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Meghalaya High Court judgments

2,164 judgments · page 9 of 109

High Courts10 Jun 2026Allowed

Jawhar T. Mordani Vs Sushila Devi Agarwal

Meghalaya High Court · (2026) 06 MEG CK 0538

Code Of Civil Procedure, 1908 - Section 11, 105, 151Code Of Civil Procedure, 1908 - Order 16 Rule 1A, Order 16 Rule 1(3)Constitution Of India, 1950 - Article 227
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High Courts08 Jun 2026Disposed Of

Daljitsing A. Sangma Vs State Of Meghalaya

Meghalaya High Court · (2026) 06 MEG CK 0392

Indian Penal Code, 1860 - Section 375, 375(a), 376(2), 376(2)(f)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 - Section 3(a), 5(l)(n), 6
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High Courts04 Jun 2026Disposed Of

Enamul Hoque Vs State Of Meghalaya & Ors

Meghalaya High Court · (2026) 06 MEG CK 0216

Bharatiya Nyaya Sanhita, 2023 - Section 57, 192, 196(a), 196(b), 196(c), 196(1), 197(1), 324(5)(6), 351(2), 352, 353(1)(b)(c)(2), 353(2)Meghalaya Maintenance Of Public Order Act, 1947 - Section 6A, 8, 8ABharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3)
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