High Courts27 May 2025
State Of Meghalaya & Anr. Vs Kimfa S. Marbaniang & Ors.
Meghalaya High Court · (2025) 05 MEG CK 0552
COURT ARCHIVE
Meghalaya High Court judgments, 2025
208 judgments · page 8 of 11
High Courts23 May 2025Disposed Of
Rihuncy Swer & Ors. Vs Axis Bank & Ors.
Meghalaya High Court · (2025) 05 MEG CK 0548
High Courts23 May 2025Disposed Of
Axis Bank Ltd. & Ors. Vs Union Of India & Ors.
Meghalaya High Court · (2025) 05 MEG CK 0547
India Penal Code, 1860 - Section 419, 420, 506Information Technology Act, 2000 - Section 66, 67
High Courts23 May 2025Dismissed
Klasstarwell Warjri Vs State Of Meghalaya Represented By The Public Prosecutor, Government Of Meghalaya, Shillong
Meghalaya High Court · (2025) 05 MEG CK 0546
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bhartiya Nyaya Sanhita, 2023 - Section 103(1), 238(a)
High Courts22 May 2025Disposed Of
Lamphrang Dkhar Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2025) 05 MEG CK 0550
India Penal Code, 1860 - Section 376
High Courts22 May 2025
Paul Leong Vs Archdiocese Of Shillong
Meghalaya High Court · (2025) 05 MEG CK 0543
Constitution Of India, 1950 - Article 227
High Courts16 May 2025Disposed Of
Dondor Jana & Ors. Vs Khasi Hills Autonomous District Council (KHADC) Represented By Its Secretary, Shillong, Meghalaya & Ors.
Meghalaya High Court · (2025) 05 MEG CK 0539
Assam And Meghalaya Autonomous Districts (Constitution Of District Councils) Rules, 1951 - Rule 31
High Courts16 May 2025Disposed Of
Urmila Devi Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2025) 05 MEG CK 0538
High Courts16 May 2025Disposed Of
Lamphrang Rumnong & Ors. Vs Khasi Hills Autonomous District Council & Ors.
Meghalaya High Court · (2025) 05 MEG CK 0537
Khasi Hills Autonomous District (Appointment And Succession Of Syiem, Deputy Syiem, Electors And Rangbah Shnong Of Mylliem Syiemship) Act, 2007 - Section 25=
High Courts16 May 2025Disposed Of
Forget Lyngdoh Phawa Vs Darapbiang Mulieh
Meghalaya High Court · (2025) 05 MEG CK 0536
Code Of Civil Procedure, 1908 - Section 21, 151Code Of Civil Procedure, 1908 - Order 7 Rule 11
High Courts16 May 2025Disposed Of
Jyotil Boro Vs State Of Meghalaya, Represented By The Chief Secretary & Ors.
Meghalaya High Court · (2025) 05 MEG CK 0534
High Courts15 May 2025Dismissed
Daud Peterson Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2025) 05 MEG CK 0535
Protection Of Children From Sexual Offences Act, 2012 - Section 7, 8, 9(m), 10, 11(iii), 12, 35Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 138
High Courts15 May 2025Disposed Of
Chanky Shadap Vs State OF Meghalaya THROUGH THE Superintendent OF Police, West Jaintia Hills District, Meghalaya & Ors.
Meghalaya High Court · (2025) 05 MEG CK 0528
High Courts14 May 2025Disposed Of
Elibon Marbaniang Vs State Of Meghalaya Represented By Its Chief Secretary, Government Of Meghalaya, Shillong & Ors.
Meghalaya High Court · (2025) 05 MEG CK 0530
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 - Section 64
High Courts13 May 2025Dismissed
Prashant Suresh Bhalerao Vs Union Of India & Ors.
Meghalaya High Court · (2025) 05 MEG CK 0532
High Courts13 May 2025Disposed Of
Md. Zaheer Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2025) 05 MEG CK 0531
High Courts09 May 2025
Paul Leong Vs Archdiocese Of Shillong
Meghalaya High Court · (2025) 05 MEG CK 0518
High Courts09 May 2025Disposed Of
Bimalendu Roy Vs Commissioner Of Customs (Preventive), North Eastern Region, CUSTOM HOUSE, 110 M.G. Road, Shillong-793001, Meghalaya
Meghalaya High Court · (2025) 05 MEG CK 0516
High Courts09 May 2025Partly Allowed
State Of Meghalaya Represented By The Commissioner And Secretary, Community And Rural Development, Shillong & Others Vs Jolian Marak
Meghalaya High Court · (2025) 05 MEG CK 0514
Limitation Act, 1963 - Section 18, 19Limitation Act, 1963 - Article 18
High Courts08 May 2025Disposed Of
Yoowanphi Syngkon & Ors Vs State Of Meghalaya Represented By The Public Prosecutor
Meghalaya High Court · (2025) 05 MEG CK 0517
Bhartiya Nyaya Sanhita, 2023 - Section 118(2), 351(3)