High Courts21 Apr 2026
Tenny Dard M. Marak Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 1055
COURT ARCHIVE
Meghalaya High Court judgments, 2026
291 judgments · page 12 of 15
High Courts20 Apr 2026Disposed Of
Bernard G. Marak & Ors Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 1051
National Highways Act, 1956 - Section 3H, 3(H)3, 3(H)(4)
High Courts18 Apr 2026Disposed Of
Franky Syngkli Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 1053
High Courts10 Apr 2026Allowed
Bishal Tham Vs Khasi Hills Autonomous District Council, Shillong. Represented By The Secretary To The Executive Committee & Ors
Meghalaya High Court · (2026) 04 MEG CK 1041
High Courts01 Apr 2026Disposed Of
Rifull Sutnga Vs State Of Meghalaya
Meghalaya High Court · (2026) 04 MEG CK 0325
High Courts01 Apr 2026Disposed Of
Shaniahlang Suchen Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 0320
Bharatiya Nyaya Sanhita, 2023 - Section 109
High Courts01 Apr 2026Disposed Of
Saiantis Suchen Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 0319
Bharatiya Nyaya Sanhita, 2023 - Section 109
High Courts01 Apr 2026Disposed Of
Spelmon Shillangam Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 04 MEG CK 0318
Bharatiya Nyaya Sanhita, 2023 - Section 109
High Courts27 Mar 2026
Kaushlya Gour Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 03 MEG CK 1068
Indian Penal Code, 1860 - Section 34, 120B, 201, 379, 381, 408, 417, 418, 419, 420, 465, 468, 471
High Courts27 Mar 2026Disposed Of
Pranesh Chandra Roy Chakraborty Vs State Of Meghalaya
Meghalaya High Court · (2026) 03 MEG CK 1067
Protection Of Children From Sexual Offences Act, 2012 - Section 9(m), 10
High Courts26 Mar 2026Disposed Of
Ka Antinora Rynghang Vs Ka Dorbar Shnong Mawbri & Ors
Meghalaya High Court · (2026) 03 MEG CK 1064
United Khasi Jaintia Hills Autonomous District (Administration Of Justice) Rules, 1953 - Rule 18
High Courts25 Mar 2026Disposed Of
Johnson Lifts Pvt. Ltd., Vs Union Of India
Meghalaya High Court · (2026) 03 MEG CK 1066
Arbitration And Conciliation Act, 1996 - Section 11, 11(a), 12(1)
High Courts25 Mar 2026Allowed
Philamon Mawrie Vs Laitumkhrah Dorbar Shnong & Ors
Meghalaya High Court · (2026) 03 MEG CK 1065
Code Of Civil Procedure, 1908 - Section 115, 151Code Of Criminal Procedure, 1973 - Section 397Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438
High Courts23 Mar 2026
Premi Talang Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 03 MEG CK 1055
High Courts20 Mar 2026Disposed Of
Dorbar Shnong Of Cleve Colony Represented By Its Headman, Shri. Wadlihok Jones Nongrum Vs Peter Allan Thorose
Meghalaya High Court · (2026) 03 MEG CK 1062
Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 - Article 227
High Courts20 Mar 2026Disposed Of
Rihuncy Swer & Ors Vs Khasi Hills Autonomous District Council Court, Shillong, Represented By The Secretary Of The Executive Committee, KHADC, Shillong & Ors
Meghalaya High Court · (2026) 03 MEG CK 1061
Code Of Civil Procedure, 1908 - Section 24(5)
High Courts20 Mar 2026Allowed
Thinda Ch. Marak & Ors Vs The Garo Hills Autonomous District Council, Through Its Secretary Executive Committee, At Tura, West Garo Hills Meghalaya & Ors
Meghalaya High Court · (2026) 03 MEG CK 1060
High Courts19 Mar 2026
Anup M. Sangma & Ors. Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 03 MEG CK 1053
High Courts19 Mar 2026
Kynjaimon Amse (Since Deceased) Vs National Highways Authority Of India (NHAI) & Ors
Meghalaya High Court · (2026) 03 MEG CK 1052
High Courts19 Mar 2026
Rana Marak Vs State Of Meghalaya & Anr
Meghalaya High Court · (2026) 03 MEG CK 1051