Criminal Procedure and EvidenceFamily Law
Criminal proceedings arising from matrimonial disputes may be quashed upon genuine settlement between spouses.
The petitioner and Respondent No. 6, Jitherson A. Sangma, are husband and wife.
2 MIN READ→
HCMONTHLY CASE LAW ARCHIVE
Meghalaya High Court Judgments in August 2026: Case Law Digest
Read 9 LawLens analyses of Meghalaya High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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August 2026 Judgments
9 ARTICLES · NEWEST FIRST
Civil Procedure and EvidenceAdministrative and Public Law
Review jurisdiction cannot be invoked absent new or relevant material warranting reconsideration.
The applicant, RPL Collection, sought review of the High Court’s order dated 7 August 2026 in WP(C) No. 229 of 2026, concerning the award of a supply contract by the Assam Rifles authorities.
2 MIN READ→
Civil Procedure and EvidenceFamily Law
Delay in filing an appeal may be condoned for sufficient counsel-related cause, subject to compensatory costs.
The applicant and respondent were legally married on 16 March 2006 and had two children from the marriage. Differences subsequently arose, leading the respondent to institute Divorce Suit No. 45 of 2013 before the Jud...
3 MIN READ→
Civil Procedure and EvidenceAdministrative and Public Law
Status quo protection continued only until filing of review application or 31 August, whichever occurred earlier.
The appellant, RPL Collection, filed the writ appeal challenging the judgment and order dated 7 August 2026 passed by the learned Single Judge in WP(C) No. 229 of 2026.
2 MIN READ→
Administrative and Public LawProperty and Real Estate Law
Court declined writ interference pending completion of the ordered joint inquiry into compensation eligibility.
The petitioner claimed compensation for an RCC building and a wine shop allegedly operated by him from 2010 to 2019. He approached the Meghalaya High Court alleging that the acquired structures had not been assessed f...
2 MIN READ→
Criminal LawCriminal Procedure and Evidence
Credible testimony of a sexual assault survivor alone sustains conviction despite investigative lapses.
The survivor alleged that on 20.11.2014 the appellant entered her residence and forcibly kissed, sexually assaulted and raped her.
5 MIN READ→
Administrative and Public LawEmployment and Labour Law
State authorities must consider regularization of long-serving non-teaching staff from taken-over district council schools.
The three petitioners were non-teaching employees associated with District Council Lower Primary Schools in the Garo Hills region. The petitioner in WP(C) No. 403 of 2025 was appointed as a Lower Divisional Assistant...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Authorities directed to consider regularization by notionally reckoning the initial officiating appointment before the cutoff date.
The petitioner was initially appointed as a Sweeper at Markasa PHC by office order dated 29 December 2006 against the leave vacancy of her father, who had availed 90 days’ earned leave.
2 MIN READ→
Employment and Labour LawAdministrative and Public Law
Retrospective delinking of the ₹6,500–10,500 scale precludes merger-based MACP financial-upgradation claims.
The two writ appeals arose from a common judgment dated 24.06.2024 in WP(C) Nos. 45 and 46 of 2015. The writ petitioners were employees of North Eastern Hill University (NEHU) who had received their first financial up...
4 MIN READ→