High Courts07 Aug 2026Disposed Of
Shri Daioohiphi Dong Vs Shri. Shiva Dong @ Shwa Dong & Anr.
Meghalaya High Court · (2026) 08 MEG CK 1382
COURT ARCHIVE
Meghalaya High Court judgments, 2026
291 judgments · page 8 of 15
High Courts06 Aug 2026Dismissed
Shri. Heisa Kirupaia Lamare. Vs State of Meghalaya duly represented by the Chief Secretary Govt. of Meghalaya, Shillong. & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1334
Cr.P.C.-Section 482POCSO Act 2012-u/s 3(a)/4, u/s 5(l)/6, Section 34, Sub-Section (2) of Section 34, 34(2)
High Courts06 Aug 2026Disposed Of
Durbar Shnong Urksew Wahpathaw Village & Anr. Vs Khasi Hills Autonomous District Council & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1335
High Courts05 Aug 2026Disposed Of
Shri. Shik Dkhar Vs State of Meghalaya Through The Secretary, Home (Police) Department, Shillong, Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1331
IPC-Section 302, 34, 201
High Courts05 Aug 2026Disposed Of
Shri. Lal Dkhar Vs State of Meghalaya through the Secretary, Home (Police) Department, Shillong, Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1332
IPC-Section 302, 34, 201
High Courts05 Aug 2026Disposed Of
Shri. Klitsing Sanglien Vs State Of Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1333
POCSO Act-Section 5(l)(m)(n)/6IPC-Section 506
High Courts05 Aug 2026Disposed Of
Shri. Shik Dkhar Vs State Of Meghalaya Through The Secretary, Home (Police) Department, Shillong, Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1388
IPC-Section 302, 34, 201
High Courts04 Aug 2026Allowed
Shri S.G. Esmatur Mominin Vs The State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1440
Bharatiya Nyaya Sanhita, 2023-Sections 192, 196(c), 57, 353(2), 189(2), 192(1), 298, 324(4)(5), 324(5), 324(6), 197, 196 (a) (b), 351 (2)Meghalaya Maintenance of Public Order Act-Section 8, 8A, 6, 6A
High Courts04 Aug 2026Dismissed
Shri. Iajiedlang Rynjah Vs The Union Of India & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1439
Limitation Act-u/s 5
High Courts04 Aug 2026Dismissed
Ram Dhar Vs The State Of Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1438
IPC-Section 302Cr.P.C.-Section 357A, 313Section 27
High Courts04 Aug 2026Allowed
Smti. Jenorin D. Sangma Vs The State Of Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1437
IPC-Section 302, 201 read with Section 34CrPC-Section 313, 164Evidence Act-Section 27
High Courts04 Aug 2026Dismissed
M/s City Lights and Equipments Vs State of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1436
Meghalaya GST Act, 2017-Section 107, 65, 66, 109, 117, 36, 33Constitution of India-Article 226MGST Acts and Rules, 2017-Rule 56 (10), 48
High Courts03 Aug 2026Disposed Of
M/s. Manipur State Power Distribution Company Limited & Anr. Vs Registrar Of Companies, Ministry Of Corporate Affairs, Government Of India
Meghalaya High Court · (2026) 08 MEG CK 1430
Companies Act, 2013-Section 148(8)CrPC-Section 482
High Courts03 Aug 2026Disposed Of
Shri. Salsrang D. Sangma Vs The State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1429
High Courts03 Aug 2026Allowed
Shri. Banshanlang Thongni & Anr. Vs State Of Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1418
CrPC-u/s 482
High Courts03 Aug 2026
P.P. Jacob Vs Sheeba
Meghalaya High Court · (2026) 08 MEG CK 0065
Building RulesKerala Municipality Act, 1994Code of Civil Procedure, 1908-Section 47; Order XXI Rule 32; Sections 152 and 47
High Courts15 Jun 2026Disposed Of
Jogitar Japang Vs State Of Meghalaya & Ors
Meghalaya High Court · (2026) 06 MEG CK 0728
Protection Of Children From Sexual Offences Act, 2012 - Section 6, 10
High Courts12 Jun 2026Disposed Of
New India Assurance Co. Ltd. Vs Listra Nongrum & Ors.
Meghalaya High Court · (2026) 06 MEG CK 0664
High Courts12 Jun 2026Disposed Of
Hills Cement Company Limited & Ors Vs Union Of India & Ors
Meghalaya High Court · (2026) 06 MEG CK 0663
High Courts12 Jun 2026Disposed Of
Ristarland Chyne Vs Khasi Hills Autonomous District Council & Ors
Meghalaya High Court · (2026) 06 MEG CK 0662