Meghalaya High Court Judgments – April 2026

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April 2026 Judgments

2 ARTICLES · NEWEST FIRST

Late Production of Victim's Age Evidence Without Following Section 173(8) CrPC Procedure Vitiates Trial. RIJIED NONGPHLANG vs THE STATE OF MEGHALAYA AND 2 ORS.. High Court of Meghalaya. LawLens

High Court of Meghalaya·23 APRIL 2026

Criminal Procedure and EvidenceCriminal Law

Late Production of Victim's Age Evidence Without Following Section 173(8) CrPC Procedure Vitiates Trial

The Appellant was accused of kidnapping and sexually assaulting a girl reported missing by her mother on 13.04.2016.

3 MIN READ

Authorized wife constitutes valid agent; learner’s license satisfies statutory requirements for insurance liability.. ORIENTAL INSURANCE COMPANY LTD. vs TSERING DOLMA AND ANR.. High Court of Meghalaya. LawLens

High Court of Meghalaya·9 APRIL 2026

Transport, Maritime, and Aviation LawInsurance Law

Authorized wife constitutes valid agent; learner’s license satisfies statutory requirements for insurance liability.

On May 8, 2014, Shri Ngawang Gyaltsen was riding his scooty when a motorbike driven by Respondent No. 2 (Amit Kumar Sah) in a rash and negligent manner collided with him, causing grievous injuries.

3 MIN READ