High Courts12 Aug 2026Disposed Of
Shri. Arius Nianglang Vs The State Of Meghalaya
Meghalaya High Court · (2026) 08 MEG CK 1356
IPC-Section 302, 326
COURT ARCHIVE
Meghalaya High Court judgments
2,164 judgments · page 7 of 109
High Courts12 Aug 2026Allowed
Readyson Rymbai Vs The State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1357
BNSS-Section 528POCSO Act, 2012-Sections 4, 5(j) (ii)/6, 6Cr.P.C.-Section 482
High Courts12 Aug 2026Dismissed
Shri Saem Hussain Vs. State of Meghalaya Represented by the Public Prosecutor
Meghalaya High Court · (2026) 08 MEG CK 1358
BNS-Section 3(5)/109(2)/118(2)/140(1)/308(5)/332(a)/333Arms Act-Section 25/27Foreigners Act-Section 14
High Courts12 Aug 2026Disposed Of
Shri. Leki Rymbai Vs The State of Meghalaya through the Public Prosecutor, The High Court of Meghalaya, At Shillong
Meghalaya High Court · (2026) 08 MEG CK 1359
POCSO Act-Section 6(1)IPC-Section 506
High Courts12 Aug 2026Allowed
Smt. Tesbina Momin Vs The State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1360
High Courts12 Aug 2026Disposed Of
Shri. Bonrojes Marwein Vs State Of Meghalaya Through The Commissioner & Secretary To The Government Of Meghalaya, Department Of Home (Police), Civil Secretariat, Shillong.
Meghalaya High Court · (2026) 08 MEG CK 1361
IPC-Section 376(f)
High Courts12 Aug 2026Disposed Of
Shri. Treilang Syiem Vs State of Meghalaya through the Commissioner & Secretary to the Government of Meghalaya, Department of Home (Police), Civil Secretariat, Shillong
Meghalaya High Court · (2026) 08 MEG CK 1362
POCSO Act-Section 8
High Courts11 Aug 2026Disposed Of
Shri Mansan Manik Syiem Vs The Khasi Hills Autonomous District Council & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1378
Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007-Section 1, 4, 5, 7, 8, 8(1), 9, 9(1), 25, 26Constitution of India-Article 244(1), Sixth ScheduleGeneral Clauses Act-Section 16
High Courts11 Aug 2026Disposed Of
Sri. Tyngshain Nongkhlaw Vs State of Meghalaya & Anr.
Meghalaya High Court · (2026) 08 MEG CK 1377
IPC-Sections 307/326/34
High Courts11 Aug 2026Disposed Of
Sri. Tyngshain Nongkhlaw Vs State Of Meghalaya & Anr.
Meghalaya High Court · (2026) 08 MEG CK 1376
IPC-Sections 307/326/34
High Courts11 Aug 2026Disposed Of
Welcome Thongni Vs The State Of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1375
POCSO Act-Section 5(n), 6, 5, 7, 9, 29 and 30, 3, 29Cr.P.C.-Section 357A, 161 and 164, 164POCSO Rules, 2020-Rule 9(2)
High Courts11 Aug 2026Allowed
Shri Elrick Bareh Vs State of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1374
Cr.P.C.-Section 482POCSO Act, 2012-u/s 5(j)(ii)/5(l)/6, Section 5(j)(ii)/5(l)/6BNSS-Section 528
High Courts10 Aug 2026Dismissed
Smti. Timel Lawriniang Vs Shri. Silan Lawrininag
Meghalaya High Court · (2026) 08 MEG CK 1372
CPC-Order 39 rule 2A(2), 39 rule 2A
High Courts10 Aug 2026Disposed Of
Ms. Geraldine G. Shabong Vs State of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1371
High Courts10 Aug 2026Disposed Of
Shri. Debanon Momin Vs State of Meghalaya & Anr.
Meghalaya High Court · (2026) 08 MEG CK 1387
POCSO Act
High Courts10 Aug 2026Dismissed
Smti. Connie B. Shullai Vs State of Meghalaya & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1386
POCSO Act-Section 5(l)(m)(n)/6
High Courts07 Aug 2026Allowed
North Eastern Hill University (NEHU) & Ors. Vs Shri. Panna Lal Shome
Meghalaya High Court · (2026) 08 MEG CK 1330
CCS (RP) Rules, 2008
High Courts07 Aug 2026Allowed
VRS Enterprise Vs Union Of India & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1336
High Courts07 Aug 2026Disposed Of
Union Of India & Ors. Vs Shri Raju Singh & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1384
High Courts07 Aug 2026Disposed Of
Union Of India & Ors. Vs Shri Raju Singh & Ors.
Meghalaya High Court · (2026) 08 MEG CK 1383