India Penal Code, 1860 - Section 279, 417, 427Motor Vehicles Act, 1988 - Section 180, 181, 190, 192, 192A, 196Constitution Of India, 1950 - Article 21

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High Courts07 Jul 2025

Re-Seng Khasi Hima Crematorium Vs State Of Meghalaya

Meghalaya High Court · (2025) 07 MEG CK 0572

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High Courts07 Jul 2025

Project Director, National Highway Authority Of India Vs State Of Meghalaya & Ors.

Meghalaya High Court · (2025) 07 MEG CK 0570

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High Courts02 Jul 2025Dismissed

Martinewbell Suchiang State Of Meghalaya Represented By The Chief Secretary & Ors.

Meghalaya High Court · (2025) 07 MEG CK 0566

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High Courts02 Jul 2025

Shito Pohshna Vs State Of Meghalaya & Anr

Meghalaya High Court · (2025) 07 MEG CK 0563

Protection Of Children From Sexual Offences Act, 2012 - Section 5(m)(n), 6

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High Courts27 Jun 2025Allowed

Andrew A Jyrwa Vs State Of Meghalaya & Ors.

Meghalaya High Court · (2025) 06 MEG CK 0374

Code Of Criminal Procedure, 1973 - Section 107, 145

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High Courts27 Jun 2025

Syngkhong Rympei Thymmai Vs State Of Meghalaya & Ors.

Meghalaya High Court · (2025) 06 MEG CK 0373

Khasi Hills Autonomous District (Khasi Social Custom Of Lineage) Act, 1997 - Section 2(h), 3, 5Constitution Of India, 1950 - Article 244(2), 275(1)

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High Courts24 Jun 2025Disposed Of

M/s Tribeni Constructions Ltd. Vs State Of Meghalaya & Ors.

Meghalaya High Court · (2025) 06 MEG CK 0368

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High Courts24 Jun 2025Disposed Of

Raziul Islam Vs State Of Meghalaya, Represented By The Commissioner & Secretary To The Government Of Meghalaya, Sericulture And Weaving Department, Meghalaya Shillong & Ors.

Meghalaya High Court · (2025) 06 MEG CK 0367

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High Courts24 Jun 2025Disposed Of

Sandeep Bhalerao Vs State Of Meghalaya

Meghalaya High Court · (2025) 06 MEG CK 0366

Bhartiya Nyaya Sanhita, 2023 - Section 305(e), 324(3)(5)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3)India Penal Code, 1860 - Section 34, 149

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High Courts23 Jun 2025