meghalaya Represented By Its Commissioner Secretary, Govt. Of Meghalaya, Education Department, East Khasi Hills District, Meghalaya & Ors.
Meghalaya High Court · (2024) 06 MEG CK 0013
High Courts03 Jun 2024
Nongtrai Village Dorbar Vs State Of Meghalaya & 2 Ors.
Meghalaya High Court · (2024) 06 MEG CK 0004
High Courts31 May 2024Disposed Of
Sapin Ch. Barman Vs State Of Meghalaya Represented By The Chief Secretary, Government Of Meghalaya, Shillong & Ors.
Meghalaya High Court · (2024) 05 MEG CK 0088
High Courts31 May 2024Dismissed
Dasara Suting Vs Woling Lyngdoh, S/o (L) P.Lyngkhoi
Meghalaya High Court · (2024) 05 MEG CK 0084
High Courts31 May 2024Disposed Of
Bashanbha Syngkli Vs State Of Meghalaya Represented Through Secretary And Commissioner, Home Police Department, Government Of Meghalaya & Ors.
Meghalaya High Court · (2024) 05 MEG CK 0082
Protection Of Children From Sexual Offences Act, 2012 — Section 5(g), 6, 35
High Courts30 May 2024Disposed Of
Abdul Hashem Sheikh & Ors Vs State Of Meghalaya Represented By The Chief Secretary, Shillong & Ors.
Meghalaya High Court · (2024) 05 MEG CK 0072
High Courts30 May 2024
Syiem Of Sohra Vs Union Of India & Ors.
Meghalaya High Court · (2024) 05 MEG CK 0070
Code Of Criminal Procedure, 1973 — Section 144
High Courts28 May 2024Allowed
Tamsin T. Sangma & Ors Vs State Of Meghalaya Represented By Its Commissioner And Secretary, Social Welfare Department, Shillong & Ors.
Meghalaya High Court · (2024) 05 MEG CK 0075
Meghalaya Public Service Commission (Limitation Of Function) Regulation, 1972 — Regulation 3(f)
High Courts24 May 2024Disposed Of
Nur Alom Siddik S/o (L) Abdul Monnaf Vs Garo Hills Autonomous District Council, Represented By iIs Secretary, Executive Committee, West Garo Hills District, Tura & Ors.
Meghalaya High Court · (2024) 05 MEG CK 0081
High Courts21 May 2024
State Of Meghalaya Vs Synsharieiman Dkhar
Meghalaya High Court · (2024) 05 MEG CK 0057
Code Of Criminal Procedure, 1973 — Section 438
High Courts20 May 2024Disposed Of
Archdiocese Of Shillong Vs Paul Leong
Meghalaya High Court · (2024) 05 MEG CK 0047
High Courts20 May 2024Dismissed
Amos Dkhar & Ors. Vs Donush Siangshai
Meghalaya High Court · (2024) 05 MEG CK 0046
Code Of Civil Procedure, 1908 — Section 16Code Of Civil Procedure, 1908 — Order 7 Rule 11United KhasiJaintia Hills Autonomous District (Administration Of Justice) Rules, 1953 — Rule 18