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Meghalaya High Court judgments, 2026

291 judgments · page 3 of 15

High Courts03 Sept 2026Disposed Of

Dr. Khrawburom Iawkoh, Shri Banshanglang Sutnga, Shri Draskan Dura, Shri Present Massar, Shri Aldrin Samiam Vs Khasi Hills Autonomous District Council, Shillong East Khasi Hills District Represented By The Secretary To The Executive Committee, Executive Member (EM) In-Charge Elaka KHADC, East Khasi Hills District, Meghalaya, The Syiem Of Hima Khyrim, Smit, East Khasi Hills District, Meghalaya, Dr. R. Firmlywell Lyngdoh, The Lyngdoh/Basan, Raid Mawlieh, Khyrim Syiemship, R/o Madan Dewsaw Iew, Laitlyngkot, East Khasi Hills District, Meghalaya, Shri Sukher Nongrum, Suspended Sordar, R/o Waia, P.O. & P.S. Pynursla, Raid Nongshken East Khasi Hills District, Meghalaya

Meghalaya High Court · (2026) 09 MEG CK 0294

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High Courts01 Sept 2026Partly Allowed

M/s Assam Rifles Group Insurance Scheme (ARGIS) Represented By Its Director, Shri. Raju Kumar Singh, S/o (L) Narayan Singh R/o Assam Rifles Group Insurance Directorate, HQ DGAR, Laitumkhrah, Shillong, East Khasi Hills District, Meghalaya Vs 1.Additional Director General (Adjudication) Directorate General Of GST Intelligence (Adjudication Cell), West Block-VIII, Wing-6, 2nd Floor, R.K. Puram, New Delhi-110066 2.Additional Director General (DGCEI) (HQRS), Directorate General Of Central Excise Intelligence West Block-VIII, Wing-6, 2nd Floor, R.K. Puram, New Delhi-110066 3.Central Board Of Indirect Taxes And Customs, Ministry Of Finance, Department Of Revenue, North Block, New Delhi-110001

Meghalaya High Court · (2026) 09 MEG CK 0301

Finance Act, 1994-Section 74(2), 73(1), 75, 76, 77 and 78, 73(4B), 73(4B)(b), 74(1), 33A, 66 and 66B, Chapter V, 65(105)(zx), 65B(44), 66D, 66D(a), 73(2), 73Service Tax Rules, 1994-Rule 3Central Excise Rules
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High Courts01 Sept 2026Dismissed

Rockyroy Lyngkhoi Vs 1. State Of Meghalaya Duly Represented By The Chief Secretary, Government Of Meghalaya, Shillong. 2. The Officer In Charge, Nongstoin Police Station, West Khasi Hills District, Meghalaya, Shillong. 3. The Investigating Officer, Nongstoin Police Station, West Khasi Hills District, Meghalaya, Shillong.

Meghalaya High Court · (2026) 09 MEG CK 0300

Protection of Children from Sexual Offences Act, 2012-Section 9(n), 10, 5(n), 6, 7Cr.P.C.-Section 357A(2), 161 and 164POCSO Rules, 2020-Rule 9(2), 9(5)
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High Courts01 Sept 2026Disposed Of

1. High Court Of Meghalaya Bar Association, Represented By Its President/Secretary General. 2. Shillong Bar Association, Represented By Its President/Secretary. Vs 1. State Of Meghalaya, Represented By The Chief Secretary, Government Of Meghalaya. 2. The Bar Council Of Meghalaya, Annex Building, High Court Of Meghalaya, Mg Road, Shillong, Meghalaya-793001. 3. Bar Council Of India, 21, Rouse Avenue Institutional Area, New Delhi-110002.

Meghalaya High Court · (2026) 09 MEG CK 0304

Bar Council of India Rules
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High Courts31 Aug 2026Allowed

Suchorita R. Marak Vs 1. The State Of Meghalaya, Represented By The Secretary To The Government Of Meghalaya, Home (Police) Department. 2. The Superintendent Of Police, Tura, West Garo Hills District, Meghalaya. 3. The Officer-in-Charge, Women Police Station, Tura, West Garo Hills District, Meghalaya. 4. The Officer-in-Charge, Tura Police Station, West Garo Hills District, Meghalaya. 5. Sub Inspector B.R. Marak, Investigating Officer, Tura Police Station, Tura, West Garo Hills District, Meghalaya. 6. Shri Jitherson A. Sangma

Meghalaya High Court · (2026) 08 MEG CK 1298

Bharatiya Nyaya Sanhita (BNS)-Section 305, 112(2)/329(3)(4)/305Indian Penal Code-Sections 420/468
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