High Courts17 Aug 2026Disposed Of
Queen Boruah Gogoi Vs The State of Meghalaya & Anr.
Meghalaya High Court · (2026) 08 MEG CK 1337
COURT ARCHIVE
Meghalaya High Court judgments, 2026
291 judgments · page 6 of 15
High Courts17 Aug 2026Disposed Of
Shri Sanjay A. Sangma Vs Ali Akbar
Meghalaya High Court · (2026) 08 MEG CK 1352
Representation of People Act, 1951-Section 86, 81(3), 83(1) (c), 81(1), 83, 81CPC-Order 7 Rule 11Gauhati High Court Rules-Chapter-VIII-A, Rule 10, Chapter-VIII-A Rule 10, Chapter-VIII-A, 1 of Chapter-VIII-A
High Courts17 Aug 2026Disposed Of
Shri Sanjay A. Sangma Vs Ali Akbar
Meghalaya High Court · (2026) 08 MEG CK 0137
Representation of People Act, 1951-Section 86, 81(3), 83(1) (c), 81(1), 83CPC-Order 7 Rule 11Gauhati High Court Rules-Chapter-VIII-A, Rule 10 of Chapter-VIII-A, 1 of Chapter-VIII-A, Chapter-VIII-A Rule 10
High Courts17 Aug 2026Disposed Of
Queen Boruah Gogoi Vs 1. The State Of Meghalaya, Represented By Superintendent Of Police, West Garo Hills, Tura, Meghalaya. 2. Officer-In-Charge, Tura Police Station, West Garo Hills, Meghalaya.
Meghalaya High Court · (2026) 08 MEG CK 0136
High Courts17 Aug 2026Dismissed
Shri Shariful Islam Vs The State Of Meghalaya Represented By The Commissioner & Secretary, Community & Rural Development Government Of Meghalaya.
Meghalaya High Court · (2026) 08 MEG CK 0135
High Courts17 Aug 2026Disposed Of
Shri. Mardap Suchiang Vs 1. The State Of Meghalaya, 2. Shri. Nijan Suchiang
Meghalaya High Court · (2026) 08 MEG CK 0134
High Courts17 Aug 2026Disposed Of
Bryan Khongsdir, Miss Xyz (Victim) Vs State Of Meghalaya, Represented By The Secretary, Department Of Home And Police, Shillong, Meghalaya, Superintendent Of Police, East Khasi Hills District, Shillong, Meghalaya, Dr. H.P. Pohsngap
Meghalaya High Court · (2026) 08 MEG CK 0127
POCSO Act-Section 5(j)(ii), 6, 4BNSS-Section 528Cr.P.C.-Section 482
High Courts14 Aug 2026
Adino Marboh Vs The State Of Meghalaya & Anr.
Meghalaya High Court · (2026) 08 MEG CK 5238
POCSO Act-Section 9(o)(p), 10, 9(j)(i)(k)(l)(o)(p)BNS-Section 115Constitution of India-Article 21, 22(1), 22(2)
High Courts14 Aug 2026Disposed Of
Shri. Shanboklang Khardewsaw Vs State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1351
BNSS, 2023-Section 483POCSO Act-Section 5(j)(ii)(l)/6
High Courts14 Aug 2026Disposed Of
Shri. Adino Marboh Vs The State of Meghalaya & Anr.
Meghalaya High Court · (2026) 08 MEG CK 1350
POCSO Act-Section 9(o)(p)/10, 9(j)(i)(k)(l)(o)(p)/10BNS-Section 115Constitution of India-Article 22(2), 21, 22(1)
High Courts14 Aug 2026Dismissed
Shri Firstbornson Lyngkhoi Vs. The State of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1349
High Courts14 Aug 2026Allowed
Ashish Kumar Dwivedi Vs The State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1348
IPC-Sections 354/354A(i), 34
High Courts14 Aug 2026Disposed Of
Nripesh Kanti Mohanta Vs The State of Meghalaya represented by the Secretary to the Government of Meghalaya, Home (Police) Department. & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1347
High Courts14 Aug 2026Disposed Of
Islam Hoque Choudhury Vs The State Of Meghalaya Duly Represented By The Chief Secretary, Government Of Meghalaya, Shillong & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1346
Cr.P.C.-Section 482
High Courts14 Aug 2026Disposed Of
Nripesh Kanti Mohanta Vs The State of Meghalaya represented by the Secretary to the Government of Meghalaya, Home (Police) Department. & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1345
High Courts14 Aug 2026Disposed Of
Shri. Adino Marboh Vs The State Of Meghalaya & Anr.
Meghalaya High Court · (2026) 08 MEG CK 1370
POCSO Act-Section 9(o)(p)/10, 9(j)(i)(k)(l)(o)(p)/10BNS-Section 115Constitution of India-Article 22(2), 21, 22(1)
High Courts14 Aug 2026Disposed Of
Shri. Shanboklang Khardewsaw Vs State of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1369
BNSS, 2023-Section 483POCSO Act-Section 5(j)(ii)(l)/6
High Courts13 Aug 2026Disposed Of
Shri. Maiphel Iawphniaw Vs State Of Meghalaya Through Public Prosecutor & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1367
BNSS, 2023-Section 483POCSO Act-Section 5(j)(ii)/6
High Courts13 Aug 2026Disposed Of
M/s Triveni Constructions Vs Union of India & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1366
Arbitration and Conciliation Act, 1996-Section 11(6), 11(8), 12(1)