High Courts09 Feb 2024
In Re: (Sou Motu): Illegal Mining Of Coal In The State Of Meghalaya Vs
Meghalaya High Court · (2024) 02 MEG CK 0024
COURT ARCHIVE
Meghalaya High Court judgments, 2024
133 judgments · page 7 of 7
High Courts08 Feb 2024
Kynjaimon Amse Vs National Highway Authority Of India (NHAI) & Ors.
Meghalaya High Court · (2024) 02 MEG CK 0022
High Courts08 Feb 2024Disposed Of
Shirajul Ali Vs State Of Meghalaya
Meghalaya High Court · (2024) 02 MEG CK 0021
Indian Penal Code, 1860 — Section 34, 307, 324Code Of Criminal Procedure, 1973 — Section 438
High Courts07 Feb 2024Disposed Of
Saleha Begum Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2024) 02 MEG CK 0020
High Courts07 Feb 2024Disposed Of
Secretary, Meghalaya Urban Development Authority Vs Urban Shopping Complex Association
Meghalaya High Court · (2024) 02 MEG CK 0018
Code Of Civil Procedure, 1908 — Section 115Code Of Civil Procedure, 1908 — Order 7 Rule 11Constitution Of India, 1950 — Article 227
High Courts07 Feb 2024
Romilton Pahsyntiew Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2024) 02 MEG CK 0017
High Courts05 Feb 2024Disposed Of
Daplyne Blah Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2024) 02 MEG CK 0004
Constitution Of India, 1950 — Article 226
High Courts05 Feb 2024
Apraava Energy Private Ltd. & Anr. Vs Meghalaya Power Distribution Corporation Ltd.
Meghalaya High Court · (2024) 02 MEG CK 0002
High Courts29 Jan 2024Disposed Of
Britila Nongspung Vs State Of Meghalaya & 2 Ors.
Meghalaya High Court · (2024) 01 MEG CK 0017
Indian Penal Code, 1860 — Section 376, 506
High Courts29 Jan 2024Disposed Of
Union Of India & 3 Ors. Vs Ramesh Chander & 10 Ors.
Meghalaya High Court · (2024) 01 MEG CK 0013
High Courts19 Jan 2024Disposed Of
Istiak Alom Vs State Of Meghalaya & 15 Ors.
Meghalaya High Court · (2024) 01 MEG CK 0007
High Courts11 Jan 2024
Niandro Syiemiong Vs K.H.A.D.C & 6 Ors.
Meghalaya High Court · (2024) 01 MEG CK 0003
Khasi Hills Autonomous District (Nomination And Election Of the Syiem, Deputy Syiem And Electors Of Hima Maharam) Act, 2006 — Section 5
High Courts11 Jan 2024
Britila Nongspung Vs State Of Meghalaya & 2 Ors.
Meghalaya High Court · (2024) 01 MEG CK 0001